Section 5 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
5. [ Requirements for Establishing of a New School or Up-gradation of the Existing School. [Substituted by G.O. Ms. No 41, Education (SE- P.SI), dated 11.5.2006.]
- Every educational agency desirous of opening a school or upgrading the existing school shall -(1)deposit by way of national saving certificate or Kisan Vikas Patra and pledge with the District Educational Officer concerned towards endowment fund as follows:(i)Pre-Primary School, Primary School, Upper Primary School, Oriental School, Hindi Pathasalas, Sanskrit Pathasalas, Hindi Vidyalayas, Special Schools..Rs. 25,000/(ii)Secondary Schools...Rs. 50,000/-This Endowment fund may be utilized after obtaining prior permission of the competent authority for the purpose of purchase of furniture, material and equipment required for the school;(2)have a provision of adequate accommodation for the smooth conduct of classes. This shall be approximately 6-8 Sq.ft. per pupil, and the area shall be calculated section wise;(3)have adequate accommodation for staff in respect of upper primary schools and high schools;(4)have adequate accommodation for laboratory, library and Computer room in respect of high schools;(5)have separate and adequate sanitary facilities, for students and staff and for men and women;(6)Provide adequate safe drinking water facilities to the students and staff;(7)[ The Primary, Upper Primary and Secondary schools in rural and urban areas (Municipal Corporation limits and Municipal limits) shall have minimum play ground facility of 2000 Sq.m. and 1000 Sq.m. respectively annexed to the school [Substituted by G.O. Ms. No. 74, Education (SE [PS-I]) dated 11-9-2006.].(8)provide grills to the balconies in case of high rise buildings;(9)provide suggestions boxes in prominent places in the school premises;(10)compulsorily provide fire extinguishers and fire fighting equipment as prescribed in the National Building Code of India part IV fire Protection, 1997 and approved by Fire Service Department of the State;(11)maintain first aid kits in sufficient numbers in the school premises;(12)follow the rules and regulations prescribed in Cir. Memo. No. 21748/D1/97, dated 16-2-1998 and other orders of Transport Authority regarding parking of school vehicles/maintenance of vehicles and ensure safety of children, and shall obtain fitness of the school vehicles from the Transport Authorities as prescribed by the Government from time to time;(13)the cost of providing zebra crossings at the roads crossing near the schools, which are located in Municipal Corporation/Towns shall be met by the School Managements;(14)have adequate personal to guide the movement of the children to ensure road safety and transportation;(15)produce sanitary certificate from the authorities concerned;(16)produce structural soundness certificate of the school building premises and produce occupancy certificate from the authorities concerned;(17)any Educational agency intending to seek permission for opening of new school or up gradation of existing school shall produce No Objection Certificate from the Police Department (traffic) and as well as concerned Municipal Corporation or the Municipality in respect of all Municipalities/Municipal Corporation Areas. In respect of villages the no objection certificate shall be obtained from the Local Gram Panchayat and no objection certificate from Police is not necessary.]
