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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

14. General Instructions

(1)All the rules as far as relevant are also applicable to all the existing institutions.
(2)Under no circumstances the application fee paid by the educational agency at the time of making the application for permission to open the institution shall be refunded. However the corpus fund (endowment), if already deposited, shall be refunded to the applicant in case permission to establish the institution is refused by the competent authority.
(3)No institution for which permission to establish has been granted to meet the educational needs of a particular locality, shall be permitted to be shifted to another locality. However shifting of the institution from one building to another within the same locality shall be permitted when the intention is to provide better accommodation or shifting into own buildings is proposed, with the prior permission of the Government. Any unauthorised shifting of the institution shall render lapse of the permission/recognition/ affiliation granted to the institution automatically, without any further notice or orders.
(4)[ The educational agency, for which permission to establish an institution has been accorded, shall not be allowed to transfer the institution to another educational agency;Provided that Government may permit such transfer of the Institution which fulfils the following conditions, namely;] [Substituted by G.O. Ms. No. 35, H.E (IE-II), dated 25-4-2007.]
(i)the institution should be in existence for at least three academic years prior to the academic year in which the request for change of educational agency is made.
(ii)[x x x] [Clause (ii). Omitted by G.O. Ms. No. 211, H.E (IE-II), dated 8-11-2007.]
(iii)The educational agency, to which the institution is proposed to he transferred, shall not have under its management more than twenty percent of the total number of institutions of the same class/category in the Mandal/Municipality.
Note: For the purpose of this sub-rule, the twenty percent ceiling shall be reckoned by taking into account the number of institutions already in existence in the Mandal/Municipality under the management of educational agency and the number applied for transfer to it.
(5)Under no circumstances women's institution shall be allowed to be converted into co-educational or boy's institution and vice-versa.
(6)The application prescribed for admission of students and the advertisement calling for the application shall invariably contain the particulars or order under which the institution has been established.
(7)The admission of students into various courses shall be as per the rules of admission prescribed by the Government/Board of Intermediate Education/University concerned, from time to time. While making admission the rule of reservation shall be scrupulously followed. The intake of students shall not exceed the prescribed limits of strength. The Principal of the institution shall be personally held responsible for violation of rules of admissions. The educational agency shall not interfere in the matter of making admission of students.
(8)The educational agency shall not collect fees or donations either in cash or in kind other than prescribed by the Government from pupils or parents or any other persons on their behalf, for any purpose whatsoever.
(9)The educational agency shall carry out the instructions issued by the Government/Board of Intermediate Education/University from time to time with a view to maintain the academic standards and to safeguard the interest of teachers and pupils.
(10)The Educational agency shall fulfil all the conditions stipulated by the competent authorities for grant of permission/recognition/affiliation.
(11)The premises of the institution (buildings, playground or open site) whether adjacent to it or away to it, shall be used for the purposes of conducting classes or functions conducted by the institution for education purposes or for authorised examinations or for other purposes specifically permitted by the competent authorities.
(12)The premises of the institution shall be sufficiently healthy, well lighted and well-ventilated with due provision for the safety of the pupils. The institution shall produce a sanitary certificate from the Municipal Health Officer/Medical Officer of the Primary Health Centre.
(13)The Private educational institutions must be prepared to maintain themselves from out of their resources and they cannot claim grant-in-aid from Government as a matter of right, once prescribed period of existence is completed.
(14)The educational agency shall not open additional sections/media/ courses for which permission has not been obtained. No course/media/section functioning duly permitted shall be closed down without prior permission of the competent authority.
(15)The educational agency shall adopt Teachers Provident Fund Scheme or any other Scheme for the benefit of its employees as prescribed by the Government from time to time.
(16)The educational agency shall maintain all the records and registers as prescribed by the competent authorities, and they shall be made available to the concerned inspecting officers for inspection/surprise checks.
(17)The educational agency shall adopt the code of code of conduct prescribed for the teaching and non-teaching staff.Form-I[Under rule 5 (1)]Application for opening of New Educational Institutions.
