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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

5. Application for grant of permission

(1)All applications for establishment of a Junior College shall be made to the Secretary, Board of Intermediate Education, Andhra Pradesh, Hyderabad and those for establishment of all other classes/categories of institutions mentioned at (h) to (f) in sub-rule (2) of Rule 1 shall be made to the Registrar of the University concerned, in Form-I in triplicate, for their feasibility report. The applications accompanied by the following documents shall reach the competent authority not later than the 31st January of the year preceding the academic year in which the institution is proposed to be opened namely:-
(a)a copy of the constitution and bye-laws of the educational agency proposing to establish the institution;
(b)a counterfoil of the challan in support of the remittance of the fees prescribed under Rule 5 (2) (a);
(c)a sketch plan of the site;
(d)a rough plan of the building showing the location of each room, its dimensions and the use it is proposed to be put to;
(e)
(i)in case the institution is proposed to be located in private accommodation, documentary evidence to show the applicant's ownership or his right to be in exclusive possession of the site and buildings at least for a period of 5 years.;
(ii)documentary evidence to show the applicant's ownership of the land which has been provided for use of the institution and a sketch plan of the buildings proposed to be constructed, if the buildings are not already constructed;
(f)a copy of the notification of the Commissionerate of Higher Education indicating their proposal for starting the institution in the area.
(g)the letter of permission of the Zilla Parishad or Municipality, as the case may be, for locating the proposed Government institution, if the institution, is proposed to be located within the preMises of the existing Zilla Parishad or Municipal institution.
(h)applications for establishment of Government institutions emanating from the Government shall be routed through the Director to the Board of Intermediate Education or the University concerned as the case may be, for feasibility report.
(2)
(a)The fees to be paid in respect of every application for the establishment of various classes/categories of private educational institutions shall be as indicated below:
Class/Category of Institution Fees
  Rs.
(a) Junior Colleges 500-00
(b) Degree Colleges 800-00
(c) Hindi Maha Vidyalayas 500-00
(d) Oriental Colleges 500-00
(e) Law Colleges 1,000-00
(f) Post-Graduate Centers 1,000-00
(b)The head of account to which the fee shall be credited shall he as follows:
(i)in respect of Junior Colleges;
"007- Education -D. Pre-University Education - M.H.- [15] - other receipts - S.H.[01] - Contribution and income from Endowments".
(ii)In respect of all other institutions :
"007-Education-E. University and other Higher Education-M.H. (15)-other receipts-S.H. (01) - Contribution and Income from Endowments."
(c)The fees to be paid in respect of every application of an educational agency for the establishment of Government educational institutions shall be half of the fee prescribed for private educational institutions, and shall be credited to the same head of account indicated for the respective private institutions.
There shall be no application fee in respect of applications emanating from Government for establishment of Government institutions.
(3)The application for the establishment of new educational institutions which are not accompanied by the challans, for the remittance of the prescribed fee and other documents mentioned under Rule 5 [1] and 12 and applications not received within the prescribed time limit, shall he rejected.
(4)The application fee deposited shall not be refunded under any circumstances.
(5)[ "No fees shall be levied in respect of applications for the opening additional sections", provided that in the case of opening additional sections in Under-Graduate Courses in Private affiliated Under-Graduate Colleges, the fees shall be levied in respect of the application forms as may he prescribed.] [Substituted by G.O Ms. No. 332, H.E (UE. II), dated 9-12-1999.]