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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(3) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(3)The educational agency shall be permitted to open such number of sections/groups/courses and in such media for which permission has been accorded provided that there is minimum strength of students to maintain the section/group/course as the case may be. No section/group/course in any media, shall be opened without the minimum strength of students and without the prior permission by the competent authority. The minimum/ strength required shall be as prescribed by the Board of Intermediate Education/University concerned, as the case may be.