Section 10 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012
10. Fee for Professional Institutions offering B.Arch course.
- (i) "The fee payable per student per annum for each discipline in each institution shall be as prescribed by the Admission and Fee Regulatory Committee.(ii)The fee prescribed and collected from Non Resident Indian/Non Resident Indian sponsored candidates in excess of the fees prescribed for Non NRI candidates under category B shall be utilized for benefiting the students from economically weaker sections of the society whose eligibility criteria shall be notified by the Government. The mechanism for extending such benefit to the students belonging to economically weaker sections shall be as prescribed by the Admission and Fee Regulatory Committee.(iii)The Government may notify specific Fee Waiver Scheme (s) with the approval of Admission and Fee Regulatory Committee for benefiting the disadvantageous sections of society.
