Section 14(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(2)Under no circumstances the application fee paid by the educational agency at the time of making the application for permission to open the institution shall be refunded. However the corpus fund (endowment), if already deposited, shall be refunded to the applicant in case permission to establish the institution is refused by the competent authority.
