Section 7(1) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
(1)The Corpus/Endowment Fund as may be prescribed shall be deposited by Educational Agency of a Non Governmental ( or Private) Institution only [not applicable to the Government College], according to the procedure prescribed, before the Secretary (Education) grants the approval for the establishment of the institution of Higher Learning.
