Section 12 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
12. Opening of additional sections/medias/groups/courses
(1)(a)The competent authority for according permission to open additional sections/media/groups shall be the Government.(b)The competent authority for granting of permission for opening of new courses other than those permitted at the time of according permission to establish the institution, shall be the Commissionerate of Higher Education.(2)The educational agency will have to apply to the competent authority for grant of permission to open additional sections/media/groups, courses, in Form-II and the permission shall be accorded subject to the availability of various physical facilities like accommodation etc., required for the proposed additional section/media/group/course.(3)The educational agency shall be permitted to open such number of sections/groups/courses and in such media for which permission has been accorded provided that there is minimum strength of students to maintain the section/group/course as the case may be. No section/group/course in any media, shall be opened without the minimum strength of students and without the prior permission by the competent authority. The minimum/ strength required shall be as prescribed by the Board of Intermediate Education/University concerned, as the case may be.
