(3)Any educational agency applying for permission under sub-section (2), shall,-(a)before the permission is granted, satisfy the authority concerned,-(i)that there is need for providing educational facilities to the people in the locality;(ii)that there is adequate financial provision for continued and efficient maintenance of the institution as prescribed by the competent authority;(iii)that the institution is proposed to be located in sanitary and healthy surroundings;(b)enclose to the application:-(i)title deeds relating to the site for building, playground and garden proposed to be provided;(ii)plans approved by the local authority concerned which shall conform to the rules prescribed therefor; and(iii)documents evidencing availability of the finances needed for constructing the proposed buildings; and(c)within the period specified by the authority concerned in the order granting permission:-(i)appoint teaching staff qualified according to the rules made by the Government in this behalf;(ii)satisfy the other requirements laid down by this Act and the rules and orders made thereunder failing which it shall be competent for the said authority to cancel the permission.
