Section 7 in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
7.
(1)An application for recognition shall be made in prescribed Form -(a)by an officer authorised by the Government in case of an institution established and owned by the Government.(b)by the Organizing or the Managing Body in case of any other Institution.(2)The application shall be addressed to the Secretary.(3)It shall be submitted within one year of the grant of permission for establishment.(4)Each application shall state the Faculty or the Faculties alongwith the subjects in which the institution intends to impart education and it shall furnish the following information :-(a)that the Institution owns and possesses 7 acres of land in not more than two plots (not more than 500 m. apart) in rural area and 3.50 acres of land in one plot in urban area (having a population of at least one lac):Provided that this condition may be relaxed in a case of Institutions established and run by the State Government or the Central Government or by some Public undertaking or Industry under the State Government or the Central Government.(b)that the Institution has a Building of its own having sufficient accommodation;(c)that the Institution has a hostel which can accommodate at least 10 per cent of the total strength of students in the institution.(d)that proper arrangement has been made for supervision and physical welfare of the students;(e)that the Institution has a play ground and proper facilities of games and sports;(f)that the institution has a library of books and journals total value of which is not less than Rs. 50,000/- for each faculty;(g)that the institution has properly equipped laboratory, and where necessary a museum, if recognition is sought in branch of experimental science;Explanation. - The gas and water-supply, the apparatus, the chemicals, and the design and the general fitting of the laboratory lecture-rooms, and museums shall conform to such requirements as the Council may from time to time prescribe;(h)that the Principal's quarters have been constructed or they will be constructed in the campus within specified time;(i)that staff quarters have been constructed or they will be constructed within specified time for at least 10% of the teaching and the nonteaching members of the staff;(j)that the institution has deposited with the Council a Security Fund of Rs. 1,00,000/- for the first and 50,000/- for each of the sub-sequent faculties:Provided that this condition shall not be applicable to an Institution established and run by the State Government or the Central Government or by some Public undertaking or Industry under the State or the Central Government:Provided further that the Security Fund in case of Institutions in the tribal sub-plan area may be reduced by 50 per cent by orders of the State Government;(k)that the Institution has sufficient financial resources fund for meetings recurring expenditure on payment of salary to the staff and maintenance of Library, Laboratories, Furniture and the Buildings and also for other contingencies;(l)that proper arrangement has been made for holding tutorial, practical and lecture classes and the space and furniture in each class room is adequate. The Council shall prescribe detailed specification in this regard;(m)that qualified teachers have been recruited in adequate number, in each subject;(n)that no less than 128 students have been admitted to the first year class of the faculty of Arts/Science. For commerce the minimum number shall be 32 and for Vocational it shall be 16. Provided that no recognition shall be given in a subject of Arts/Science Faculty in which the number of students in the first year is less than 16.(5)The institution shall abide by the Rules and Regulations made under the Act and instructions and directives issued by the Council from time to time.(6)It shall realise from the students the same fees and fines as have been fixed by the Council.(7)The Institution shall enclose with the application the resolution of the Organizing or the Managing Body to the effect that it shall not start degree Classes.(8)The Institution shall invariably include the words 'Intermediate College' or in short 'Inter College' in its name.(9)Copies of deeds, in favour of the Institution with respect to movable and immovable property shall be appended to the application for recognition.(10)The State Government shall have powers to relax the conditions of recognition as provided in Rule 7(4) in case of Women's institution and institutions falling in the tribal Sub-Plan area.(11)(a)On receipt of an application for recognition the Recognition Committee of the Council on being satisfied that the college proposed to be established has fulfilled all the conditions required and is likely to be run efficiently, shall cause a local enquiry to be made as regards the matter specified in Rule by such persons as may be authorised for this purpose.(b)On the completion of such enquiry or any further enquiries which may be considered necessary, the Recognition Committee shall recommend to the Council as to whether the application should be granted or it shall be rejected. All connected papers shall be placed before the Council.(12)(a)On receipt of the recommendation of the Recognition Committee, the Council shall either allow the application or reject it and if the application is rejected, the ground of such rejection shall be stated. The Council shall in no circumstances allow provisional or conditional recognition to any Institution, nor shall it allow permanent recognition until all the conditions of recognition have been fulfilled by the concerned institutions.(b)All cases allowed by the Council shall be forwarded with all connected papers to the State Government for their approval. Recognition will be granted by the Council on receipt of the approval of the State Government.(13)The decision of the Council shall be communicated to the institution concerned specifying the Courses of Instruction in which the institution is recognised.(14)In case of temporary recognition the sessions for which recognition has been allowed shall be specified along with conditions for extension of recognition.(15)All applications for extension of recognition shall be made six months before the expiry of recognition, stating therein that the condition of extention has been fulfilled.(16)(a)If a college intends to add any subject to the Courses of Instruction from a particular, an application for permission to make shall be made by the 31st of December of proposed the preceding session.(b)Provision of Rule 7 shall apply to such application.(17)Any application for recognition may be withdrawn at any time before an order has been passed.(18)Any Recognised Intermediate Collage may on the recommendation of the Recognition Committee, be deprived by the Council, in whole or in part of the privileges granted to in the following circumstances -(a)if the conditions of recognition are not fulfilled or observed.Or(b)the Rules of the Council are not being observed.Or(c)there is gross mismanagement in the Institution.(19)The Council shall before taking any decision on the recommendation of the Recognition Committee under Rule 18 shall issue a show cause notice to the Secretary of the Governing Body of the College concerned or the concerned Officer in case of Government Institution giving reasonable time to reply.(20)On receipt of the representation of the College or if no such representation is received, on the expiry of the period of show cause the Council may make such inspection or enquiry as it may deem necessary.(21)After consideration of the representation if any, of the College and report of inspection or enquiry, if any, the Council may, take such decision as it may deem proper.(22)When a decision is made depriving a College either in whole or in part, of its privileges, the ground of such decision shall be stated. The decision of the Council shall be communicated to the College immediately.(23)A College on previous approval of the Council, may suspend instruction from the beginning of an academic year in any subject Or courses of study. The classes suspended shall not be resumed without sanction of the Council and if the classes are not resumed in three consecutive years the admission previously granted shall lapse.(24)If for any reason, a college is unable to open classes and impart instructions for a consecutive period of three years in any of the subjects the privilege previously granted in such subject shall lapse.Management
