Section 52 in The Shree Somnath Sanskrit University Act, 2005
52. Approval of institutions.
(1)The Executive Council shall have the power to approve any pathashala teaching Sanskrit and its literature, to approve as a approved institution.(2)A pathashala desirous to be approved with the University shall apply to the Registrar in such manner in such form and with such fees as may be prescribed.(3)Such pathashala shall give full information to the Registrar relating to the name, qualifications, experience and work of the teacher under whom approved work or the subject is proposed to be done constitution and personnel of the managing body, subjects and courses in regard to which approval is sought, accommodation, equipment, library facilities and number of students for whom provision has been or is proposed to be made, the strength of the staff, their qualifications and salaries and the work done by them, fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipments and for the continued maintenance and efficient working of the institution.(4)The Executive Council after making such inquiry as it thinks fit, records its views in consultation with the Academic Council may grant or refuse the approval.Where the application or any part thereof is refused, grounds for such refusal shall be stated.
