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[Cites 0, Cited by 3] [Section 24(3)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(3)(b) in Andhra Pradesh Education Act, 1982

(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.