Section 3 in Uttar Pradesh Private Universities Act, 2019
3. Conditions for the establishment of the University.
- The sponsoring body shall, for the purposes of establishing the University under this Act, fulfill the following conditions, namely-(a)create a Permanent Endowment fund with minimum of Rs 5 (five) crore;(b)duly possess contiguous land of minimum twenty acres in urban areas or fifty acres in rural areas earmarked for the University:Provided that, the sponsoring body shall not sell, transfer or lease out such land or any part thereof and also shall not use it for any purpose other than the purposes mentioned in this Act for the functioning of the University:Provided further that such land shall not be mortgaged to any person other than a bank or financial institution established under any law for the time being in force for any purpose other than availing loan for establishing the University;(c)construct on land referred to in clause (b) buildings of at least twenty four thousand square metres carpet area, out of which minimum fifty per cent shall be utilised for academic and administrative purposes;(d)install equipments, computers, furniture, assets, infrastructural facilities other than building mentioned in clause (b) and other consumables and non-consumables of minimum Rs 2 (two) crore in offices and laboratories in the building referred to in clause (b); and an undertaking of procuring the computers, furniture, assets, infrastructural facilities [other than building mentioned in (b) above] and other consumables and non consumables of minimum Rs 6 (Six) crore in the next 5 years;(e)appoint Professors, Associate Professors and Assistant Professors as prescribed by the Regulatory bodies and supporting staff members in every department or discipline. At least seventy five per cent of the regular teachers in each department/ discipline shall be regular employees of the University; if) purchase of books, periodicals and online resources worth Rs ten lakh every year in the library;Provided that in case of shortfall of expenditure to Rs ten lakh it shall be met in the next year;(g)arrange co-curricular Activities, extracurricular Activities, debates, competitions, quiz programs, sports, NSS and NCC for the students as per the standards of Regulatory bodies;(h)conform to standards, conditions and Regulations set by UGC, A1CTE, NCTE, BCI and other Regulatory bodies established by the State Government or Central Government;(i)establish a provident fund for the employees and teachers of the University and to introduce other welfare schemes;(j)make the Statutes, Ordinances and Regulations for the administration and functioning of the University;(k)any arrangements made by the University shall not be inconsistent to the provisions of this Act and regulations of the Regulatory bodies;(l)to ensure transparent functioning of the University and shall put the clearances obtained from the Regulatory Bodies in the public domain;(m)furnish information to the State Government as per format and periodicity required by the State Government;(n)comply with the norms set up by the State Government for common academic calendar, anti copying measures, admissions, examinations, degrees and certificates etc.;(o)the transparent procedure and standard of admissions and fee structure in the University shall be decided and placed in the public domain before the start of the admission process. The last date of admission shall be as per the common academic calendar;Admission policy of foreign students shall be decided by the Executive Council of the University and shall be consistent with the standards laid down by the State Government and Regulatory Bodies;(p)follow the Common academic calendar as may be prescribed; and(q)to undertake to fulfill such other conditions consistent with this Act as may be laid down by the State Government before the establishment of the University;(r)to undertake neither to be involved nor to permit anyone to cause or promote anti-national activities inside the campus of the University or under the name of the University. In case of any such activity found in the University, it shall be considered as a major violation of the conditions of setting up the University and the Government may take action according to the provisions under this Act or any law for the time|being in force.
