Section 4 in Tamil Nadu Establishment of Private Law Colleges (Regulation) Act, 2018
4. Application for permission.
(1)Every private person who proposes to establish a law college shall make an application to the competent authority.(2)Before making an application under sub-section (1), the private person shall create an Endowment for rupees thirty lakh for establishment of a law college. The amount shall be invested in a Nationalised Bank or Government of India or Government of Tamil Nadu Undertaking.(3)The private person shall produce either a Bank Guarantee for a period of five years to the tune of rupees twenty lakh or a solvency certificate for the said amount obtained from the competent revenue authority.(4)Every such application shall, -(a)be in the prescribed Form;(b)be accompanied with a challan for having remitted a fee of rupees twenty five thousand (non-refundable) into the Government Treasury;(c)contain the following particulars, namely:-(i)the name of the law college;(ii)the degrees and the courses for which the law college prepares, teaches or guides its students to grant or confer such degree;(iii)the amenities available or proposed to be made available to students;(iv)the library, moot court and other facilities for instructions;(v)the number of students to be admitted to each course of study;(vi)the situation and the description of the buildings in which the law college is proposed to be established;(d)contain such other particulars as may be prescribed.
