Section 37 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
37. Recognition of institutions of research and specialized studies.
(1)The Academic Council shall have the power to recognize as a recognized institution any institution of research or specialized studies in health sciences other than a college.(2)An institution which desires to have such recognition shall send an application to the Registrar and shall give full information in the application in respect of the following matters, namely :-(a)constitution and personnel of (he managing body;(b)subject and course in regard to which recognition is sought;(c)accommodation, equipment, library facilities and the number of students for whom provision has been or is proposed to be made;(d)the strength of the staff, their qualification 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 building and equipment and for the continued maintenance and efficient working of the institution.(3)Before taking the application into consideration the Academic Council may call for any further information which it may deem necessary.(4)If the Academic Council decides to take the application into consideration, it may direct a local 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 local inquiry and making such further inquiry as may appear to it be necessary, the Academic Council shall grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Academic Council shall specify the subjects and course and course of instruction in respect of which the institution is recognized and make a report to that effect to the Board of Management at its next succeeding meeting. Where the application or any part thereof is refused, the grounds of such refusal shall be stated.
