Section 4(2)(c) in Tamil Nadu Private Colleges (Regulation) Act, 1976

[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(c) in Tamil Nadu Private Colleges (Regulation) Act, 1976

(c)contain the following particulars, namely:-

(i)the name of the private college and the name and address of the educational agency;

(ii)the need for the private college in the locality;

(iii)the course for which such private college proposes to prepare, train or guide its students for appearing at any examination conducted by, or under the authority of a University;

(iv)the amenities available to students and teachers;

(v)the equipment, laboratory, library and other facilities for instruction;

(vi)the sources of income to ensure the financial stability of the private college;

(vii)the situation and the description of the buildings in which such private college is proposed to be established; and

(viii)such other particulars as may be prescribed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 4(2)(c) in Tamil Nadu Private Colleges (Regulation) Act, 1976