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State of Tamilnadu- Act

Guidelines in Respect of Grant of Affiliation, Staff List Approval and Admission of Students for Private Teacher Training Institutes Recognised by Southern Regional Committee, National Council for Teacher Education

TAMILNADU
India

Guidelines in Respect of Grant of Affiliation, Staff List Approval and Admission of Students for Private Teacher Training Institutes Recognised by Southern Regional Committee, National Council for Teacher Education

Rule GUIDELINES-IN-RESPECT-OF-GRANT-OF-AFFILIATION-STAFF-LIST-APPROVAL-AND-ADMISSION-OF-STUDENTS-FOR-PRIVATE-TEACHER-TRAINING-INSTITUTES-RECOGNISED-BY-SOUTHERN-REGIONAL-COMMITTEE-NATIONAL-COUNCIL-FOR-TEACHER-EDUCATION of 2008

Published on 3 May 2008
Commenced on 3 May 2008
[This is the version of this document from 3 May 2008.]
[Note: The original publication document is not available and this content could not be verified.]

Guidelines in Respect of Grant of Affiliation, Staff List Approval and Admission of Students for Private Teacher Training Institutes Recognised by Southern Regional Committee, National Council for Teacher EducationPublished vide Notification No. G. O'. Ms. No. 94, School Education (U-1), dated 3rd May 2008Published in Part 11-Section 2 of the Tamil Nadu Government Gazette Extraordinary (Issue No. 132, pages 1-14), dated the 5th May 2008.AbstractTeacher Education - Private Teacher Training Institutes. - Recognised by Southern Regional Committee, National Council for Teacher Education-Grant of Affiliation, Staff list approval and Admission of Students-Guidelines-Issued.Read:(1) G.O. (Ms) No. 232, S.E., dated 17th June 1998.(2) G.O. (Ms) No. 108, S.E. (U-l) Dept, dated 17th May 2007.(3) From the DTERT Lr. Re. No. 1865/C3/2008, dated 7th February 2008, 28th February 2008, 4th March 2008 and 11th April 2008.Order

1.

In the letter third read above, the Director of Teacher Education Research and Training has stated that the Private Teacher Training Institutes in the State who have obtained recognition from the Southern Regional Committee, National Council for Teacher Education, Bangalore send proposals through the Principal of the District Institutes of Education and Training concerned to the Director of Teacher Education Research and Training seeking approval to the Staff List of those Institutions. On examining these proposals, it is noted that certain persons appointed in a particular Teacher Training Institute are included in the staff list of another Teacher Training Institute also. Therefore, whenever such instances of a person who is shown in the approved, staff list is found in the staff list seeking approval in respect of another Institute, such staff list proposals are returned to the Institutes stating that one person cannot simultaneously work in, two Institutes. Besides, there are also a large number of instances wherein bogus experience certificates are produced by the Institutes with an ulterior motive of getting approval for the staff list. In the absence of counter-signature by the departmental officers concerned, the experience certificates are not accepted for want of genuineness. When the proposals for staff lists are returned for the above reasons, such orders are challenged before the Hon'ble High Court. The Hon'ble High Court in many cases has -pointed, but that as no guidelines prescribing the procedure have been issued by Government, returning the proposal pointing out the above nature of deficiency is not sustainable. The Director of Teacher Education Research and Training has also stated that in the above context, it has become necessary to frame certain guidelines governing the procedures for grant of approval for the staff list by the Director of Teacher Education Research and Training. Further, he has also stated that in respect of colleges offering B.Ed., and M.Ed., courses after getting recognition from NCTE, the Universities concerned in Tamil Nadu are granting affiliation to such colleges, only after which the colleges concerned are entitled to make admission of students.

2. The Director of Teacher Education, Research and Training has therefore requested that Government may contemplate empowering the DTERT to grant Affiliation to the recognised Self-Financing Private Teacher Training Institutes by laying down certain norms therefor. The DT3RT has also submitted a Draft Guidelines prescribing conditions for grant of affiliation, grant of approval for staff list, approval for list of students, attendance and condonation, visits to institutes and conduct of Diploma in Teacher Education examination and award of Diploma, etc.

3. After careful consideration of the Draft Guidelines sent by the Director of Teacher Education Research and Training, the Government hereby issue the following guidelines which shall come into force with immediate effect:-

I. Conditions for Grant of Affiliation to New Teacher Training Institutes. - 1. The application for affiliation and staff list approval for the academic year should be submitted direct to the Directorate of Teacher Education, Research and Training, Chennai-600 006 in duplicate on or before 31st May of the year for which affiliation is sought.

