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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5) in Bihar Private Universities Rules, 2013

(5)The forfeited amount of endowment fund shall vest in the Government and it shall be used in the manner to be specified by the Government at the time of forfeiture.Annexure -1[See rule 3 (5)]Application form for the Establishment of Private University in BiharDetails of Sponsoring Body:-
(i)Name
 
(ii)Address with e-mail, Phone number:
 
(iii)Whether a Society registered under the Societies Registration Act, 1860 or a Trust Constituted under the Indian Trust Act, 1882.
 
(a)Registration Number :________________________________________
(b)Date of Registration :________________________________________
(c)Place of Registration :_________________________________________
(Attach Copy of Registration of Society/Trust along with details of Registration/constitution of memorandum of association of the Society/Trust).
(iv)Legal Status in Bihar and India
 
(v)Name and year (s) of establishment of the institutions, if already established by the Sponsoring Body:
 
(vi)Original Information (Enclose Catalogue/Brochure):-
 
(vii)Year of commencement of Programme (s):
 
(viii)Details of relationship with the bodies in charge of Education, Technical /Professional Education, Medical Education etc. i.e. All India Council for Technical Education, Bar Council of India, Council of Science and Industrial Research, Indian Council of Agriculture Research, Medical Council of India, National Council of Teacher Education, Pharmaceutical Council of India, University Grants Commission, etc. :
 
(ix)Details of application fee i.e. name of the Bank, amount, demand draft number and date:
 
(x)Details of land available with the sponsoring body along with the certificate issued by the competent authority regarding the classification of land.
(Attach copy of letter from competent authority for classification of land, if claimed to be within the limits of Municipal Authority)Area:Whether owned by the applicant society/Trust: yes NoIf yes, then
Area /Acres   /Bigha
(Attach copy of land documents)If owned, whether the land is registered through aSale Deed :Gift Deed :Leased by Government in the name of the applicant Society/Trust/ Proposed InstitutionIf yes then -Registration Number :- ________________________Date of Registration :- ________________________Place of Registration :- ________________________If the land is on lease from Government bodies then the purpose for which it was leased and period of lease granted.(Land, if leased from private bodies/persons is not acceptable)yes NoWhether the land has been exclusively earmarked for the institution by any resolution:yes NoIf land is agricultural, then conversion certificate from local Government/ Competent Authority:yes No(Attach copy of land use Certificate)
(xi)Project Report as detailed in sub-section (2) of section 4 of the Act.
(xii)Details of Financial Resources.
Availability of funds in the name of Applicant Society/Trust.[Please note that Bank Guarantees against mortgage of land, building and assurance are not acceptable]Fixed Deposits (Fixed Deposit Receipts/other deposits in the name of the Applicant Trust/Society) [Attach Xerox copy of FD Receipt Front and Back Side]Fixed Deposits Receipts Amount: Rs. _____________[in lakhs]Other Deposits: Rs. _____________[in lakhs]Whether the Accounts of the Applicant Society/Trust are audited.Yes No(Attach Xerox copy of last three years](Attach details of fund available with applicant for the proposed university programme along with Xerox copies as above)
(xiii)Information about the proposed programme with respect to the following:-
Sl. No. Parameter In parent state Proposed in Bihar
1 Nomenelatue/Discipline    
2 Entry level Qualification    
3 Examination Pattern    
4 Evaluation system    
5 Duration of Course    
6 Type Dip/under Graduate/ Post Graduate/Doctor ofPhilosophy    
7 Intake    
8 Course Curriculum (Provide Semester wisedetails)    
9 Fee    
(xiv)Any other relevant information.
 
A copy of the certificate indicating that the applicant has been registered as a society registered under the Societies Registration Act. 1860 (Central Act 21 of 1860)/a company registered under section 25 of the Companies Act, 1956 (Central Act 1 of 1956) and is approved and accredited by the Government or an agency authorized by the Government in India of its origin.A copy of certificate indicating details of relationship with the bodies in- charge of Education. Technical/Professional Education, Medical Education etc. (i.e. All India Council for Technical Education, Bar Council of India, Council of Science and Industrial Research, Indian Council of Agriculture Research, Medical Council of India, national Council of Teacher Education, Pharmaceutical Council of India, University Grant Commission, etc.)Name and Signature of the Authorized Signed of the sponsoring bodyDate ....................Place ...................