Section 2(28) in Andhra Pradesh Education Act, 1982
(28)"manager" means -(i)in relation to a Government educational or special institution, the officer or authority to whom the power of immediate control over the administration of the institution has been entrusted ;(ii)in relation to a local authority educational or special institution, the authority or officer of the local authority educational or special institution concerned In-charge of education ;(iii)in relation to a private educational or special institution, the person nominated to manage the affairs of the institution under sub-section (2) of Section 24 ;
