Section 5(1) in Andhra Pradesh Education Act, 1982
(1)The Government may, by notification, establish a board of secondary education to be called "the Board of Secondary Education, Andhra Pradesh", the composition and powers of which shall be such as may be prescribed. The functions of the Board shall be to advise the Government on the co-ordinated development of secondary education in the State, including the conduct of examinations, conforming to the minimum standards as may be prescribed and the award of certificates.
