Section 47 in The West Bengal University of Health Sciences Act, 2002
47. Procedure for permission for opening a new college or institution.
(1)The University shall prepare a perspective plan for educational development for the location of institutions of higher learning in a manner ensuring equitable distribution of facilities of Health Sciences Education having due regard, in particular, to the needs of unserved and underdeveloped areas within the jurisdiction of the University. Such plan shall be prepared by the Academic Council and shall be placed before the General Council through the Executive Council and shall be updated every five years.(2)No application for opening a new college or institution of higher learning which is not in conformity with such plan, shall be considered by the University.(3)The management seeking permission to open a new college or institution of higher learning shall apply in the prescribed form to the Registrar of the University before the last day of October of the year from which the permission is sought.(4)All such applications received within the aforesaid prescribed time-limit shall be scrutinised by the Planning Board and be forwarded to the Government with the approval of the Executive Council on or before the last day of December of the year, with such recommendations (duly supported by relevant reasons) as may deem appropriate by the Executive Council.(5)Out of the applications recommended by the University, the Government may grant permission to such institutions as it may consider right and proper in its absolute discretion, taking into account the Government's budgetary resources, the suitability of the managements seeking permission to open new institutions regarding learning of Health Sciences :Provided that, in exceptional cases and for reasons to be recorded in writing, any application not recommended by the University may be approved by the State Government for starting a new college or institution regarding learning of Health Sciences.(6)No application shall be entertained directly by the Government for the grant of permission for opening a new college or institution or regarding learning of Health Sciences.
