Section 30 in The Gujarat Ayurved University Act, 2021
30. 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 or institution:Provided that on the recommendation of the Vice- Chancellor, the Board of Governors 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, along with such fees and details, 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 of Governors 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 shall supply a need in the locality, having regard to the type of education intended to be provided by the college or the institution, the existing provision for the same type of education made by other college or the institution in the neighborhood and the suitability of the locality where the college or institution is to be established and comply with the provisions of this 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 or institution.(4)When an application for affiliation or any part thereof is granted, the order of the Board of Governors shall specify the courses of the instruction in respect of which the college or institution 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 such college or institution.(5)Any college or institution aggrieved by the decision of the Board of Governors as referred to in sub-section (4), may prefer an appeal to the State Government within thirty days from the date of communication of such decision and the decision of the State Government on such appeal shall be final.(6)Notwithstanding anything contained in this section, such affiliation shall be subject to the previous approval of the concerned National Statutory Council and subject to strictly follow the norms as prescribed by such Council.
