Section 14(2) in Andhra Pradesh State Council of Higher Education Act, 1988
(2)Without prejudice to the provisions of the Andhra Pradesh Education Act, 1982 (Act 1 of 1982) the Director of Higher Education and the other authorities administratively concerned with the colleges shall implement the decisions, programmes and instructions of the Council in regard to the planning and monitoring developments and release of grants and funds of the Council under Section 13.
