Section 7 in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019
7. Maintenance of Standard of Education.
(1)The Commission shall perform all functions as laid down in section 9 of the Act as well as such other functions as may be deemed fit to achieve the objectives laid down in section 9 of the Act;(2)Inspection: The Commission shall have the power to call for such information as is considered necessary from institutions of higher education for the purpose of the act and also interact with the students of an institution to appraise itself regarding the standards of education in coordination with other regulatory bodies;(3)Service Condition of Teachers - It shall be the duty of the commission to monitor and ensure compliance by the higher education institutions of the following;(a)Recruitment of Staff - Recruitment of teaching and non-teaching staff by the Private Higher Educational Institutions in accordance with central and state laws;(b)Qualification and Pay - The Commission shall ensure that all Private Higher Education Institutions follow the qualification and pay guidelines prescribed by the Central Regulatory Authorities;(c)Selection and Appointment - The Commission shall ensure that the selection and appointment of all teachers are done in accordance with guidelines prescribed by the Central Regulatory Authorities/Universities;(d)Schedule of employment to be maintained: -Every Private Higher Educational Institution shall maintain a schedule of employees indicating there in the number of persons in its employment, the name and qualification of each employee, the pay and such other particulars;(e)Private Higher Educational Institutions shall update the information on the web from time to time;The functions of the Commission in this regard shall be in coordination with and in supplemental to other regulatory authorities.
