Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH UNAIDED PRIVATE POLYTECHNICS (ESTABLISHMENT, MANAGEMENT AND ADMISSIONS) RULES, 1992 CONTENTS 1. Short Title, extent and commencement 2. Definitions 3 . Applications for permission to establish unaided Private Polytechnics 4. Permission for the establishment of Polytechnics in Private Sector 5. Affiliation and Recognition 6. Financial Aid 7. Management 8. Staff Structure 9. Selection of Staff 10. Review of the functioning of the Polytechnic 11. Fee Structure 12. Admission ANDHRA PRADESH UNAIDED PRIVATE POLYTECHNICS (ESTABLISHMENT, MANAGEMENT AND ADMISSIONS) 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 Polytechnics under Private Sector in the State. 1. Short Title, extent and commencement :- (1) These rules may be called the Andhra Pradesh Unaided Private Polytechnics, (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 Polytechnics. 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, or Andhra Pradesh Charitable and Hindu Religious Institution and Endowments Act.. (c) "Managing Committee" means the Committee which is entrusted with the Management of the affairs of the Polytechnic. (d) "Polytechnic" means unaided Private Polytechnic imparting Technical Education. 3. Applications for permission to establish unaided Private Polytechnics :- (1) A Notification shall be issued in daily news Papers calling for applications to be submitted in the form prescribed in Annexure II to these rules from the Societies desirous of establishing Polytechnics under the Private Sector specifying the last date for submitting the application. (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 Polytechnic. (3) No application form from any Educational Society for establishment of unaided private Polytechnic shall be entertained except in response to the notification issued. Application shall specify the place at which the Polytechnic 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 ByelawsMemorandum and Articles of Association of the Society with the particulars of executive members thereof. (b) Evidence of the financial viability of the Society and other requirements as prescribed in the AnnexureI. (c) In case the Polytechnic is proposed to be located in rented accommodation, evidence to show the Societies ownership of its right to be in exclusive possession of the site and buildings: (d) Evidence of other infrastructural facilities available. (e) Nonrefundable application fee of Rs.5,000 for Polytechnic shall be payable by way of Demand Draft drawn on any scheduled bank in favour of Director of Technical Education, Andhra Pradesh, Hyderabad. (5) Incomplete and timebarred 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 Polytechnic and the Government reserves the right to reject any application without assigning any reason. 4. Permission for the establishment of Polytechnics in Private Sector :- After the 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 Government. (iii) ViceChancellor of J.N.T. University, Hyderabad. will scrutinise the applications and forward them to Government. The Government will select the society for the establishment of private polytechnics, at a particular place from among the applicants for that place and accord permission to the selected Society with such conditions as may be deemed necessary, including number of seats allowed for the establishment of Polytechnic and to commence the functioning of polytechnic within the stipulated time. If the society fails to fulfil the conditions and fails to start establishment of the Polytechnic within the stipulated time the permission so granted shall be withdrawncancelled after due notice and another society which fulfils the requirements will be given permission for the establishment of the polytechnic. The decision of the Government under this rule shall be final. 5. Affiliation and Recognition :- The Society will make its own arrangements to obtain affiliation from the State Board of Technical Education Training A.P. Hyderabad, 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 Government for the establishment or Management of the Polytechnic or for any other purpose. 7. Management :- The Society shall appoint a Committee for the management of the Polytechnic consisting of 8 Members including Principal. Such Committee shall include one Nominee of Southern Regional Committee Madras, One Nominee of Government of India, One Nominee of Commissionerate of Technical Education and one Nominee of the State Board of Technical Education Training, Andhra Pradesh, Hyderabad. 8. Staff Structure :- Qualifications for the Teaching Staff, work load and the Teacherstudent ratio shall be as per the Standards laid down by GovernmentAll India Council for Technical EducationState Board of Technical Education and Training, Hyderabad. 9. Selection of Staff :- The selection of Staff for appointment in the Polytechnic shall be by a Committee constituted by the Managing Committee for the purpose subject to such other conditions as may be prescribed by Government from time to time. The appointment of persons so selected shall be by the Secretary and Correspondent of the Polytechnic after approval by the Managing Committee. 10. Review of the functioning of the Polytechnic :- (1) Government shall arrange to review the functioning of the Polytechnic 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 Polytechnic. If for any reason the Society and the Managing Committee fail to comply with the directions within the stipulated time, the Government may cancel the permission given to the Polytechnic after giving an opportunity. (2) The Polytechnic 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 Polytechnic established shall not be changed without prior permission of the Government. 11. Fee Structure :- The Fee structure of the Polytechnic shall be as specified by the Government by an Order, from time to time. 12. Admission :- Admission to the Polytechnic, shall be as per the provisions of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983, and the Andhra Pradesh Professional Educational Institution Regulation of Admission of students into Polytechnic Statewide Institutions Rules, 1984 issued in G.O.Ms.No.142, Labour Employment Nutrition and Technical Education (TE.I) Department, dated 2641984 as amended from time to time.}