Section 2 in University Grants Commission(Institutions Deemed To Be Universities) Regulations, 2010
2. Each such institution shall indicate, unambiguously, the following:
i) Name: The name of the Society/Trust, along with the name of the proposed institution deemed to be university.ii) Office: The registered office of the Society or Trust; the official address of institution.iii) Objectives: The objectives of the proposed institution deemed to be university shall be clearly enunciated. The. objectives shall be well-defined and well known to the students, teachers and non-teaching staff of the proposed institution deemed to be university.iv) The objectives as set forth above shall be regarded in law to he charitable in nature.
