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State of Andhra Pradesh - Section

Section 20 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

20. Submission of Annual Administration Report by the Educational Agency.

- The educational agency shall submit the annual administration report in the prescribed proforma to the competent authority for every financial year by the 30th September at the latest. Such report shall be supported by the audited statement of accounts of the school duly audited by Chartered Accountants. Separate accounts shall be maintained for each school.Similarly the educational agency which is running more than one school shall also submit such returns within the stipulated time to the competent authority.