Section 7 in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
7. Project Report.
- In addition to the particulars as may be stated in section 6, the project report shall contain the following, namely:-(a)Details of the Sponsoring body along with the copies of its registration certificate, constitution and bye-laws;(b)Information regarding financial resources of the Sponsoring body along with audited financial statements for the last five years;.(c)Name, location and headquarters of the proposed University and records of a minimum of 50 acre of suitable land owned by the sponsoring body;(d)Track record, experience and expertise of the Sponsoring Body in fisheries disciplines;(e)Plan for pre-commencement activities, including in academic & non-academic areas;(f)Projected detailed financial statements, and key operating ratios, detailed break-up of sources of revenues including student fees, ancillary income from student services such as student housing, and other professional income such as through consulting;(g)Proposed fee structure, and proposed minimum 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 physically challenged students;(h)System proposed to be followed for appointment of faculty and other employees in the University;(i)Details of facilities proposed to be created for sports and other extra-curricular activities;(j)Proposed approach & initial plan for academic & research excellence, including accreditations to be sought;(k)Corpus funds (Endowment funds) to be maintained;(l)Other required details as may be notified from time to time.
