Section 4 in Tamil Nadu Private University Rules, 2019
4. Land for the establishment of Private University.
- For the purpose of establishing a Private University, the concerned sponsoring body shall possess contiguous land of not less than one hundred acres in the name of the sponsoring body at the time of submission of the application along with the proposal. The said contiguous land shall be transferred in the name of the Private University within a period of three months from the date of inclusion of the Private University in the Schedule to the said Act. On completion of the said name transfer, the Government shall publish the notification in the Tamil Nadu Government Gazette Extraordinary for the commencement of the Private University.