2. A Self-Financing Private Teacher Training Institute, seeking affiliation and approval for staff list from the DTERT, Chennai-6, should submit the application in the Form prescribed in Annexure-I to Annexure-VI duly enclosing a copy of the recognition order granted by the Southern Regional Committee, National Council for Teacher Education, Bangalore. All applications for affiliation and staff list approval shall be processed and final decision, either granting affiliation/approval to staff list or refusing the same shall be communicated to the institute concerned by 20th June of that year.

3. Affiliation fee for D.T.Ed, course shall be Rs. 25,000 (Rupees Twenty-five thousand only). This amount shall be remitted into the Treasury under the following head of account and the original Challan should be attached, to the application:-

4. On receipt of application for grant of affiliation, the Director of Teacher Education Research and Training will instruct the Inspection Committee, consisting of the following officers to take up inspection of the applicant institute:-

(i)	Principal of the District Institute of Educationand Training of the District concerned.	Convener
(ii)	Revenue Divisional Officer of the Divisionconcerned or his/her nominee.	Member
(iii)	Executive Engineer, PWD of the Districtconcerned or his/her nominee.	Member
(iv)	Chief Educational Officer of the Districtconcerned.	Member

5. The following Documents/Certificates should be produced/should be made available to the Inspection Committee for scrutiny:-

(i)Original Trust/Society Deed indicating the member of the Trust/Society.

(ii)Original Land Documents.

(iii)Original building approval plan.

(iv)List of equipments available and requirement as per syllabus.

(v)Building Completion Certificate.

(vi)Phase-wise Plan of Construction.

(vii)Availability of water.

(viii)Availability of sanitation.

(ix)Building Licence, Stability Certificate.

(x)Fire Protection Certificate.

(xi)Colour photographs indicating the following:---

(a)Front portion of the entire building in close view.

(b)Back side of the entire building in close view.

(c)Internal portion of at least one class room.

(d)Internal portion of entire Institute with name board in close view.

(e)Internal portion of library room.

(xii)Classification of land - Agricultural, Industrial or Residential.

(xiii)Availability of power supply and electrical connection as per norms.

(xiv)Whether the building constructed is with reference to the approved building plan ?

(xv)Hostel facility if any.

(xvi)List of Teaching and Non-teaching staff.

6. On receipt of. the report from the Inspection Committee and after satisfying that the conditions of affiliation are fulfilled, affiliation will be granted by the DTERT, Chennai-6, the authority competent to grant affiliation in terms of section 14(6) (a) of the Central Act 73 of 1993 and affiliation will be cancelled where recognition has been refused by NCTE in terms of sub-section (b) of section 14(6) of the Central Act 73 of 1993.

7. In the case of non-compliance or non-fulfillment of one or more conditions, a report will be sent to the Southern Regional Committee, National Council for Teacher Education, Bangalore, regarding the factual position and affiliation will be deferred till reply is received from the Southern Regional Committee.

8. As per clause 8(10) of NCTE Regulations, dated 27.12.2005 and notified on 13.1.2006 and as per Clause 8(12) of NCTE Regulations, dated 10.12.2007 the students shall not be admitted without affiliation.

II. Affiliation in respect of Existing Private Teacher Training Institutes. - 1. The Educational Agency of every Teacher Training Institute which is a Private Teacher Training Institute and in existence on the date of publication of the Guidelines in the Tamil Nadu Government Gazette, shall, before the expiry of six months from that date, make an application to the competent authority, viz., the DTERT, Chennai-6 for affiliation to continue to rim such Institute.

2. Every such application shall:-

(a)be in the prescribed form (Annexure-I to Annexure-VI)

(b)be accompanied by such fee not exceeding Rs. 5,000 (Rupees Five Thousand only) to be remitted into the Treasury under the following head of account and the original Challan should be attached to the application:-

"0202 - Education, Sports, Art & Culture - 01 - General Education - 600 General - AG - Collection of Affiliation fees in respect of Self Financing Private Teacher Training Institutes". [DPC 0202 01 600 AG 0009]III. Grant of approval to the Staff List. - 1. All the staff members including the Principal appointed in recognised Teacher Training Institute shall possess the educational qualification and previous experience as stipulated by the National Council for Teacher Education.

