Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH UNAIDED PRIVATE ENGINEERING COLLEGES (ESTABLISHMENT, MANAGEMENT AND ADMISSION) RULES, 1992 CONTENTS 1. SHORT TITLE, EXTENT AND COMMENCEMENT 2. DEFINITIONS 3 . Applications for permission to establish Unaided Private Engineering Colleges 4 . Permission for the Establishment of Engineering Colleges in Private Sector 5. Application and Recognition 6. Financial Aid 7. Management 8. Staff Structure 9. Selection of Staff 10. Review of the Functioning of the College 11. Fee structure 12. Admission ANDHRA PRADESH UNAIDED PRIVATE ENGINEERING COLLEGES (ESTABLISHMENT, MANAGEMENT AND ADMISSION) RULES, 1992 In exercise of the powers conferred by sections 20 and 21 read with section 99 of the Andhra Pradesh Education Act, 1982 (Act 1 of 1982), the Governor of Andhra Pradesh hereby makes the following rules relating to the grant of permission for establishment of Unaided Private Engineering Colleges, under private sector in the State. 1. SHORT TITLE, EXTENT AND COMMENCEMENT :- (1) These rules may be called the Andhra Pradesh Unaided Private Engineering Colleges (Establishment, Management and Admission) Rules, 1992; (2) They shall come into force with effect from the date of publication in the Andhra Pradesh Gazette; (3) They shall apply to all Unaided Private Engineering Colleges. 2. DEFINITIONS :- In these rules unless the context otherwise requires: (a) "Act" means the Andhra Pradesh Education Act, 1982: (b) "Society" means a Private Educational Society formed by Association of individuals duly registered under the relevant law for the time being in force relating to registration of Societies and includes a religious or charitable trust registered under the Indian Trusts Act or Wakfs Act, A.P. Charitable and Hindu Religious Institutions and Endowments Act.} (c) "Managing Committee" means the committee which is entrusted with the Management of the affairs of the College; (d) "College" means Unaided Private Engineering College imparting Engineering Education. 3. Applications for permission to establish Unaided Private Engineering Colleges :- (1) A notification shall be issued in Daily Newspapers calling for applications to be submitted in the form prescribed in Annexure II to these rules from the Societies desirous of establishing colleges under the private sector specifying the last date for submitting the applications. (2) The Societies may respond to the Notification, by applying to the Director of Technical Education in the prescribed Form seeking permission for the establishment of Private Colleges. (3) No application form from any Educational Society for establishment of Unaided Private Colleges shall be entertained except in response to the notification issued. Applications shall specify the place at which the college is proposed to be established and separate application should be submitted in respect of each place. (4) Every application shall be accompanied by the following: (a) A copy of the constitution and byelaws, Memorandum and Articles of Association of the Society with the particulars of executive members thereof; (b) A list of members of Society as on the date of making the application; (c) Evidence of the financial viability of the society and other requirements as prescribed in the Annexure I. (d) In case the college is proposed to be located in rented accommodation, evidence to show Societys ownership of its rights to be in exclusive possession of the site and buildings; (e) Evidence of other infrastructural facilities available; (f) Nonrefundable application fee of Rs.20,000 for Engineering College shall be payable by way of Demand Draft drawn on any Scheduled Bank in favour of Director of Technical Education; and (g) Consent letters of the persons who have given their willingness to serve on the teaching staff of the college proposed to be established. (5) Incomplete and time barred applications shall not be entertained. (6) Submission of an application in response to the Notification shall not confer any right on the applicant for the establishment of the College and the Government reserve the right to reject any application without assigning any reasons. 4. Permission for the Establishment of Engineering Colleges in Private Sector :- After last date for receipt of applications, the Committee consisting of: (i) Director of Technical Education; (ii) An eminent person in the field of Engineering nominated by Govt; (iii) ViceChancellor of J.N.T. University will scrutinise the applications and forward them to Govt. The Govt. will select the society for the establishment of private Engineering Colleges, at a particular place from among the applicants for that place and accord permission to the selected society with such condition as may be deemed necessary, including number of seats allowed, for the establishment of College and to commence the functioning of College within the stipulated time. If the Society fails to fulfil the conditions and fails to start establishment of the College within the stipulated time, the permission so granted shall be withdrawncancelled after due notice and another society which fulfills the requirement will be given permission for the establishment of the College. The decision of the Government under this rule shall be final. 5. Application and Recognition :- The Society will make its own arrangements to obtain affiliation from the concerned University and to obtain recognition of All India Council for Technical Education after fulfilling the conditions laid down by them for this purpose. 6. Financial Aid :- No financial aid or grant shall be given by the Govt. for the establishment or management of the College or for any other purpose. 7. Management :- The Society shall appoint a committee for the management of the College consisting of 9 members including Principal. Such committee shall include two nominees of Govt. and one nominee of the affiliating University. 8. Staff Structure :- Qualifications for the Teaching Staff, work load and the Teacher student ratio shall be as per the standards laid down by Govt.All India Council for Technical EducationConcerned University. 9. Selection of Staff :- The selection of staff for appointment in the College shall be by a committee constituted by the managing committee for the purpose subject to such other conditions as may be prescribed by Govt. from time to time. The appointment of persons so selected shall be by the Secretary and Correspondent of the College after approval by the Managing Committee. 10. Review of the Functioning of the College :- (1) Government shall arrange to review the functioning of the College every year or at such other intervals as may be considered necessary and based on such review may issue such directions as may be necessary for the proper functioning or improvement in the functioning of the College. If for any reason the Society and the Managing Committee fail to comply with the directions within the stipulated time, the Govt. may cancel the permission given to the College after giving an opportunity. (2) The College which is established at a particular place shall not be allowed to be shifted to another place. (3) The admissions shall be limited to the number of seats authorised and this limit shall not be exceeded without prior approval of Government. (4) The ownership and Management of the College established shall not be changed without prior permission of the Government. 11. Fee structure :- The fee structure of the College shall be as specified by the Govt. by an order, from time to time. 12. Admission :- Admission to the Colleges shall be as per the provisions of the Andhra Pradesh Educational Institution (Regulation of Admission and Prohibition of Capitation fee) Act, 1983 and the Andhra Pradesh Professional Educational Institution (Regulation of Admission into UnderGraduate Professional Courses through Common Entrance Test) Rules, 1989}.