Section 3 in Bihar Private Universities Rules, 2013
3. Application for establishment of University.
(1)Application in prescribed form for establishment of the University shall be submitted to the Government in the Education (Higher) Department by the Sponsoring Body at least 365 days earlier than the proposed date to establish the University. At the time of submitting the application the Sponsoring Body must has the ownership or under an agreement of owing of the minimum area of land as per provisions contained in section 9 of the Act and shall furnish a "No objection Certificate" issued from the appropriate authority regarding legality of use of land for educational purposes.(2)Application shall be duly acknowledged by the Education (Higher) Department.(3)Application shall be signed by the person authorized to authenticate instruments on behalf of Sponsoring Body.(4)Application fee (non-refundable) of Rs. 10, 00,000/- (Ten lacs) shall be sent along with the application through a crossed account payee bank draft in favour of Director, Higher Education, Bihar payable at Patna. The money received on account of application fee shall be deposited by the Director, Higher Education in current account in a nationalized bank to be operated jointly by the Director, Higher Education and Under Secretary-cum- Drawing and Disbursing officer of the Higher Education. Office expenses and other related expenses for this purpose shall be met out of this account after obtaining approval from the Principal Secretary, Education Department.(5)Application for the establishment of the University shall be accompanied by at least ten copies of the detailed project report (including ten soft copies) in the format appended as Annexure-I.(6)The project shall contain particulars as mentioned in sub-section (2) of section 4. Application rejected under sub-section (3) of section 5 or sub-rule(2)of rule 4 of these rules shall not be reconsidered. The sponsoring body may, however, apply afresh for a new or a modified project under section 4 along with application fee, not earlier than 6 months from the date of rejection of previous proposal.
