The Telangana Private Educational Institutions Maintenance Grant (Regulation) Act, 1995.

 
 
THE TELANGANA 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. 
 
THE TELANGANA PRIVATE EDUCATIONAL INSTITUTIONS 
MAINTENANCE GRANT (REGULATION) ACT, 1995.1 
 
ACT No.11 OF 1995. 
 
1. (1) This Act may be called the 2Telangana Private 
Educational Institutions Maintenance Grant (Regulation) Act, 
1995. 
 
 (2) It shall apply to all private educational institutions in 
the State. 
 
 (3) It shall deemed to have come into force with effect 
on and from the 1st April, 1978. 
 
2. The words and expressions used in this Act shall have 
the meaning respectively assigned to them in the 
3Telangana Education Act, 1982. 
 
3. (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 Government 4[xxx]: 
                                                           
1. The Andhra Pradesh Private Educational Institutions Maintenance 
Grant (Regulation) Act, 1995 received the assent of the Governor on the 
10th February, 1995. The 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 Reorganisation Act, 2014 (Central Act 6 of 
2014) vide. the Telangana Adaptation of Laws Orde r, 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 in G.O.Ms.No.15, Higher Education (TE) Department, dated 
23.04.2015. 
4. Omitted by Act No.34 of 2007. 
Short title, 
application and 
commencement. 
Definitions. 
Act 1 of 1982. 
Power to fix 
quantum of 
maintenance 
grant. 
2  [Act No.11 of 1995] 
 5[Provided that no arrear claim for Mai ntenance 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 al institution the excess amount so paid 
shall be adjusted in future grants payable to the con cerned 
educational institution in such manner as may be 
determined by order issued by the Government in this 
behalf. 
 
4. Notwithstanding anything contained in any judgemen t, 
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 sub-
section (1) of section 3 towards the maintenance gr ant 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. The Andhra Pradesh Private Educational Institutions 
Maintenance Grant (Regulation) Second Ordinance, 1994 is 
hereby repealed. 
 
* * * 
                                                           
5. Added by Act No.34 of 2007. 
Validation. 
Repeal of 
Ordinance 11 of 
1994. 

‹ Prev All Telangana acts Next ›