[Cites 0, Cited by 0]
[Section 6]
[Entire Act]
State of Andhra Pradesh - Subsection
Section 6(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
| Category or of Institution | Corpus fund to be Deposited |
| (1) | (2) |
| Rs. in lakhs | |
| (a) (i) Junior College (for boys or co-educational) | 5.00 |
| (ii) Junior College (for Women orto be established in Tribal area) | 3.00 |
| (b) (i)Degree College (for boys or co-educational) | 6.00 |
| (ii) Degree College (for woman orto be established in Tribal area) | 5.00 |
| (c) Oriental College | 3.00 |
| (d) Hindi Mahavidyalaya | 3.00 |
| (e) (i) Law College (with L.L.B. and L.L.M course) | 10.00 |
| (ii) Law College[(with 3 years and 5 years LLB Coursesonly)] [Substituted for '(with LLB Course only)' by GO Ms. No. 41, H.E. (UE-II), dated 20-4-2006.] | 10. [00] [Substituted for '5.00' by Ibid.] |
| (f) Post Graduate Centers: | |
| (i) MBA or other allied managementcourse (Degree or diploma - for each course) | 5.00 |
| (ii) M.Com. | 5.00 |
| (iii) M.A (for each subject/courselike Economics, History, etc.) | 5.00 |
| (iv) M.Sc. (for eachsubject/course like Botany, Zoology, etc.) | 5.00 |