2. The experience certificate produced as proof of eligibility shall be obtained and counter-signed as follows:-

(i)The Elementary Teacher Training Experience Certificate:-

- Should have been obtained from the Principal of the recognised Teacher Training Institute, wherein the candidate had worked; and- this certificate should be counter-signed by the Principal, District Institutes of Education and Training concerned as to its genuineness.

(ii)The Primary School Teaching Experience Certificate:-

- Should have been obtained from the Headmaster/Headmistress/ Principal of the School as indicated in Columns 2, 3 and this certificate should be counter-signed by the officers as indicated in Column 4 below as to its genuineness.

SI. No.	Management	Type of School	Authority from whom Counter- signature to beobtained
(1)	(2)	(3)	(4)
1.	Government/Corporation/ Municipal /Aided/Panchayat Union	Primary/Middle School	District Elementary Educational Officer.
2.	Government/Corporation/Aided Officer.	High School	District Educational
3.	Matriculation School	High School	Inspector of Matriculation Schools.
4.	Government/Corporation/Municipal/Aided	Higher Secondary School	Chief Educational Officer.
5.	Matriculation School	Higher Secondary School	Inspector of Matriculation School.

The staff on the date of submission of the application for staff approval should not be working in any other Institute. If the staff was on the approved list of any other institute, the relieving order should be produced at the time of application. The relieving order should be duly signed by the Principal of the Private Teacher Training Institute concerned and counter-signed by the Principal of the concerned District Institute of Education and Training.

3. On receipt of the proposals from the institute, one copy out of the two copies received, will be sent by the Director of Teacher Education Research and Training to the Principal of the District Institute of Education and Training. On receipt of the proposal from the Directorate, the Principal of the District Institute of Education and Training should thoroughly scrutinize the same and ensure whether the staffs appointed are possessing the qualifications as stipulated by the National Council for Teacher Education. After satisfying that the proposal contains all the details, he should verify the photostat copies of the certificates attached to the proposals with the original certificates, produced before him by the Institute and attest the copies of certificates and experience certificates. The principal will be personally held responsible for the correctness of entries as found in the certificate copies and bearing his attestation. The Principal will also take immediate action to contact the Members of the inspection Committee and take up the inspection after intimating the date of Inspection to the Institute concerned, well in advance.

4. The proposal should be submitted to the Director of Teacher Education Research and Training, by the Principal of the District Institute of Education and Training with his recommendation/remarks along with the report of the inspection committee.

5. On receipt of the report from the Principal of the District Institute of Education and Training, the same will be scrutinised and after satisfying that the requirements are fulfilled, affiliation to the institute and also approval to the staff list will be granted by the Director of Teacher Education Research and Training.

6. The proposal which is not as per the conditions specified hereinabove shall be summarily rejected.

IV. Admission of Students. - 1. Self financing Private Teacher Training Institutes are permitted to make admission of students only after getting affiliation and approval to the staff list from the Director of Teacher Education Research and Training, Chennai-6.

2. The institute should not admit more than 50 per cent of the intake as permitted by SRC, NCTE under management quota. The remaining 50 per cent will be the Government quota. In respect of those Teacher Training Institutes which seek and get minority status, the number of seats under the management quota will be as per Rules in force.

3. While making admission of students, the orders of Government regarding the number of students to be admitted, rule Of reservation, reservation for special categories, percentage to be followed for Men and Women, etc., shall be followed by the managements.

4. The list containing the names of students admitted under management quota should be submitted and approved by the Director of Teacher Education, Research and Training as specified in G.O. (Ms). No. 108, School Education (U-l) Department, dated 17.05.2007.

5. No admission shall be made after the last date as specified in G. O. (Ms). No. 108, School Education (U-l) Department, dated 17.05.2007.

V. Attendance and Condonation. - 1. Each studenl-lrainee should have attended in the first year and second year for not less than 85 per cent of the total number of working days. However, in supersession of the orders issued in the G.O. first read above condonation for shortage in attendance upto and inclusive of five days in theFirst year and or Second year on valid medical grounds shall be granted by the Joint Director of DTERT (Administration); and in the case of shortage exceeding five days up to and inclusive of 12 days in the first year and or second Year shall be granted by the Director of Teacher Education, Research and Training , Chennai-6. However, shortage in attendance for a period exceeding twelve days in a year shall not be considered.

2. If the number of days of attendance falls short of the minimum prescribed, the student-trainee is not eligible to appear for the Public Examination in Diploma in Teacher Education conducted by the Director of Government Examinations, unless the shortage in attendance is condoned by the Competent Authority as specified in clause (1) above.

