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

State of Andhra Pradesh - Subsection

Section 10(31) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(31)that the educational agency shall not permit the students of any college of education, college of physical education, teachers training institution, etc., to have teaching practice without obtaining prior written permission from the District Educational Officer;