Section 25(1) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
(1)The Government shall constitute a permanent standing committee of seven members of which the Secretary (Education) shall be the chairperson, Director Higher and Technical Education as Member-Secretary, one member of the finance department not below the rank of Deputy Secretary, one Principal of Government institution of higher learning, one Principal of non-Government college, one Eminent Educationist to be nominated by the Government and one public representative of the area where the institution is proposed to be established, for considering the feasibility of establishing a new college. While considering the proposal the committee shall take into account the following:(a)the total number of students that may be available for admission in the area on the basis of the 10+2 institutions and an estimated enrollment for coming five years of establishment;(b)availability of road communication, health care facility, educational institution in the area for the wards of the academic and non-academic staff at the proposed area where institution is to be established and availability of residential buildings on rental basis, in the adjoining area;(c)the courses that are going to be offered;(d)total financial implication on infrastructure and for running and maintenance of the proposed institution;(e)proposal before the Government for considering the establishment of non-Government college in the area;(f)the distance of the nearest institution of higher learning of similar nature;
