THE TELANGANA EDUCATIONAL INSTITUTIONS (REGULATION
OF ADMISSION AND PROHIBITION OF CAPITATION FEE) ACT,
1983.
(ACT NO. 5 OF 1983)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, commencement and application.
2. Definitions.
3. Regulation of admission into educational institutions.
4. Special provision in respect of unaided private educational institutions.
5. Special provision in respect of minority educational institutions.
6. Special provision in respect of Non-Resident Indian Students.
7. Collection of capitation fee prohibited.
8. Manner of giving donations.
9. Regulation of fees.
10. Application of chapter XI of Act I of 1982.
11. Exemption.
12. Penalties.
13. Offences by companies.
14. Power to enter and inspect.
15. Act to overrule other laws.
16. Protection of acts done in good faith.
17. Amendment to the Act 1 of 1982.
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2 [Act No. 5 of 1983]
18. Power to make rules.
19. Repeal of Ordinance 3 of 1983.
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THE TELANGANA EDUCATIONAL INSTITUTIONS
(REGULATION OF ADMISSION AND PROHIBITION OF
CAPITATION FEE) ACT, 1983.1
ACT No. 5 OF 1983
1. (1) This Act may be called the2Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983.
(2) It shall be deemed to have come into force on the 30th January, 1983.
(3) It shall apply to all educational institutions.
2. In this Act, unless the context otherwise requires,-
(a) „Backward Classes" means any socially and educationally Backward Classes of citizens recognised by the Government for purposes of clause (4) of article 15 of the Constitution of India;
(b) „capitation fee" means any amount collected in excess of the fee prescribed under section 7;
(c) „educational institution" means a college, a school imparting education upto and inclusive of tenth class or other institution by whatever name called, whether managed
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2 [Act No. 5 of 1983] by Government, private body, local authority or University and carrying on the activity of imparting education therein, whether technical or otherwise, and includes a polytechnic, Industrial Training Institute and a Teachers Training Institute, but does not include a Tutorial institution;
(d) „Government" means the State Government of Telangana;
(e) „management" means the managing committee or the governing body by whatever name called of an educational institution to which the affairs of the said institution are entrusted and where such affairs are entrusted to any person whether called by the name of Secretary, Correspondent or by any other name, include also such person;
(f) „notification" means a notification published in the
3 Telangana Gazette and the word „notified" shall be construed accordingIy ;
(g) „prescribed" means prescribed by rules made by the Government under this Act;
(h) „Scheduled Castes and Scheduled Tribes" shall have the meanings respectively assigned to them in clause
(24) and clause (25) of article 366 of the Constitution of India;
(i) all words and expressions used but not defined in this Act shall have the meanings assigned to them in the
4 Telangana Education Act, 1982.
3. Adapted by G.O.Ms.No.25, Higher Education (TE/A2) Department, dated 22.07.2015.
4. Adapted by G.O.Ms.No.15, Higher Education (TE) Department, dated
23.04.2015.
Act 1 of 1982.
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[Act No.5 of 1983] 3
3. (1)5[Subject to such rules] as may be made in this behalf, admission into educational institutions shall be made either on the basis of the marks obtained in the qualifying examination or on the basis of the ranking assigned in the entrance test conducted by such authority and in such manner as may be prescribed ;
(1A)6[XXX]
7[Provided that admission into Agriculture, Dental, Engineering, Medical, Pharmacy and Veterinary Colleges shall be made on the basis of ranking assigned by giving weightage to the marks secured in the relevant group subjects namely, Biology, Physics, Chemistry or Mathematics, Physics, Chemistry, as the case may be, in the Intermediate Public Examination or equivalent examination and weightage to the marks secured in the common entrance test as may be prescribed.]
(2) The admission into educational institutions under 5 [sub-section (1)] shall be subject to such rules as may be made by the Government in regard to reservation of seats to the members belonging to Scheduled Castes, Scheduled Tribes and Backward Classes8[and other categories of students as may be notified by the Government in this behalf] and the Andhra Pradesh Educational Institutions (Regulation of Admission) Order, 1974. 9[(3) Notwithstanding anything in sub-sections (1) and (2), it shall be lawful for the Government, to admit students belonging to other States on reciprocal basis and the nominees of the Government of India, into Medical and
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4 [Act No. 5 of 1983] Engineering Colleges in accordance with such rules as may be prescribed:
Provided that admission of students into the Regional Engineering College, Warangal to the extent of one-half of the total number of seats shall be in accordance with the guidelines issued by the Government of India, from time to time.]
10 [3A. 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, dental college and such other class of unaided educational institutions, as may be notified by the Government in this behalf to admit students 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 case may be, referred to in sub-section
(1) of section 3 irrespective of the ranking assigned to them in such test or examination and nothing contained in section 5 shall apply to such admissions.]
4. (1) Notwithstanding anything in section 3 it shall be lawful for any minority educational institution to admit students belonging to the concerned minority whether based on religion or language, on the basis of the marks obtained by them in the qualifying examination or as the case may be, on the basis of the ranking assigned to them in the entrance test conducted in the prescribed manner.
(2) Where any minority educational institution intends to admit students not belonging to the concerned minority,
10. Inserted by Act No. 12 of 1992. Special provision
in respect of
unaided private
educational
institutions.
