Section 11 in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
11. Establishment of University by amending Schedule.
- If the Government is satisfied that the Sponsoring body has complied with the conditions of Letter of Intent and on the specific recommendations of the Expert Committee, it shall endeavor within a maximum period of seven months for inclusion of the name of the University in Schedule with details of its location(s) [issuing a notification amending the schedule] [Substituted by Act 18 of 2018, s.2, for 'way of amendment of schedule'.].
