Andhra Pradesh Educational Institutions (Regulation Of Admission And Prohibition Of Capitation Fee) Rule
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Rule CONTENTS 1. . 2. The Medical Education Fund shall be operated by a Committee consisting of the following 3 . T h e Medical Education Fund shall consist of the following amounts : Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Rule 6th FEBRUARY, 1984 1. . :- A Medical Education Fund shall be constituted under Section 4-A (1) of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983. 2. The Medical Education Fund shall be operated by a Committee consisting of the following :- (a) One Representative of the Management (b) The Director of Medical Education (c) Superintendent, Government General Hospital, Vijayawada (d) Principal, Siddhartha Medical College, Vijayawada (only convenor of the committee, but not a member of the committee). 3. The Medical Education Fund shall consist of the following amounts : :- (i) The outstanding balance as on 30th August, 1983 on the account of Siddhartha Medical College, Vijayawada ; (ii) Tuition fees collected from studen}ts ; (iii) All the moneys collected by the management in respect of Siddhartha Medical College ; (iv) All moneys received from Government as financial assistance ; (v) All moneys of the said Fund shall be deposited in a nationalised bank at Vijayawada; (vi) The Fund shall be applied and expended for the improvement of the Siddhartha Medical College including construction of buildings for the development of the Medical Education facilities and such other related purposes as may be issued by the Government, from time to time ; (vii) All withdrawals from the said Fund shall be made only by the Superintendent, Government General Hospital, Vijayawada and the Treasurer of the Academy of General and Technical Education, Vijayawada jointly on the cheques drawn in favour of the nationalised bank in which the amounts of the Medical Education Fund have been deposited.
Act Metadata
- Title: Andhra Pradesh Educational Institutions (Regulation Of Admission And Prohibition Of Capitation Fee) Rule
- Type: S
- Subtype: Andhra Pradesh
- Act ID: 13259
- Digitised on: 13 Aug 2025