Section 25(2)(a) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
(a)if the institution is proposed to be established within the premises of an institution belonging to a Government department, the prior permission of the department, the existing infrastructural facilities like accommodation until new infrastructural facilities are created for the proposed institution, availability of land for playground and the scope for future expansion of the institution etc;