Section 4(2) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(2)Every such application shall-(a)be in the prescribed form;(b)be accompanied by such fee not exceeding [twenty thousand rupees] [Substituted for the words 'five hundred rupees' by the Tamil Nadu Private Colleges (Regulation) Amendment Act, 1998 (Tamil Nadu Act 16 of 1998).] as may be prescribed; and(c)contain the following particulars, namely:-(i)the name of the private college and the name and address of the educational agency;(ii)the need for the private college in the locality;(iii)the course for which such private college proposes to prepare, train or guide its students for appearing at any examination conducted by, or under the authority of a University;(iv)the amenities available to students and teachers;(v)the equipment, laboratory, library and other facilities for instruction;(vi)the sources of income to ensure the financial stability of the private college;(vii)the situation and the description of the buildings in which such private college is proposed to be established; and(viii)such other particulars as may be prescribed.
