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State of Andhra Pradesh - Section

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

6. Condition for grant of permission

(1)The corpus fund (endowment) to be deposited, extent of land, accommodation and other conditions to be fulfilled by the educational agency before permission for establishment of the institution is accorded by the Commissionerate, shall be as prescribed below. The Government may however relax the conditions in respect of the establishment of Government institutions in deserving cases.
(2)The corpus fund (endowment) to be deposited by the educational agency for establishment of various categories of private educational institutions shall he as follows:-
Category or of Institution Corpus fund to be Deposited
(1) (2)
  Rs. in lakhs
(a) (i) Junior College (for boys or co-educational) 5.00
(ii) Junior College (for Women orto be established in Tribal area) 3.00
(b) (i)Degree College (for boys or co-educational) 6.00
(ii) Degree College (for woman orto be established in Tribal area) 5.00
(c) Oriental College 3.00
(d) Hindi Mahavidyalaya 3.00
(e) (i) Law College (with L.L.B. and L.L.M course) 10.00
(ii) Law College[(with 3 years and 5 years LLB Coursesonly)] [Substituted for '(with LLB Course only)' by GO Ms. No. 41, H.E. (UE-II), dated 20-4-2006.] 10. [00] [Substituted for '5.00' by Ibid.]
(f) Post Graduate Centers:  
(i) MBA or other allied managementcourse (Degree or diploma - for each course) 5.00
(ii) M.Com. 5.00
(iii) M.A (for each subject/courselike Economics, History, etc.) 5.00
(iv) M.Sc. (for eachsubject/course like Botany, Zoology, etc.) 5.00
(3)The corpus fund (endowment) to be deposited for establishment of the Government institutions shall ordinarily be half of the amount prescribed for the establishment of corresponding private institutions. The Government may in deserving cases further relax this condition.
(4)The educational agency of the private institution shall deposit the corpus fund (endowment) in the joint account of the management and the Government represented by the Regional Mint Director concerned, in any of the branches of nationalised banks. Under no circumstances the corpus fund deposited shall be permitted to be withdrawn. The Government may however permit the educational agency to utilise the interest accrued over, and above the prescribed corpus fund, for the development of the institution at an interval of five to ten years.[Provided that in the case of Law Colleges and corpus fund (endowment) shall be deposited in the joint account of Management and Government represented by the Secretary, Andhra Pradesh State Council of Higher Education.] [Added by G.O Mrs. No. 41, H.E. (UE-II), dated 20-4-2006.]
(5)The educational agency of the Government institution shall deposit the corpus fund (endowment) in the Government head of account indicated under Rule 5 (2) (b) (i) and (ii) as the case may be.
(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.
(7)The educational agency shall provide suitable buildings for accommodating the proposed institution. as per the specification laid down by the Board of Intermediate Education or the University concerned, as the case may be.
(8)The institution shall have, in addition to class rooms, library and laboratory rooms, an office room, Principal's room, staff room, ladies waiting room with attached toilet, students' union room and a conference hall. There shall be adequate urinals and toilets separately for staff, boys and girls.
(9)The extent of land to be provided by the educational agency as indicated in sub-rule (6) shall be utilised for developing it as play ground and garden for the institution. The educational agency shall take necessary action in this regard. The Government are empowered to reduce the extent of land to be provided by the educational agency for the purpose of play ground and garden of the institution, especially in urban areas.
(10)If the Government Junior College/Degree College is proposed to be located within the premises of an institution belonging to the Zilla Parishad or the Municipality concerned, the educational agency shall get the prior permission of the Zilla Parishad or the Municipality concerned, as the case may be, to locate the proposed institution and to utilise the facilities like accommodation, furniture, library, laboratory, play ground, etc., belonging to the already existing institution until separate accommodation etc., are provided for the proposed institution. The educational agency shall send the letter of permission along with the application for the establishment of the institution. The educational agency shall take necessary steps to provide necessary accommodation and other facilities exclusively for the proposed institution, at the earliest possible.
(11)If the private institution is proposed to be located in a private accommodation, the Commissionerate may permit the educational agency to do so provided that a lease hold building suitable for accommodating the institution is acquired and that a lease-deed for a period of not less than 5 years is produced. The educational agency shall also produce documentary evidence to show that they have the requisite land and money to construct the buildings and that they are prepared to construct the said buildings within a period of 5 years at the latest.
(12)If the private educational institution is proposed to be located within the premises of an already existing institution, the educational agency shall provide necessary accommodation and other facilities like furniture library, laboratory, etc., exclusively for the use of the proposed institution, as per the specifications laid down by the Board of Intermediate Education or the University concerned as the case may be.
(13)Other physical facilities to be provided by the educational agency shall be as follows:
(a)Furniture:- Each class room shall be provided with a black board either wooden or walled. There shall be a chair and a table for the use of the lecturer. Sufficient number of desks or chairs with side-writing planks or tables and chairs for the use of the students shall be provided.
(b)Laboratory:- There shall be separate laboratory for conducting experiments/practicals in Chemistry, Physics, Botany, Zoology, etc., subjects.
Science equipment such as apparatus, chemicals and other materials required for conducting practicals/experiments in physics, chemistry, etc., subjects shall be provided adequately. Similarly animal and plant specimen, microscopes and slides and other materials required for conducting practicals/ experiments relevant to syllabus prescribed for botany and zoology subjects shall also be provided separately.When vocational courses are proposed to be introduced, separate laboratory with adequate equipment relevant to the courses offered, shall be provided for conducting practicals/experiments.In the laboratories, sufficient number of large tables shall be provided for keeping the apparatus, microscopes and other equipments and to conduct practicals/experiments. The students shall be provided with stools for sitting while conducting experiments/practicals.
(c)Library:- The educational agency shall provide adequate number of text books prescribed for the courses to be offered in the proposed institution. Reference books of higher knowledge pertaining to the courses of study and books on recent developments in various fields shall be provided to enable the teaching staff to acquire up-to-date knowledge in their respective subjects who in turn will enlighten the students. It is also desirable to provide books of great literary importance and autobiographies of great personalities. Books on general subjects also need be provided which will enable students and the staff to get acquaintance with the day to day happenings around the word in the various fields.
(d)Games and sports:- Articles and material required for efficient practicing of indoor and out-door games and sports shall be provided . There shall be separate room for games and sports.
(14)[ It shall be mandatory for a Law College to start and continue both 3 year and 5 year Law Courses.] [Added by G 0. Ms. No. 41, H.E (UE.[1), dated 20-4-2006]