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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

21. Powers to relax Rules.

- The Government may relax any of the provisions in these rules involving any undue hardship to any educational agency or in public interest.Form IApplication for Grant of Permission for Establishment of New Schools/Up-gradation of Existing Schools
1. Name of the Educational agency proposing for opening of aschool :  
  (a) Address of the office of the educational agency :  
  (b) Registration particulars :  
2. Names of the members of the Executive Body of the Educationalagency, their status and address. :  
3. (a) Name, address and qualifications of the correspondent. :  
  (b) Name, address and qualifications of the Secretary. :  
4. Category of the school to be started. :  
5. Class wise strength in existing classes in case of upgradingthe institution. :  
6. Classes proposed to be opened :  
7. Medium of instruction- proposed to be adopted in the school. :  
8. Locality/village in which the school is proposed to be started(in case it is slum area S.T. area proper proof to that effectobtained from Municipality/Collector/Revenue Official shall beproduced). :  
9. Names of schools existing in the locality/village :  
10. No. and Date of challan/D.D. obtained from Treasury/Bank inwhich the application fee is remitted. :  
11. Sketch plan of the building in which the school is proposed. :  
12. Sketch plan of the play ground duly indicating the area. :  
13. Lease deed in case of the building if the school is proposedto be located in a rented building. :  
14. Sources of income from which the management proposes to meetthe expenditure in running the school. :  
15. D.D. No. and Date of the D.D. in which the amount is depositedfor Endowment Fund. :  
16. Details of the facilities available at the time of proposalsin respect of : :  
  (a) Furniture :  
  (i) for the staff :  
  (ii) for the students :  
  (b) Library :  
  (c) Laboratory :  
  (d) Play material :  
DeclarationWe, Sri. (1) (2) .......... the Executive members of ........... Society hereby declare that the particulars furnished in the application are correct. We will abide by the conditions prescribed by Government for running an educational institution in the State from time to time.We nominate Sri. .............. as correspondent Secretary of the Institution.SignaturePlace :Date :Form II(Refer Rule 7)Proforma for Granting of Permission for Establishment of New Schools/Up-gradation of the Existing Schools Under Private ManagementsProc. Rc.No.Dated:Sub: Education - Opening of schools - Permission accorded - Reg.Ref: 1. Application from ........ dated ..........