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State of Kerala - Section

Section 52 in Kerala University Act, 1969

52. Affiliation of colleges.

(1)An application for affiliation to the University of any college shall be sent by the educational agency of that college to the Registrar within such time and in such manner as may be prescribed by the Statutes.
(2)The terms and conditions of affiliation of a college and the procedure to be followed by the Syndicate in granting such affiliation shall be prescribed by the Statutes.
(3)Without prejudice to the generality of the provisions of subsection (2), such Statutes may provide for the pattern of staff, scales of pay and terms and conditions of service of members of the staff and admission and selection of students for courses and examinations.