Section 8(3) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(3)The Board of Intermediate Education/University concerned shall scrutinise the applications received in triplicate, from the educational agencies as well as those emanated from the Government and got forwarded through the Director, strictly in accordance with the rules and regulations provided under the Act. They shall conduct necessary inspection etc., as deemed fit and forward two applications of each educational agency along with their inspection reports and recommendations in duplicate, to the Director, retaining one copy with them. The Director in turn shall retain one application of the educational agency and a copy of the inspection report etc., and forward the original application of the educational agency together with the remaining copy of the inspection report etc., along with his remarks to the Commissionerate. The Director shall also indicate the number of teaching and non-teaching posts required to be sanctioned, the expenditure involved and the budget provision, while forwarding the applications for the establishment of the Government institutions.
