Section 14(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
(2)No school shall admit a child directly into 6th class unless he/she has:(a)Successfully completed Vth Class from a recognised school; or(b)Successfully completed Phase I of Non- Formal Education; or(c)Successfully completed Class V or equivalent through open school system; or(d)has passed 6th Class entrance examination conducted by the District Educational Officer.
