Section 7(4) in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
(4)Each application shall state the Faculty or the Faculties alongwith the subjects in which the institution intends to impart education and it shall furnish the following information :-(a)that the Institution owns and possesses 7 acres of land in not more than two plots (not more than 500 m. apart) in rural area and 3.50 acres of land in one plot in urban area (having a population of at least one lac):Provided that this condition may be relaxed in a case of Institutions established and run by the State Government or the Central Government or by some Public undertaking or Industry under the State Government or the Central Government.(b)that the Institution has a Building of its own having sufficient accommodation;(c)that the Institution has a hostel which can accommodate at least 10 per cent of the total strength of students in the institution.(d)that proper arrangement has been made for supervision and physical welfare of the students;(e)that the Institution has a play ground and proper facilities of games and sports;(f)that the institution has a library of books and journals total value of which is not less than Rs. 50,000/- for each faculty;(g)that the institution has properly equipped laboratory, and where necessary a museum, if recognition is sought in branch of experimental science;Explanation. - The gas and water-supply, the apparatus, the chemicals, and the design and the general fitting of the laboratory lecture-rooms, and museums shall conform to such requirements as the Council may from time to time prescribe;(h)that the Principal's quarters have been constructed or they will be constructed in the campus within specified time;(i)that staff quarters have been constructed or they will be constructed within specified time for at least 10% of the teaching and the nonteaching members of the staff;(j)that the institution has deposited with the Council a Security Fund of Rs. 1,00,000/- for the first and 50,000/- for each of the sub-sequent faculties:Provided that this condition shall not be applicable to an Institution established and run by the State Government or the Central Government or by some Public undertaking or Industry under the State or the Central Government:Provided further that the Security Fund in case of Institutions in the tribal sub-plan area may be reduced by 50 per cent by orders of the State Government;(k)that the Institution has sufficient financial resources fund for meetings recurring expenditure on payment of salary to the staff and maintenance of Library, Laboratories, Furniture and the Buildings and also for other contingencies;(l)that proper arrangement has been made for holding tutorial, practical and lecture classes and the space and furniture in each class room is adequate. The Council shall prescribe detailed specification in this regard;(m)that qualified teachers have been recruited in adequate number, in each subject;(n)that no less than 128 students have been admitted to the first year class of the faculty of Arts/Science. For commerce the minimum number shall be 32 and for Vocational it shall be 16. Provided that no recognition shall be given in a subject of Arts/Science Faculty in which the number of students in the first year is less than 16.