VI. Visits to Institutes. - The Principals of District Institute of Education and Training shall be competent, besides the Director and any other authority authorized by him in that behalf to make visits to the self-financing Private Teacher Training Institutes, to ensure-

(a)that the staff employed in the Institute, as approved by the Director of Teacher Education Research and Training are actually in position; and

(b)that the work relating to imparting instruction to the teacher trainees is taken up in accordance with the syllabus as prescribed by Government to achieve the object of qualitative education to the teacher-trainees. During the visit by the Director or his subordinate officers or Principals of District Institute of Education and Training, if any, lapse or deficiency is noticed, it shall be reported to the Southern Regional Committee, National Council1 for Teacher Education to proceed against the institute under section 17 of the Central Act 73 of 1993.

Annexure IApplication For Affiliation to Private Teacher Training Institutes Including the Existing TTIS

01.	Name, and complete postal address of the Institute
02.	Nature of the TTI
		Minority/Non-MinorityCo-Ed./Girls only/Boys only
	Medium of Instruction
03.	(a) Name & Address of the Educational Agency which runsthe TTI (With Phone No.)
	(b) State whether it is a Registered Body. If so, whether acopy of theby-laws/constitution governing the Trust/Society isenclosed ?
04.	Name of the Affiliating Body
		DTERT, Chennai-6.
05.	Whether recognition from professional bodies like, NCTE, ifany,was obtained. If so, whether a copy of the Recognition orderis enclosed ?
		YES/NO
06.	Name & Address of the Chairman of the Management Body withTelephone Number
07.	Name & Address of the Secretary/ Correspondent of the H iwith Telephone No.
08.	Composition of the present Management Body of the institutionwith full address of the members (to be given as a list asAnnexure-I)
09.	Endowment:
	(a) Stale whether the Educational Agency has adequateFinancial Resources (to provide Buildings, Laboratories, Library,Physical Education, Medical Care, etc., to run the Institute)?
	(b) Financial Position/Status of the Educational Agency to begiven briefly in a separate sheet. It should contain thefollowing details:-
	(i) Cash Amoimt (In deposits)
	(ii) Properties (Details) and Value of Properties [A detailedschedule of immovable properties viz. Land (Survey No.), extentof land, present value, details of building, present value may begiven]
	(c) Whether the Educational Agency has created endowment asper the norms laid down by the NOTE for starting a new TTI andadditional endowment at the rates prescribed by the NCTE foropening of new courses ? If so, whether a copy of the FD forendowment is enclosed ?
10.	Name of other TTIs in the district in which the proposed TTIis to be established and the proposed TTI:-

Name of the TTI	Distance from the proposed	TTI permited intake per annum

11.	Name of Primary,Upper Primary, High and Higher Secondary Schools within a radiusof 15 Km from the Proposed TTIwith details ofstrength of standards (I to VIII):-Name of the DistanceNo. of students No. of SectionPrimary/ Upperstudying in from Standard I toPrimary School Standard (I to VIII) VIII
{\|
Name of the Primary/Upper Primary School	Distance	No. of syudents studing in Standard (I toVIII)	No. of Section from Standing I to VIII

|-| 12.| Need for the opening of the TTI in the locality(to be briefly stated)||-| 13.| Courses for which the Educational Agencyproposes to offer instructions:-||-|

Name of the Teacher Education Course	Number of Sections in each year (in accordance with permitted intake)

|-| 14.| Whether the Educational Agency has appointedqualified teaching staff as prescribed by the NCTE ?||-| 15.| Whether the Educational Agency has submitted thelist of faculty for verification of their qualification throughthe DIET concerned?||-| 16.| Whether the Educational Agency agrees toundertake not to collect capitation fees or donation from thestudents or their parents ?||-| 17.| Whether the Educational Agency agrees toundertake to collect tuition fees and other fees at the ratesprescribed for Government Institutions from time to time and toremit the admission fee into Government Account ?||-| 18.| (a) Whether the Educational Agency undertakesto follow the Rule of Reservation in force (as laid down by theGovernment and as changed, from time to time) in the matter ofadmission ?||-|| (b) If it is an existing TTI, whether it hasbeen following the Rule of Reservation in the case of admissionas formulated by Government from time to time (to give break-upfigures, year, wise for the past three years) ?| YES/NO|-|| (c) Whether the Educational Agency agrees toadopt the Roster system in the matter of Appointment of Teachingand Non-Teaching staff ?||-||| YES/NO|-| 19.| Sanctioned strength in each year and the numberof students admitted:||}

