Section 4 in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
4.
The Council shall grant permission for establishment of an institution on the following conditions :-(1)the Body proposing to establish the Institution must consist of a least Seven members and in case of a minority institution registered under the Societies Registration Act of 1860 (Act 21, of 1860).(2)Application for permission shall be made in the prescribed Form with prescribed fees at least six months prior to the commencement of the concerned session.(3)On receipt of the application, the council shall cause a spot inspection to be made in which mainly the following points shall be examined :-(a)Whether there is a need of an Institution at the proposed spot; and(b)Whether the Body which has proposed to establish the Institution capable of running it properly;(c)(i)In respect of clause (a) the distance of recognised Institutions from the proposed spot and the requirements with respect to population shall be taken into consideration.Explanation. - (i) Ordinarily there should not be a recognised institution in a radius of 8 Kilometers in the rural area and 3 (three) Kilometers in the urban area (having a population of at least 1.00 lac) from the proposed spot and a population of 50,000 should be deemed to be requisite for an Institution.(ii)In respect of clause (b), it shall be ascertained - (i) that the body proposing to establish the Institution has resources to meet at least half of the annual recurring cost; and(iii)it has ready money in its account to deposit the security money and it has reserve funds for the construction of Building, Laboratory, Library, Principal's Residence and Hostel.Explanation. - Initially a Building Reserve Fund of 5.00 lacs should be deemed sufficient to start the construction work.(d)Pending construction of its own buildings the institution can temporarily procure building of at least 7 rooms (30' x 20') on rent or otherwise for running the classes and the office.(e)The institution has obtained, or it may obtain within six months, 7 acres of land in two plots (not more than 500 m. apart) in rural area and 3.50 acres of land in one plot in urban area (having a population of at least 1.00 lac).(4)The institution shall not admit students unless permission has been granted by the Council.(5)No permission shall be granted with retrospective effect.(6)If the institution is proposed as a minority one, a statement showing the reasons thereof, shall be appended to the application for permission.(7)If an application for permission is taken back before spot inspection the fees realised for the purpose shall be returned.Recognition
