Section 14(4) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(4)[ The educational agency, for which permission to establish an institution has been accorded, shall not be allowed to transfer the institution to another educational agency;Provided that Government may permit such transfer of the Institution which fulfils the following conditions, namely;] [Substituted by G.O. Ms. No. 35, H.E (IE-II), dated 25-4-2007.](i)the institution should be in existence for at least three academic years prior to the academic year in which the request for change of educational agency is made.(ii)[x x x] [Clause (ii). Omitted by G.O. Ms. No. 211, H.E (IE-II), dated 8-11-2007.](iii)The educational agency, to which the institution is proposed to he transferred, shall not have under its management more than twenty percent of the total number of institutions of the same class/category in the Mandal/Municipality.Note: For the purpose of this sub-rule, the twenty percent ceiling shall be reckoned by taking into account the number of institutions already in existence in the Mandal/Municipality under the management of educational agency and the number applied for transfer to it.
