Section 4 in Tamil Nadu Private Colleges (Regulation) Act, 1976
4. Application for permission and sending of statement.
(1)The educational agency of every private college proposed to be established on or after the date of commencement of this Act shall make an application to the Government for permission to establish such college.(2)Every such application shall-(a)be in the prescribed form;(b)be accompanied by such fee not exceeding [twenty thousand rupees] [Substituted for the words 'five hundred rupees' by the Tamil Nadu Private Colleges (Regulation) Amendment Act, 1998 (Tamil Nadu Act 16 of 1998).] as may be prescribed; and(c)contain the following particulars, namely:-(i)the name of the private college and the name and address of the educational agency;(ii)the need for the private college in the locality;(iii)the course for which such private college proposes to prepare, train or guide its students for appearing at any examination conducted by, or under the authority of a University;(iv)the amenities available to students and teachers;(v)the equipment, laboratory, library and other facilities for instruction;(vi)the sources of income to ensure the financial stability of the private college;(vii)the situation and the description of the buildings in which such private college is proposed to be established; and(viii)such other particulars as may be prescribed.(3)The educational agency of every private college in existence on the date of commencement of this Act, shall, within such period as may be prescribed, send to the [Director of Collegiate Education] [Substituted by G.O. Ms. No. 1286, Edn., dated the 22nd June 1976.] statement in the prescribed form containing-(i)the particulars specified in clause (c) [excluding sub-clause (ii) thereof of sub-section (2);(ii)the names of the members of the teaching and non-teaching staff and the educational qualifications of each such member; and(iii)the number of students and classes in the private college.
