Section 7 in The Chhattisgarh Private Universities (Establishment and Operation) Act, 2005
7. Conditions for establishing a Private University.
- The Letter of Intent as provided under Section 6 (2) shall contain the following conditions, which the sponsoring body will be required to fulfil for establishing a Private University in the State; namely :-(1)It shall establish :-(a)the main campus, off-campus centres and study centres within the State;(b)an endowment fund in accordance with the provisions of Section 11 of the Act.(2)It shall procure a minimum :-(a)15 acres land in case the main campus is proposed to be established within the Municipal Corporation limits of Raipur.(b)25 acres of land in case the main campus is proposed to be established at any other place;and submit its ownership paper's.[Provided that non transferable lease (not less than 30 years), given for the purpose, by State Government or its Agency shall be admissible.] [Inserted by C.G. Act No. 11 of 2011, dated 3.5.2011.](3)It shall make available a minimum built up area of [1,00,000] [Substituted '25,000' by C.G. Act No. 21 of 2015, dated 1.5.2015.] square feet in the form of buildings, and ancillary structures for administrative purposes and for conducting the academic programmes.(4)It shall give an undertaking :-(a)that the land and buildings of the Private University shall be used for the purpose of the Private University only;(b)further, to appoint immediately after incorporation of the Private University and before starting of the classes, adequate number of faculty members along with necessary supporting staff in each department or discipline;(c)to procure equipments, computers, furniture, and other essential items and invest a minimum of Rs. 20 lacs per year during first five years;(d)to purchase books and journals at least worth Rs. 10 lacs in the first year and to invest not less than Rs. 50 lacs on books, journals, computer networking and other facilities to make the library facilities adequate for contemporary teaching and research within first three years;(e)to take up co-curricular activities to foster a proper academic and healthy environment, such as seminars, debates, quiz programmes and extra curricular activities like games, sports, National Service Scheme, National Cadet Corps etc., for the benefit of students as per the norms laid down by the regularity bodies;(f)to establish welfare programmes for the employees of the Private University;(g)to fulfil such other conditions and provide such other information as may be prescribed by the central regulatory bodies from time to time;(h)to fulfil the minimum criteria in terms of programmes, faculty, infrastructural facilities, financial viability etc., as laid down from time to time by the regulatory bodies;(i)that the programmes of study leading to a degree and/or a Post Graduate Degree/Diploma offered by a Private University shall conform to the relevant regulations/norms of the UGC or the concerned statutory bodies as amended from time to time;(j)that the admission procedure and fixation of fees shall be in accordance with the norms/guidelines, if any, prescribed by the regulatory bodies;(k)that the teaching staff of the Private University shall have at least the minimum qualifications prescribed by the UGC or other concerned regulatory bodies, and be paid appropriate emoluments;(l)that the Private University shall be open to all persons of cither sex, and it shall not discriminate on grounds of caste, creed, religion, race, and it shall not be lawful for the Private University to adopt or impose on any person, any test whatsoever of religious belief or any profession in order to entitle him to be appointed as a teacher of the Private University or to hold any other office therein or to be admitted as a student or to enjoy or exercise any privilege thereof;(m)that the admissions and conduct of classes shall not be started till concerned Statutes, Ordinances are approved as per provisions of this Act.
