Section 11 in Andhra Pradesh Language Pundits Training Colleges (Regulation of Admission) Rules, 2005
11. Penalty for irregular admissions made by the Private Managements.
- In case, irregular admissions are made by the management without following eligible criteria and other admission rules the following penalty shall be imposed on the Principal/Correspondent responsible for such irregular admissions and actions can be taken.(i)Penal action would be initiated as per Section 9 of the Andhra Pradesh Educational Institutions (Regulation of admission and prohibition of capitation fee) Act, 1983.(ii)The No Objection Certificate (NOC) issued to the society for establishment of the College will be withdrawn and thereby the college looses its recognition granted by NCTE.(iii)In respect of Minority institutions Minority Welfare Department, my be recommended for withdrawal of the Minority status of the Institution permanently.
