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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

6. Application for permission for Establishment of New Schools or Up-gradation of Existing Schools.

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(1)The application seeking permission for establishment of a new school or up-gradation of the existing school shall be submitted to the competent authority on or before the 31st October of the preceding academic year, in triplicate, in Form I;[Provided that the said period may be extended with a late fee as prescribed below] [Added by G.O. Ms. No 99, Education, (PS-2), dated 16-8-2001.]:-
(i) Before 30th Nov. of preceding academic year with a late fee of Rs. 1,000/-
(ii) Before 31st Dec. of preceding academic year with a late fee of Rs. 2,500/-
(iii) Before 31st Jan. of preceding academic year with a late fee of Rs. 4,000/-
(iv) Before 28th/29th Feb. of preceding academic year with a late fee of Rs. 6,000/-
(v) Before 31st March. of preceding academic year with a late fee of Rs. 10,000/-
Note: No application for establishment of a new school or for up-gradation of an existing school shall be accepted by the competent authority/Government after the 31st March of the preceding academic year.]
(2)Every application shall be accompanied by the following documents:
(a)A copy of the constitution and bye laws of the educational agency registered with the respective registration authorities together with the list of office bearers.
(b)Evidence in support of payment of the following application fee to the concerned Head of account.
Category of School Application fee
(i) Pre-Primary, primary Schools and Upper Primary Schools,Oriental Schools (all classes in all languages), Hindi Pathasalas(All classes), Hindi Vidyalayas (all Classes), SanskritPathasalas, Special Schools. Rs. 1,000
(ii) Secondary Schools (High Schools) Rs. 2,000
(c)[ Deposit by way of National Saving Certificate or Kisan Vikas Patras and pledge with the District Educational Officer concerned towards Endowment fund as prescribed in Rule 5(1).] [Substituted by G.O. Ms. No 58, Education (SE- PS.1), dated 13-7-2006.]
(d)A sketch plan of the site indicating the proposed location of the school;
(e)A plan of the building to evidence that the requirements indicated in rule 5 are satisfied;
(f)Evidence of ownership of the land and building or lease of land or building as the case may be.