4. Conditions for the establishment of the University.
- The sponsoring body, the Society shall, for the purposes of establishing the University under this Act, fulfill the following conditions, namely -(a)create a Permanent Endowment fund with minimum of Rs 10 (ten) crore;(b)duly possess minimum 40 acres contiguous land earmarked for the University;(c)construct on land referred to in clauses (b) buildings of at least 24000 sq. meter carpet area, out of which at least 50 per cent shall be utilised for academic and administrative purposes;(d)install equipments, computers, furniture, assets, infrastructural facilities [other then building mentioned in (b) above] and other consumables and non consumables of minimum Rs 1 (one) crore in offices and laboratories in the building referred to in clause (b); and an undertaking of procuring the computers, furniture, assets, infrastructural facilities [other than building mentioned in (b) above] and other consumables and non consumables of minimum four crore rupees in the next 5 years;(e)appoint at least one Professor, two Associate Professors and sufficient number of Assistant Professors and supporting staff members in every department or discipline;(f)purchase of books and periodicals worth Rs 10 lakh in the library and also undertake to invest Rs 50 lakh for the books, periodicals, computer library networking and other library facilities in the first three years;(g)undertake to arrange the co-curricular activities, extracurricular activities, debate, competitions, quiz programmes, sports, NSS and NCC for the students as per the standards of regulatory bodies;(h)standards and conditions set by UGC, AICTE, NCTE, BCI and other regulatory bodies established by the State or Central Governments are to be satisfied;(i)undertake to establish the provident fund for the employees of the University and to introduce other welfare schemes;(j)make the Statutes and the Ordinance for the administration and functioning of the University;(k)any arrangements made by the University shall not differ from the provisions of the Act and regulations of the University Grants Commission and other regulatory bodies;(l)to ensure transparent functioning of the University shall put the clearances obtained from the Regulatory Bodies in the public domain;(m)furnish information to the State Government in the prescribed format as per periodicity determined by the State Government;(n)such other conditions as may be required by the State Government to be fulfilled before the establishment of the University.
