Section 8(3) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
(3)The Expert Committee shall consider each proposal and project report with reference to the following factors:(a)financial soundness and assets of the Sponsoring body and its ability to setup the infrastructure of the proposed University;(b)Equity Participation of government in the University;(c)background of the Sponsoring body such as experience in the field of Fisheries, its credibility and general reputation;(d)potentiality of the programmes and courses to be offered which are not only of conventional nature but also in tune with the contemporary requirements of emerging branches of learning and relevant to various fisheries sectors and to fishermen community in general;(e)appropriateness of the objectives of the proposed University against the overall goals & objectives of the State; and(f)fee to be charged vis-a-vis market potential of the course & fee charged is similar institution & various scholarships etc., offered to the meritorious candidates;(g)Endowment funds (Corpus funds) to be establish by the University;(h)any other factor that the Expert Committee may deem appropriate.
