Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in Uttar Pradesh Private Universities Act, 2019

(2)The project report must contain the following particulars, namely -
(a)the details of the sponsoring body along with copies of its registration certificate and bye-laws duly certified by its competent authority;
(b)the information regarding financial resources of the sponsoring body along with audited accounts for the past three years; I
(c)the name and location of the proposed University;
(d)the objectives of the University;
(e)the availability of land and details of buildings and infrastructure facilities, if the same already exists, and details of land, building and other infrastructure proposed to be owned or created;
(f)the nature and the type of programmes of study and research proposed to be undertaken by the University and their relevance to the development goals and employment needs of the State and phasing of such programmes over the first five years with course-wise enrolment targets;
(g)details of proposed academic facilities including teaching and non-teaching staff;
(h)facilities, courses of study and research proposed to be started;
(i)the experience and expertise in the concerned disciplines available with the sponsoring body;
(j)the details of plans for campus development such as construction of buildings, development of structural amenities and infrastructure facilities and procurement of equipment, etc., to be undertaken before the University starts functioning and phased programmes for the first five years;
(k)the phased outlays of capital expenditure proposed for the next five years;
(l)the sources of funds along with the scheme for mobilising resources, the cost of capital thereto and the manner of repayment to such sources;
(m)the system proposed to be followed for selecting students for admission to the courses of study at the University in the first year of operation;
(n)the system proposed to be followed for appointment of teachers and other employees in the University;
(o)whether the University proposes to undertake some programmes related to local needs. If so, the nature of specialised teaching, training or research Activities to be undertaken by the University so as to fulfil this objective;
(p)whether the University proposes to start some programmes for the benefit of farmers, women and local industries, if so, details thereof may be given;
(q)details of play grounds and other facilities available or proposed to be created for games and sports and extra curricular activities like National Cadet Corps, National Service Scheme, Rover and Rangers, etc.;
(r)the arrangements proposed to be made for academic excellence, if any;
(s)such other details as the sponsoring body may like to give;
(t)such other details as may be decided by the State Government from time to time.