Section 16 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
16. Restriction on transfer or shifting of institution.
(1)No institution to whom the permission to establish an institution of higher learning has been granted to cater the needs of a local area shall be allowed to shift or transfer the location of the institution. However, the Institution so shifted to a feasible area for betterment of education and building space or other facility should be within the said local area with prior permission of the Competent Authority.(2)Any violation of sub-section (1) above shall amount to withdrawal of permission automatically and shall need no notice from the Government.(3)In no circumstances an Educational Agency to whom permission has been granted to start an institution of higher learning, shall transfer or alienate such permission or institution to another Educational Agency or Institution.
