Section 38 in The Maharaja Sayajirao University of Baroda Act, 1949
38. Recognition of institutions of research and specialised studies.
(1)The Senate shall have the power to recognise as a recognised institution any institution of research or specialized studies other than a college.(2)An institution applying fro recognition under this section shall send a letter of application to the Registrar, and shall give full information in the letter of application in respect of the following matters, namely:-(a)constitution and personnel of the managing body;(b)subjects and courses in regard to which recognition is sought;(c)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(d)the strength of the staff, their qualifications and salaries and the research work done by them;(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.(3)Before taking the application into consideration the Senate may call for any further information which it may deem necessary.(4)If the Senate decides to take the application into consideration, it may direct an inquiry to be made by a competent person or persons authorized by it in this behalf. After considering the report made as a result of such inquiry and making such further inquiry as may appear to it to be necessary the Senate shall grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Senate shall specify the subjects and the courses of instruction in respect of which the institution is recognized. Where the application or any part thereof is refused the grounds of such refusal shall be stated.
