Section 24(6) in Andhra Pradesh Education Act, 1982
(6)For the removal of doubts it is hereby declared that any failure or wilful negligence on the part of a management to take action against the manager as required under Clause (b) of sub-section (3) or to nominate another person as manager under sub-section (4) shall constitute an act of mismanagement and action shall be taken against the private institution under this Act accordingly.
