Section 7(3) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019
(3)Service Condition of Teachers - It shall be the duty of the commission to monitor and ensure compliance by the higher education institutions of the following;(a)Recruitment of Staff - Recruitment of teaching and non-teaching staff by the Private Higher Educational Institutions in accordance with central and state laws;(b)Qualification and Pay - The Commission shall ensure that all Private Higher Education Institutions follow the qualification and pay guidelines prescribed by the Central Regulatory Authorities;(c)Selection and Appointment - The Commission shall ensure that the selection and appointment of all teachers are done in accordance with guidelines prescribed by the Central Regulatory Authorities/Universities;(d)Schedule of employment to be maintained: -Every Private Higher Educational Institution shall maintain a schedule of employees indicating there in the number of persons in its employment, the name and qualification of each employee, the pay and such other particulars;(e)Private Higher Educational Institutions shall update the information on the web from time to time;The functions of the Commission in this regard shall be in coordination with and in supplemental to other regulatory authorities.
