Section 20(3)(a) in Telangana Education Act, 1982

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

(a)before the permission is granted, satisfy the authority concerned,-

(i)that there is need for providing educational facilities to the people in the locality;

(ii)that there is adequate financial provision for continued and efficient maintenance of the institution as prescribed by the competent authority;

(iii)that the institution is proposed to be located in sanitary and healthy surroundings;

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