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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(1)The application seeking permission for establishment of a new school or up-gradation of the existing school shall be submitted to the competent authority on or before the 31st October of the preceding academic year, in triplicate, in Form I;[Provided that the said period may be extended with a late fee as prescribed below] [Added by G.O. Ms. No 99, Education, (PS-2), dated 16-8-2001.]:-
(i) Before 30th Nov. of preceding academic year with a late fee of Rs. 1,000/-
(ii) Before 31st Dec. of preceding academic year with a late fee of Rs. 2,500/-
(iii) Before 31st Jan. of preceding academic year with a late fee of Rs. 4,000/-
(iv) Before 28th/29th Feb. of preceding academic year with a late fee of Rs. 6,000/-
(v) Before 31st March. of preceding academic year with a late fee of Rs. 10,000/-
Note: No application for establishment of a new school or for up-gradation of an existing school shall be accepted by the competent authority/Government after the 31st March of the preceding academic year.]