3. Regulation of grant-in-aid to private educational institutions
(1)Notwithstanding anything contained in G.O.Ms.No. 238, Education (SSE) Department, dated the 27th May, 1986 and G.O.Ms.No. 42, Education (CE) Department, dated the 19th September, 1985.(a)no private educational institution other than a college established after the 1st April, 1977 and existing on the 1st September, 1985 and no private college established after the 1st April, 1977 and existing on the 1st March, 1985 shall be entitled to receive any grant-in-aid [unless the Committee concerned constituted in G.O.Rt. No. 220, Education (SSE-I) Department, dated the 27th January, 1989 and the Government Memo. No. 245/SSE-1/89-I, Education Department, dated the 9th February, 1989] [Amended by Act No. 23 of 1989.] recommends that it may be admitted to grant-in-aid ; and(b)no private educational institution other than a College which has been established after the 1st September, 1985 and no private college which has been established after the 1st March, 1985 shall be entitled to receive any grant-in-aid.(2)A private educational institution referred to in Clause (a) of sub-section (1) in favour of which the Committee recommends the release of grant-in-aid shall be entitled to such grant only from the date it satisfies all the conditions for admission to grant-in-aid specified in the Andhra Pradesh Education Act, 1982 and the Rules made thereunder, the grants-in-aid Code and the orders and other instructions issued by the Government from time to time in this behalf.
