(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 fifty 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 the concerned Trust or institution or 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 48.
