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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(6) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(6)The extent of land and accommodation to be provided by the various categories of the educational institutions (both Government and private) shall be as follows: -
(a) in respect of Junior Colleges 10.00 acres of land and buildings with plinth area of 8,000Sq.Ft.
(b) in respect of Degree Colleges 15.00 acres of land and buildings with plinth area of 8,000Sq.ft
(c) in respect of Oriental Colleges or Hindi Mahavidyalaya. 10.00 acres of land and buildings with plinth area of 8,000Sq.ft.
(d) in respect of Law Colleges 10.00 acres of land and buildings with plinth area of[11,000 Sq.ft] [Substituted for '8,000 Sq. ft.' by G.O. Ms. No. 41, H.E (UE- II), dated 20-4-2006.]
(e) in respect of Post-Graduate Centres 15.00 acres of land and buildings with plinth area of 8,000Sq.ft. For every additional course/subject additionalaccommodation with plinth area of 1,000 Sq.ft. shall be provided.