Section 24 in Uttarakhand Technical University Act, 2005
24. Affiliation of Colleges.
(1)This section shall apply to the colleges.(2)The Executive Council may, with the previous sanction of the Chancellor, admit any college which fulfils such conditions of affiliation, as may be prescribed to the privileges of affiliation or enlarge the privileges of any college already affiliated or withdraw or curtail any such privilege.(3)It shall be lawful for a college to make arrangement with any other college situated in the same local area, or with the University, for co-operation in the work of teaching or research.(4)Except as provided by this Act, the management of a college shall be free to manage and control the affairs of the college and be responsible for its maintenance and upkeep, and its principal shall be responsible for the discipline of its students and for the superintendence and control over its staff. Provided that where as the college of technology, Pantnagar though under the control of and attached to the G.B. Pant Agriculture and Technology University Pantnagar, yet the admission and academic function of the said college shall be conducted under the provision of this Act.(5)Every college shall furnish such reports, returns and other particulars as the Executive Council or the Vice-Chancellor may call for.(6)The Executive Council shall cause every college to be inspected from time to time at intervals not exceeding five years by one or more persons authorized by it in that behalf and a report of the inspection shall be made to the Executive Council.(7)The Executive Council may direct a college so inspected to take such action as may appear to it to be necessary within such period as may be specified.(8)The privileges of affiliation of a college which fails to comply with any direction of the Executive Council under sub-section (7) or to fulfill the conditions of affiliation may, after obtaining a report fro, the Management of the college and with the previous sanction of the Chancellor, be withdrawn or curtailed by the Executive Council in accordance with the provisions of the Regulations.(9)Notwithstanding anything contained in sub-section (2) and (8), if the management of any college has failed to fulfill the conditions of affiliation, the Chancellor may, after obtaining report from the management and the Vice-Chancellor, withdraw or curtail the privileges of affiliation.
