Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH INTERMEDIATE EDUCATION RULES CONTENTS 1. . 2. . 3. . ANDHRA PRADESH INTERMEDIATE EDUCATION RULES In exercise of the powers conferred by sub section (1) of Section 17 read with clauses (viii), (x) and (xiii) of sub section (1) of Section 9 of the Andhra Pradesh Intermediate Education Act, 1971 (Andhra Pradesh Act No.2 of 1971), the Governor of Andhra Pradesh hereby makes the following rules relating to exercise of the Board: 1. . :- The Board shall co ordinate and co operate with all the Universities in the State and with the Telugu Academy and other educational institutions in the State for preparation of curriculum and syllabus, prescription of text books, evaluation of certificates, conduct of examinations, award of scholarships based on merit, creation of endowments, conduct of orientation courses and allied topics, in the manner determined by the Board and the Government from time to time. 2. . :- The Board may call for the following reports, returns and other information from the Junior Colleges and other affiliated colleges, or the recognised or educational institutions, namely: (i) All reports and returns necessary for the conduct of the Intermediate Examination: (ii) Return of recognition fee collected from Intermediate Students; (iii) Applications for affiliation or recognition; (iv) Reports on rectification of the defects pointed out by the Inspection Commissions appointed by the Board. 3. . :- (1) Endowments, if any, shall be accepted by the Board for specific purposes, like instituting and awarding scholarships, medals, prizes and the like for the candidates appearing for the Intermediate Examination through Junior Colleges or studying in the recognised or affiliated educational institutions and presenting them for Intermediate Examination conducted by the Board. If the endowments are given in the shape of monies the money shall be deposited in any nationalised bank and the interest accruing thereon shall be utilised for the specific purpose for which the endowment is instituted in the manner to be detailed in the endowment dept. If the endowment is in the shape of immovable property, it shall have to be {gifted and registered} in the name of the Board. (2) The endowment shall be operated by the Secretary in the same manner as he operates other income of the Board.