Section 4(6) in The Rajasthan Self-Financed Private Universities Ordinance, 2004
(6)The sponsoring body shall fulfill the requirements and conditions specified in sub-section (5) and shall report the compliance to the State Government within a maximum period of one year from the date of issue of the letter of intent. On receiving the compliance report, the State Government shall appoint a committee consisting of three members, in such manner as may be prescribed, to verify the compliance report. The committee shall submit its report to the State Government within one month from the date of its constitution specifying whether the sponsoring body has fulfilled the requirements and conditions laid down in sub-section (5).
