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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(17) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(17)[ That when a private aided Schools are forced to be closed down for any reason or whenever the management of the School goes out of the way to remove any of its staff members or whenever there is fall in strength in a private aided School for two successive academic years or whenever an exercise for retionalization of aided staff working in aided institutions is taken up, the Competent authority may transfer the staff, with or without posts, as the case may be, to any other needy private aided School within the district;