Section 14 in Andhra Pradesh State Council of Higher Education Act, 1988
14. Release of grants-in-aid to the Universities and institutions
(1)It shall be the duty of the State Council to allocate grants to different Universities and degree colleges in the State from out of the funds received by it under sub-section (1) of Section 13 and release the same to concerned Universities and colleges.(2)Without prejudice to the provisions of the Andhra Pradesh Education Act, 1982 (Act 1 of 1982) the Director of Higher Education and the other authorities administratively concerned with the colleges shall implement the decisions, programmes and instructions of the Council in regard to the planning and monitoring developments and release of grants and funds of the Council under Section 13.
