Section 36 in The Maharaja Sayajirao University of Baroda Act, 1949
36. Affiliation.
(1)A college applying for affiliation to the University shall send a letter of application to the Registrar, and shall satisfy the Syndicate-[* ***** *] [Clause (a) was deleted, by Bombay 52 of 1950, Section 26 (a).](b)that the college is to be under the management of a regularly constituted Governing body;(c)that the strength and qualifications of the teaching staff, and the conditions governing their tenure of office, are [in accordance with the Statutes and the Ordinances and are] [These words were inserted, by Bombay 52 of 1950, Section 26 (a).] such as to make due provision for the courses 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 of students not residing with their parents or guardians, and for the supervision and welfare of students;(e)where affiliation in sought in any brunch 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 ;(f)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 students;(g)that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working; and(h)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 as would be injurious to the interests of education.The application shall further contain an assurance that, after the college is affiliated, any transference of management and all changes in the teaching staff, and all other changes which result in any of the aforesaid requirements not being fulfilled or [continuing not] [These words were substituted for the word 'continued' by Bombay 52 of 1950, Section 26 (a).] to be fulfilled shall be forthwith reported to the Syndicate.(2)On receipt of a letter of application under sub-section (1) the Syndicate shall(a)direct an inquiry to be made by a competent person or persons authorised by the Syndicate in this behalf in respect of the matters referred to in subsection (1) and such other matters as may be deemed necessary and relevant;(b)make such further inquiry as may appear to it to be necessary; and(c)record its opinion on the question whether the application should be granted or refused, either in whole or in part, stating the results of any inquiry under clauses (a) and (b).(3)The Registrar shall submit the application and all proceedings, if any, of the Syndicate [and the Senate relating thereto to the Government] [These words were substituted for the words 'relating thereto to the Senate', by Bombay 52 of 1950, Section 26 (b).] which, after such inquiry as may appear to it to be necessary, shall grant or refuse the application or any part thereof.(4)Where the application or any part thereof is granted, the order of [Government] [This word was substituted for the words 'the Senate' by Bombay 52 of 1950, Section 26 (c).] shall specify the courses of instruction in respect of which the college is affiliated, and, where the application or any part thereof is refused, the ground of such refusal shall be stated.(5)An application under sub-section (1) may be withdrawn at any time before an order is made under sub-section (3).
