Section 7(1) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
(1)On receipt of an application, the competent authority shall cause such verification of the proposal as is necessary and shall communicate the decision thereof by 1. Substituted for "by the 31st January" by G.O.Ms. No. 99, Education (PS-2), dated 16-8-2001.[within the period of three (3) months from the date of receipt of the application]. In case of refusal of permission the order shall contain reasons:
