Section 4 in Bihar Private Universities Rules, 2013
4. Letter of Intent.
(1)After the receipt of report of the committee constituted under subsection(3)of section 4 of the Act, if the government is satisfied that it is advisable to establish a university, a letter of intent may be issued under sub-section (1) of section 5 of the Act of the Sponsoring Body to fulfill the conditions mentioned in clauses (i) to (ix) of sub-section (1) of section 5.(2)If the Government is not so satisfied, it shall inform the sponsoring body preferably within three months, that their proposal, has been rejected.
