Section 25 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
25. Procedure and norms for establishment of Government College.
- it shall be mandatory for the Government to follow the following procedures for establishment of a new Government institution of higher learning;(1)The Government shall constitute a permanent standing committee of seven members of which the Secretary (Education) shall be the chairperson, Director Higher and Technical Education as Member-Secretary, one member of the finance department not below the rank of Deputy Secretary, one Principal of Government institution of higher learning, one Principal of non-Government college, one Eminent Educationist to be nominated by the Government and one public representative of the area where the institution is proposed to be established, for considering the feasibility of establishing a new college. While considering the proposal the committee shall take into account the following:(a)the total number of students that may be available for admission in the area on the basis of the 10+2 institutions and an estimated enrollment for coming five years of establishment;(b)availability of road communication, health care facility, educational institution in the area for the wards of the academic and non-academic staff at the proposed area where institution is to be established and availability of residential buildings on rental basis, in the adjoining area;(c)the courses that are going to be offered;(d)total financial implication on infrastructure and for running and maintenance of the proposed institution;(e)proposal before the Government for considering the establishment of non-Government college in the area;(f)the distance of the nearest institution of higher learning of similar nature;(2)On receiving favourable recommendation as stated in sub-section (1) above, another committee of five members of which the Director Higher and Technical Education shall be the Chairperson, Joint;Deputy Director- Higher and Technical Education as member-secretary, one Principal of Government institution of higher learning, Deputy Commissioner of the district where the institution is proposed to be established and one Eminent Educationist to be nominated by the Government for consider in a and recommending the suitable site for establishing a new college. While selecting the site, the committee shall take into account the following(a)if the institution is proposed to be established within the premises of an institution belonging to a Government department, the prior permission of the department, the existing infrastructural facilities like accommodation until new infrastructural facilities are created for the proposed institution, availability of land for playground and the scope for future expansion of the institution etc;However, Government shall create and provide full-fledged infrastructure as far as possible in all respects within a period of five years from the date of establishment of the institution of higher learning;(b)in case of new site, the distance from the town, availability of road communication, health care facility, educational institution for the wards of the academic and non-academic staff of the proposed institution and the residential buildings on the rental basis, in the adjoining area; source of water, local transport system, electricity facilities etc;(c)If the institution is proposed to be set-up in an accommodation/ building or land donated by the Donor, in such cases the legal documentary evidence to support the gift deed shall be produced.
