Section 3 in Arunachal Pradesh University of Studies Act, 2012
3. Proposal for the Establishment of the University.
(1)The Sponsor shall have the right to establish the University in accordance with the provision of this Act;(2)The application containing the proposal to establish the University shall be made to the State Government by the Sponsor;(3)The proposal contains the following particular, namely;(a)The objects of the University along with the detail of the Sponsor;(b)The extent and status of the University and the availability of land;(c)The nature and type of programmes of study and research to be undertaken in the University during a period of the next five years;(d)The nature of faculties, courses of study and research proposed to be started;(e)The campus development such as building, equipment and structural amenities;(f)The phased outlays of capital expenditure for a period of the next five years;(g)The item-wise recurring expenditure, sources of finance and estimated expenditure for each student;(h)The scheme for mobilizing resources and the cost of capital thereto and the manner of repayments to each source;(i)The scheme of generation of funds internally through the recovery of fee from students, revenues anticipated from consultancy and other activities relating to the objects of the University and other anticipated incomes;(j)The detail of expenditure on unit cost, the extent of concessions or rebates in fee, free ship and scholarship for students belonging to economically weaker sections and the fee structure indicating varying rate of fee, if any, that would be levied on non-resident Indians and students of other nationalities.(k)The history & credentials of the sponsor including years of experience and expertise in the concerned discipline at the command of the sponsor as well as the financial resources;(l)The years of experiences and expertise in the concerned discipline at the command of the Sponsor as well as the financial resources;(m)The system for selection of students to the course of study at the University;(n)Status of fulfillment of such other conditions as may be required by the State Government to be fulfilled before the establishment of the University.
