Section 21(1) in Andhra Pradesh Education Act, 1982
(1)The competent authority may, by order in writing grant, recognition in respect of any institution imparting education or for a higher class in any such institution, permitted to be established under Section 20 subject to such conditions as maybe prescribed in regard to accommodation equipment, appointment of teaching staff, syllabi, text books and other matters relating thereto :Provided that in case of existing institutions under all managements the deficiencies, if any, in respect of the above conditions shall be made good within the time specified therefor in the order granting recognition.
