Section 12 in Andhra Pradesh Private Minority (Aided/Unaided) Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test), Rules, 2005
12. Penalty for irregular admission made under Management Quota.
- In case irregular admissions are made under management seats without following eligibility criteria and other admission rules, the following penalty shall be imposed on the Principal/Correspondent responsible for such irregular admissions, and action can be taken.(i)Penal action would be initiated as per Section 9 of the Andhra Pradesh Educational Institutions (Recognition of Admission and Prohibition of Capitation Fee) Act 1983 (Act No. 5 of 1983).(ii)The "No Objection Certificate" (NOC) issued to the society for establishment of the College shall be withdrawn and thereby the college looses its affiliation issued by the University concerned and recognition granted by NCTE.(iii)Minority Welfare Department may be recommended for withdrawal of the Minority status of the Institution permanently. The Director of NCC, Andhra Pradesh To the Vice-Chairman and Managing Director, Sports Authority of Andhra Pradesh (SAAP).Annexure-IA. The Local Areas means. - (1) The part of the State comprising the districts of Adilabad, Hyderabad including Twin Cities) Ranga Reddy, Karimnagar, Khammam, Medak, Mahaboobnagar, Nalgonda, Nizamabad and Warangal shall be regarded as the Osmania University Local area (Telangana).(2)The part of the State Comprising the districts of Srikakulam, Vizianagaram, Visakhapatnam, East Godavari, West Godavari, Krishna, Guntur and Prakasam shall be regarded as the Andhra University Local area (Andhra).(3)The part of the State Comprising the districts of Anantapur, Kurnool, Chittoor, Kadapa and Nejlore shall be regarded as the Sri Venkateswara University Local area (Rayalaseema).B. The Local Candidate means. - (1) A candidate for admission shall be regarded as a local candidate in relation to a local area.(a)If he has studied in Educational Institution or Educational Institutions in such local area for a period of not less than four consecutive academic years ending with the academic year in which he appeared or as the case may be, first appeared in the relevant qualifying examinationOR(b)Where, during the whole or any part of the four consecutive academic years ending with the academic year in which he appeared or as the case may be first appeared for the relevant qualifying examination he has not studied in any Educational Institutions, if he has resided in that local area for a period of not less than four years immediately preceding the date of commencement of the relevant qualifying examination which he appeared or as the case may be first appeared.
