Section 9 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
9. Recognition.
- [(1) Application for recognition in Form III shall be submitted by the educational agency to the competent authority before the 31st July of the year in which the permission has been granted under rule 7, if the management has fulfilled all the conditions mentioned under Rules 5 and 12] [Substituted by G.O. Ms. No. 58, Education (SE-PS-I), dated 13-7-2006.].(2)The application among other things shall be accompanied by:(a)documentary evidence regarding the purchase of library books, laboratory equipment, sports material, furniture etc.(b)evidence of appointment of qualified staff as per staff pattern prescribed by competent authority from time to time;(c)evidence of providing sufficient accommodation as prescribed in rule 6.(3)On receipt of applications the competent authority shall make or cause such verification as is necessary and shall communicate a decision within three months. In case of refusal the order shall indicate the reasons.(4)Grant of recognition shall be in Form IV;(5)[ Recognition shall be valid for a period of ten academic years. The educational agency shall, before expiry of recognition, seek renewal. However by the end of April every year, the educational agency shall file an affidavit to the effect the "there is no deviation or violation of norms/ rules prescribed by the Government from time to time.] [Substituted by G.O. Ms. No. 74, Education (SE [PS-I]), dated 11-9-2006.](6)The renewal of recognition shall be guided by the same principles as are applicable to grant of original recognition. The fee for the renewal shall be [Rs.5,000/-] [Substituted for '2,000/-' by G.O. Ms. No. 58, Education (SE [PS-I]), dated 13-7-2006.] in respect of Secondary schools and [Rs.2,500/-] [Substituted for 'Rs. 1, 000/-' by Ibid.] in respect of all other schools.
