Section 1 in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
1. Short title, applicability and commencement
(1)These rules may be called "The Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987".(2)These rules shall apply to all educational institutions (both Government and private) imparting the following classes/categories of education in the State of Andhra Pradesh:(a)Junior Colleges (All institutions imparting Intermediate education with or without attached high school/degree classes/courses);(b)Degrees (imparting degree courses with or without attached Intermediate sections);(c)Oriental Colleges;(d)Hindi Mahavidyalas;(e)Law Colleges (Colleges imparting Law Courses either exclusively or as Degree College offering Law Courses also);(f)Post-Graduate Centres (Colleges imparting Post- Graduation Degree/ Diploma courses either exclusively or as Degree Colleges offering Post-Graduation Courses also).(3)They shall come into force with immediate effect.
