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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Private Educational Institutions Grant-in-aid (Regulation) Act, 1988

4. Release of grant-in-aid in respect of certain additional sections and posts

- Notwithstanding anything contained in G.O.Ms.No. 344, Education (SSE) Department, dated the 22nd July, 1985, no school admitted to grant-in-aid prior to the 1st April, 1977 shall be entitled to receive any grant-in-aid with respect to any additional sections opened or posts created after the 1st April, 1977 [unless the Committee concerned constituted in G.O.Rt.No. 220, Education (SSE-I) Department, dated the 24th February, 1988 as modified in G.O.Rt.No. 124, Education (SSE-I) Department, dated the 27th January, 1989 and the Government Memo. No. 245/SSE-1/89-I, Education Department, dated the 9th February, 1989] [Amended by Act No. 23 of 1989.] recommends the release of grant-in-aid in respect of such additional sections and posts.