Section 4(1) in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
(1)Where the State Government, after considering the recommendations of the screening Committee and holding such inquiry as it may deem necessary, is satisfied that the Foundation has ability to run an Institute with sufficient infrastructure based on the furnished particulars required in sub-section (3) of section 3, it may direct the foundation to establish the permanent Statutory Endowment Fund as specified in section 47.
