Section 6 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
6. Application for grant of permission.
- Any society registered under the provisions of the Societies Registration Act 1860, or under the Arunachal Pradesh Societies Registration [Extension to Arunachal Pradesh Act, 1978 (6 of 1978)] or Arunachal Pradesh Co-operative Societies Registration Act, 1978 (3 of 1979) and willing to establish an institution of higher learning, may submit an application on the prescribed format for the purpose that can be obtained from the office of the Director Higher and Technical Education, Government of Arunachal Pradesh, Itanagar on tendering an amount to be notified separately, latest by 31st October of the year preceding the academic year in which the proposed institution is going to be functional along with following documents.(a)the proof of the registration of the society including the copy of the constitution, in case of the incorporate-body the copy of incorporation along with memorandum of association and articles of association;(b)the details of the management and management body along with the name of the office bearers with address and their acceptance to act in such capacity;(c)the copy of the rules, regulations, procedures, for the internal administration and financial position of the intended institution;(d)powers, functions, responsibility and accountability of the key position holders in the society in clear terms;(e)the details of the funds available with the society with respective proofs;(f)the details of the land, if any, and the ownership proof thereof or the registered lease deed;(g)the permission of the Competent Authority for acquiring the land for proposed institution;(h)the copy of the approved plan of construction from civic authority;(i)the details of building space with area classification for classrooms, laboratories (in case of practical subjects), library, student activities, canteen, teachers' common- rooms, toilets, Computer laboratory, parking space for staff and students, internal garden space, facilities for wastage and garbage handling, potable water supply, electricity facilities with ownership proof or a registered rental/lease agreement thereof, for a minimum period of 5 years with documentary evidence;(j)the details of movable properties with proper classification such as office furniture, class-room furniture, laboratory equipments for each subject, computers for student learning, office equipments, teaching aids, canteen furniture, teachers common-room furniture, repro-graphic equipment in library, internet and e-learning facilities, etc.;(k)the details of the area for outdoor playground, indoor play facility, mentioning the proximity with the main building of the institution;(l)the copy of the intended budgets for at least three years with clear and detailed classification, head-wise (capital and revenue) of receipts and payments;(m)the proposed intake of the students diploma, degree, PG degree, faculty-wise etc, and expansion programme;(n)the details of the teaching and non teaching positions in the existing institution or for a newly proposed to be set up, recruited.(o)the details of the Higher Education Institutions available within an area of 20 kilometers, where the proposed institution is to be established;(p)the feasibility report with full justification in order to cater to the needs for providing the higher education facility to the local community; adequacy of financial resources for the successful and efficient running and maintenance of the institution as prescribed by the Competent Authority; and finally healthy environment of the proposed location, suitable for an institution of higher learning;(q)an undertaking from the Educational Agency or Governing Body of the institution that all the requirements of all the Regulators (Central and State) as applicable on the institutions of higher learning have been complied with and copy of approval if already received is to be enclosed;
