Section 4(k) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
(k)Without the previous written consent of the Licensing Authority, the institution/service provider shall not;(i)Change its name or location as specified in the certificate. However, for reason to be justified, location change of the organization, should be intimated to the Licensing Authority within 30 days.(ii)Alter the purpose or objective or activities or any service of Institution specified in the license.
