Section 3(viii) in Andhra Pradesh Admission and Fee Regulatory Committee (for Professional Courses offered in Private Un-Aided Professional Institutions) Rules, 2006
(viii)The AFRC shall have power to require a Private Unaided Professional Educational Institution to furnish, by a prescribed date, information as may be necessary for enabling the Committee to regulate the conduct admissions and/ or to fix the fee in respect of each professional course offered in the Institution.
