Section 6 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
6. Application for establishment of the University.
- Any Sponsoring Body desirous to have a Private University established by a law of the State Legislature, shall make an application to the Government, containing among other things an outline of the purpose and vision of the proposed Private University and the proposal and the Project Report in such manner containing such particulars along with such fee as may be prescribed, from time to time.
