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

State of Andhra Pradesh - Subsection

Section 10(29) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(29)that the educational agency will be held personally responsible for the regular repairs and upkeep of the school buildings and proper maintenance of sanitory conditions and are liable for inspection by the authorities of Education Department, Health Department, and Public Works Department;