Details of Challan through which prescribed Application feehas been deposited (Counter foil of Challan to be enclosed)  
1. Name and address of the applicant/ educational agencysponsoring the institution (in case of Government institutions) :  
2. (a) Local authority or educational agency who will run theinstitution (in case of non-Government institutions.) :  
  (b) Name of the Secretary/Correspondent/Manager :  
3. The purpose and the necessity for opening the new institution :  
4. Name of the proposed institution. :  
5. Academic year in which it is proposed to be opened. :  
6. (a) Classes or courses of study in which education is proposedto be imparted and the medium of instruction :  
  (b) Number of pupils proposed to be admitted in each course :  
7. Details of the notification according to which the educationalagency is making the application for establishment of theinstitution. :  
8. (1) Building and other facilities available for running theinstitution :  
  (a) Number of class rooms and thedimensions of each :  
  (b) Furniture :  
  (c) Equipment :  
  (d) Library or reading room :  
  (e) Laboratories, workshops, :  
  (f) Playgrounds :  
  (g) Sanitary facilities :  
  (h) Water Supply :  
  (2) If facilities are not readily available, the arrangementsproposed. :  
9. (a) Whether the buildings, etc., are owned by the applicant,if not the nature of tenure of the property by the applicant. :  
  (b) Whether the applicant proposes to acquire the site for theinstitution. If so, the source from which the cost will be met. :  
10. Whether the Educational Agency is prepared to collect tuitionfee and other fees from the students as prescribed by Governmentfrom time to time. :  
11. Whether the applicant is running any other educationalinstitution and if so, the details thereof. :  
12. Whether the applicant is prepared to furnish the cash securityspecified in the rule. (in the case of Government institution). :  
13. Other guarantees, if any, the applicant can give :  
14. Whether there is provision for hostel and if so,the details. :  
15. Other amenities, if any, proposed for the students. :  
16. Number of institutions of the same class or category in theneighbourhood and the strength of each such institution and thedistance from the proposed institution. :  
Signature of the Applicant(with stamp)Form II[(Under Rule 12 (2)]Application for opening of additional sections/courses/media
1. (a) Name of the Institution. :  
  (b) Name of the educational agency/ Secretary-cumCorrespondent. :  
2. Class-wise strength (Boys and girls separately). :  
3. Medium of the Instruction proposed to be introduced. :  
4. Details of additional section/courses/media proposed to beopened. (can be furnished in a separate statement). :  
5. Prospective strength in the proposed additionalsections/course/media. :  
6. Need for opening the additional Sections/Courses/Media :  
7. (a) Number of institutions of the same class in theneighbourhood (with class and strength). :  
  (b) Whether these institutions cannot meet the educationalneeds in the locality. :  
  (c) Whether the interest of these institutions will sufferadversely in case permission is accorded to the educationalagency. :  
8. Distance and natural barriers, if any, with the neighbouringinstitutions deserving permission to the education agency. :  
9. Whether the Educational Agency is willing to run the newclasses without aid from Government either now or in future. :  
10. Whether accommodation furniture, equipment, library,play-grounds, etc., are available for the opening of the proposedadditional sections/courses/media. If not readily available, whatarrangements will be made to provide these facilities. :  
11. No. of the teachers existing and their qualifications and thenumber of new teachers proposed to be appointed to. :  
12. (a) the expenditure involved in running the new classes(Recurring & Non-recurring). :  
13. Remarks: (Please give full details against the above columnswith copies of relevant references) :  
Signature of Applicant(with stamp)Form III[Under Rule 9 (2) and Rule 9 (3) (a)]Application for grant of or Renewal of Temporary or Permanent Recognition/Affiliation to Colleges.(Irrelevant words to strike off)
1. Name of the institution with full address :  
2. Date of opening of the Institution. :  
  (copy of order of permission has to be enclosed). :  
3. Name of the educational agency managing the institution. :  
4. Is the educational agency a registered body? : :  
  (a certified copy of registered deed should-be enclosed). :  
5. Name of the Secretary/Correspondent/Manager :  
6. Name of courses offered for which recognition/affiliation issought for. :  
