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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(5)The Governing Body will meet at least 3 times in an Academic Year. The following meetings shall be obligatory:
(a)The first meeting shall be held within one week after the commencement of the academic year to take tentative decisions of fixing fee structure to be collected from the students of various classes within the maximum limits prescribed by the Government from time to time and the salary payable to staff appointed. [x x x] [Omitted by ibid.];
(b)The second meeting shall be held about one or two months after the last date fixed for the admission of students, by which time the financial position of the institution will be clear. In this meeting the decisions taken in the first meeting may be ratified or may be revised keeping in view the financial position of the Institution. The meeting will also pass resolutions advising the management on various academic and administrative matters for the improvement in the functioning of the Institutions;
(c)The third meeting shall be held at any time before the end of February to ascertain how far the decisions taken in the 2nd meeting have been implemented and to advise the management on the corrective measures for the improvement in the functioning of the institution.