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State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

18. Procedure of Inspection of Schools in the Institutions.

- The District Education Officer shall periodically inspect the schools in the institutions with a view to improve the quality of education. The Superintendent and the Head Master shall ensure that the directives issued by the District Education Officer are complied with promptly.