Telangana act 011 of 1995 : The Telangana Private Educational Institutions Maintenance Grant (Regulation) Act, 1995.

  • Date:
Department
  • Department of School Education
Summary

No

Enforcement Date

1 Apr 1978

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THE TELANGANA PRIVATE EDUCATIONAL INSTITUTIONS

MAINTENANCE GRANT (REGULATION) ACT, 1995.

(ACT NO. 11 OF 1995)

ARRANGEMENT OF SECTIONS

Sections

1. Short title, application and commencement.

2. Definitions.

3. Power to fix quantum of maintenance grant.

4. Validation.

5. Repeal of Ordinance.

1

THE TELANGANA PRIVATE EDUCATIONAL INSTITUTIONS

MAINTENANCE GRANT (REGULATION) ACT, 1995.1

ACT No.11 OF 1995.

1. (1) This Act may be called the2Telangana Private Educational Institutions Maintenance Grant (Regulation) Act,

1995.

(2) It shall apply to all private educational institutions in the State.

(3) It shall deemed to have come into force with effect on and from the 1st April, 1978.

2. The words and expressions used in this Act shall have the meaning respectively assigned to them in the

3 Telangana Education Act, 1982.

3. (1) Notwithstanding anything contained in any judgement decree or order of any Court, Tribunal or other authority or the Grants-in-aid Code or any rules or instructions issued by the Government from time to time, it shall be competent for the Government to specify by order such percentage of the teaching grant as maintenance grant payable to private educational institutions receiving grant-in- aid from the Government4[xxx]:

1. The Andhra Pradesh Private Educational Institutions Maintenance Grant (Regulation) Act, 1995 received the assent of the Governor on the 10thFebruary, 1995. The said Act in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section

1 01 of the Andhra Pradesh Reorganisation Act, 201 4 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 3. Adapted in G.O.Ms.No.15, Higher Education (TE) Department, dated

2 3.04.2 015.

4 . Omitted by Act No.34 of 2007. Short title, application and commencement. Definitions. Act 1 of 1982. Power to fix quantum of maintenance grant.

2

2 [Act No.11 of 1995] 5[Provided that no arrear claim for Maintenance Grant shall be allowed beyond a period of three years from the date on which it has become due and all such arrear claims shall lapse.]

(2) Where any maintenance grant in excess of the amount payable in accordance with the orders issued by the Government under sub-section (1), has been paid to any private educational institution the excess amount so paid shall be adjusted in future grants payable to the concerned educational institution in such manner as may be determined by order issued by the Government in this behalf.

4. Notwithstanding anything contained in any judgement, decree or order of any Court, Tribunal or other authority no private educational institution receiving aid from the Government shall be entitled to claim or receive any amount in excess of the amount fixed by the Government under sub- section (1) of section 3 towards the maintenance grant and accordingly,-

(a) no suit or other proceeding shall be instituted, maintained or continued in any court against the Government or any person or authority whatsoever for the payment of maintenance grant otherwise than in accordance with section 3; and

(b) no court shall enforce any judgement, decree or order directing the payment of any maintenance grant except to the extent provided by the Act.

5. The Andhra Pradesh Private Educational Institutions Maintenance Grant (Regulation) Second Ordinance, 1994 is hereby repealed.

* * *

5 . Added by Act No.34 of 2007. Validation. Repeal of Ordinance 11 of 1994.

3

SECTIONS