Section 13 in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997
13. Power to give directions.
- The Government or any officer or authority specifically empowered by the Government by order in this behalf may give directions to any educational institution or tutorial institution or any officer, or other person to give effect to any of the provisions of this Act or any rule or order made thereunder and such directions shall be complied with.
