Section 49(2) in Andhra Pradesh Education Act, 1982
(2)(a)The prescribed authority, officer or person shall have full access to the account books and other documents required to be maintained by the educational institution in respect of grants received by it out of State Funds and shall send a copy of the report on the audit of the accounts under sub-section (1) to the competent authority which shall forward the report to the educational agency.(b)The educational agency shall, within such time as may be prescribed, submit that report together with the comments of that agency to the competent authority.
