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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012

9. Funds for the conduct of the Admissions.

(a)Adequate funds shall be generated to meet the counseling expenditure by levying reasonable charges from the candidates appearing for the counseling as specified by the Admission Committee and shall be credited into the account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.
(b)The Convener, Architecture Admissions shall draw advances from the Andhra Pradesh State Council of Higher Education to meet expenditure for items/services connected with Architecture admissions and submit accounts to the local fund audit and on closure of admissions report thereof be submitted to the Andhra Pradesh State Council of Higher Education, Hyderabad.