Section 13 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
13. Recognition/affiliation of the existing private educational institutions
(1)All the private educational institutions which have been accorded permission to establish and accorded recognition/affiliation, after the commencement of the Andhra Pradesh Education Act, 1982 (Act No.1 of 1982) that is, with effect from 18-7-1982, shall be deemed to have been enjoying temporary recognition/affiliation.(2)The educational agencies of all the private institutions coming under sub-rule (1) shall apply to the competent authority for grant of permanent recognition/affiliation in Form III. The competent authority, after satisfying himself that the conditions prescribed for according permanent recognition/affiliation have been fulfilled, shall accord permanent recognition/ affiliation to the institution. If the competent authority is of the opinion that the conditions prescribed for granting of permanent recognition/affiliation have not been fulfilled by any of the educational institutions, such institution shall be accorded temporary recognition/affiliation for a further period of one academic year subject to such further conditions and instructions as deemed necessary, as in the case of new private educational institutions.
