Section 4A in Andhra Pradesh Educational Institutions (Regulation of Admissions and Prohibition of Capitation Fee) Act, 1983
4A. [ Special provision in respect of Non-Resident Indian Students. [Inserted by Andhara Pradesh Act 3 of 1984, w.e.f. 27-7-1983.]
(1)Notwithstanding anything in this Act, it shall be lawful for the Government to admit students belonging to foreign countries and non-resident Indian students into a Medical College established for the purpose in accordance with such rules as may be prescribed on payment of such sum as may be notified by the Government in this behalf.(2)There shall be constituted a fund called "Medical Education Fund" into which shall be credited the sums received under sub-section (1). The said fund shall be operated by a Committee consisting of such number of persons and in such manner as may be prescribed.(3)All moneys belonging to the said fund shall be deposited in such bank or treasury or be invested in such securities in accordance with such guidelines as may be issued by the Government in this behalf and shall be applied and expended for the improvement of the said college and the development of the Medical Educational facilities and such other related purposes as may be prescribed.Explanation: - For the purposes of this section, "Non-resident Indian student" means a student of Indian origin residing in any Country outside India.]
