(2)While according recognition under sub-section (1) to the establishment of a private educational institution the prescribed authority shall have regard to the following matter, namely:-(a)that there is adequate financial provision as may be prescribed for its continued and efficient maintenance;(b)that provision for suitable and adequate accommodation-staff and equipment has been made;(c)that the institution is proposed to be located in sanitary and healthy surroundings; and(d)such other matters as may be prescribed.
