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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(1)Competent authority :- (a) The Board of Intermediate Education shall be the competent authority for granting or withdrawing of temporary/permanent recognition/affiliation for all educational institutions imparting intermediate education as per clause (ii) of sub-section (1) of Section 9 of the Andhra Pradesh Intermediate Education Act 1971 (Act No 1 of 1971).
(b)For all other institutions mentioned in cu. (b) to (f) in sub-rule (2) of Rule.l the competent authority for granting or withdrawing of temporary/permanent recognition/affiliation shall be the University concerned.