Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH EDUCATIONAL INSTITUTIONS GRANT- IN-AID (REGULATION) SUPPLEMENTARY PROVISION ACT, 1995 ' of [18th September, 1995] CONTENTS 1. Short title and commencement 2. No arrears of Grant-in-Aid payable ANDHRA PRADESH EDUCATIONAL INSTITUTIONS GRANT- IN-AID (REGULATION) SUPPLEMENTARY PROVISION ACT, 1995 ' of [18th September, 1995] 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 Educational Institutions recommended by the High Level Committee to grant- in-aid with effect from the 1st November, 1989, subject to the fulfilment of certain conditions specified therein; And whereas in the said G.O.Ms.No.326, Education, dated the 17th October, 1989 no specific commitment was made that arrears of grant-in-aid would be paid but it was only mentioned that separate orders will be issued in regard thereto: And whereas, vide G.O.Ms.No.178, Education (SSE.1) Department, dated the 23rd July, 1990 certain schools were 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 (PS.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 Educational Institutions admitted to grant-in-aid with effect from the 1st November, 1989 shall be paid and these orders were in accordance with the right reserved by the Government in G.O.Ms.No.326, Education, dated the 17th October, 1989 to take a separate decision with regard to the payment of arrears of grant-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. Short title and commencement :- (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 17th October, 1989. 2. No arrears of Grant-in-Aid payable :- Notwithstanding anything contained in 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 shall 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 (SSE.1) Department, dated the 17th October, 1989 and G.O.Ms.No.178, Education (SSE.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 any 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.