Section 1(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993
(2)Unless otherwise specifically mentioned, these rules shall apply to all categories of schools functioning under the private managements including Minority Educational Institutions imparting the following classes of education in the State of Andhra Pradesh.(a)Pre primary schools. - These schools are classified as Nursery, Kindergarten, Montessory and the like. They shall admit children who are in the age group of 3 to 5 years;(b)Primary Schools. - These schools shall consist of Classes I to V:(c)Upper Primary Schools. - These schools shall consist of Classes I to VII;(d)Secondary Schools (High School). - These schools shall consist of classes VI to X.The schools at (a) to (d) above impart school education;(e)Oriental Schools. - These schools impart education in Sanskrit, Arabic and the like up to the standard equivalent to Secondary level in general education;(f)Hindi Pathasalas. - These institutions impart education in Hindi language preparing the students to appear for Prathamika to Rashtrabhasha examinations;(g)Sanskrit Pathasalas. - These institutions impart education in Sanskrit language to the students preparing them to appear for Sanskrit entrance examination conducted by the Board of Secondary Education and Universities;(h)Hindi Vidyalayas. - Institutions imparting education in Hindi language up to the standard equivalent to secondary education (Matric or 10th Class) i.e., Prathamika to Praveena;(i)Special Schools. - These are institutions imparting education solely for handicapped children/persons and imparting instruction not above the Class X level.
