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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2)(d) in Andhra Pradesh Education Act, 1982

(d)employs or continues to employ any teacher whose certificate has been cancelled or suspended by the competent authority after due enquiry or who has been considered, by the competent authority after due enquiry to be unfit or undesirable to be a teacher ; or arbitrarily removes a teacher or fails to comply with the orders of the competent authority in this regard ;