(2)While registering an institution under sub-section (1), the registering authority shall have due regard to the following matters, namely:-(a)that there is need for providing educational facilities to the people in the locality or for the type of education intended to be provided by the institution;(b)that there is adequate financial provision for continued and efficient maintenance of the institution as prescribed by the competent authority;(c)that the institution is proposed to be located in sanitary and healthy surroundings;(d)that the site for the building, playground and garden proposed to be provided and the building in which the institution is proposed to be housed conform to the rules prescribed therefor;(e)that the teaching staff qualified according to rules made by the State Government in this behalf, is or shall be appointed; and(f)that the application satisfies the requirements laid down by this Act and the rules and orders made thereunder.
