Section 16(1) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
(1)No institution to whom the permission to establish an institution of higher learning has been granted to cater the needs of a local area shall be allowed to shift or transfer the location of the institution. However, the Institution so shifted to a feasible area for betterment of education and building space or other facility should be within the said local area with prior permission of the Competent Authority.
