Preamble
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) (Amendment) Act, 1992*
| [Andhra Pradesh Act No. 12 of 1992] | [15th April, 1992] |
An Act further to amend the Andhra Pradesh Educational Institutions Regulation of Admission and Prohibition of Capitation Fee Act, 1983
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-third year of the Republic of India as follows:
Section 1. Short title
1. Short title.- This Act may be called the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitulation Fee) (Amendment) Act, 1992.
Section 2. Insertion of new section 3A
2. Insertion of new section 3A.- In the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983, after section 3, the following section shall be inserted, namely:-
"3A. special Provision in respect of unaided private educational institutions.- Notwithstanding anything contained in section 3 but subject to such rules as may be made in this behalf and the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974, it shall be lawful for the management of any unaided private engineering college, medical college, dentil college and such other class of unaided educational institutions as may be notified by the Government in this behalf to admit student into such Colleges or educational institutions to the extent of one half of the total number of seats from among those who have qualified in the common entrance test or in the qualifying examination, as the cast may be referred to in sub-section (1) of section 3 irrespective of tee ranking assigned to them in such test or examination and nothing contained in section 5 shall apply to such admissions."