Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Educational Institutions (Regulation Of Admission And Prohibition Of Capitation Fee) Amendment Act, 1984 1 of 1984 [20 March 1984] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 Act 5 Of 1983 3. Repeal Of Ordinance 21 Of 1983 Andhra Pradesh Educational Institutions (Regulation Of Admission And Prohibition Of Capitation Fee) Amendment Act, 1984 1 of 1984 [20 March 1984] An Act to amend the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-fifth Year of the Republic of India as follows:- * Received the Assent of the Governor on the 20th March, 1984. For Statement of Objects and Reasons please see the Andhra Pradesh Gazette, Extraordinary, Part IV-A, dated the 1st September 1983. page. 27. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Amendment Act, 1984. (2) It shall be deemed to have come into force on the 23rd July, 1983. 2. Amendment Of Section 3 Act 5 Of 1983 :- In the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983, in section 3,- (i) in sub-section (2), after the words "and Backward Classes", the following words shall be inserted namely:- "and other categories of students as may be notified by the Government in this behalf."; (ii) after sub-section (2), the following subsection shall be added, namely:- "(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 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." 3. Repeal Of Ordinance 21 Of 1983 :- The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Third Amendment Ordinance, 1983 is hereby repealed.