Section 17 in Andhra Pradesh General Nurse Training Institutions (Admission into General Nurse Training and Grant of Permission to Private Schools of Nursing) Rules, 1997
17. Security Deposit.
(1)There shall be a security Deposit to be maintained by the applicant Institutions for a minimum period of 5 (five) years in a Nationalised Bank in the joint name of the principal of the Institution and the Head of the Department concerned which is under the administrative control of the Health Medical and Family Welfare Department as an evidence of the financial credibility of the Institution. This Security Deposit shall be maintained in the form of a Fixed Deposit in a joint account as mention above. The Fixed Deposit certificate shall be kept in the custody of the concerned Head of Dept. till the period of five years is completed. The period of Five Years will be reckoned from the date from which the Institution Commences the first batch of admissions. The Security Deposit to be maintained by the Nursing Schools should be as follows:-a. Rs. 5.00 lakhs where the Institution is located in places other than those recognized as backward areas:b. Rs. 2.50 lakh for Institutions to be located in backward areas: and(2)The definition of Backward area shall be the one fixed by the Government from time to time.
