Section 3(4) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(4)The University shall normally be permitted to have one campus to start with:Provided that the Government may, under exceptional circumstances such as starting of few specialised courses close to the industrial clusters, if it deems fit, permit two additional campuses/centres subject to adherence to quality levels and satisfactory accreditation standards as may be specified:Provided further that the Government may permit to open additional campuses/centres beyond the initial three campuses, if any, anywhere within the State of Telangana subject to satisfactory running for a period of five years and fulfilment of such infrastructure and other requirements as may be specified by Government.
