Section 37 in Uttar Pradesh State Universities Act, 1973
37. Affiliated Colleges
. - [(1) This section shall apply to the Universities of [Dr. Bhimrao Ambedkar University, Agra] [Substituted by U.P Act No. 6 of 2009. Prior to substitution, it stood as under:'(1) This section shall apply to the Universities of Agra, Gorakhpur, Kanpur and Meerut and such other Universities (not being the Universities of Lucknow) as the State Government may, by notification in the Gazette, specify.], Deen Dayal Upadhyaya Gorakhpur University, Gorakhpur, Chatrapati Shahu Ji Maharaj University, Kanpur, Chaudhary Charan Singh University, Meerut, Mahatma Jyotibha Phule Rohilkhand University, Bareilly, Vir Bahadur Singh Purvanchal University, Jaunpur, University of Bundelkhand, Jhansi, Mahatma Gandhi Kashi Vidyapith, Varanasi, Doctor Ram Manohar Lohia Avadh University, Faizabad, and such other Universities (not being the University of Lucknow) as the State Government may by notification in the Gazette, specify].(2)The Executive Council may, with the previous sanction of the [State Government] [Substituted by Uttar Pradesh No. 12 of 2007 (w.e.f. 2.6.2007).] admit any college which fulfils such conditions of affiliation, as may be prescribed, to the privileges of affiliation or enlarge the privileges of any college already affiliated or subject to the provisions of sub-section (8), withdraw or curtail any such privilege :[Provided that if in the opinion of the [State Government] [Inserted by Section 5 of U.P Act No. 1 of 2004 (w.e.f. 11.7.2003).] a college substantially fulfils the conditions of affiliation, the [State Government] [Substituted by Uttar Pradesh No. 12 of 2007 (w.e.f. 2.6.2007).] may sanction grant of affiliation to that college or enlarge the privileges thereof in specific subjects for one term of a course of study on such term and conditions as he may deem fit:Provided further that unless all the prescribed conditions of affiliation are fulfilled by a college, it shall not admit any student in the first year of the course of study for which affiliation is granted under the foregoing proviso after one year from the date of commencement of such affiliation.](3)It shall be lawful for an affiliated college to make arrangement with any other affiliated college situated in the same local area, or with the University, for co-operation in the work of teaching or research.(4)Except as provided by this Act, the management of an affiliated college shall be free to manage and control the affairs of the college and be responsible for its maintenance and upkeep, and its Principal shall be responsible for the discipline of its students and for the superintendence and control over its staff.(5)Every affiliated college shall furnish such reports, returns and other particulars as the Executive Council or the Vice-Chancellor may call for.(6)The Executive Council shall cause every affiliated college to be inspected from time to time at intervals not exceeding five years by one or more persons authorised by it in that behalf, and a report of the inspection shall be made to the Executive Council.(7)The Executive Council may direct an affiliated college so inspected to take such action as may appear to it to be necessary within such period as may be specified.(8)The privileges of affiliation of a college which fails to comply with any direction of the Executive Council under sub-section (7) or to fulfil the conditions of affiliation may, after obtaining a report from the Management of the college and with the previous sanction of the Chancellor, be withdrawn or curtailed by the Executive Council in accordance with the provisions of the Statutes.(9)[ Notwithstanding anything contained in sub-section (2) and (8), if the Management of an affiliated college has failed to fulfil the conditions of affiliation, the [State Government] [Inserted by Uttar Pradesh Act No. 5 of 1977.] may, after obtaining a report from the Management and the Vice-Chancellor, withdraw or curtail the privileges of affiliation.](10)[ Notwithstanding anything to the contrary contained in any other provisions of this Act, a college, which has already been given affiliation to a University before the commencement of the Uttar Pradesh State Universities (Amendment) Act, 2003 in specific subjects for a specified period shall be entitled to continue the course of study for which admissions have already taken place but it shall not admit any student in the first year of such course of study without obtaining affiliation under sub-section (2).] [Inserted by Section 5 of U.P Act No. 1 of 2004 (w.e.f. 11.7.2003).]
