Section 24(1) in Andhra Pradesh Education Act, 1982
(1)The management of every private institution shall be constituted in such manner and shall consist of such number of members as may be prescribed:Provided that the Board of Trustees, or Governing Body or Wakf Board, by whatever name called, constituted or appointed under any other law for the time being in force relating to the charitable and religious institutions and endowments and wakfs, shall be deemed to be a management constituted under this sub-section.[Provided further that the constitution of the management under this sub-section shall apply to a minority educational institution, in so far as it is not repugnant to Clause (1) of Article 30 of the Constitution of India] [Added by Act No. 27 of 1987, w.e.f. 1-6-1987.].