Special provision
in respect of
minority
educational
institutions.
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[Act No.5 of 1983] 5 such admission shall be only on the basis of the marks obtained in the qualifying examination or as the case may be, on the basis of the ranking assigned in the entrance test conducted in the prescribed manner.
11 [4A. (1) Notwithstanding anything in this Act it shall be lawful for the Government to admit students belonging to foreign countries and non-resident Indian students into a Medical College established for the purpose in accordance with such rules, as may be prescribed on payment of such sum as may be notified by the Government in this behalf.
(2) There shall be constituted a fund called "Medical Education Fund" into which shall be credited the sums received under sub-section (1). The said Fund shall be operated by a Committee consisting of such number of persons and in such manner as may be prescribed.
(3) All moneys belonging to the said Fund shall be deposited in such bank or treasury or be invested in such securities in accordance with such guidelines as may be issued by the Government in this behalf and shall be applied and expended for the improvement of the said college and the development of the Medical Educational facilities and such other related purposes as may be prescribed.
Explanation:- For the purposes of this section, „„non resident Indian student"" means a student of Indian origin residing in any country outside India.]
5. The collection of any capitation fee by any educational institution or by any person who is incharge of or is responsible for the management of the institution is hereby prohibited.
11. Inserted by Act No. 3 of 1984. Special provision
in respect of Non-
Resident Indian
Students.
Collection of
capitation fee
prohibited.
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6 [Act No. 5 of 1983]
6. (1) Any donation of money to any educational institution, shall be made only in such manner as may be prescribed and not otherwise.
(2) All moneys received by any educational institution by way of voluntary donations shall be deposited in the account of the institution, in any Scheduled Bank and shall be applied and expended for the improvement of the institution and the development of the educational facilities and for such other related purposes as may be prescribed.
7. (1) It shall be competent for the Government by notification, to regulate the tuition fee or any other fee that may be levied and collected by any educational institution in respect of each class of students.
(2) No educational institution shall collect any fees in excess of the fee notified under sub-section (1).
(3) Every educational institution shall issue an official receipt for the fee collected by it.
8. Where the Government are of opinion that the management of an educational institution has contravened the provisions of this Act, it shall be competent for them to take over the management of such institution for a period not exceeding five years applying in so far as may be, the provisions of Chapter XI of the12Telangana Education Act,
1982.
13 [8A. Nothing in this Act shall apply to the following educational institutions,-
(a) Food Craft Institution, Hyderabad;
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[Act No.5 of 1983] 7
(b) Regional and other training centres financed by the Government of India.]
9. Whoever contravenes the provisions of this Act or the rules made thereunder shall on conviction be punishable with imprisonment for a term which shall not be less than three years but which shall not exceed seven years and with fine which may extend to five thousand rupees. Where the conviction is for an offence under section 5 or section 6, the institution shall refund the money so collected to the party from whom it was collected.
10. (1) Where an offence against any of the provisions of this Act or any rule made thereunder has been committed by a company every person, who at the time the offence was committed was incharge of, and was responsible to, the company for the conduct of business of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:
Provided that nothing contained, in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he had exercised all due deligence to prevent the commission of such offence.
(2) Notwithstanding anything in sub-section (1) where any such offence has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of any director, manager, secretary or other officer shall be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
Explanation:- For the purpose of this section,- Penalties.
Offences by
companies.
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8 [Act No. 5 of 1983]
(a) „company" means any body corporate and includes a firm, a society or other association of individuals, and
(b) „director" in relation to,-
(i) a firm, means a partner in the firm;
(ii) a society or other association of individuals means the person who is entrusted, under the rules of these society or other association, with management of the affairs of the society or other association, as the case may be.
11. (1) Any officer not below the rank of a Gazetted Officer authorised by the Government in this behalf may enter at any time during the normal working hours of an educational institution or any premises of such institution and to search and inspect any record, register or other document relating to such institution and to seize any such record, register or other document for the purpose of ascertaining whether there is or has been any contravention of the provisions of this Act.
(2) In order to secure proper and effecting utilisation of the finances or resources or other assets of any educational institution at the commencement of this Act, it shall be competent for the Government to invoke the provisions of sub-section (1) and ascertain such finances, resources and assets of an institution and after such ascertainment to give such directions to the management as they deem fit.
12. The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force.
13. No suit, prosecution or other legal proceeding shall be instituted against the Government or any officer, authority or person empowered to exercise the powers or perform the Power to enter
and inspect.
Act to overrule
other laws.
Protection of acts
done in good
faith.
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[Act No.5 of 1983] 9 functions by or under this Act for any thing which is in good faith done or intended to be done under this Act or under the rules or orders made thereunder.
14. In the Telangana Education Act, 1982,-
(i) section 44 shall be omitted ;
(ii) in section 99, in sub-section (1), in clause (a), the words "and after previous publication", shall be omitted.
15. (1) The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.
(2) Every rule made under this section shall immediately after it is made be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session, or in two successive sessions and if before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
16. The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Ordinance, 1983 is hereby repealed.
* * *
Amendment to the
Act 1 of 1982.
Power to make
rules.
Repeal of
Ordinance 3 of
1983.
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