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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Un-aided Non-Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules, 2006

8. Fee for Engineering (including Technology) / Pharmacy Colleges.

- (i) "The fee payable per student per annum for each discipline in each institution shall be as prescribed by the AFRC.
(ii)The fee prescribed and collected from NRIs, in excess of the fees prescribed for non-NRI candidates sunder Category B shall be utilized for benefiting the students from economically weaker sections of the society whose eligibility criteria shall be as notified by the Government. The mechanism for extending such benefit to the students belonging to economically weaker sections shall be as prescribed by the AFRC.
(iii)[ The Government may notify specific Fee Waiver Scheme(s) with the approval of AFRC for benefiting the disadvantaged sections of society.] [Added by Notification No. G.O.Ms. No. 68, dated 10.7.2007 (w.e.f. 10.5.2006).]