Section 7 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
7. Project Report.
- In addition to the particulars as may be prescribed under section 6, the Project Report shall contain the following, namely:-(a)justification regarding the necessity of establishment of the proposed University;(b)the details of the Sponsoring body along with the copies of its registration certificate under the Societies Registration Act, 1860, or Telangana State Societies Registration Act, 2001 or Public Trust Act or the Companies Act, 2013, constitution and bye-laws;(c)the information regarding financial resources of the Sponsoring Body along with audited financial statements for the last five years;(d)the track record, experience and domain expertise in the disciplines proposed at the command of the Sponsoring Body;(e)the name, location and headquarters of the proposed University;(f)the objectives of the University;(g)plan for pre-commencement activities, including in academic & non-academic areas;(h)availability of academic facilities including teaching and non-teaching staff, if any at the disposal of the Sponsoring Body;(i)the details of plans for campus development such as construction of buildings, development of structural amenities and infrastructure facilities and procurement of equipment, etc., to be undertaken before the University starts functioning and further required construction area as prescribed from time to time by the Government;(j)the outlays of capital expenditure and its sources of finance;(k)the nature and type of programmes and courses of study, research and innovation proposed to be undertaken by the University and their relevance to the development goals and employment needs of the State with course-wise enrolment targets;(l)the nature of facilities proposed to be started;(m)the estimated recurring expenditure course-wise or activity-wise, sources of finance and estimated expenditure per student;(n)the scheme of mobilizing resources and the cost of capital thereto and the manner of repayment to such sources;(o)projected detailed financial statements and key operating ratios with a detailed break-up of sources of revenues generated internally through the recovery of fee from the students, professional income such as through consultancy services, ancillary income from the student services such as student housing, other activities relating to the objects of the University and other anticipated incomes;(p)the proposed fee structure with reference to the details of expenditure on unit cost and the extent of concessions or rebates in fee or free-ships and scholarships to the poor students from economically poor or socially backward families, including Scheduled Castes. Scheduled Tribes, other Backward Classes and differently abled students;(q)the system proposed to be followed for selecting students for admission to the courses of study at the University;(r)the system proposed for appointment of faculty and other employees in the University;(s)the nature of specialized teaching, training or research activities to be undertaken by the University so as to fulfil its objects and the University proposes to undertake related to local needs;(t)the relevant details must also be provided if the University proposes to start some programmes for the benefit of farmers, women and industries;(u)the details of play grounds and other facilities available or proposed to be created for games and sports and extra-curricular activities like National Cadet Corps, National Service Scheme, Scouts and Guides;(v)proposed approach and initial plans for academic and research excellence, including accreditations to be sought and academic auditing;(w)commitment to follow the norms of the Regulatory Bodies;(x)such other details as the Sponsoring Body may like to give;(y)such other details as may be prescribed or notified from time to time.
