Section 10 in The School of Planning and Architecture Act, 2014
10. School to be a distinct legal entity not-for-profit.
- Each School shall be a not-for-profit legal entity and no part of the surplus, if any, in revenue of such School, after meeting all expenditure in regard to its operations under this Act, shall be invested for any purpose other than for the growth and development of such School or for conducting research therein.
