Section 10 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
10. Conditions governing Permission/Recognition.
- In addition to specific conditions that may be prescribed in individual cases, every permission/recognition granted to the schools under these rules shall be subject to the following conditions;(1)that all the conditions prescribed under these rules shall be followed.(2)that the school shall invariably provide for teaching of Telugu as first/second language;(3)that the school shall follow the syllabus and text books as prescribed by the Government. This shall, however, not be applicable in respect of schools affiliated to Boards of Examinations other than the State Board, in which case, they would follow the requirements of the concerned Board;(4)that the instructions issued by the competent authority in respect of curriculum, work books etc., shall be implemented;(5)that the management of the schools shall be in consonance with the aims and objectives of the educational agency;(6)that the admissions into various classes shall be made as per the rules of reservation prescribed and by following the procedure prescribed by the Government from time to time;(7)that no student shall be denied admission on the ground of religion, caste, race or language. This shall, however, not prevent the Minority Educational Institutions from preferring the students of the concerned community;(8)that the Name Board of the school, the Transfer Certificate issued by the School, the applications prescribed for admission of students and the advertisements calling for the applications shall invariably contain the recognition number given. Vide [Rule 8 and 9] [Substituted for 'Rule 9(4) by G.O. Ms. No. 74, Education (SE [PS-1]), dated 11-9-2006.] above;(9)that promotion from one class to the next higher class shall be made in accordance with the rules in force;(10)that the National Policy of Education, 1986 envisages exclusion of corporal punishments to children in Schools. Therefore, the educational agency and the Headmaster/Principal of the School shall ensure that the students are not subject to corporal punishments of any nature under any circumstances and the staff enforcing such punishments against the students shall be subject to suitable disciplinary action;(11)that the educational agency shall not collect fee or donations either in cash or in kind other than the fee prescribed by the Governing Body from pupils or parents or any other persons on their behalf, for any purpose whatsoever;(12)that the Teacher pupil ratio in respect of the pre/primary Schools shall not exceed 1:20 and in respect of all other Schools, the ratio shall not exceed 1:40.(13)that the educational agency shall not appoint any candidate as a Teacher whose certificate has been suspended or who has been convicted for offences involving moral turpitude or who has crossed the prescribed age limits or superannuated persons;(14)that the educational agency shall reinstate the teaching or non-teaching staff on receipt of orders from the appropriate authority, as per the Act, for such reinstatement:(15)that the educational agency shall adopt Teachers' Provident Fund Scheme or any other Scheme meant for the benefit of its employees as prescribed by the Government from time to time:(16)that the educational agency shall obtain permission from the competent authority for closure of any Class/Section with one year notice, but shall not close down in the middle of the academic year;(17)[ That when a private aided Schools are forced to be closed down for any reason or whenever the management of the School goes out of the way to remove any of its staff members or whenever there is fall in strength in a private aided School for two successive academic years or whenever an exercise for retionalization of aided staff working in aided institutions is taken up, the Competent authority may transfer the staff, with or without posts, as the case may be, to any other needy private aided School within the district;(17A)Where, in pursuance of action taken under sub-rule (17), an aided post in an institution is rendered surplus, the same shall stand suppressed on transfer of the incumbent to another aided institution with effect from the date of such transfer.] [Substituted by Notification No. G.O.Ms. No. 39, dated 17.6.2013 (w.e.f. 3.1.1994).](18)that the educational agency shall maintain all the records and registers indicated as prescribed by the competent authorities and they shall be made available to the concerned inspecting officers for inspection/surprise checks;(19)that the Department reserves the right to introduce Panel Inspection System for any institution and its recommendations shall be binding on the Managements to take necessary corrective measures. Any institution that continues to get less than 20% pass for 3 years consecutively in the public examinations shall be liable for being closed;(20)that girls' institution shall not be allowed to be converted into a co-educational or boys' institution;(21)that under no circumstances shall the Oriental Schools, Hindi Pathasalas and Hindi Vidyalayas functioning under the Private Educational Agencies shall be allowed to be converted into other categories of educational institutions;(22)that the institutions are permitted to be established (or upgraded) to meet the educational needs of the respective localities, shifting of the institutions from the locality to another will not be permitted under ordinary circumstances, as a matter of routine. However, shifting of the institution from one building to another within the same locality or within the same town/municipal limits, may be permitted when the intention is to provide better accommodation or shifting into own building is proposed. Prior permission of the Competent Authority is required for any such shifting;(23)that the educational agency for which permission to establish an institution has been accorded shall not transfer the institution to any other educational agency;(24)that any institution which has been closed down without prior permission of the competent authority or any institution which has been closed down with the prior permission of the competent authority and has remained so for more five years, shall be treated as defunct institution. If the defunct institution is proposed to be reopened, it should be treated as a fresh proposal and all the conditions prescribed for establishing the new institution shall be applicable to it;(25)that the educational agency shall not carry on or encourage any propaganda or practice wounding the religious feelings of any class of citizens of India or insulting the religion or the religious beliefs of that class or indulge in any act that undermines national integrity and insult to national anthem and national flag;(26)that the educational agency shall not force the staff or students of the institutions to take part in the religious discourses and preaching of religion irrespective of whether they belong to the same belief or not;(27)that the educational agency shall not refuse to co-operate with the departmental authorities in constituting the institutions as centres for conducting the common public examinations like VII, X classes and also other departmental examinations;(28)that no institution shall run in a shift system without the explicit permission from the Competent Authority. All institutions shall follow the timings as laid down by the Competent Authority;(29)that the educational agency will be held personally responsible for the regular repairs and upkeep of the school buildings and proper maintenance of sanitory conditions and are liable for inspection by the authorities of Education Department, Health Department, and Public Works Department;(30)that the premises of the institution or building or play ground or vacant site belonging to the institution shall be used only for the purpose of conducting the institutional activities or for conducting authorised examinations or for any other purposes specifically permitted by the District Educational Officer;(31)that the educational agency shall not permit the students of any college of education, college of physical education, teachers training institution, etc., to have teaching practice without obtaining prior written permission from the District Educational Officer;(32)that the educational agency shall carry out all the instructions issued by the Government and other competent departmental authorities relating to making of admission of students, appointment of staff and also relating to other academic and administrative affairs, in the interest of academic standards and smooth functioning of the institutions, from time to time.
