Section 9 in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003
9. Fee for MBA and MCA Courses.
- The fee payable shall be:(i)The candidates admitted in the University Colleges in the postgraduate courses MBA/MCA shall pay the fees as decided by the concerned University.(ii)A fee of Rs. 20,000/- (Rupees Twenty Thousand only) per student per annum shall be payable by the candidates admitted under the Convener Seats, (85%) in Un-Aided Non-Minority Colleges and under reconvene seats (30%) and Management seats (55%) in Un-Aided Minority Professional Colleges offering these courses.(iii)The Managements of both Un-Aided Non-Minority and Un-Aided Minority Institutions may charge upto a fee of Rs. 60,000/- per student per annum for 15% Management seats without amounting to profiteering and without charging capitation fee.(iv)The Management shall not collect and other fees in the name of Development Fee, Building Fee, Infrastructure Development Fee, etc., except Refundable Deposits like Library Deposit, Laboratory Deposit etc., and shall not charge any capitation fees or resort to profiteering in accordance with the judgment of the Supreme Court cited above.(v)The fee structure of the courses in all cases shall be reviewed once in two years.(vi)The candidates who were admitted in the colleges prior to the academic year 2003-2004 shall continue to pay the fees at the rate existing at the time of their admission.
