Section 4(4) in Bihar Private Universities Act, 2013
(4)The committee shall consider the proposal and the project report on the following grounds, namely: -(a)financial liability soundness and assets of the sponsoring body and its ability to set up the infrastructure of the proposed University;(b)background of the sponsoring body, that is to say, its expertise and experience in the field of education, its general reputation etc. and its commitment to follow the norms of the regulating bodies;(c)potentiality of the courses proposed to be offered, that is to say, the courses are able to develop the human resources as per the requirements of contemporary demands, the courses have new features and include emerging branches of learning;
