Section 10 in Andhra Pradesh Language Pandit Training Colleges (Regulation of Admissions into Pandit Training courses through Common Entrance Test) Rules, 2007
10. Penalty for irregular admissions.
- In case, irregular admissions are made without following the admission rules, the following action shall be initiated against the Principal/Correspondent of all Pandit training colleges:-(i)Penal action as per Section 9 of the Andhra Pradesh Educational Institutions (Regulation of admissions and prohibition of capitation fee) Act, 1983 (Andhra Pradesh Act No. 5 of 1983)(ii)National Council for Teacher Education and Government shall be informed to take appropriate action under relevant rules of Government/ National Council for Teacher Education. No Objection Certificate issued to the society for establishment of the college will be withdrawn and thereby the college looses its recognition granted by NCTE.(iii)Minority Welfare Department shall take appropriate action in case of Minority Institutions as per G.O.Ms.No. 1 Minorities Welfare Department dated 16-1-2004.
