Section 7 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
7.
(1)Staff Pattern:- The staff pattern for various classes/categories of educational institutions shall be as prescribed by the Board of Intermediate Education/University/Director of Higher Education [/State Council of Higher Education] [Added by ibid.] as the case may be.(2)Appointment of teaching and non-teaching staff:- (a) Appointment of teaching and non-teaching staff in the Government educational institutions shall be by way of recruitment through the Andhra Pradesh Public Service Commission or as per the procedure prescribed by the Government from time to time.(b)Appointment of teaching staff in private educational institutions shall be by way of recruitment through the Andhra Pradesh College Service Commission or as per the procedure prescribed by the Government from time to time.(c)Appointment of non-teaching staff in private educational institutions shall be by the selection Committee from among the candidates sponsored by the Employment Exchange or drawn through newspaper advertisements in case the Employment Exchange could not sponsor suitable candidates. The Selection Committee shall comprise of the following members and the quorum for the Selection Committee shall not be complete unless at least four of the five members are present. The candidates approved by majority members present shall be deemed to have been selected by the Committee.(i)a nominee of the educational agency;(ii)the Principal of the Institution;(iii)one representative of the Board of Intermediate Education/University concerned as the case may be;(iv)two nominees of the Director of Higher Education.(3)Competent authority for approval of appointments:- The competent authority for approval of appointments of teaching staff of intermediate education shall be the Board of Intermediate Education and that for other educational institutions shall be the university concerned. The competent authority for approval of appointments of non-teaching staff in all the institutions shall be Director.The educational agency shall get the list of selected candidates approved by the competent authority within one month from the date of making the appointments, by applying through Form-IV. Appointments made as per selection by Service Commission, however, do not require further approval.(4)Payment of salaries to staff: - The educational agency of any private institution shall pay salaries to its staff as per the Government scales of pay and by following such procedure as may be prescribed by Government from time time, in this regard.
