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

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(2)Every application shall be accompanied by the following documents:
(a)A copy of the constitution and bye laws of the educational agency registered with the respective registration authorities together with the list of office bearers.
(b)Evidence in support of payment of the following application fee to the concerned Head of account.
Category of School Application fee
(i) Pre-Primary, primary Schools and Upper Primary Schools,Oriental Schools (all classes in all languages), Hindi Pathasalas(All classes), Hindi Vidyalayas (all Classes), SanskritPathasalas, Special Schools. Rs. 1,000
(ii) Secondary Schools (High Schools) Rs. 2,000
(c)[ Deposit by way of National Saving Certificate or Kisan Vikas Patras and pledge with the District Educational Officer concerned towards Endowment fund as prescribed in Rule 5(1).] [Substituted by G.O. Ms. No 58, Education (SE- PS.1), dated 13-7-2006.]
(d)A sketch plan of the site indicating the proposed location of the school;
(e)A plan of the building to evidence that the requirements indicated in rule 5 are satisfied;
(f)Evidence of ownership of the land and building or lease of land or building as the case may be.