Section 26 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
26. Priority.
- Priority shall be given by the Government to the following areas in the matters of starting institutions of higher learning:(a)where literacy rate is poor with particular reference to the higher education rate among the women;(b)establishment of institutions of science and technology, vocation and profession, higher learning to cater the need of growing economy of both the State and the nation;(c)In Districts, Sub-divisions, and Circles where there are no facilities of higher learning;(d)in remote areas where accessibility is a major hindrance;(e)where the physical distance is more than 50 km from the existing institution of higher learning. However, in deserving cases it may be reduced to 20 km at the discretion of the Government;(f)in urban area where institution of higher learning does not exist at present owing to non fulfillment of the prescribed numbers of student due to low population growth and low density;(g)where the private Educational Agencies are not willing to start institutions of higher learning independently or in Public-Private Partnership Mode (PPP Mode);
