Section 3 in Tamil Nadu Private Colleges (Regulation) Rules, 1976
3. Application for permission to establish a college.
(1)(i)Every application for permission to establish a college under section 4 shall be submitted in Form 1 so as to reach the Government in the Department of Education, Science and Technology not later than the 30th day of September of the year preceding the academic year in which the college is proposed to be established.(ii)Every application for permission shall be accompanied by a copy of the constitution of the educational agency and a receipt from a Government Treasury for the remittance of the fee specified in sub-rule (2).(2)The fee for the grant of permission to establish a college shall be rupees five hundred only and it shall be remitted in a Government Treasury to the Government account.(3)Every educational agency of a college to be established shall create the endowment prescribed by the University concerned and the details of such endowment shall be sent along with the application.(4)Every application not accompanied by a receipt from a Government Treasury for the remittance of the fee referred to in sub-rule (2) and every application received after the due date are liable to be rejected.(5)The statement under sub-section (3) of section 4 shall be sent in Form 2 so as to reach the Government not later than the 31st day of July of that year.
