Section 11(5) in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019
(5)Notwithstanding anything contained in this Act, the School Education Institution, including Teacher Education Institution shall be bound to comply with all the orders passed, rules, regulations, norms, etc., of the Regulating Bodies and provide all such facilities and assistance to such Bodies as are required by them to discharge their duties and carry out their functions.Chapter-IV Finance, Accounts and Audit
