Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Educational Institutions (Regulation Of Admissions And Prohibition Of Capitation Fee) Amendment Act, 1985 11 of 1985 [11 April 1985] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Repeal Of Ordinance 30 Of 1984 4. Annulment Of Actions, Etc., Taken Or Done Under Ordinance 27 Of 1984 And Refund Of Moneys Collected In Pursuance Thereof Andhra Pradesh Educational Institutions (Regulation Of Admissions And Prohibition Of Capitation Fee) Amendment Act, 1985 11 of 1985 [11 April 1985] 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-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 (Regulation of Admission and Prohibition of Capitation Fee) Amendment Act, 1985. ( 2 ) It shall be deemed to have come into force on the 6th September, 1984. 2. Amendment Of Section 3 :- In the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (hereinafter referred to as the Principal Act), in Section 3,-- (a) in sub-section (1), for the words "Save as otherwise provided in sub-section (1 A) and subject to such rules, the words Subject to such rules shall be substituted; (b) sub-section (1A) shall be omitted; (c) in sub-section (2), for the expression sub-section (1) and (1A), the expression sub-section (1) shall be substituted. 3. Repeal Of Ordinance 30 Of 1984 :- The Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Second Amendment Ordinance, 1984, is hereby repealed. 4. Annulment Of Actions, Etc., Taken Or Done Under Ordinance 27 Of 1984 And Refund Of Moneys Collected In Pursuance Thereof :- (a) All actions taken or things done under the provisions of the principal Act as amended by the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Amendment Ordinance, 1984, during the period between the 6 t h September, 1984 and the 15th October, 1984 when that Ordinance was in force including admission of students into any Engineering College Polytechnic or Industrial Training Institute made by the managements of such College, Polytechnic or Institute, from out of the one-fifth of the total number of seats assigned to them for admission of students shall stand annulled and be of no effect; and ( b ) All moneys (by whatever name called) collected by the management from the students so admitted into any such Engineering College, Polytechnic or Industrial Training Institute, or from any person for and on behalf of such students, shall be refunded to such students or other person who paid for and on behalf of the students.