Section 4 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
4. Conditions for grant of permission
(1)Permission for the establishment of any of the educational institutions mentioned in sub-rule (2) of Rule l or for opening of additional courses in any existing educational institution shall be granted only if the conditions laid down in Section 20 of the Act are satisfied and after obtaining the prior approval of the commissioner under sub-section (2) of Section 11 of the Andhra Pradesh Commissionerate of Higher Education Act, 1986;(2)No permission shall be granted if the educational needs of the locality are adequately served already and in the opinion of the competent authority, the opening of a new institution is likely to create unhealthy and undesirable competition with another institution of the same class/category, in the area.(3)No permission shall be granted for the establishment of an educational institution by way of up gradation of high school into Junior College, Junior College into Degree College and Degree College into Post Graduation Centre. However with the prior approval of the Commissionerate of Higher Education, they can be permitted to be established within the premises of an existing institution provided the educational agency is prepared to provide the prescribed requirements like accommodation, furniture, library. laboratory and other facilities exclusively for the proposed class/category of institution.(4)[ No permission shall be granted for the establishment of a Law College unless it is located within a distance of 30 kms. from a place where District Court or Additional District Court is located.] [Added by G.O.Ms. No. 41, H.E (UE. II), dated 20-4-2006.]
