LexThe Telangana Private Educational Institutions Grant-In-Aid (Regulation) Act, 1988.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA PRIVATE EDUCATIONAL INSTITUTIONS
GRANT-IN-AID (REGULATION) ACT, 1988.
(ACT NO. 22 OF 1988)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, application and commencement.
2. Definitions.
3. Regulation of grant-in-aid to private educational
institution.
4. Release of grant-in-aid in respect of certain
additional sections and posts.
5. Recovery of grant-in-aid in certain cases.
6. Act to override other laws, etc.
7. Validation.
8. Repeal of Ordinance 11 of 1988.
THE TELANGANA PRIVATE EDUCATIONAL INSTITUTIONS
GRANT-IN-AID (REGULATION) ACT, 1988.1
ACT No. 22 OF 1988.
1. (1) This Act may be called the 2Telangana Private
Educational Institutions Grant-In-Aid (Regulation) Act, 1988.
(2) It shall apply to all private educational institutions in
the State.
(3) It shall be deemed to have c ome into force on the
22nd July, 1985.
2. The words and expressions used in this Act, shall have
the meaning respectively assigned to the m in the
3Telangana Education Act, 1982.
3. (1) Notwithstan ding anything contained in
G.O.Ms.No.238, Education (SSE) Department, dated the
27th May, 1986 and G.O.Ms.No.424, Education (CE)
Departrnent, dated the 19th September, 1985,-
(a) no private educational institution other than a
college established after the 1st April, 1977 and existing on
the 1st September, 1985 and no private college established
after the 1st April, 1977 and existing on the 1st March, 1985
1. The Andhra Pradesh Private Educational Institutions Grant -In-Aid
(Regulation) Act, 1988 received the assent of the Go vernor on the 28th
August, 19 88. T he said Act in force in the combined State, as on
02.06.2014 has been adapted to the State of Telangana under section
101 of the Andhra Pradesh Re -organisation Act, 2014 (Central Act 6 of
2014) vide. the Telangana Adaptation of Laws Order, 2016, issued in
G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
3. Adapted by G.O.Ms.No.15, Higher Education (HE ) Department, dated
23.04.2015.
Short title,
application and
commencement.
Definitions.
Act 1 of 1982.
Regulation of
grant-in-aid to
private
educational
institution.
2 [Act No. 22 of 1988]
shall be entitled to receive any grant -in-aid 4[unless the
committee concerned constituted in G.O.Rt.No.220,
Education (SSE -I) Department, dated the 24th February,
1988 as modified in G.O.Rt.No.124, Education (SSE -I)
Department, dated the 27th January , 1989 and the
Government Memo. No.245/SSE-I/89-1, Education
Department, dated the 9th February, 198 9] recommends
that it may be admitted to grant-in-aid; and
(b) no private educational institutipn other than a
College which has been established after the 1st
September, 1985 and no private college which has been
established after the 1st March, 1985 shall be entitled to
receive any grant-in-aid.
(2) A private educational institution referred to in clause
(a) of sub -section (1 ) in favour of which the Committee
recommends the relea se of grant -in-aid shall be entitled to
such grant only from the date i t satisfies all the conditions
for admission to grant -in-aid specified in 5the Telangana
Education Act, 1982 and the r ules made thereunder the
grants-in-aid Code and the orders and other instructions
issued by the Government from time to time in this behalf.
4. Notwithstanding anything contained in G.O.Ms.No.344,
Education (SSE) Department, dated the 22nd July, 1985, no
school admitted to grant-in-aid prior to the 1st April, 1977
shall be entitled to receive any grant -in-aid with respect to
any additional sections opened or posts created after the
1st April, 1977 6[unless the committee concerned
constituted in G.O.Rt.No.220, Education (SSE -I)
Department, dated the 24th February, 1988 as modified in
G.O.Rt.No.124, Education (SSE -I) Department, dated the
4. Substituted by Act No. 23 of 1989.
5. Adapted by G.O.Ms.No.15, Higher Education (HE ) Department, dated
23.04.2015.
6. Substituted by Act No. 23 of 1989.
Release of grant-
in-aid in respect of
certain additional
sections and
posts.
[Act No.22 of 1988] 3
27th January, 1989 and the Government
Memo.No.245/SSE-I/89-1, dated the 9th February, 1989]
recommends the release of grant-in-aid in respect of such
additional sections and posts.
5. 7[Where the c ommittee concerned constituted in
G.O.Rt.No.220, Education (SSE -I) Department, dated the
24th February, 1988 as modified in G.O.Rt.No.124,
Education (SSE -I) Department, dated the 27th January,
1989 and the Government Memo.No.245/SSE -I/89-1,
Education Department, dated the 9th February, 1989] is of
the opinion that an educational institution has received
grant-in-aid without satisfying the conditions for such grant,
the Government may, by order direct the educational
institution to refund the grant received by it within such time
either in one lumpsum or in such number of instalments as
may be specified in the orde r, failing which it shall be
competent for the Government to recover the grant-in-aid in
the same manner as an arrear of land revenue:
Provided that no order under this section shall be
made unless the management of the concerned educational
institution has had an opportunity of making a
representation.
6. The provisions of this Act, shall have effect notwith-
standing anything contained in any other law for the time
being in force or any judgement, decree or order of any
Court, or other authority or any authority or any order to the
contrary.
7. Notwithstanding any Government Order, any
Judgement, decree or order of any Court or other authority,
no private educational institution other than a college
established after the 1 st April, 1977 and existing on the 1st
7. Substituted by Act No. 23 of 1989.
Recovery of grant-
in-aid in certain
cases.
Act to override
other laws, etc.
Validation.
4 [Act No. 22 of 1988]
September, 1985 and no private college established after
the 1st April, 1977 and existing on the 1st March, 1985 shall
be entitled to claim or receive any grant-in-aid except as
provided for in this Act 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
grant-in-aid; and
(b) no Court shall enforce any decree or order directing
the payment of any grant -in-aid except to the extent
provided by this Act.
8. The Andhra Pradesh Private Educational Institutions
Grant-in-aid (Regulation) Ordinance, 1988 is hereby
repealed.
* * *
Repeal of
Ordinance 11 of
1988.