Section 16 in Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983
16. Repeal of Ordinance 3 of 1983.
- The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Ordinance, 1983 is hereby repealed.Tuition fee to be levied and collected under the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983[G.O. Ms. No. 26, Labour, Employment, Training and Factories (Emp.), dated 21.07.2000] [Published in Andhra Pradesh Gazette, Part I (Extraordinary) No. 320, dated 27.07.2000.]In exercise of the powers conferred by sub-section (1) of Section 7 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (Act No. 5 of 1983) and in supersession of the Orders issued in G.O.Ms.No. 27, Labour, Employment, Training and Factories (Emp. A2) Department, dated 17th July, 1995, the Governor of Andhra Pradesh hereby regulates that the tuition fee that may be levied and collected from any student that shall be admitted from the Academic Year 2000-2001 onwards in any Private Industrial Training Centre in the State shall not exceed Rs. 3,500/- (Rupees three thousand five hundred only) per annum, per student, as mentioned below: -One Year Course :The tuition fee shall be collected at the rate of Rs. 1,100/- (Rupees one thousand one hundred only) at the time of admission from the students admitted in the Private Industrial Training Centres and Rs. 200/- (Rupees two hundred only) per month for 12 months.Two Years Course :
