Section 22(2) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(2)The granting of recognition shall be subject to fulfillment of the following conditions, namely:-(a)security deposit of the prescribed amount decided by the Authority shall be made within the time specified;(b)the Governing Council shall possess or be assured of adequate funds to run the institution on a stable footing; and(c)such other general or special conditions as may be prescribed in regard to accommodation, appointment of teaching and other staff, the code of conduct as prescribed by the Authority to be accepted and observed by the Governing Council, furniture and equipment, syllabi, text-books and such other matters relating thereto.
