Section 9 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
9. Letter of Intent.
(1)After receipt of the recommendations of the Expert Committee under section 8, the Government shall take a decision on accepting, rejecting, or seeking modifications in the proposal and Project Report, as far as possible within a period of 30 days:Provided that the Government may consider the additional measures as recommended by the Expert Committee under sub-section (6) of section 8.(2)The Government shall inform the Sponsoring Body about its decision through a Letter of intent, or a Letter of Regret, or a Letter seeking additional clarifications.(3)The Government, while issuing the Letter of Intent, shall require the Sponsoring Body to fulfill such terms and conditions as recommended by the Expert Committee. If the letter from the Government seeks additional clarifications, the Sponsoring Body may provide the same and that shall be considered as a resubmission of the Application.(4)The Sponsoring Body shall fulfill the terms and conditions and report compliance to the Government within a period as prescribed from the date of the issue of the Letter of Intent:Provided that Government may further extend the period for a maximum period of one year, if it is satisfied that the Sponsoring Body has taken substantial steps towards setting up of the University.(5)On receipt of the compliance report, the Government shall, within a period of one month, request the Expert Committee, constituted under section 8 to verify the compliance report within a period of 30 days.
