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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(33) in Tamil Nadu Private University Rules, 2019

(33)Details of status of fulfilment of such other conditions as may be required by the State Government before the establishment of the proposed University.(Detailed information given in paragraph.......................................of the Project Report)The above application for establishment of.............................(mention name of the proposed University) under the provisions of the Tamil Nadu Private Universities Act, 2019 (Tamil Nadu Act No. 14 of 2019) is submitted hereby on behalf of.......................................(name of the Sponsoring Body). Detailed particulars of every point of this application is given in the Project Report. Detailed information may be seen in the paragraphs of the Project Report referred at every point.I certify that :-
(a)I am authorized to submit the application on behalf of the sponsoring body................................... (name of the sponsoring body).
(b)The sponsoring body has resolved to establish a Private University by name of................................and to follow in this connection all provisions made in the Tamil Nadu Private Universities Act, 2019 (Tamil Nadu Act No. 14 of 2019) and such other rules as the State Government may make in this behalf, from time to time. (Attach a copy of the resolution as Annexure).
Signature:Place :Name and DesignationName of Sponsoring BodyDate :Signature,name & address of witnesses :-