Section 14 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
14. Admission of children to the schools.
(1)No school shall admit child to Class I unless he/she has completed 5 years of age on the first day of academic year as defined in Section 16 of the Act. Correspondingly, children shall not be admitted into any higher classes unless they have completed 4 + n years of age as on the first day of the Academic year 'n' being the class to which admission is sought;(2)No school shall admit a child directly into 6th class unless he/she has:(a)Successfully completed Vth Class from a recognised school; or(b)Successfully completed Phase I of Non- Formal Education; or(c)Successfully completed Class V or equivalent through open school system; or(d)has passed 6th Class entrance examination conducted by the District Educational Officer.(3)No school shall admit child into VIII Class unless a child has:(a)Successfully completed VII Class from a recognised school conducted by the District Educational Officer; or:(b)Completed successfully phase II of Non Formal Education; or(c)Successfully completed VII Class through open school system.(4)No school shall admit child into Class IX and X Class unless a child has:(a)Successfully completed class 8th and 9th respectively from a recognised school; or(b)has successfully passed common examination conducted for VIII and IX Classes respectively by the District Educational Officer.
