36. Admission of Colleges, etc., to the privileges of the University. - (1) Colleges and other institutions within a radius of fifteen miles from the main temple of the University may be admitted to such privileges of the University as the Executive Council may decide on the following conditions, namely:
(i)Every such college or institution shall have a Managing Body constituted in accordance with the rules relating to the society or association establishing the college or institution consisting of-(a)two persons nominated by the University;(b)the Principal;(e)two teachers to be nominated in accordance with the Ordinances;(d)such number of other persons as may be specified in the rule:Provided that the previous approval of the Executive Council is obtained for the appointment of every such other person;(ii)every such college or institution shall satisfy the Executive Council on the following points-(a)the suitability and adequacy of its accommodation and equipment for teaching;(b)the qualifications and adequacy of its teaching staff and the conditions of their service;(c)the arrangements for the residence, welfare, discipline and supervision of its students; and(d)such other matters as are essential for the maintenance of the standards of University education; and(iii)no college or institution shall be admitted to any privileges of the University except on the recommendation of the Academic Council made after considering the report of a Committee of Inspection appointed for the purpose by [* * *] [Omitted by Act No. 34 of 1969.] the Academic Council.(2)Every appointment of a teacher in such college or institution shall be made on the recommendation of a Selection Committee which shall consist of-(a)the Principal, unless the post to be filled is that of the Principal;(b)one representative of the University nominated by the Executive Council;(c)two persons nominated by the Managing Body;(d)two persons not connected with the college or institution who have special knowledge of the subject with which the person to be appointed will be concerned to be nominated by the Executive Council.(3)Every such college or institution shall be inspected, at least once every year by a Committee appointed by, [* * *] [Omitted by Act No. 34 of 1969.] the Academic Council and the report of that Committee shall be submitted to [* * *] [Omitted by Act No. 34 of 1969.] the Academic Council which shall forward the same to the Executive Council, with such recommendations as it may deem fit to make. The Executive Council, after considering the report and the recommendations, if any, of [* * *] [Omitted by Act No. 34 of 1969.] the Academic Council, shall forward a copy of the report to the Managing Body of the college or institution with such remarks, if any, as it may deem fit, for suitable action.(4)The Executive Council may, after consulting the Academic Council, withdraw any privileges granted to a college or institution if at any time it considers that the college or institution is not fulfilling the requisite conditions:Provided that no such privileges shall be withdrawn until the Managing Body of the college or the institution as the case may be, has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to the college or the institution.(5)Subject to he conditions set forth above, the Ordinances may prescribe any other conditions which may be considered necessary and also the procedure for the admission of colleges and institutions to the privileges of the University and for the withdrawal of those privileges.
