Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Educational Institutions (Regulation Of Admission And Prohibition Of Capitation Fee) Third Amendment Act, 1984 3 of 1984 [20 March 1984] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 4-A In Act 5 Of 1983 3. Repeal Of Ordinance, 22 Of 1983 Andhra Pradesh Educational Institutions (Regulation Of Admission And Prohibition Of Capitation Fee) Third Amendment Act, 1984 3 of 1984 [20 March 1984] An Act further 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 16th March, 1984 For Statement of Objects and Reasons, please see the Andhra Pradesh Gazette, Part IV-A Extraordinary, dated the 9th September, 1983, page 3. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Third Amendment Act, 1984. (2) It shall be deemed to have come into force on the 27th July, 1983. 2. Insertion Of New Section 4-A In Act 5 Of 1983 :- I n the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983, after section 4, the following section shall be inserted, namely:- "4-A. Special provision in respect of Non-Resident Indian Students.- - (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, "nonresident Indian student" means a student of Indian origin residing in any country outside India". 3. Repeal Of Ordinance, 22 Of 1983 :- The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Fourth Amendment Ordinance, 1983, is hereby repealed No.