Section 9 in Andhra Pradesh Elementary Teacher Training Institutions/District Institutes of Education and Training (Regulation of Admissions into Diploma in Education course through Common Entrance Test) Rules, 2007
9. Penalty for irregular admission.
- In case, irregular admissions are made without following the admission rules, the following action shall be initiated against the Principal/Correspondent of all Elementary Teacher Education Institutions:(i)Penal action as per Section 9 of the Andhra Pradesh Educational Institutions (Regulation of admissions and prohibition of capitation fee) Act, 1983.(ii)National council for Teacher Education and Government shall be informed to take appropriate action under relevant rules of Government/National Council for Teacher Education including withdrawal of recognition.
