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State of Arunachal Pradesh - Section

Section 11 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010

11. Grant of permission.

(1)On receipt of inspection report with satisfactory recommendations therein from the Expert Committee for the grant of permission, the Competent Authority may grant permission. However, if the Competent Authority differs with the recommendation of the Expert Committee due to valid reason(s) may refuse the grant of permission, after giving a reasonable opportunity to be heard to the Educational Agency and recording the reasons thereof; in writing.
(2)In case the Competent Authority decides to grant permission it shall initially accord a letter of intent, subject to fulfillment of such condition(s), as may be prescribed in the stipulated time. However it shall not go beyond the 31st May of the concerned year of the start of the academic session. The concerned Educational Agency shall intimate the Competent Authority that the short comings listed in the intent letter has been fully met and shall make a written request to the Competent Authority for ordering a final inspection, to grant final permission to start the institution of higher learning from the forth coming academic session. Thereafter, or securing the permission from the Competent Authority, the Educational Agency shall approach the University having jurisdiction over the territory for affiliation of the institution and courses of studies.
(3)However, after the initial process of inspection for grant of permission the Competent Authority shall ensure regular supervision and monitoring of the institution by appointing person/persons to submit every year's progress report of the institution. In case the progress is not found satisfactory for consecutive three years, the permission shall stand withdrawn forthwith, after serving a due notice to the Educational Agency.
(4)the permission once granted shall remain valid for a period of one year and shall terminate automatically and for applying afresh, the entire process has to be followed.