Section 8 in Gujarat Private Universities Act, 2009
8. Scrutiny Committee.
(1)The Government shall constitute a scrutiny committee consisting of such members as may be specified by it to consider the proposals for setting up of a new private University.(2)The committee shall consider the proposal and the project report based on the information given under sections 6 and 7 and recommend or otherwise whether the proposal to set up a new private University is appropriate and whether the sponsoring body is competent to run this University.(3)The committee, while considering the proposal and the project report under sub-section (2), may call for such other information from the sponsoring body as it thinks proper for the purpose.(4)The committee shall submit its report to the Government as far as possible within a period of three months from the date of referring the new proposal to it.
