Section 18 in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2012
18. Punishment for furnishing false information / violation of rules.
(1)Anybody who has submitted false information and certificates, and the officers who have countersigned such false information, shall be liable for disciplinary action in addition to prosecution, as per rules.(2)The Member-Secretary who has issued orders in violation of these rules or instructions issued by Director of School Education from time to time in the matter shall be liable for disciplinary action as per rules.
