Section 17 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
17. Criteria and Procedure for fixing salary structure for the Staff.
(1)The Staff appointed in un-aided private schools and those appointed in the un-aided posts of the higher classes of the upgraded school shall be paid salaries as prescribed by the governing body attached to the school as constituted under rule 15.(2)In order to meet the expenditure, it is open for the private management of unaided schools to collect fees at the rates prescribed by the Governing Body, as per criteria indicated in rule 18;(3)The Governing Body shall fix the salary structure of the staff taking into account the revenue position of the institution and other requirements mentioned under sub-rule (4) of rule 18 for which amounts are to be earmarked. Approximately 50% of the total revenue collection as fee from student shall be earmarked for payment of regular salaries to the staff and 15% of the revenue shall be earmarked for providing various benefits like Teacher's Provident Fund, Group Insurance etc.
