Section 4(1) in Adichunchanagiri University Act, 2012
(1)Where the State Government, after considering the recommendations of the screening Committee and holding such inquiry as it may deem necessary, is satisfied that,-(i)the Trust has ability to run an University with sufficient infrastructure.(ii)owns a land to the extent specified below in accordance with its location, namely:-(a)twenty five acres of land if it is within limits of Bruhat Bangalore Mahanagara Palike;(b)forty acres of land if it is out side the limits of Bruhat Bangalore Mahanagara Palike but within Bangalore Metropolitan Region Development Authority area;(c)not less than sixty acres of land in the places other than the places specified in clauses (a) and (b).The land specified above shall consist of a single block and it shall be in the name of concerned Trust/foundation/institution/university itself. Based on the furnished particulars required in sub-section (3) of section 3, the Government may direct the Trust to establish the permanent Statutory Endowment Fund as specified in section 47.
