Section 26A in U.P. Technical University Act, 2000
26A. [ Autonomous Colleges. [New Section 26-A, 26-B and 26-C Inserted by U.P. Act No. 18 of 2006. Published in U.P. Gazette Extra Part I Section (ka) dated 1st June, 2006.]
(1)The University may grant, in such manner as may be prescribed, to an affiliated college which satisfies the conditions prescribed in that behalf, the privileges of an autonomous college. Such college may vary for the student receiving instruction therein, the courses of study prescribed by the University, and hold examinations in the courses so varied.(2)The extent to which the courses may be varied and the manner of holding the examinations conducted by such college shall be determined in each case by the University.(3)Such a college shall be declared as an autonomous college in such manner as may be prescribed.]
