Section 11(2) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
(2)In case the Competent Authority decides to grant permission it shall initially accord a letter of intent, subject to fulfillment of such condition(s), as may be prescribed in the stipulated time. However it shall not go beyond the 31st May of the concerned year of the start of the academic session. The concerned Educational Agency shall intimate the Competent Authority that the short comings listed in the intent letter has been fully met and shall make a written request to the Competent Authority for ordering a final inspection, to grant final permission to start the institution of higher learning from the forth coming academic session. Thereafter, or securing the permission from the Competent Authority, the Educational Agency shall approach the University having jurisdiction over the territory for affiliation of the institution and courses of studies.
