Section 10 in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test) Rules, 2006
10. Penalty for irregular admissions.
- In case, irregular admissions are made without following the admission rules, the following action shall be initiated against the Principal/Correspondent of B.Ed., College:-(i)Penal action as per Section 9 of the Andhra Pradesh Educational Institutions {Regulation of Admissions and Prohibition of Capitation Fee) Act 1983 (Andhra Pradesh Act No. 5 of 1983).(ii)National Council for Teacher Education and Universities shall be informed to take appropriate action under relevant rules of Universities/National Council for Teacher Education.(iii)Minority Welfare Department shall take appropriate action in case of Minority Institutions as per G.O.Ms.No. 1 Minorities Welfare Department dated 16-1-2004.
