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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(viii) in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019

(viii)the Commission shall advise, when called upon to do so by the State Government, as the case may be, on policies relating to school education, teacher education and research in any field of knowledge therein; cause to be undertaken policy research in school education and teacher education to identify future direction and processes in school education;