Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh Education Act, 1982

23. Duties of manager of local authority institution: -

(1)It shall be the responsibility of the manager of a local authority institution to comply with all the provisions of this Act and the rules or orders made thereunder.
(2)Without prejudice to the generality of the foregoing provisions, it shall be the duty of the manager of the local authority institution, -
(a)to ensure that all monies collected by or granted or allotted to the local authority by or under this Act are expended for educational purposes, and
(b)to submit every year before such date and to such authority as may be prescribed an annual report relating to the administration of the local authority institution and an annual budget estimate relating thereto.