Section 48A in The Saurashtra University Act, 1965
48A. Conferment of autonomy on colleges in certain matters.
(1)Any affiliated college or University college may by a letter addressed to the Registrar, apply to the Syndicate to allow the college to enjoy autonomy in the matters of admission of students to the College, prescribing the courses of studies in the college, imparting education, holding of examinations and the conduct of examinations (hereinafter referred to as "the Specified matters)(2)Either on receipt of a letter of application under sub-section (1) or where it appears to the Syndicate that the standards of education in any affiliated college or University college are so developed that it would be in the interest of education to allow the college to enjoy autonomy in the specified matters, on its own motion, the Syndicate shall -(a)for the purpose of satisfying itself whether the standards of education in such college are so developed that it would be in the interest of education to allow the college to enjoy autonomy in the specified matters -(i)direct a local inquiry to be made by a competent person or persons authorised by the Syndicate in this behalf, and(ii)make such further inquiry as may appear to it to be necessary.(b)after consulting the Academic council on the question whether the college should be allowed to enjoy autonomy in the specified matters, stating the result of the inquiry under clause (a) record its opinion on that question and(c)make a report to the Senate on that question embodying in such report the result of the inquiries, the opinion of the Academic Council and the opinion recorded by it.(3)On receipt of the report under sub-section (2), the Senate shall, after such further inquiry, if any, as may appear to it to be necessary record its opinion thereon on the question whether the college should be allowed autonomy in the specified matters.(4)The Registrar shall thereupon submit the proposals for conferring such autonomy on such college and all proceedings, if any, of the Academic Council, the Syndicate and the Senate relating thereto, to the State Government.(5)On receipt of the proposals and proceedings under sub-section (4), the State Government, after such inquiry as may appear to it to be necessary, may sanction the proposals or reject the proposals.(6)Where the State Government sanctions the proposals, it shall by an order published in the Official Gazette, confer on the college specified in the proposals, power to regulate the admission of students to the college, the courses of studies in the college, the instructions, teaching and training in the course of studies, the holding of examination and the conduct of such examinations and power to make the necessary rules for the purpose after consulting the syndicate and such other powers as may have been specified in the proposals.(7)A college exercising the powers conferred under sub-section (6) shall be called an autonomous college.(8)In the case of an autonomous college, the University shall continue to exercise general supervision over such college and to confer degrees on the students of the college passing any examination qualifying for any degree of the University.
