Section 4 in The Rajasthan Private Universities Act, 2005
4. Submission of proposal for establishment of a university and its evaluation.
(1)An application containing the proposal and the project report to establish a university in private sector shall be made by the sponsoring body to the State Government, alongwith such fee as may be prescribed.(2)The project report must contain the following particulars, namely:-(a)the details of the sponsoring body alongwith the copies of its registration certificate, constitution and bye-laws;(b)the information regarding financial resources of the sponsoring body alongwith audited accounts for the past five years;(c)the name, location and headquarters of the proposed university;(d)the objectives of the university;(e)the availability of land and details of buildings and infrastructure facilities, if already exist;(f)availability of academic facilities including teaching and non-teaching staff, if any, at the disposal of sponsoring body;(g)the details of plans for campus development such as construction of buildings, development of structural amenities and infrastructure facilities and procurement of equipment etc. to be undertaken before the university starts functioning and phased programme for first five years;(h)the phased outlays of capital expenditure proposed for the next five years and its sources of finance;(i)the nature and the type of programmes of study and research proposed to be undertaken by the university and their relevance to the development goals and employment needs of the State and phasing of such programmes over the first five years with course wise enrolment targets;(j)the experience and expertise in the concerned disciplines at the command of the sponsoring body;(k)the nature of facilities, courses of study and research proposed to be started;(l)the estimated recurring expenditure course wise of activity wise, sources of finance and estimated expenditure per student;(m)the scheme for mobilizing resources and the cost of capital thereto and the manner of repayment to such sources;(n)the scheme for generation of funds internally through the recovery of fee from students, revenues anticipated from consultancy services and other activities relating to the objects of the university, and other anticipated incomes;(o)the proposed fee structure with reference to the details of expenditure on unit cost and the extent of concessions or rebates in fee or free-ships and scholarships to the poor students from economically poor or socially backward families, including Scheduled Castes, Scheduled Tribes, Other Backward Classes and handicapped students;(p)the system proposed to be followed for selecting students for admission to the courses of study at the university;(q)the system proposed to be followed for appointment of teachers and other employees in the university;(r)whether the university is desirous of taking up distance education programme. If so, details of study centres proposed to be started;(s)whether the university proposes to undertake some programmes related to local needs. If so, the nature of specialized teaching, training or research activities to be undertaken by the university so as to fulfil this objective;(t)whether the university proposes to start some programmes for the benefit of farmers, women and industries. If so, details thereof may be given;(u)details of play grounds and other facilities available or proposed to be created for games and sports and extra curricular activities like National Cadet Corps, National Service Scheme, Scouts and Guides etc;(v)the arrangements proposed to be made for academic auditing;(w)justification regarding the necessity of establishment of the proposed university;(x)commitment to follow the norms of the regulating bodies;(y)such other details as the sponsoring body may like to give;(z)such other details as may be prescribed.(3)The State Government, on receipt of the proposal and the project report for establishment of a university, shall constitute a committee consisting of such members as may be specified by it, out of whom at least one shall be an expert, to examine the proposal and the project report.Explanation.- In this sub-section the expression "expert" means an academician of prominence in the respective field of higher education.(4)The committee shall consider the proposal and the project report on the following grounds, namely:-(a)financial soundness and assets of the sponsoring body and its ability to set up the infrastructure of the proposed university;(b)background of the sponsoring body that is to say its expertise and experience in the field of education, its general reputation etc. and its commitment to follow the norms of the regulating bodies;(c)potentiality of the courses proposed to be offered that is to say the courses are able to develop the human resources as per the requirements of contemporary demands, the courses have new features and include emerging branches of learning;(5)The committee, while considering the proposal and the project report under sub-section (4), may call for such other information from the sponsoring body as it thinks proper for the purpose.(6)The committee shall submit its report to the State Government within a period of one month from the date of its constitution:Provided that while computing the period of one month, the period commencing from the date on which requisition for any information under sub-section (5) is issued and ending on the date on which requisite information is submitted to be committee shall be excluded.
