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[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 7 in Tamil Nadu Private Universities Act, 2019

7. Expert Committee.

(1)The Government shall constitute an Expert Committee to examine the application received from the sponsoring body.
(2)The composition of the Expert Committee shall be as follows:-
(i) The Secretary to Government, in-charge of HigherEducation Department. - Chairman
(ii) Former or serving Vice-Chancellor of the StateUniversity. - Member
(iii) The Commissioner of Technical Education. - Member Secretary
(iv) The Director of Collegiate Education. - Member
(v) The Collector of the District where the PrivateUniversity is proposed to be established. - Member
(3)The Chairman and Members shall be eligible for such sitting fees and allowances, as may be prescribed in the rules.
(4)The Expert Committee shall examine the proposal with reference to the following:-
(a)financial soundness and assets of the sponsoring body and its ability to setup the infrastructure of the proposed Private University;
(b)background of the sponsoring body such as experience in the field of education, its credibility and general reputation;
(c)potential of the courses to be offered which are not only of conventional nature but also in tune with the contemporary requirements of emerging branches of learning;
(d)appropriateness of the objectives of the proposed Private University against the overall goals and objectives of the State; and
(e)any other factor that the Expert Committee may deem appropriate.
(5)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.
(6)The Expert Committee shall make recommendation on the establishment of Private University to the Government.