Section 4 in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996
4. Eligibility for allotment. -
Unless otherwise provided under this scheme, an Educational Institution (School)/Society/Trust shall be eligible for allotment of land subject to the following:-(i)The Educational Institution (School)/Society/Trust is having atleast one year of experience in running a recognised/affiliated Educational institution (School) on the date of notice inviting applications.(ii)The Educational Institution/Society/Trust has enough funds at the time of applying to pay atleast 25% of the advertised cost of the land and 25% of the estimated cost of the building to be erected thereupon and shall give sufficient proof for the same.
