Section 12 in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019
12. Establishment of IT Cell.
(a)The Commission may setup a compact IT cell to develop a State¬wide database on all matters concerning Higher Educational Institutions;(b)The Commission shall monitor through the State-wide database, all matters concerning the Regulation of Higher Education to ensure effective regulation and provide advice to the Government as per section 9(g) of the Act;(c)The Commission from time to time, shall prescribe the parameters that are to be included in the database;(d)The Commission shall maintain a real-time website which will host all its decisions related to Higher Educational Institutions and will make the same available to the public;(e)All the data related to the Commission shall be maintained with State Data Centre;(f)Data pertaining to decisions of the Commission and data of other bodies like universities, Andhra Pradesh State Council of Higher Education, Head of Departments, etc shall be available to each other;
