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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

4. Criteria for Establishment of Schools.

- [(1) Permission for establishment of new schools or up-gradation of existing school, may be accorded keeping in view of the educational needs of the localities taking into consideration the population of the school going children in the locality.Explanation: For the purpose of this rule, the locality shall be as follows:(i)for pre-primary/primary schools, the village or an area having a population of 200 and above; and a radius of 1 km from the proposed location.(ii)for upper-primary school, the village or an area having a population of 200 and above; and a radius of 2 km from such village/Habitation. In urban areas, it shall be 2 kms from the proposed location.(iii)for High School, the village or an area having a population of 200 and above and a radius of 5 kms from such village/area. In urban areas, it shall be 5 kms from the proposed location.]
(2)In respect of applications from minority educational institutions, the same shall be considered from the view point of minorities and notwithstanding the lack of need on a general basis.