Section 32(5) in Andhra Pradesh Education Act, 1982
(5)Where the person or body of persons managing any tutorial institution has, in the opinion of the prescribed officer, contravened any of the conditions subject to which the registration certificate is issued to such person or body of persons managing such institution, the prescribed officer may, after giving the person or body of persons an opportunity of making his representation, cancel the registration certificate and remove the name of the institution from the register referred to in sub-section (2) and notify the same.
