Section 4(3) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
(3)On receipt of the application, the council shall cause a spot inspection to be made in which mainly the following points shall be examined :-(a)Whether there is a need of an Institution at the proposed spot; and(b)Whether the Body which has proposed to establish the Institution capable of running it properly;(c)(i)In respect of clause (a) the distance of recognised Institutions from the proposed spot and the requirements with respect to population shall be taken into consideration.Explanation. - (i) Ordinarily there should not be a recognised institution in a radius of 8 Kilometers in the rural area and 3 (three) Kilometers in the urban area (having a population of at least 1.00 lac) from the proposed spot and a population of 50,000 should be deemed to be requisite for an Institution.(ii)In respect of clause (b), it shall be ascertained - (i) that the body proposing to establish the Institution has resources to meet at least half of the annual recurring cost; and(iii)it has ready money in its account to deposit the security money and it has reserve funds for the construction of Building, Laboratory, Library, Principal's Residence and Hostel.Explanation. - Initially a Building Reserve Fund of 5.00 lacs should be deemed sufficient to start the construction work.(d)Pending construction of its own buildings the institution can temporarily procure building of at least 7 rooms (30' x 20') on rent or otherwise for running the classes and the office.(e)The institution has obtained, or it may obtain within six months, 7 acres of land in 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 1.00 lac).
