The Andhra Pradesh Private Educational Institutions Maintenance Grant (Regulation) Act, 1995

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THE ANDHRA PRADESH PRIVATE EDUCATIONAL INSTITUTIONS
MAINTENANCE GRANT (REGULATION) ACT, 1995
(ACT NO. 11 OF 1995)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, Application and commencement
2. Definitions
3. Power to fix quantum of maintenance grant
4. Validation
5. Repeal of Ordinance 11 of 1994
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THEANDHRA PRADESH PRIVATE EDUCATIONAL INSTITUTIONS
MAINTENANCE GRANT (REGULATION) ACT, 1995
ACT No.11 OF 1995
(13th February, 1995)
AN ACT TO REGULATE THE FIXATION AND PAYMENT OF MAINTENANCE
GRANT TO PRIVATE EDUCATIONAL INSTITUTIONS IN THE STATE OF
ANDHRA PRADESH AND MATTERS CONNECTED THEREWITH OR
INCIDENTAL THERETO.
Whereas the grant-in-aid Code which is a non-statutory set of rules
governs the payment of grant-in-aid to the private educational institutions;
And whereas, under rule 27A(ii) thereof, there is a provision for payment
of maintenance grant equal to ten per cent of the teaching grant payable to
private educational institutions;
And whereas, the payment of maintenance grant as a percentage of the
teaching grant results in an unintended bike in the maintenance grant as and
when the scales of pay of teachers are revised thus requiring the concerned
authorities  to pass suitable orders with regard to payment of maintenance
grant as and when the scales of pay of teachers are revised;
And whereas, accordingly the District Educational Officer, Krishna, in
Circular Rc.No.B1/90, dated the 24th October, 1990 among other things
ordered for the payment of maintenance grant according to 1978 pay scales of
the teachers;
And whereas, the General Secretary, Krishna District Aided and Un-
aided Schools Managers, Correspondents Association and others have
challenged the said Circular in the High Court of Andhra Pradesh in
W.P.No.1159 of 1991;
And whereas, the High Court of Andhra Pradesh in their Judgement,
dated the 7th March, 1991 in W.P.No.1159 of 1991 directed to release the
maintenance grant at six percentum on the basic pay of the teachers that is
being drawn from year to year;
And whereas, Writ Appeal No.963 of 1991 filed by the Government
against the said judgement has been dismissed by the High Court on the
4th February, 1993;
And whereas, the High Court of Andhra Pradesh in its order dated the 9th
April, 1993 in W.P.No.14493 of 1992 directed the Government to release the
maintenance grant to the petitioners therein at six percentum as ordered in
W.P.No.1159 of 1991;
And whereas, it is evident from sections 45 and 46 of the Andhra
Pradesh Education Act, 1982 (Act 1 of 1982) that the private educational
institutions cannot claim grant-in-aid as a matter of right;
And whereas, the Government will have to incur a huge expenditure or
more than 78.25 crores of rupees is maintenance grant is to be paid at six
percentum of the basic pay of the teachers that is being drawn from year to
year, thus seriously hampering the developmental  activities of the State;
And whereas, on a review of the whole issue it is considered necessary to
empower the Government to six the quantum of maintenance grant
retrospectively for each year commencing from the 1st April, 1978 in public
interest;
And whereas, the Bill to regulate the fixation and payment of
maintenance grant to private educational institutions in the State of Andhra
Pradesh and matters connected therewith or incidental thereto has been
introduced in the Legislative Assembly of the State, has not been passed by the
Legislative Assembly;
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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, Application and commencement -(1) This Act may be called
the Andhra Pradesh Private Educational Institutions Maintenance Grant
(Regulation) Act, 1995.
(2) It shall apply to all private educational institutions in the State.
(3) It shall be deemed to have come into force with effect on and from the
1stApril, 1978.
2. Definitions -The words and expressions used in this Act shall have the
meaning respectively assigned to them in theAndhra Pradesh Education Act,
1982 (Act 1 of 1982).
3. Power to fix quantum of maintenance grant –
(1) Notwithstanding anything contained in any judgement, decree or
order of any Court, Tribunal or other authority or the grants-in-aid Code or any
rules or instructions issued by the Government from time to time, it shall be
competent for the Government to specify by order such percentage of the
teaching grant as maintenance grant payable to private educational
institutions receiving grant-in- aid from the Government1[XXX].
2[Provided that no arrear claim for Maintenance Grant shall be allowed
beyond a period of three years from the date on which it has become due and
all such arrear claims shall lapse.]
(2) Where any maintenance grant in excess of the amount payable in
accordance with the orders issued by the Government under sub-section (1),
has been paid to any private education institution the excess amount so paid
shall be adjusted in future grants payable to the concerned Educational
Institution in such manner as may be determined by order issued by the
Government in this behalf.
4. Validation  - Notwithstanding anything contained in anyjudgement, decree
or order of any Court, Tribunal or other authority no private educational
institution receiving aid from the Government shall be entitled to claim or
receive any amount in excess of the amount fixed by the Government under
subsection (1) of section 3 towards the maintenance grant and accordingly,-
(a)   no suit or other proceeding shall be instituted, maintained or
continued in any court against the Government or any person or
authority whatsoever for the payment of maintenance grant otherwise
than in accordance with section 3; and
(b)    no court shall enforce any judgement, decree or order directing
the payment of any maintenance grant except to the extent provided
by the Act.
5. Repeal of Ordinance 11 of 1994 - The Andhra Pradesh Private Educational
Institutions Maintenance Grant (Regulation) Second Ordinance, 1994 is hereby
repealed.
 * * *
1 . The expression “for each financial year commencing from the 1st April, 1978” omitted by the
Act No. 34 of 2007, Section 2 (w.e.f.19.09.2007)2 . Proviso added by the Act No. 34 of 2007, Section 2 (w.e.f.19.09.2007)

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