Section 22(2) in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)procedure to follow by the members in the discharge of their functions;(b)the inspection of School Education Institutions;(c)the form and manner in which the accounts shall be maintained by the Commission under Section 15 of this Act;(d)such other matters as may be required for proper functioning of the Commission.
