Section 3 in Bihar Coaching Institute (Control & Regulation) Act, 2010
3. Establishment/Registration of Coaching Institute for the academic support for preparation of curriculum and different competitive examinations.
(1)The pre conducted coaching institutes shall have to be registered within one month from the enactment of this Act.(2)After the commencement of this Act, no Coaching Institute shall be established or run without obtaining valid registration certificate.(3)The tenure of registration shall be for 3 years.(4)After the commencement of this Act, any person who desires to establish or run Coaching Institute shall have to apply before the District Magistrate in the prescribed form with registration fee of Rs. 5,000 (Five thousand), along with the following information-(a)Determination of curriculum-(1) Curriculum for different kinds of academic support and duration for completion of curriculum shall be clarified.(2)Number of maximum students shall be mentioned for every curriculum.(b)Academic qualification of teachers-The teaching shall be performed by non-government teachers or retired teachers having at least graduation qualification, along with the bio-data of the teachers, their academic qualification and experience shall be mentioned.(c)Tuition fees-(1) The Coaching Institute shall have to issue a prospectus, mentioning different curriculum/duration of completion of curriculum and with tuition fees.(2)Under the curriculum, it shall be mandatory to mention in the prospectus the number of lectures, tutorial, group discussions etc.(d)Physical Infrastructure-(1) Within the basic structure of the coaching institute, minimum one sq. meter, area should be for each student.(2)Other facilities-Under this, the following facilities shall be made available by every Coaching Institute:-(i)Sufficient furniture (bench/desk etc.);(ii)Sufficient lighting arrangement (electrification);(iii)Facility of drinking water;(iv)Facility of toilets;(v)Facility of sanitation and cleanliness;(vi)Arrangement for fire extinguisher;(vii)Medical treatment facility;(viii)Facility of parking of cycles/vehicles.Note:-The State Government may provide available infrastructure to a coaching institution for coaching on specified terms and conditions.
