Section 3 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
3. Establishment and incorporation of the University.
(1)The Government may permit the establishment of a University by inclusion of the name and location of the University, the name and address of the Sponsoring Body and details of its registration mentioned in the Schedule.(2)The location of the University shall be within the State of Telangana and shall be notified by the Government.(3)The University shall be unitary in nature and shall not have power or provision to affiliate and recognize any college or institution to it.(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.(5)The University will be free to and is encouraged to use technology extensively as part of its curriculum in line with modern pedagogic concepts.(6)The Governing Body, the Board of Management, the Academic Council, the Chancellor, the Vice-Chancellor, the Registrar and the Chief Finance and Accounts Officer and such other officers or members or authorities, so long as they continue to hold such office or membership of the respective University mentioned in the Schedule, hereby constitute a body corporate by the name of the said University specified in the Schedule.(7)The Private University shall implement the relevant UGC (Establishment of and Maintenance of Standards in Private Universities) Regulations, 2003 and any other rules and Regulations laid down by the UGC and other Regulatory Bodies from time to time in this regard.(8)Each such University shall be a body corporate by the name specified in the Schedule and shall have perpetual succession and common seal with power, subject to the provisions of this Act, to acquire and hold property, to contract and shall, by the said name, sue or be sued.(9)The Universities shall not claim as a matter of right any grant-in-aid or other financial assistance from the State Government or the Central Government:Provided that this shall not prohibit any Private University from applying for research projects or any other prescribed academic projects which may or may not entail financial grants from the Central or State Government or any other institutions.
