Section 14(1) in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
(1)The District Collectors are authorised to cause enquiry by an appropriate authority on receipt of a specific complaint alleging non - utilisation or miss utilisation of the funds so released by the Government. It will be the responsibility of the District Collector to see that frivolous or baseless complaints filed on personal grudges or due to factional feuds are totally filtered out before institution of such enquiry.
