Section 10 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
10. Inspection before the grant of permission.
- The Competent Authority on his satisfaction that the procedural requirements of application, as laid down in this Act, have been complied with, shall nominate a committee of experts in the manner prescribed, to inspect the proposed institution within a period of ninety days of the receipt of the application, to ascertain the extent, conditions are full-filled, on a date convenient to both the parties. The committee after the visit of the institution shall furnish a written report within a month's time mentioning findings and remarks so as to grant permission or not as the case may be. Further, the report has to elaborate on the aspects of courses of studies, subjects, intake capacity and the conditions of admission, and other relevant points, which have to be stipulated at the time of granting permission.