SI. No	Course	Year	Sanctioned Strength	Number admitted

20.	Whether the TTI is admitting students through Single Window System of selection made by the Government ? If so, number of seats filled through Single Window System.
21.	Whether the TTI will admit all the Single Window System candidates in the seats to be earmarked for them ? If so, number of seats to be filled through Single Window System.
22.	RESULT (For existing TTIs)Percentage to be given course-wise (Note: A lenient view may be taken of the results of TTIs in backward areas and TTIs, which cater predominantly Jo the educational needs of disadvantaged groups (e.g. Socially and Educationally backward group such as SC, ST, BC and MBC)
23.	(a) Courses offered (ongoing) with actual intake.(b) Courses sought (New) with required intake.(c) Previous application, if any, for affiliation or approval in the same courses and their disposal.
24.	(a) List of teaching faculty appointed:-

SI. No.	Name	Designation	Qualification	Experience	Community	Date of appointment

	(b) Whether all of the aforesaid faculty members fulfill the NCTE norms ? If not, state the deficiencies.(c) Whether the faculty appointed have got their certificates, mark lists, community, experience and other required certificate details verified by the DIET Principals concerned? If so, whether such a verification certificate is enclosed?
25.	List of Non-teaching staff appointed
26.	Does the Educational Agency agree to adhere to the following norms and standards for the Elementary Teacher Education Programme leading to D.T.Ed., as prescribed by NCTE ? (Page No. 16 to 21 in Appendix 2) - Norms and standards for Elementary Teacher Education Programme - D.T.Ed.
27.	Details of Teaching & Non-Teaching Staff-

Name of the Teachers faculty wise	Age	Designation	Scale of Pay	Present Salary	Whether full-time or part-time	Signature of the Staff

28.

Physical facilities available at present-(a) Minimum requirement for academic purpose as per the NCTE norms (the land should be in a contiguous stretch)(b) Land available for the TTI and registered in the name of the TTI/Educational Agency Site, Survey No. Extent in Hectares (Copy of the documents assigning the land of the TTI to be enclosed)(c) Buildings: Block-wise (Area-wise)-

SI. No.	No. of Class Rooms	No. of Labs Work-shop/Store Rooms	Staff Room	Library	Admn. Office	Phy. Edn.	Student Common Room	Toilet	Auditorium	Total

Total

29.	Hostel (If available)-(a) Location of the Hostel for Men(b) Location of the Hostel for Women(c) Name of the Warden of the Hostel for Men/women(d) Name of the Dy. Warden/Visiting Warden, etc.(e) Name of the Staff in the Hostel Warden:Dy. WardenManagerStore-KeeperCookGardenersScavengersWatchmanSweeperOthers(f) Rooms available in the Hostel-(i) Tor one (Single Room)(ii) For two (Double Room)(iii) For three (Room for three persons)(iv) For four (Room for four persons)(g) Total area(h) Total Built-in-Area(i) Proposed room rent for each student per month(j) Proposed other charges (Electricity, etc.) from each student per month(k) Anticipated Mess Fees for each student per month(l) Proposed Caution Deposit from each student
30.	Details of Staff Quarters (if available):-

SI. No.	Designation	Description	Area
1.	Principal
2.	Teaching Staff
3.	Non-Teaching Staff

31.

(a) Intended/Present Fee Structure for the students-Year Wise (I & II):-

SI. No.	Year	Tuition Fees per term	Special Fees per term	Any other Fees collected
(b) Facilitiesavailable for students:(i) Common Room(ii) ReadingRoom/Library(iii) Recreation Room(iv) Drinking WaterPoints(v) Toilets/Urinals(vi) Facilities forCultural Activities(vii) Fine Arts(viii) Scouts/Guides			Men	Women

32.

Library:(a) Area of the Library(b) Name of the Librarian(c) Qualification of the Librarian(d) Names and Designation of other staff in the library(e) Cost of Library Books in Thousands-(i) Books(ii) CDs(f) Journals:- Number Cost(g) Total Number of Books and Journals Available:

SI. No.	Department	No. of Text Books	No. of Reference Books	No. of Journals	Cost

	(A list of books and journals - Subject-wise to be enclosed for Existing TTIs)(h) Annual Expenditure on Books and Journals in the last three years. (This statement is to be signed by the Librarian, if already appointed).
33.	Physical Education:(a) Name of the Physical Director/ Physical Education Teacher(b) Qualification(c) Total Area of the Play Ground(d) Details of the Outdoor Games Available(e) Details of the Indoor Games Available(f) Details of Gymnasium, if available(g) Funds allotted to Physical Education(h) Details of Sports/Games items available and their cost (i.e. Foot Ball, Volley Ball, Cricket Bat, Hockey Bat, Boot, Mat, Net etc.) for existing TTIs(i) Achievements in sports (This statement is to be signed by the Physical Director, PET, if already appointed)

