Section 10 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
10. Conditions for grant of permanent recognition/affiliations
- The competent authority shall grant permanent recognition/affiliation to the Government and private institutions which are enjoying temporary recognition/affiliation at least for a period of five years, subject to the fulfilment of the following conditions:(1)that the institution has pucca buildings of its own with the prescribed facilities like furniture, library, laboratory, play ground etc.,(2)that the educational agency fulfilled all the conditions prescribed for granting temporary recognition/affiliation;(3)that the educational agency has implemented all the instructions issued by the competent authorities in all matters.(4)that the educational agency has not denied admission to any student on the grounds of religion caste, race or language;(5)that the educational agency has not encouraged any propaganda or practice wounding the religious feelings of any class of citizens of India or insulting the religions or the religious beliefs of that class;(6)that the educational agency has not refused for constituting the institution as a centre for conducting the Government examinations like Andhra Pradesh Public Service Commission, etc.;(7)that the educational agency has appointed the staff following the procedure prescribed by the Government, from time to time, and got the appointments approved by the competent authority;(8)that the educational agency has reinstated the staff member whom it has removed/suspended, on receipt of orders from the competent authority for such reinstatement.
