(1)An application for affiliation to the University of any college or for affiliation in new courses in any affiliated college shall be sent by the educational agency to the Registrar within such time and in such manner as may be prescribed by the Statutes.(2)The terms and conditions of affiliation of a college or of affiliation in new courses in an affiliated college and the procedure to be followed by the Syndicate in granting such affiliation, including the period within which the Syndicate shall consider an application under sub-section (1), shall be prescribed by the Statutes:Provided that the Chancellor may, by notification in the Gazette, for reasons to be specified in the notification, extended the period within which the Syndicate shall consider any application under sub-section (1), whether such period has already expired or not by such further period, not exceeding one year, as may be specified in the notification.(3)Without prejudice to the generality of the provisions of sub-section (2), the Statutes may provide for the pattern of staff of private colleges, scales of pay and terms and conditions of service of members of such staff and admission and selection of students in private colleges from courses and examinations.
