Section 8 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
8. Expert Committee.
(1)The Government shall constitute an Expert Committee consisting of such members as may be specified by it to examine the application received under sections 6 and 7 for setting up of a Private University.(2)The Expert Committee shall consider the proposal and the Project Report based on the information given under sections 6 and 7 and recommend or otherwise whether the proposal to set up a Private University is acceptable and whether the Sponsoring Body is competent to set up and manage the University.(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 set up the infrastructure of the proposed University;(b)background of the Sponsoring Body such as experience in the field of education, its credibility and general reputation;(c)potential of the programme 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 development sectors and to the society in general;(d)appropriateness of the objectives of the proposed University against the overall goals and objectives of the State; and(e)any other factor that the Expert Committee may deem appropriate.(4)The Expert Committee, while considering the proposal and the Project Report, may call for such other information from the Sponsoring Body as it thinks proper for the purpose.(5)The Expert Committee shall submit its recommendation to the Government as far as possible within a period of 60 days from the date of receipt of the proposal and Project Report from the Government.(6)The Expert Committee may recommend to the Government appropriate additional measures for Private Universities, from time to time.
