Section 6(10) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(10)If the Government Junior College/Degree College is proposed to be located within the premises of an institution belonging to the Zilla Parishad or the Municipality concerned, the educational agency shall get the prior permission of the Zilla Parishad or the Municipality concerned, as the case may be, to locate the proposed institution and to utilise the facilities like accommodation, furniture, library, laboratory, play ground, etc., belonging to the already existing institution until separate accommodation etc., are provided for the proposed institution. The educational agency shall send the letter of permission along with the application for the establishment of the institution. The educational agency shall take necessary steps to provide necessary accommodation and other facilities exclusively for the proposed institution, at the earliest possible.
