Section 24(3) in Andhra Pradesh Education Act, 1982
(3)(a)Where the competent authority is satisfied that the management is responsible for the lapses or irregularities of the institution, the competent authority may, after giving to such management an opportunity to make representation and for reasons to be recorded in writing suspend the management and appoint a special officer till the reconstitution of the management :Provided that in relation to a private institution, under the management of a charitable or religious institution, charitable or religious endowment and a wakf, the competent authority shall be the Government or an authority or officer authorised by the Government in this behalf.[Provided further that no management of minority educational institution shall be suspended under this sub-section save for mis-management] [Added by Act No. 27 of 1987, w.e.f. 1-6-1987.].(b)Where the competent authority is satisfied that the manager alone is responsible for the lapses or irregularities of the institution, action shall be taken against him by the management, as recommended by the competent authority.