Annexure IIBuildings

SI. No.	Items	Nos.	Type of Roll	Carpet Area	Plinth Area	Remarks
	Classrooms
	Workshop
	Laboratories and Stores
	Administrative Main Office
	Principal's Room
	Correspondent's Room					Separate Annexures are to be enclosed for theTemporary existing and proposed buildings.
	Computer Room
	Teaching Staff Room
	Seminar Hall/other students amenities
	(Health Centre, Bank Extn. Counter, Co-op.Stores, Canteen, Vehicle Parking Shed, Generator Room)					Plan of the class/Lab Arrangements are to beshown separately

Annexure IIIBuildings (Contd.)

SI. No.	Items	LXB in sq.ft.	Total Area	No. of Rooms, Labs, etc.	Additional Area to be Provided	Remarks
1.	Class Rooms
2.	Laboratories
3.	Library
4.	Store Room

Note: Add all other Rooms/Labs in the Building with descriptions of the use to which they are put.Annexure IVFormat For EquipmentList of Equipment: Subject-wise-

SI. No.	Name of Equipment	Quantity (Nos.)	Approximate Cost

Total

Annexure VEquipment (Contd.)List of Equipments: Lab-wise

SI. No.		Name of Laboratories	Cost of Equipments in Thousands
	Science
	Psychology
	Etc.

Annexure VIFurnitureClass Room/Office/Laboratory /Hostel-

SI. No.	Items of Furniture	Quantity
	Desks-Dual Desk-Wooden Steel
	Drawing Desks
	Drawing Boards
	Long Table
	Stools
	Teepoys
	Chairs
	Benches
	Library Rack
	Board
	Almirah, etc.

Date:Signature.Annexure VIIEnclosures to be sent along with the application for affiliation:-

01. TTI Site Plan

02. (a) Building Plan Existing

(b)Building Sketch (with details of Rooms, Laboratories, Stores, Library, etc., for all the floors)

03. Building Plan Proposed

04. Copies of Document as Proof of Lands exclusively meant for the TTI

05. NCTE, SRC Recognition order

06. Copies of Documents showing the financial stability of the TTI (with details of Financial Assets)

07. List of Members of the Governing Council/Educational Agency/TTI Committee

08. List of Names, Qualifications and Salaries of Teaching and Non-Teaching Staff.

09. List of Class Rooms, Laboratories, etc.

10. Lists of Equipment's available & Proposed (Annexures IV & V)

11. List of the Books & Journals bought and available and proposed.

Notes: As per the latest guidelines of the NCTE, in the beginning the library should have at least 2000 titles including text and reference books related to prescribed course of study, educational encyclopedias, electronic publications (CD Roms) and educational journals on elementary education and related subjects. It should be augmented with addition of 200 titles annually. There should be a reading room and suitable space available for library staff with proper furniture.

12. List of the Physical Education materials available and proposed to buy.

13. Sketch showing the class room/lab arrangement (Work Experience, Psychology, E.T., Computer).

14. Master Time-Table for all sections with classroom arrangements.

15. List of Teaching Aids available/proposed to purchase (Duplicating, Xeroxing facilities, Electronic Boards, TV/VCR/VCP, etc.)

16. List of Co-curricular and cultural activities for which facilities are available.

17. Details of the Hostel Facilities/Canteen Facilities.

18. Non-Residential Common Room Facilities.

19. If additional Courses/sections are sought, proof of the additional class room/lab oratory

20. Latest audited financial statement of the TTI.

21. List of furniture available (Annexure-VI)

22. Building Structural Stability Certificate.

23. Building Licence

24. NOC from Fire and Rescue Department

25. Certificate to the effect that no thatched shed, titled or asbestos is available in the TTI Premises.

Annexure VIII

Report of the Inspection Committee:
Recommendation of the Committee:
Remarks, if any:
Signature of the committee members:
	(1)
	(Name, Designation, Address with seal)
	(2)
	(Name, Designation, Address with seal)
	(3)
	(Name, Designation, Address with seal)
	(4)
	(Name, Designation, Address with seal)

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