Section 8 in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
8. The power of Council for constitution of Expert (Screening) Committee and factors to consider proposal.
(1)The Government shall constitute an Expert Committee (Screening Committee), consisting of such persons as may be prescribed, to examine the application received under Sections 6 and 7;(2)The Expert Committee shall consider the proposal and the project report based on the information given under section 6 and 7 and recommend or otherwise whether the proposal to set up a Functional University is acceptable and whether the Sponsoring body is competent to set up and manage the University;(3)The Expert Committee shall consider each proposal and project report with reference to the following factors:(a)financial soundness and assets of the Sponsoring body and its ability to setup the infrastructure of the proposed University;(b)Equity Participation of government in the University;(c)background of the Sponsoring body such as experience in the field of Fisheries, its credibility and general reputation;(d)potentiality of the programmes and courses to be offered which are not only of conventional nature but also in tune with the contemporary requirements of emerging branches of learning and relevant to various fisheries sectors and to fishermen community in general;(e)appropriateness of the objectives of the proposed University against the overall goals & objectives of the State; and(f)fee to be charged vis-a-vis market potential of the course & fee charged is similar institution & various scholarships etc., offered to the meritorious candidates;(g)Endowment funds (Corpus funds) to be establish by the University;(h)any other factor that the Expert Committee may deem appropriate.(4)The Expert Committee, while considering the proposal and the project report, may call for such other information from the Sponsoring body as it thinks proper for the purpose.(5)The Expert Committee shall endeavour to present its recommendations to the Government within 60 days of its receipt of the proposal from the Government.
