Section 6(1) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(1)The corpus fund (endowment) to be deposited, extent of land, accommodation and other conditions to be fulfilled by the educational agency before permission for establishment of the institution is accorded by the Commissionerate, shall be as prescribed below. The Government may however relax the conditions in respect of the establishment of Government institutions in deserving cases.
