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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(4)(e) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(e)15% of the fees collected shall be earmarked as management's contribution towards staff benefits like gratuity, teachers provident fund, Group Insurance Scheme etc.