Section 5 in Tamil Nadu Establishment of Private Law Colleges (Regulation) Rules, 2018
5. Documents to be enclosed.
- The applicant shall enclose the following documents along with the application form:-(i)A copy of Memorandum and Bye-laws and the certificate of Registration of the Company / Society or the registered Deed of the Trust, as the case may be.(ii)Details of names of the Secretary of the Company / Trustees / Society members, occupation, age and residential address, Phone No., Fax, E-mail.(iii)Document of the land, wherein the law college is to be started.(iv)Topographical Sketch of the land with Survey Nos. along with surrounding area with Survey Nos. signed by the village Administrative Officer to show that the lands are continuous and in one block.(v)The land use certificate. If it is a cultivable land, permission to use the land for running a college and construction of buildings, from the competent Revenue authority should be produced.(vi)Land Continuity Certificate stating the college name with Survey nos., and Extent in Area. (To be signed by the Village Administrative Officer)(vii)Building plan (Blue Print) approved by the Competent Authority should be produced with "master plan", for the entire institutional complex with the details of the plinth area including area of Class rooms, Moot Court Hall, Administrative block, Library, Hostel etc.,(viii)License granted by the competent authority under the Tamil Nadu Public Buildings (Licensing) Act, 1965 (Tamil Nadu Act 13 of 1965)(ix)A Challan for having remitted a fee of Rupees Twenty Five Thousand (non-refundable) into the Government Treasury under the following head of account-
