Section 11 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
11. Conditions for withdrawal of permission/recognition/affiliation
- The competent authority shall withdraw permission/recognition/affiliation granted to the private educational institution under the following circumstances:(1)When an institution, including a permanently recognised/affiliated institution (both non-minority or minority) in the opinion of the competent authority, has failed to fulfil any of the conditions prescribed, the permission/ recognition/affiliation accorded to that institution shall be withdrawn permanently or for any specified period.(2)When permission/recognition/affiliation of the institution is to be withdrawn, the educational agency shall be given an opportunity to give its explanation for failure to comply with the prescribed requirements, within a month. If the educational agency is prepared to rectify the defects communicated by it, the competent authority may give a reasonable time not exceeding three months to rectify the defects. If, in the opinion of the competent authority, the educational agency has rectified the defects pointed out, the permission/recognition/affiliation may be continued subject to such further conditions and instructions that may deemed necessary. But if the educational agency fails to rectify the defects within the given time, the permission/recognition/affiliation shall be withdrawn.(3)(a)The competent authority after withdrawing permission shall recommend to the competent authority concerned to withdraw the recognition/affiliation granted to the institution in question, who shall take necessary action accordingly.(b)The competent authority for granting of recognition/affiliation may also initiate action to de-recognise disaffiliate any institution for failure to fulfil the conditions prescribed for granting/continuing the recognition affiliation accorded to the institution and recommend to the competent authority for granting of permission, to take steps to withdraw the permission granted to establish the institution, who shall take necessary action accordingly.
