Section 18 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
18. Revision.
(a)A revision shall lie to the Commissioner and Director of School Education, against the orders passed by the Collector withdrawing recognition of any school.(b)It shall be filed within (30) days of the date of receipt of the orders passed by the appellate authority.(c)Information of recognition of any school will be sent to the local authority i.e. to the urban local body in case the school is situated in the urban area and to the Gram Panchayat in case the school is situated in the rural area, so that local public representatives have knowledge of establishment of recognised private school.
