Section 0(6) in UGC (Institutions Deemed to be Universities) Regulations, 2019
6.0Procedure for Declaration of an Institution as Deemed to be University under De-Novo Category.- 6.04.1 Any Sponsoring body, with a proven track record in education, can submit an application online to the Commission under intimation to the Government, for setting up a new Institution Deemed to be University devoted to study and research in unique and emerging areas of knowledge not being pursued by existing institutions.However, institutions of Central/State/UT Government applying under this category shall be given exemption from Clause 4.01 of these Regulations provided they address the strategic needs of the country and/or, engaged in preservation of cultural heritage.6.04.2Any Sponsoring body shall submit the application consisting of the following:(a)A Detailed Project Report (DPR) containing its fifteen year detailed Strategic Vision Plan and a five year rolling implementation plan viz. Academic Plan, Faculty Recruitment Plan, Students Admission Plan, Research Plan, Networking Plan, Infrastructure development Plan, Finance Plan, Administrative Plan, Governance Plan, etc, with clear annual milestones and action plans on how the new Institution Deemed to be University is to be set up, with identifiable outputs and outcomes;(b)Details of the land in possession for establishing the institution along with the title documents;(c)Details of the corpus fund created, and details of the financial sustainability of the institution;(d)Details of the sponsoring body, along with the details of the key academic and administrative personnel;(e)An undertaking to the effect that it shall abide by all provisions of these Regulations.(f)In case of institutions of Central/State/UT Government, a letter of commitment from the respective Government to continue financial support to the institution even after declaration as an Institution Deemed to be University.6.04.3The Commission shall refer the application for examination to an Expert Committee, and the Committee may direct the applicant institution to make a presentation to demonstrate whether or not the institution falls under de-novo category and whether the Detailed Project Report is in accordance with these Regulations. If necessary, the Committee may prefer to visit the applicant institution before submitting its report.6.04.4The Expert Committee shall submit its report to the Commission, within thirty days from the date of reference to it, by way of recommendation on whether or not the Letter of Intent ought to be issued, and in the event of recommending that a Letter of Intent be issued, whether the same shall be with or without any additional conditions along with reasons for imposing or not imposing such conditions.6.04.5The Commission shall forward its advice to the Government within thirty days from the date of receiving the report of the Expert Committee; and thereafter, the Government shall, having taken into consideration the advice of the Commission, usually within a further period of thirty days, either issue a Letter of Intent valid for a period of three years or reject the proposal stating reasons thereto.6.04.6The Sponsoring body shall submit a report of compliance in respect of the conditions mentioned in the Letter of Intent within a period of three years to the Government, which shall be forwarded to the Commission for its verification and advice and the Government shall take further steps following the procedure mentioned in Clause 5 of these Regulations.
