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[Cites 0, Cited by 2] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(3) in Andhra Pradesh Education Act, 1982

(3)The competent authority may, after giving notice to the management of the private institution, pass such interim orders as it deems fit, pending disposal of the appeal under sub-section (2), if it is satisfied that the employee has made out a prima facie case for interference.