[40 of 2023] [27th October 2023] AN ACT
FURTHER TO AMEND THE ANDHRA PRADESH PRIVATE UNIVERSITIES (ESTABLISHMENT AND
REGULATION) ACT, 2016. Be it
enacted by the legislature of the State of Andhra Pradesh in the Seventy -
fourth Year of Republic of India as follows,- (1)
This Act may be
called the Andhra Pradesh Private Universities (Establishment and Regulation)
(Amendment) Act, 2023. (2)
It shall be
deemed to have come into force with effect on and from the 6th August, 2021. In the
Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016.
(herein after referred to as the Principal Act), in Section 2, - (i)
In clause (3-A),-
(a)
In sub-clause
(ii), for the words "Under Graduate and Post Graduate", the words
"Undergraduate and Postgraduate" shall be substituted. (b)
For sub-clause
(iii), the following shall be substituted, namely, - "(iii) possessing
valid institutional Accreditation by NAAC with at least 3.2 CGPA for two cycles
OR NBA accreditation fortwo-thirds of eligible programmes for two cycles OR
NIRF rank among top 50 in any specific category / among top 100 in overall
rankings for two years; and" (c)
For sub-clause
(v), the following shall be substituted, namely, - "(v) Possessing
tie-up for Joint Certification of Degrees for all programmes of study, with at
least one of the top 100 Universities in the latest rankings of world-renowned
ranking frameworks (such as Times Higher Education or QS World University
Rankings) as a pre-requisite; and" (ii)
In clause (13),- (a)
In the opening
paragraph, the words" from scratch" shall be omitted; (b)
In sub-clause
(iii). for the expression":" the words and expression ";
and" shall be substituted. (c)
After sub clause
(iii) and before the provisos thereunder, the following shall be inserted,
namely, - "(iv) Possessing
tie-up for Joint Certification of Degrees for all programmes of study, with at
least one of the top 100 Universities in the latest rankings of world-renowned
ranking frameworks (such as Times Higher Education or QS World University
Rankings) as a pre-requisite.". In the
Principal Act, in Section 11, for the words "issuing a notification
amending the schedule", the words "duly amending the schedule of the
Act through AP State Legislature" shall be substituted. In the
Principal Act, after Section 11, the following new section shall be inserted,
namely-, "11-A. (1) The Sponsoring Body for establishment
of an institution under the Act, which got an Lol on or after the commencement
of the Andhra Pradesh Act No.20 of 2021 (i.e., 06.08.2021), shall secure tie-up
for Joint Certification of Degrees as required under the applicable Clause (13)
or (3-A) of Section 2 of the Act. (2)
Notwithstanding anything contained in this law or any other law for the time
being in force, until the time such institution secures tie-up for Joint
Certification of Degrees as required under the Act, they shall not function as
a degree awarding Universities and they will be given "consent to pursue"
status for securing tie-up for Joint Certification of Degrees and the
institution. (a)
shall function as
a College(s) by affiliating itself to a State University of the concerned
jurisdiction for all of its programmes of study (b)
shall be
regulated by the rules of admission and seat sharing etc., as applicable to a
College affiliated to the State University. (3)
From the time the institution secures a tie-up for Joint Certification of
Degrees as required under the Act, to the satisfaction of the Expert Committee
constituted under Section 8 of the Act, it shall be notified by the Government
as a University entitled to award its joint degrees." In the
Principal Act, in section 33, for the words "full autonomy" wherever
they occur, the words "full autonomy subject to other provisions of this
Act" shall be substituted. In the
Principal Act, in Section 33-A, for sub-section (1), the following shall be
substituted, namely- "(1) (a)
The Greenfield or Brownfield University shall earmark Government Quota of fifty
percentage (50%) of seats in the Medical and Dental allied programmes of study
and minimum thirty-five percentage (35%) of seats in every other programme of
study and admit students in accordance with the rules as may be prescribed; (b)
For all programmes of study offered by the Greenfield or Brownfield institution
established under the Act on or after 06.08.2021, until the time it secures
tie-up for Joint Certification of Degrees as required under the Act, the rules
of admission and seat sharing in the approved intake shall be regulated by the
concerned rules of admission and seat sharing as applicable to a College as
defined under Section 2(4-A) of the Act, as amended from time to time. Further,
the seats provided for Government/ Convenor Quota in all the programmes offered
till then will continue to be under Government Quota even after securing tie-up
for Joint Certification of Degrees. Provided
that in respect of any additional intake in the existing programmes subsequent
to securing tie- up for Joint Certification of Degrees, the Greenfield or
Brownfield University shall earmark fifty percentage (50%) of seats in the
Medical and Dental allied programmes of study and minimum thirty-five
percentage (35%) of seats in every other programme of study." In the
Principal Act, in Schedule, after serial No,8 the following entries shall be
inserted, in Columns 1,2,3,and 4 respectively namely- Sl.No. Name and location (address of the
Private University) Name and address of the sponsoring
body Details of the registration of the
sponsoring body (1) (2) (3) (4) 9. The Apollo
University, Murukarnbattu, Chittoor (w.e.f. 02.11.2021) Apollo Hospitals
Education and Research Foundation, 1st floor, AIMSR Building, Apollo Health
City, Near Apollo Health Street, Jubilee Hills, Hyderabad, Telangana 500096. 08-06-1992 10. Mohan Babu
University,Rangampet, Chittoor District (w.e.f. 12.01.2022) Sree
Vidyanikethan Educational Trust (SVET), Sree Sainath Nagar, Tirupati, Andhra
Pradesh -517 102 11-07-1995 (1)
the Andhra Pradesh Private Universities (Establishment and
Regulation) (Amendment) Ordinance, 2023 is hereby repealed. (2)
Notwithstanding such repeal, anything done or any action
taken under the said Ordinance shall be deemed to have been done or taken under
this Act.The Andhra
Pradesh Private Universities (Establishment And Regulation) (Amendment) Act,
2023