Section 16 in Andhra Pradesh General Nurse Training Institutions (Admission into General Nurse Training and Grant of Permission to Private Schools of Nursing) Rules, 1997
16.
(a)The above rules shall be made applicable to the existing institutions also. The existing institutions having any deficiencies as per the stipulations of these rules shall make good such deficiencies within a period of one year from the date of issue of these rules; and(b)In case, any deficiencies or irregularities are noticed during the course of the functioning of an institution, depending on gravity of such deficiencies or irregularities, a notice shall be given to the institution concerned calling upon it to make good the deficiencies and also to take appropriate steps for its proper functioning with a maximum period to be notified. If the institute fails to do so, the permission accorded to if shall be cancelled and the students admitted to the course shall be transferred to the nearest Government cum Nursing School. The students so transferred to the Government institution shall not be entitled for stipend on per with the other students.
