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State of Andhra Pradesh - Section

Section 19 in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019

19. Power of State Government to issue directions.

(1)The State Government shall be empowered to seek a review of any of the decisions of the Commission, for reasons to be recorded in writing.
(2)The State Government can revise and modify the order of the Commission through speaking order in public interest.