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State of Andhra Pradesh - Section

Section 8 in A.P. Intelligent Global Hub For Digital Pedagogies Act, 2019

8. Responsibilities of the Government.

(1)The Government shall provide to the Institution an appropriate piece of land measuring about 100 acres on a 99-year lease at a nominal lease amount of Rupee 1 per annum. The said piece of land will be identified by the Government within 60 days from the date of commencement of this Act.
(2)The Government shall ensure that the land use of surrounding areas is devoted to such usage as is in keeping with the Global Ambulance of the Institution.
(3)The Government shall, at its cost, provide and maintain, proper road access (atleast 4 lanes), lay pipelines of adequate capacity for drinking water and sewerage, electric power lines of suitable capacity and redundant optical fibre connectivity, upto the site.
(4)The Government shall grant exemption of payment of Stamp Duty, Registration Charges, or any other levies on any document executed by the Institution.
(5)The Institution shall have the right to build on the land, as well as to lease out the land for others to build upon, or to lease out buildings that it has built, so long as the construction is in line with the objectives of the Institution and approved of by the Governing Council, and it follows the laws of the land.
(6)The ownership of all buildings shall remain with the Institution for the duration of its 99 years lease, and the Institution shall have the right to offer the buildings as collateral security7 during the said 99 years lease period, for raising loans, in case so needed.
(7)The Government may extend tranche loan/grant as deem fit to the institution for the establishment of initial infrastructure, including land development, architectural design, buildings, equipment and other operational needs as per the terms and conditions decided by it.
(8)The Government shall provide the stature of "Private University" in accordance with relevant Laws to the Design University Division of the Institution to enable it to grant Diploma's, Bachelors and Masters Degrees as well as to guide research and award PhD's in the field of Design.
(9)The Government shall make it mandatory for all B.Ed Courses in the State to have 200 hours of digital learning and social emotional learning, developed/prescribed by the "Teachers Training Academy" Division of the Institution.
(10)The Government shall make it mandatory for Government schools and institutes to procure Games and Digital Learning products and services certified by the Institution for the Government schools and Institutions on priority basis, when deemed appropriate by the Government.
(11)The Government shall make necessary efforts to set a temporary campus for the institution rent-free with the utilities being paid for by the institution as per actuals.