Section 26 in The Gujarat Technological University Act, 2007
26. Affiliation.
(1)A college or institution applying for affiliation to the University shall submit an application to the Registrar one year prior to the proposed date of starting the college:Provided that on the recommendation of the Vice-Chancellor, the Board may, if it is satisfied that there are special reasons to do so, after recording such reasons, entertain an application for affiliation not submitted to the Registrar within the aforesaid period.(2)Any college or institution applying for affiliation shall apply in such form alongwith such fees, in such manner and shall fulfil such norms and criteria as may be prescribed before applying for affiliation.(3)On receipt of an application made under sub-section (1), the Board shall, in consultation with the Academic Council and after giving to the college or the institution an opportunity of stating its case, determine whether the college will supply a need in the locality, having regard to the type of education intended to be provided by the college, the existing provision for the same type of education made by other college in the neighbourhood and the suitability of the locality where the college is to be established and comply with the provision of the Act and the regulations, record its opinion as to whether the application should be granted or refused either in whole or in part and communicate the decision to the college.(4)Where an application for affiliation or any part thereof is granted, the order of the Board shall specify the courses of the instructions in respect of which the college is affiliated and where the application or any part thereof is refused, the grounds of such refusal shall be recorded and shall be communicated to the college.(5)Any college of institution not satisfied with the decision of the Board under subsection (4), may prefer an appeal to the State Government within sixty days from the date of communication of such decision or order and the decision of the State Government on such appeal shall be final.
