Section 11(2) in Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical, Dental and Pharm. D Course Rules, 2011
(2)The Secretary(s) of Association(s) of Colleges formed, as in clause (1) above shall intimate their formation, rules and bye-laws and the names of office bearers and member colleges with their Minority or Non-minority status to the Competent Authority and Admission and Fee Regulatory Committee before a date stipulated by the Competent Authority. The State Council shall accord recognition to the Association(s) who submit the above particulars and documents before the stipulated date after due verification.
