Section 80(2) in Andhra Pradesh Education Act, 1982
(2)The competent authority shall not interfere with the order appealed against unless the order is vitiated on any one or more of the following grounds namely,-(a)that there is no material to substantiate the charge or charges framed against the employee ; or(b)that the authority who passed the order acted with bias or mala fides ; or(c)that the order is perverse or arbitrary ; or(d)that no reasonable opportunity has been afforded to the employee to prove his innocence :Provided that the competent authority shall not pass any order prejudicial to the management unless an opportunity of making a representation is given.
