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State of Andhra Pradesh - Section

Section 20 in Andhra Pradesh School Education (Regulation of Transfers) Rules, 2005

20. Punishment for furnishing false information.

- The Head Master Grade II/Mandal Education Officer/Lecturers District Institute of Educational and Training who have submitted false information and certificates and the Officers who have counter signed the information shall be liable for disciplinary action as per rules in addition to filing of criminal cases against them.