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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(7) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(7)The admission of students into various courses shall be as per the rules of admission prescribed by the Government/Board of Intermediate Education/University concerned, from time to time. While making admission the rule of reservation shall be scrupulously followed. The intake of students shall not exceed the prescribed limits of strength. The Principal of the institution shall be personally held responsible for violation of rules of admissions. The educational agency shall not interfere in the matter of making admission of students.