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State of Tamilnadu- Act

Tamil Nadu Establishment of Private Law Colleges (Regulation) Rules, 2018

TAMILNADU
India

Tamil Nadu Establishment of Private Law Colleges (Regulation) Rules, 2018

Rule TAMIL-NADU-ESTABLISHMENT-OF-PRIVATE-LAW-COLLEGES-REGULATION-RULES-2018 of 2018

  • Published on 4 September 2018
  • Commenced on 4 September 2018
  • [This is the version of this document from 4 September 2018.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Establishment of Private Law Colleges (Regulation) Rules, 2018Published vide notification No. G.O. Ms. No. 256, Law (LS), dated 04.09.2018Last Updated 18th January, 2020No. SRO A-45(a)/2018. - In exercise of the powers conferred by sub-section (1) of Section 7 of the Tamil Nadu Establishment of Private Law Colleges (Regulation) Act, 2018 (Tamil Nadu Act 22 of 2018), the Governor of Tamil Nadu hereby makes the following rules:-

1. Short title and commencement.

(1)These rules may be called the Tamil Nadu Establishment of Private Law Colleges (Regulation) Rules 2018.
(2)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Tamil Nadu Establishment of Private Law Colleges (Regulation) Act, 2018.
(b)"Form" means form annexed to these rules.
(c)Words and expressions used in this rules, but not defined shall have the same meanings assigned to them in the Act.

3. Norms and conditions.

- The norms and conditions for grant of "No Objection Certificate" to start a self-financing private Law College shall be as follows:-
(a)The self-financing private Law College shall be permitted to be established and be administered only by a registered Company, Trust or a Society.
(b)The College shall be located at a place within the radius of 15 Km where there is a District and Sessions Court, so as to enable the students to attend Courts as part of their practical training course of their study.
(c)The proposed location shall not be near a dumping yard or a large quarry or an open prison or factories or distilleries.
(d)There shall be adequate transport facility to reach the location of the college. If the public transport system is inadequate to reach the location of the college, the Management of the private Law College shall make necessary arrangement for the transportation of students.
(e)The Company/Trust /Society shall have not less than four acres of land for the proposed college, either on freehold or on leasehold for a period of not less than ten years, if it is within Municipal Corporation limit, seven acres within Municipality and ten acres within Town and Village Panchayat limit.
(f)The proposed college building shall be in conformity with the relevant building regulations.
(g)There shall be facilities for indoor and outdoor games and sports.
(h)The Library shall have adequate space for keeping books, periodicals and journals. The Library shall also have adequate reading space for atleast 20 percent of the students to be admitted and adequate space for computer facility.
(i)All Central Acts and State Acts and Books, of reputed authors covering all branches of law, numbering to not less than one tenth of the students strength on each topic / subject shall be made available in the Library. Leading Law Journals, magazines, periodicals and dailies shall be subscribed. Internet facility shall also be made available for the use of students and teaching faculty.
(j)The Company/ Trust / Society shall create an Endowment for Rupees Thirty lakh for the establishment of a Law College. The amount shall be invested in a Nationalized Bank / Government of India or Government of Tamil Nadu Undertaking.
(k)The Company / Trust / Society shall produce either a Bank Guarantee for a period of five years to the tune of Rupees Twenty lakh or a solvency certificate to the said amount obtained from the competent revenue authority.
(l)List of Law Teachers qualified as per UGC guidelines with specialization and expertise in different branches of law shall be furnished. The Teacher-student ratio shall be not less than 1:40.
(m)There shall be local need for the Law College in the locality proposed, with reference to the population.

4. Application.

- Every application to start a Private Law College shall be submitted to the Director of Legal Studies, Chennai in the form annexed to these rules.

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-

0202. - Education, Sports, Art and Culture

01. - General Education - 600 - General.

AH - Receipts from Private Law Colleges(D.P. Code 0202 01 600 AH 00 01)
(x)The Endowment for Rupees Thirty lakh created by the Company / Trust / Society, invested in a Nationalized Bank/ Government of Tamil Nadu Undertaking.
(xi)Audited Balance sheets of the Company / Trust / Society for the proceeding three years.
(xii)Certificate of Bank Guarantee for a period of five years to the tune of Rupees Twenty lakh or a Solvency certificate to the said amount obtained from the competent revenue authority.
(xiii)Projected Income and Expenditure Accounts for the first three years.

6. Inspection of Competent authority.

(1)If the competent authority satisfied with the particulars furnished along with the application for grant of permission to start a Law College, the Competent Authority shall undertake an inspection of the location of proposed Law College along with the Principals of two Government Law Colleges and shall submit a report along with his recommendations to the Government.
(2)The Government shall grant or refuse to grant the permission for establishment of a law college taking into consideration the inspection report of the competent authority, particulars contained in the application and also the rules, guidelines, instructions issued by the University Grants Commission, the Bar Council of India and the Tamil Nadu Dr.Ambedkar Law University.AnnexureForm of Application to seek No Objection Certificate to start a Self-financing Private Law College.
1. (a) Name of the proposed law college :
  (b) Courses to be offered and intake :
  (c) Name of the Degree to offered :
2. (a) Name of the Company /Trust / Society and address :
  (b) Members of the Company /Trust/ Society :
  (c) Whether the Company /Trust / Society is aregistered one? :
  (d) Institution(s) already run by the Company/ Trust/ Society :
3. (a) Place where the law college is proposed :to belocated (Village/Taluk/District) :
  (b) Population of the area of the proposed location :
  (c) Names of the Law Colleges already existing inthat area. :
4. (a) Extent of land available (Details of land suchas document No., date, survey No. etc., to be mentioned. :
  (b) Whether the land is in the name of the Company/ Trust / society :
  (c) Whether the land is on freehold or leasehold? :
  (d) If on lease hold, the period of lease :
5. (a) Whether the proposed location is connected bysuitable approach road or railway line :
  (b) Details of the Transport facilities available :
6. (a) Situation and Description of building :
  (b) Available instructional area in sq.m. (Linesketch to be enclosed) :
  (c) Adequacy of furniture :
  (d) Expenditure incurred in :
  (i) Moot Court Hall :
  (ii) Library :
  (iii) Furniture :
  (iv) Computers :
  (v) Other amenities provided for the welfare ofstudents :
7. Details of Teaching faculty :
8. Finance available :
  (a) Fixed deposits :
Name of theBank FDR No. & Date Date of Deposits / Maturity Amount Remarks
(b)Current Account:

9. Details of Bank Guarantee

10. Details of Fee remittance such as challan No., date, etc.,