Section 5 in Andhra Pradesh Admission and Fee Regulatory Committee (for Professional Courses offered in Private Un-Aided Professional Institutions) Rules, 2006
5. General.
- (i) The Chairman and other members of the AFRC will be entitled to such emoluments as may be notified by the Government.(ii)The AFRC shall setup its office and plan their requirement for secretarial service, office assistance and the necessary infrastructure.(iii)The AFRC may also outsource the services for data entry and analysing the information submitted by the Institution for the fixation of fees and also for maintenance of its office records.(iv)The Andhra Pradesh State Council of Higher Education (APSCHE) shall provide necessary secretarial assistance to the said committee, The Chairman of the Committee will be entitled to perquisites, privileges, etc. as are applicable to a serving Judge of the High Court of Andhra Pradesh, The payment of T.A and D.A etc. to the non-official members shall be regulated as prescribed under Rule-13, of special rules in Annexure-Vl under Rule-91 of Andhra Pradesh Civil Services (Travelling Allowance) Rules, The Andhra Pradesh State Council of Higher Education shall also meet the expenses towards the functioning of the Committee including payment of salaries, Travelling Allowance, dearness Allowance, etc.from the funds allocated by the Government.
