Section 5(1) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(1)All applications for establishment of a Junior College shall be made to the Secretary, Board of Intermediate Education, Andhra Pradesh, Hyderabad and those for establishment of all other classes/categories of institutions mentioned at (h) to (f) in sub-rule (2) of Rule 1 shall be made to the Registrar of the University concerned, in Form-I in triplicate, for their feasibility report. The applications accompanied by the following documents shall reach the competent authority not later than the 31st January of the year preceding the academic year in which the institution is proposed to be opened namely:-(a)a copy of the constitution and bye-laws of the educational agency proposing to establish the institution;(b)a counterfoil of the challan in support of the remittance of the fees prescribed under Rule 5 (2) (a);(c)a sketch plan of the site;(d)a rough plan of the building showing the location of each room, its dimensions and the use it is proposed to be put to;(e)(i)in case the institution is proposed to be located in private accommodation, documentary evidence to show the applicant's ownership or his right to be in exclusive possession of the site and buildings at least for a period of 5 years.;(ii)documentary evidence to show the applicant's ownership of the land which has been provided for use of the institution and a sketch plan of the buildings proposed to be constructed, if the buildings are not already constructed;(f)a copy of the notification of the Commissionerate of Higher Education indicating their proposal for starting the institution in the area.(g)the letter of permission of the Zilla Parishad or Municipality, as the case may be, for locating the proposed Government institution, if the institution, is proposed to be located within the preMises of the existing Zilla Parishad or Municipal institution.(h)applications for establishment of Government institutions emanating from the Government shall be routed through the Director to the Board of Intermediate Education or the University concerned as the case may be, for feasibility report.
