Section 10 in Andhra Pradesh Colleges of Physical Education Admissions through Common Entrance Test Rules 2003
10. Penalty for irregular admissions made under Management Quota.
- In case, irregular admissions are made under management seats without following eligible criteria and other admission rules the following penalty shall be imposed on the Principal/Correspondent responsible for such irregular admissions.(i)Penal action shall be initiated as per Section 9 of Act 5 of 1983 of Andhra Pradesh Educational Institutions (regulation of admission and prohibition of capitation fee) Act 1983.(ii)The "No Objection Certificate" (NOC) issued to the society for establishment of the College will be withdraw and thereby the college looses its affiliation issued by the University concerned and recognition granted by NCTE.
