Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2)(b) in The Gujarat Educational Institutions (Regulation) Act, 1984

(b)The person making an application for recognition under clause (a) shall satisfy the officer to whom such application is made that,-
(i)the educational institution in respect of which such application is made shall supply a need in the State having regard to the type of courses of instruction which the educational institution shall conduct and the existing provision for the same type of courses of instruction by other educational institutions in the State;
(ii)such other requirements connected with the recognition of the educational institution, as may be prescribed.