The Andhra Pradesh Educational Institutions Grant-in-Aid (Regulation) Supplementary Provision Act, 1995.

1
THE ANDHRA PRADESH EDUCATIONAL INSTITUTIONS GRANT-IN-AID
(REGULATION) SUPPLEMENTARY PROVISION ACT, 1995
ACT NO. 34 OF 1995
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title and commencement
2. No arrears of grant-in-aid payable
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THE ANDHRA PRADESH EDUCATIONAL INSTITUTIONS GRANT-IN-AID
(REGULATION) SUPPLEMENTARY PROVISION ACT, 1995
ACT NO. 34 OF 1995
(20th September, 1995)
AN ACT TO REGULATE THE PAYMENT OF GRANT-IN-AID TO
EDUCATIONAL INSTITUTIONS.
Whereas in G.O.Ms.No.326, Education, dated the 17th October, 1989
orders were issued admitting certain Educational Institutions recommended by
the High Level Committee to grant-in-aid with effect from the 1st November,
1989, subject to the fulfilment of certain conditions specified therein;
And whereas in the said G.O.Ms.No.326, Education, dated the 17th
October, 1989 no specific commitment was made that arrears of grant-in-aid
would be paid but it was only mentioned that separate orders will be issued in
regard thereto:
And whereas, vide G.O.Ms.No.178, Education (SSE.) Department, dated
the 23rd July, 1990 certain schools were admitted to grant- in-aid with effect
from 1st November, 1989, subject to certain conditions specified therein;
And whereas, in G.O.Ms.No.138, Education (PS.2) Department, dated the
25th April 1994, orders were issued to the effect that no arrears of grant-in-aid
to any of the Private Educational Institutions admitted to grant-in-aid with
effect from the 1st November, 1989 shall be paid and these orders were in
accordance with the right reserved by the Government in G.O.Ms.No.326,
Education, dated the 17th October, 1989 to take a separate decision with
regard to the payment of arrears of grant-in-aid;
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh
in the Forty-sixth year of the Republic of India, as follows:
1. Short title and commencement - (1) This Act may be called the Andhra
Pradesh Educational Institutions Grant-in-Aid (Regulation) Supplementary
Provision Act, 1995.
(2) It shall be deemed to have come into force on 17th October, 1989.
2. No arrears of grant-in-aid payable :- Notwithstanding anything contained
any Judgment, decree or order of any Court or other authority or any order
issued by the Government or any authority subordinate to the Government, no
arrears of grant-in-aid shall or shall ever be deemed to be payable to any
private educational institution admitted to grant-in-aid in pursuance of
G.O.Ms.No.326, Education (SSE.1) Department, dated the 17th October, 1989
and G.O.Ms.No.178, Education (SSE.1) Department, dated the 23rd July, 1990
for the period between the 1st September, 1985 and 31st October, 1989 and
accordingly,
(a) no suit or other proceeding shall be maintained or continued in
any court against the Government or any person or authority
whatsoever for the payment of any arrears of grant-in-aid for the
said period; and
(b) no court shall enforce any decree or order directing the
payment of any arrears of grant-in-aid.

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