Section 20(2) in Andhra Pradesh Education Act, 1982
(2)In pursuance of the notification under sub-section (1), any educational agency including local authority or registered body of persons intending to -(a)establish an institution imparting education ;(b)open higher classes in an institution imparting primary education;(c)upgrade any such institution into a high school ; or(d)open new courses (Certificate, Diploma, Degree, Post-Graduate Degree Courses, etc.)may make an application, within such period in such manner and to such authority as may be notified for the grant of permission therefor.
