Section 27(1) in The Gujarat Ayurved University Act, 1965
(1)A college applying for affiliation to the University shall send a letter of application to the Register, and shall satisfy the Syndicate-(a)That the college will supply a need in the locality in respect of instruction and teaching in the Ayurvedic system of medicine having regard to the suitability of the locality where the college is to be established;(b)that the college is to be under the management of a regularly constituted governing body;(c)that the strength and qualification of the teaching staff and the conditions governings their tenure of office are such as to make due provisions for the course of instruction, teaching or training to be undertaken by the college;(d)that the buildings in which the college is to be located are suitable and that provision will be made, in conformity with the Ordinances, for the residence in the college or in lodgings approved by the college, of students not with their parents or guardians, and for the supervision and welfare of students;(e)that due provisions has been made or will be made for a library;(f)where affiliation is sought in any branch of experimental science that arrangements have been or will be made in conformity with the Statutes, and Ordinances for imparting instruction in that branch of science in a properly equipped laboratory or museum.(g)that due provision will, as far as circumstances may permit, be made for the residence of the Principal and some members of the teaching staff in or near the college or the place provided for the residence of the students;(h)that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working, and(i)that the college rules fixing the fees (if any) to be paid by the students have not been so framed as to involve such competition with any existing college in the same neighbourhood as would be injurious to the interests of education.
