Section 9 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
9. Power to grant or withdraw Recognition/Affiliation
(1)Competent authority :- (a) The Board of Intermediate Education shall be the competent authority for granting or withdrawing of temporary/permanent recognition/affiliation for all educational institutions imparting intermediate education as per clause (ii) of sub-section (1) of Section 9 of the Andhra Pradesh Intermediate Education Act 1971 (Act No 1 of 1971).(b)For all other institutions mentioned in cu. (b) to (f) in sub-rule (2) of Rule.l the competent authority for granting or withdrawing of temporary/permanent recognition/affiliation shall be the University concerned.(2)(a)Government institutions shall be accorded permanent recognition/affiliation straight away, by the competent authority if he is satisfied that the conditions prescribed for this purpose are satisfied.(b)To start with, the private institution shall be accorded temporary recognition/affiliation subject to fulfilment of such conditions as may be prescribed by the competent authority. The temporary recognition/affiliation is renewable annually for a period of five years relaxable to ten years in deserving cases by which time the educational agency shall fulfil the conditions stipulated for grant of permanent recognition/affiliation. Applications for renewal of temporary recognition/affiliation shall be made to the competent authority in Form -III not later than three months prior to the expiry of the period of temporary/recognition/affiliation.(3)(a)The educational agency of the private institution in respect of which the competent authority have accorded permission, is permitted to admit students and to appoint staff by following the procedure prescribed in Rule 7, immediately after the receipt of the orders of permission to open their institution. After fulfilling the conditions stipulated for grant of temporary recognition/affiliation, the educational agency shall make an application to the competent authority in Form-IV for approval of the appointments made and Form-III for grant of temporary recognition/affiliation to the institution . The application shall be made, accompanied by the following documents within a period of three months from the date of receipt of the order of the permission.(i)copy of the orders in which permission to open the institution has been accorded;(ii)lists of teaching and non-teaching staff appointed;(iii)lists of students admitted into various classes/courses;(iv)bank challan in proof of the payment of inspection fee and Recognition/Affiliation Fees.(b)On receipt of the application from the educational agency, the competent authority shall make inspection of the institution to find out the extent of fulfilment of the conditions prescribed for grant of temporary recognition/affiliation, on a date convenient to both parties.(c)Unless the students are admitted and staff are appointed and other conditions are satisfied, the competent authority shall not accord approval to the staff appointed and accord temporary recognition/affiliation to the private institution and consequently the students shall not be allowed to appear for the public examinations.(4)The Inspection Fee and recognition/affiliation fee to be collected from the educational agency shall be as prescribed by the competent authority indicated in sub-rule (1). The fees shall be credited in their respective head of account and can be utilised for incurring the expenditure involved.(5)[ Affiliation will be given by the Board of Intermediate Education in respect of Junior colleges, in three (3) categories namely:(a)Long Term Affiliation (with validity period of thirty (30) years;(b)Medium Term Affiliation (with validity period of five (5) years); and(c)Short Term Affiliation (with validity period of three (3) years), for the Junior Colleges, which have fulfilled the conditions mentioned under each category specified below:-(a)Long Term Affiliation:(i)The College shall have been established more than 10 years ago:(ii)Corpus fund constituted as per the rules in force;(iii)Adequate infrastructure and qualified faculty shall be available;(iv)Affiliation fee Fifteen (15) times of the annual affiliation fee as prescribed, is paid.The affiliation fee shall be paid at one time or in three annual equal instalments. If it is paid in instalments, the long term affiliation will be given after the last instalment is paid;(i)the Colleges shall be more than 3 years old and running since three to nine years.(ii)Corpus fund is constituted as per the rules in force:(iii)Adequate infrastructure and qualified faculty shall be available:(iv)Affiliation fee, five (5) times of the annual affiliation fee as prescribed, is paid. This shall be paid in a single instalment by 31st March of the year of affiliation;(b)Short Term Affiliation:(i)the College is established and running below three years;(ii)Affiliation fee, three (3) times of the amount of annual affiliation fee as prescribed, is paid. This fee shall be paid in a single instalment by 31st March of the year of affiliation.]
