Section 3 in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002
3. No private college to be established or run without prior permission.
(1)No private college shall be established or run without the prior permission, in writing, of the Government or the competent authority.(2)Notwithstanding anything contained in the Kashmir and Jammu University Act, 1969, the Government may, by notification in the Government Gazette, appoint the competent authority for the accord of permission for the purposes of this Act.(3)Any person or education agency aggrieved of any order of the competent authority may, within thirty days from the date of order, prefer an appeal to the Government.(4)The Government, may, after affording reasonable opportunity to such person or agency and the competent authority pass such orders as it may deem fit.(5)The Government shall prescribe the procedure to be followed for the grant of permission to establish and run a private college.(6)Existing private colleges shall be deemed to have been set up with the permission of the Government under this Act from the date of its commencement.
