Section 4(5) in The Rajasthan Self-Financed Private Universities Ordinance, 2004
(5)If the State Government, after such consideration as is referred under sub-section (4) is satisfied that it would be advisable to establish the university, it may issue a letter of intent and ask the sponsoring body to-(i)establish an endowment fund in accordance with the provisions of section 8 of this Ordinance;(ii)procure a minimum of 30 acres of land, if not already available;(iii)construct a minimum of 10,000 squares meters of covered space for administrative purposes and for conducting academic programmes, if not already available;(iv)give undertaking to purchase books and journals of atleast Rs. 10 lacs in the first year and to invest not less than Rs. 50 lacs on books, journals, computers, library networking and other facilities so as to make the library facilities adequate for contemporary teaching and research within first three years.(v)give undertaking to produce equipments, computers furniture, other mobile and immobile assets and infrastructure facilities (other than buildings, referred to in clause (iii) above) worth Rs. 20 lacs in the first year and not less than Rs. one crore in the first five years;(vi)give undertaking to appoint immediately after the issue of notification of the university at least 1 Professor, 2 Readers and adequate number of Lecturers alongwith necessary supporting staff in each department or discipline to be started by the university;(vii)give undertaking to take up co-curricular activities like seminars, debates, quiz programmes and extra curricular activities like games, sports, National Service Scheme, National Cadet Corps etc. for the benefit of students as per the norms laid down by the regulating bodies;(viii)give undertaking for establishment of provident fund and to take up welfare programmes for the employees of the university; and(ix)fulfill such other conditions and provide such other information as may be prescribed by the University Grants Commission, All India Council for Technical Education or any other statutory body established by the law of the Union or State Government.
