Section 60(1) in Andhra Pradesh Education Act, 1982
(1)Where the Government are of opinion that the management of any educational institution should either in the public interest or in order to secure the proper management of the said educational institution be taken over, they may, after giving one month's notice to the management of such educational institution to make any representation, direct by notification, that the management of the said educational institution, shall with effect on and from the date specified therein vest in the Government until the said educational institution is acquired :Provided that no private institution under the management of a religious institution, endowment or a wakf shall be taken over without the prior consent of such management.
