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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(4) in Andhra Pradesh Education Act, 1982

(4)The manager shall comply with such directions or suggestions as may be given by the competent authority on the report of the aforesaid officer:Provided that the manager aggrieved by any such direction or suggestion may appeal, within thirty days from the date of receipt of such direction or suggestion to the prescribed authority whose decision on such appeal shall be final.