Section 5 in Tamil Nadu Establishment of Private Law Colleges (Regulation) Act, 2018
5. Grant of permission.
(1)On receipt of an application under sub-section (1) of section 4, the competent authority shall verify the particulars and after making such enquiry as it deems necessary, forward the application to the Government along with his recommendations for grant of permission. The Government may grant or refuse to grant the permission for establishment of a law college taking into consideration the particulars contained in the application and also the rules, guidelines, instructions issued by the University Grants Commission, the Bar Council of India and the Tamil Nadu Dr.Ambedkar Law University:Provided that the permission shall not be refused under this section unless the applicant has been given an opportunity of making his representation.(2)No person shall be granted permission under sub-section (1) to establish a law college in Districts where a law college has already been established by the Government.(3)On receipt of the permission granted under sub-section (1) for establishment of a law college, the private person shall apply to the University and other appropriate authorities for permission or affiliation, as the case may be, as required under the relevant laws.(4)Notwithstanding anything contained in any other law for the time being in force, or in any judgment, decree or order of any court, every private person who has applied for No Objection Certificate from the Government or for affiliation from the University and whose application is pending with the Government or the University, as the case may be, on the date of commencement of this Act, shall apply for permission under the provisions of this Act.
