Section 4 in Ras Bihari Bose Subharti University Act, 2016
4. Conditions for establishment of University.
- The sponsoring body, the Trust shall, for the purposes of establishing the University under this Act, fulfill / have already fulfilled the following conditions, namely:-(a)The Trust already possesses more than 10 acres contiguous land;(b)The Trust has already constructed on land referred to in clause (a), buildings of more than 20000 sq. meter carpet area;(c)The Trust has already installed equipments and furniture, in offices and laboratories worth more than Rs. thirty lacs in the building referred to in clause (b);(d)The Trust has already installed computers, common networking and purchased books worth more than Rs. 75 lacs;(e)The Trust has already purchased books of more than Rs. Twenty Five lacs;(f)The net worth of the trustees is more than 30 crores;(g)The Trust has already invested a sum of Rs. 58 crores in the development of the infrastructure of the University;(h)The Trust has given an affidavit to follow the policy of reservation of the State Government, giving 25% reservation in admissions to the permanent residents of Uttarakhand and giving 25% rebate in the fee to the permanent residents of Uttrakhand and to appoint all the employees of group 'C' and 'D" from the permanent Residents of Uttrakhand;(i)The Trust has given an affidavit that it shall follow such other directions issued by the State Government from time to time;(j)The Trust has given commitment to start Post Graduate courses at least in five disciplines;(k)The Trust has given an affidavit that it shall follow the Acts, rules, regulations, orders, issued by the U.G.C., Statutory Bodies, Central and the State Government.
