Section 79(1) in Andhra Pradesh Education Act, 1982
(1)No teacher or member of the non-teaching staff employed in any private institution (hereinafter in this Chapter referred to as the employee') shall be dismissed, removed or reduced in rank except after an enquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges:[Provided that no order of dismissal, removal or reduction in rank shall be passed under this sub-section against an employee other than an employee of a minority educational institution without the prior approval of such authority or Officer as may be prescribed for different classes of private institutions;Provided further that the management may prefer an appeal against any order of the Officer or authority refusing approval under this sub-section to such authority or officer and within such period as may be prescribed] [Substituted by Act No. 27 of 1987, w.e.f. 1-6-1987.].
