Section 4(1) in Sri Sathya Sai University for Human Excellence Act, 2018
(1)Where the State Government, after considering the recommendations of the screening Committee and holding such inquiry as it may deem necessary, is satisfied that,-(i)the Society has ability to run a University with sufficient Infrastructure.(ii)the Society owns a land to the extent specified below in accordance with its location namely:-(a)twenty five acres of land if it is within limits of Bruhat Bangalore Mahanagara Palike;(b)forty acres of land if it is outside the limits of Bruhat Bangalore Mahanagara Palike but within Bangalore Metropolitan Region Development Authority Area;(c)Not less than fifty acres of land in the places other than the places specified in clauses (a) and (b).The land specified above shall consist of a single block and it shall be in the name of the concerned Society or Trust or foundation or institution or university itself. Based on the furnished particulars required in sub-section (3) of section 3, the Government may direct the Trust to establish the permanent Statutory Endowment Fund as specified in section 48.
