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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in The Rajasthan Self-Financed Private Universities Ordinance, 2004

(4)After having made such enquiry as referred to in sub-section (3), the State Government shall consider the proposal on the following grounds:-
(a)Inadequacy of the facilities for higher education and research in the area in which the university is proposed to be established and the inability of the existing State University or Universities to provide for such facilities either in its or their existing faculties or schools or by the establishment of postgraduate centres or campuses;
(b)the university. shall have some special features or new programmes and activities which will augment the existing academic resources in the State;
(c)the university shall have programmes for the upliftment of backward areas or removal of regional imbalances;
(d)the motive for establishment of the university is of social service and welfare of youths by providing them high quality education, rather than profiteering.