An Act to Regulate the Payment of Grant in Aid to Educational Institutions.
Whereas in G.O.Ms. No. 326, Education, dated the 17th October, 1989 orders were issued admitting certain Education Institutions recommended by the High Level Committee to grand in aid with effect from the 1st November, 1989, subject to the fulfilment of certain conditions specified thereto;
And whereas in the said G.O.Ms. No. 326, Education, date the 17th October, 1989 no specific commitment was made the arrears of grant-in-aid would be paid but it was only mention that separate orders will be issued in regard the out;
And whereas, vide G.O.Ms. No. 178, Education (S.S.E.) Department, dated the 23rd July, 1990 certain schools ??? admitted to Grant in Aid with effect from 1st November, 1989 subject to certain conditions specified therein;
And whereas, in G.O.Ms. No. 138, Education (P.S. 2) Department, dated the 25th April, 1994, orders were issued to the effect that no arrears of Grant in Aid to any of the Private Education Institutions admitted to Grant in Aid with effect for the 1st November, 1989 shall be paid and these orders were accordance with the right reserved by the Government in G.O.Ms. No. 326, Education, dated the 17th October, 1989 to ta ??? decision with regard to the payment of arrears of gran in-aid.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-sixth year of the Republic of India as follows:
(1) This Act may be called the Andhra Pradesh Educational Institutions Grant in Aid (Regulation) Supplementary Provision Act, 1995.
(2) It shall be deemed to have come into force on the 17th October, 1989.
Not withstanding any thing contained any Judgment decree or order of any Court or other authority or any order issued by the Government or any authority subordinate to the Government, no arrears of Grant in Aid shall or shah ever be deemed to be payable to any private educational institution admitted to Grant in Aid in pursuance of G.O.Ms. No. 326, Education (S.S.E. 1) Department dated the 17th October, 1989 and G.O.Ms. No. 178, Education (S.S.E. 1) Department, dated the 23rd July, 1990 for the period between the 1st September, 1985 and 31st October, 1989 and accordingly,
(a) no suit or other proceeding shall be maintained or continued in arty court against the Government or any person or authority whatsoever for the payment of any arrears of Grant in Aid for the said period; and
(b) no court shall enforce any decree or order directing the payment of any arrears of Grant in Aid.
1. Received the assent on the Governor on the 18th September, 1995 for Statement of objects Reasons, please see the Andhra Pradesh Gazette, Part IV-A Extraordinary dated 15-6-95 at Pages 4 to 6.