Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 25(2)(b) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010

(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;