(3)The relations of such constituent or affiliated Colleges and of constituent recognised or recognised institutions with the University shall be as prescribed by the Statutes, which shall provide, in particular, for the exercise by the University of the following powers in relation to those Colleges and Institutions(i)prescribe the minimum educational qualifications, and the emoluments for different classes of their teachers and tutorial staff;(ii)approve the appointment of teachers made by such Colleges and Institutions(iii)require such Colleges and Institutions, where necessary, to contribute a prescribed quota of recognised teachers in any subject for teaching on behalf of the University;(iv)co-ordinate and regulate the facilities provided by such Colleges and Institutions in respect of libraries, laboratories and equipment for teaching and research;(v)levy contributions for providing necessary facilities for such Colleges and Institutions, and make grants to them ; and(vi)require satisfactory arrangements for tutorial and other academic work in such Colleges and Instituting, and cause inspection to be made of such arrangements from time to time.
