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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(a) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(a)The Commission shall supervise the admission made by the Private Higher Educational Institutions and ensure that the admission are done in a fair, transparent and non-exploitative manner. If the Commission comes to the conclusion, after giving an opportunity of representation, that the admission were not conducted in a fair, transparent and non-exploitative manner or were not conducted in accordance with relevant admission rules, it shall have the power to cancel such admission and issue such orders as it may deem fit;