Section 8(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(2)Government, keeping in view their financial position during the particular financial, academic year and the educational needs of the localities on priority basis, shall take a policy decision as to the number of Government and private institutions proposed to be established during the particular academic year, identifying the localities where they are to he established in consultation with the Director and communicate the same to the Commissionerate. The Commissionerate, on receipt of the Government communication containing the particulars of the number of Government and private institutions proposed to be established during the academic year and the localities where they are to be established, shall make a gazette notification and/or news paper advertisement calling for applications, in triplicate, from the educational agencies desirous of establishing Government/private institution of the category specified and in the locality specified, directing them to make the applications along with the fees prescribed to the Board of Intermediate Education/University concerned, as the case may be, following the procedure prescribed under Rules 5 and 6.
