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[Cites 0, Cited by 6] [Section 24(3)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

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

(a)Where the competent authority is satisfied that the management is responsible for the lapses or irregularities of the institution, the competent authority may, after giving to such management an opportunity to make representation and for reasons to be recorded in writing suspend the management and appoint a special officer till the reconstitution of the management :