Section 13(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(2)The educational agencies of all the private institutions coming under sub-rule (1) shall apply to the competent authority for grant of permanent recognition/affiliation in Form III. The competent authority, after satisfying himself that the conditions prescribed for according permanent recognition/affiliation have been fulfilled, shall accord permanent recognition/ affiliation to the institution. If the competent authority is of the opinion that the conditions prescribed for granting of permanent recognition/affiliation have not been fulfilled by any of the educational institutions, such institution shall be accorded temporary recognition/affiliation for a further period of one academic year subject to such further conditions and instructions as deemed necessary, as in the case of new private educational institutions.
