Section 3(2) in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
(2)The Jagadguru Rambhadracharya Sansthan shall, for the purposes of establishing the University under this Act, fulfil the following conditions, namely:(a)acquire such area of land as the State Government may consider necessary for the establishment of the University;(b)create a permanent endowment fund, general fund and development fund for the purposes of this Act;(c)arrange infrastructure and other facilities necessary for making the University functional;(d)make the first Statutes and the first Ordinance; and(e)such other conditions as may be required by the State Government to be fulfilled before the establishment of the University.
