Section 8 in Andhra Pradesh Unaided Non- Minority Professional institutions (Regulation of Admissions into Under-graduate and Pharm.D (Doctor of Pharmacy) Professional Courses through Common Entrance Test) Rules, 2011
8. Penalty for violation of rules.
- In case of violation of Admission rules laid herein by any private institution thereby resulting in making irregular admissions such institutions shall be liable for penalty or cancellation of affiliation of the University concerned or for referring the matter to apex bodies like All India Council of Technical Education / Pharmacy Council of India / Council of Architecture disqualifying the college from making admission in future.
