The Andhra Pradesh reorganization Act, 2014

Part XI Access to Higher Education

95. Equal opportunities for quality higher education to all students.

In order to ensure equal opportunities for quality higher education to all students in the successor States, the existing admission quotas in all government or private, aided or unaided, institutions of higher, technical and medical education in so far as it is provided under article 371D of the Constitution, shall continue as such for a period of ten years during which the existing common admission process shall continue.