Section 32(2) in Andhra Pradesh Education Act, 1982
(2)On receipt of an application under sub-section (1), the prescribed officer may, after satisfying himself whether or not the application contains all the prescribed particulars and that the tutorial institution complies with the minimum requirements prescribed in regard to the sanitary conditions of the premises and the qualifications of the teaching staff, either register the tutorial institution in a register to be maintained for the purpose or refuse to register, and shall, where he so registers the institution, issue in the prescribed form a registration certificate in the name of the tutorial institution.
