Section 2 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
2. Definitions
:- (1) In these rules, unless the context otherwise requires(a)'Act' means the Andhra Pradesh Education Act, 1982 (Act No.1 of 1982).(b)'Educational agency' means the educational committee/Society/ Trust/Association, sponsoring/managing/running the educational institution both Government and private, unless otherwise specifically mentioned;(c)"Commissionerate" means the Andhra Pradesh Commissionerate of Higher Education constituted under Section 3 of the Andhra Pradesh Commissionerate of Higher Education Act, 1986.(d)'Competent Authority' means the authority which is competent to grant permission/recognition/affiliation as the case may be to the educational institutions;(e)institution', means the educational institution indicated under Rule 1(2) and sponsored/managed/run by the educational agency;(f)'Director' means the Director of Higher Education;(g)'Form' means a form appended to these rules.(2)Words and expressions used in these rules but not defined herein shall carry the same meanings as are assigned to them in the Act.
