Section 8 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
8. Validity of Permission.
(1)Permission granted or deemed to have been granted under rule 7 by the competent authority is valid only up to the end of July of every year. It shall be incumbent upon the educational agency to apply, in the manner prescribed under these rules for recognition. Failure to do so, will result in the permission being automatically lapsed. The burden of proof of having applied for recognition shall lie with the educational agency;(2)Permission for schools other than Secondary Schools shall be valid for all the classes. In respect of Secondary Schools, however, the permission granted shall be only up to class VIII. The educational agency shall be permitted to open classes IX and X only after obtaining due recognition and only from second and third year respectively after the commencement of class VIII. For example if class VIII is commenced in the academic year 1994 95, the class IX can be commenced in the next year and class X in the year 1996 97;[Provided that the Government may accord permission to an educational institution for opening of classes I to X or VIII to X at a time.] [Added by G.O. Ms. No 74, Education (SE-[PS.1]), dated 11-9-2006.](3)Grant of permission does not confer any right of recognition to the educational institution.
