Section 6 in All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2016
6. Requirement of land and built-up area.
- 6.1 The Promoter Society/Trust/Company of a new Technical Education Institution shall have the required land as mentioned in Approval Process Handbook in its lawful possession with clear title in the name of Promoter Society/Trust/Company on or before the date of submission of application.Further to that it shall be open for the Promoter Society/Trust/Company to the proposed Institution to mortgage the land after the receipt of letter of approval, only for raising the resources for the purpose of development of the Technical Education Institution situated on that land.Further to that it shall be open for the Promoter Society/Trust/Company of the existing Institution to run other Educational Courses/Institutions (Technical/Non-Technical) in the surplus land arising out of prevailing/reduced norms of land requirement. However, such surplus land can be used as per the land use certificate given to the Society/Trust/Company by the concerned authority subject to such Courses/Institutions having their own facilities to conduct such Programmes without sharing the essential facilities such as class room, laboratory etc. with the already approved Technical Institution. However, Common amenities such as Canteen, Auditorium, Playground, Parking, etc. may be shared provided it caters to all the students of all the Programmes.6.2The Promoter Society/Trust/Company of a new Technical Education Institution shall have to construct the built up area as per the requirements applicable for setting up of Institution as mentioned in the Approval Process Handbook amended from time to time.
