Section 33B(2) in Andhra Pradesh Education Act, 1982
(2)In pursuance of the notification under sub-section (1), any registered body of persons intending to, -(a)establish a registered school ;(b)open higher classes in a registered school imparting pre-primary or primary education ; or(c)upgrade any such school into a high school, may make an application, within such period, in such manner and to such authority as may be notified for the grant of permission therefor.
