THE MINORITY EDUCATIONAL INSTITUTIONS COMPETENT AUTHORITY FOR RECOGNITION OF COLLEGES OF EDUCATION AND COLLEGES OF PHYSICAL EDUCATION AS MINORITY EDUCATIONAL INSTITUTIONS AND ISSUE OF MINORITY STATUS CERTIFICATE RULES

[1]THE MINORITY EDUCATIONAL INSTITUTIONS COMPETENT AUTHORITY FOR RECOGNITION OF COLLEGES OF EDUCATION AND COLLEGES OF PHYSICAL EDUCATION AS MINORITY EDUCATIONAL INSTITUTIONS AND ISSUE OF MINORITY STATUS CERTIFICATE RULES

PREAMBLE

1[In exercise of the powers conferred by Section 99 of the Andhra Pradesh Education Act, 1982 (Act No.I of 1982) and in supersession of the rules issued in G.O.Ms. No. 12, Education, dated the 11th January, 1989, G.O.Rt. No. 1596, Education, dated the 8th October, 1990 read with G.O.Rt. No. 1610. Education, dated the 11th October, 1990 the Governor of Andhra Pradesh in so far as it relates to the prescribing of competent authority for recognition of Colleges of Education and Colleges of Physical Education as Minority Educational Institutions and to issue Minority Status Certificate hereby makes the following rules.

Rule - 1.

The Director of School Education shall be competent authority to issue minority Institution Certificate or recognition to the Colleges of Education and Colleges of Physical Education as a Minority Institution subject to fulfilment of the guidelines prescribed in G.O.Ms. No.526, Education, dated the 21st December, 1988.

Rule - 2.

(a)      A Minority Educational Institution would be free to invite applications from both minority and non-minority students and the Convenor, Common Entrance Test shall not allot any candidates to minority institutions. Candidates shall be admitted strictly on the basis of the marks obtained by them in the qualifying examination or on the basis of the ranking assigned to them in the Entrance Test as the case may be.

(b)      A Minority Educational Institution is free to admit candidates not belonging to the concerned minority. However, if they admit such candidates, the rule of reservation of seats to the members belonging to Scheduled Castes, Scheduled Tribes and Backward Classes shall be followed.

(c)      Minority Educational Institution shall make application forms available to whosoever wants them; and also make them available with the offices of the concerned Heads of Departments and the University. The Government reserves the right to intervene and take appropriate action in case of any selection based on consideration other than merit is made.

(d)      It shall however, be open to the affiliating or recognising bodies to prescribe appropriate norms and procedure for the selection of teaching and non-teaching staff in all institutions including minority institutions and take action in case of any violation.

(e)      Grant of Temporary affiliation may be continued to be renewed on an annual basis by the affiliating bodies to ensure that the conditions prescribed by the Government for such purpose are fulfilled by the Management However, permission for starting an institution shall be on a permanent basis. Though permission on such basis is given it is liable to be withdrawn for the violation of prescribed conditions, subject to which permission is given, or for violation of rules.

(f)       Minority Institution Certificate shall be issued for individual Institution and not for the sponoring Society.

(g)      The validity of minority Institution Certificate should be for ONE year and in any case shall not exceed for more than three years.