7. (a) Class wise/course-wise strength of students. :  
  (List of students to be enclosed). :  
  (b) Whether rules of admission followed while admittingstudents. :  
8. List of teaching and non-teaching staff appointed indicatingqualification and age at the time of appointment. :  
  (Attested copies of the qualifications and age certificate ofthe employees to be enclosed). :  
9. Whether the prescribed corpus fund (endowment) has beencreated (evidence to be produced). :  
10. (a) Details of accommodation (supporting documents to beenclosed). :  
  (b) Whether the accommodation provided is owned or rental :  
  (i) If owned, documentary evidenceto be produced. :  
  (ii) If rental, lease-hold deedfor a period of not less than five years to be produced (adeclaration to construct own buildings within a period of fiveyears also has to be produced.) :  
11. Details of furniture to be furnished. :  
12. Details of laboratory equipment like apparatus chemicals,microscopes and slides etc. :  
13. Details of audio visual equipment available :  
14. Details of books available in the library :  
  (a) Text Books. :  
  (b) Reference books. :  
  (c) Literature books. :  
  (d) General knowledge books. :  
  (e) Miscellaneous books. :  
15. Details of games (Sports articles/material/equipmentavailable) :  
16. Whether there is play ground for the institution? :  
17. Whether arrangements are made for the medical inspection ofpupils. :  
18. Full details of the property that is present in the name ofthe education agency (Documentary evidence to be produced) :  
19. Whether prescribed sanitary facilities available. (Sanitarycertificate from the Prescribed Health Officer shall beenclosed). :  
20. Whether the educational agency has fulfilled all theconditions prescribed for granting of temporary/permanent/recognition/affiliation,if not the conditions yet to be satisfiedshall be indicated. :  
21. Whether the educational agency is agreeable to abide by therules and regulations prescribed for granting oftemporary/permanent/recognition/affiliation and other rule madeunder various provisions of Andhra Pradesh Education Act, 1982. :  
DeclarationOn behalf of the educational agency of the institution, I __________ son/daughter/wife of _________ do hereby declare that the rules and departmental orders have been fulfilled. I also declare that we shall abide by the conditions, rules of recognition/ affiliation and also other relevant provisions of the Andhra Pradesh Education Act, 1982 (Act No.1 of 1982) and the rules made thereunder.I also declare that the particulars given above are correct to the best of my knowledge.Signature of the Secretary/Correspondent/Manager of the Institution(with stamp)Form IV[Under Rule 9 (3) (a)]Application for according of approval of appointments made by the Educational Agencies.(Application must be accompanied with the Selection Committee Report)
1. Name of the institution with full address :  
2. Date of establishment of the institution (copy of the orderunder which the institution has been established, has to beenclosed) :  
3. Name of the educational agency managing the institution :  
4. Is the educational agency a registered body: (certified copyof the registered deed has to be enclosed) :  
5. Name of the Secretary/Correspondent/Manager of theinstitution. :  
6. List of teaching staff appointed indicating qualification, ageand date of appointment of each candidate (separate statement ofparticulars can be furnished, if required). :  
7. List of non-teaching staff appointed indicatingqualification,age and date of appointment of each candidate(separate statement of particulars can be furnished, ifrequired). :  
8. Whether the staff appointed have any previous work experience,if so the details of each of them (separate statement ofparticulars can be furnished, if necessary). :  
9. Any other particulars the educational agency would like tofurnish. :  
DeclarationOn behalf of the educational agency managing the institution, I ________ son/daughter/wife of __________________ do hereby declare that the particulars furnished above are correct to the best of my knowledge and belief and that I am prepared to under go any punishment that may be imposed on me if any of the particulars furnished arc found to be false and misleading. I further declare that while making the appointments Government instructions have been strictly followed and I request you to approve the appointments whose particulars are furnished under items 6 and 7 above.Signature of Secretary(Correspondent/Manager, (with stamp)[Added by G.O. Ms. No. 2, H.E (CE-III), dated 2-1-2001.]