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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(2)
(a)The fees to be paid in respect of every application for the establishment of various classes/categories of private educational institutions shall be as indicated below:
Class/Category of Institution Fees
  Rs.
(a) Junior Colleges 500-00
(b) Degree Colleges 800-00
(c) Hindi Maha Vidyalayas 500-00
(d) Oriental Colleges 500-00
(e) Law Colleges 1,000-00
(f) Post-Graduate Centers 1,000-00
(b)The head of account to which the fee shall be credited shall he as follows:
(i)in respect of Junior Colleges;
"007- Education -D. Pre-University Education - M.H.- [15] - other receipts - S.H.[01] - Contribution and income from Endowments".
(ii)In respect of all other institutions :
"007-Education-E. University and other Higher Education-M.H. (15)-other receipts-S.H. (01) - Contribution and Income from Endowments."
(c)The fees to be paid in respect of every application of an educational agency for the establishment of Government educational institutions shall be half of the fee prescribed for private educational institutions, and shall be credited to the same head of account indicated for the respective private institutions.
There shall be no application fee in respect of applications emanating from Government for establishment of Government institutions.