Preamble
Andhra Pradesh Private Educational Institutions Grant-In-Aid (Regulation) Amendment Act, 1989*
| [Andhra Pradesh Act No. 23 of 1989] | [10th November, 1989] |
An Act to amend The Andhra Pradesh Private Educational Institutions Grant-in-Aid (Regulation) Act, 1988.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fortieth Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Private Educational Institutions Grant-in-Aid (Regulation) Amendment Act, 1989.
(2) It shall be deemed to have come into force on the 27th January, 1989.
Section 2. Amendment of the ??? Act 22 of 1988
2. Amendment of the ??? Act 22 of 1988.- In the Andhra Pradesh Private Educational Institutions Grant-in-Aid (Regulation) Act, 1988 (hereinafter referred to as the principal Act) in the preamble, after paragraph 5, the following paragraph shall be added, namely:-
And whereas, the Government have in place of the committee referred to in the foregoing paragraph, constituted two separate Committees one for higher Education and the other for Secondary School Education in G.O. Rt. No. 124, Education (SSE-1) Department, dated the 27th January, 1989 as modified in Government Memo. No. 245/SSE-I/89-1, Education Department, dated the 9th February, 1989 to look into every case of grant-in-aid as may be pending or as may be referred to the said Committee and make specific recommendations for the realease of the grant-in-aid, or as the case may be, for its withdrawal".
Section 3. Amendment of Section 3
3. Amendment of Section 3.- In section 3 of the principal Act, in sub-section (1), in clause (a), for the expression "unless the Committee constituted in G.O. Rt. No. 220, Education (SSE-1) Department, dated the 24th February, 1988 the expression "unless the committee concerned constituted in G.O. Rt No. 220, Education (SSE-I) Department, dated the 24th February, 1988 as modified in G.O. Rt. No. 124, Education (SSE-I) Department, dated the 27th January, 1989 and the Government Memo. No. 245/SSE-1/89-1, Education Department, dated the 9th February, 1989" shall be substituted.
Section 4. Amendment of Section 4
4. Amendment of section 4.- In section 4 of the principal Act, for the expression "unless the Committee constituted in G.O. Rt. No. 220, Education (SSE-I) Department, dated the 24th February, 1988", the expression "unless the Committee concerned constituted in G.O. Rt. No. 220, Education (SSE-1) Department, dated the 24th February, 1988 as modified in G.O. Rt. No. 124, Education (SSE-1) Department, fated the 27th January, 1989 and the Government Memo. No. 245/SSE-1/89-1, dated the 9th February, 1989" shall be substituted.
Section 5. Amendment of section 5
5. Amendment of section 5.- In section 5 of the principal Act, for the expression were the Committee constituted in G.O. Rt. No. 220, Education (SSE-I) Department, dated the 24th February, 1988", the expression "where the Committee concerned constituted in G.O. Rt. No. 220, Education (SSE-I) Department, dated the 24th February, 1988 as modified in GO. Rt. No. 124, Education (SSE-1) Department, dated the 27th January, 1989, and the Government Memo. No. 245/SSE-I/89-1, Education Department, dated the 9th February, 1989" shall be substituted.