Section 23(2) in Andhra Pradesh Education Act, 1982
(2)Without prejudice to the generality of the foregoing provisions, it shall be the duty of the manager of the local authority institution, -(a)to ensure that all monies collected by or granted or allotted to the local authority by or under this Act are expended for educational purposes, and(b)to submit every year before such date and to such authority as may be prescribed an annual report relating to the administration of the local authority institution and an annual budget estimate relating thereto.
