Section 5 in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996
5. Reservation of Sites. -
There shall be reservation of sites under each category of sites advertised, in the manner detailed below:-(i)In case one site is advertised under a particular category, it will be reserved for eligible applicants already running Educational Institutions (Schools) in premises not meant for the purpose in the U.T. of Chandigarh.(ii)In case two sites are advertised under a particular category, both will be reserved for eligible applicants mentioned at (i) above.(iii)In case three sites are advertised in a particular category, two sites will be reserved for eligible applicants from U.T. of Chandigarh as mentioned at (i) above and one site will be reserved for Reputed Institutions (Schools) located anywhere in the country.(iv)In case the number of advertised sites in a particular category exceeds three, the reservation would be made in accordance with the principles laid down in causes (i) to (iii).(v)Out of the advertised sites, the specific sites to be put under the reserved categories as in clauses (i) to (iii) above shall be determined through draw of lots.
