Section 9 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
9. Requirements as to location of the institution.
- It shall be mandatory for Educational Agency to have its own permanent structure on its own land. However, if it is possible then the Educational Agency, may request the Secretary (Education) who may permit after recording the reasons in writing:(a)if the institution is proposed to be located within the premises of an institution belonging to an Urban or Rural Local Body, the Educational Agency shall get the prior permission of the local body as the case may be, to locate the proposed institution and to utilize the infrastructural facilities like accommodation, furniture, library, laboratory, playground etc. belonging to the already existing institution until separate infrastructural facilities are created for the proposed institution. The Educational Agency shall enclose the permission letter along with the application for the establishment of institution of higher learning. The Educational Agency shall take all necessary steps to create and provide required infrastructural facilities exclusively for the institution as early as possible.Further, it shall be mandatory on the part of Educational Agency to create and provide separate infrastructure in all respects within a period of five years from the date, permission is granted to establish the institution of higher learning. In case, the Educational Agency fails to conform to this mandatory provision, the permission so granted shall stand forfeited automatically.Also further, it will be the sole discretion of the Educational Agency to decide the type of institution of higher learning to be set-up at the venue.(b)If the non-Government institution is proposed to be located in a private building or accommodation, prior permission from the Secretary (Education) has to be obtained. In such a case, Educational Agency has to submit a certified copy of the lease- deed of not less than five years with an undertaking that the building/accommodation is sufficient to cater to the needs of the proposed institution of higher learning, in addition to this, a documentary evidence is to be furnished that the Educational Agency has sufficient land in its ownership and funds to construct a separate building, that is to come-up within a period of five years along with the details of building plan, as approved by the concerned authority, if any, for the area.(c)if the private institution of higher learning is proposed to be located within the premises of already existing institution, the Educational Agency shall provide all movable infrastructures like furniture, laboratory, library etc. and other improvements to make it suitable for the purpose of higher learning.(d)if the institution is proposed to be set-up in an accommodation/ building donated by the Donor, in such cases the legal documentary evidence shall be produced to support the gift deed.(e)In case the institution of higher learning is not covered by the aforesaid clauses, in such cases the decision of the Secretary shall be final and binding.(f)Priority shall be given to the Educational Agency which wants to start institution of higher learning in the following areas:(1)Districts, Sub-divisions, and circles where there are no facilities of higher learning.(2)Remote areas where accessibility is a major hindrance.(3)Where the physical distance is more than 50 km from the existing institution of higher learning. However, in deserving cases it may be reduced to 20 km at the discretion of the Secretary (Education).(4)In urban area where institution of higher learning does not exist at present owing to non-fulfillment of prescribed numbers of student attributed by low population growth with low density.(5)Where literacy rate is poor with particular reference to the higher education rate among the women.(6)Where the private Educational Agency wish to start institution of higher learning in Public-Private Partnership Mode (PPP Mode)(7)When the Educational Agency plans to start the institution of higher learning with residential facility.
