18. Admission of Educational Institutions as Colleges.
(1)No educational institution shall be admitted as college, unless the following conditions are compiled with, namely: -(a)it is a college recognized by Government as such imparting higher education.(b)Concurrence of Govt. to the proposal has been obtained;(c)The institution has appointed teachers with qualifications prescribed by the University Grants Commission or the State Government, as the case may be;(d)The institution has buildings, library, laboratory and other infrastructure required for imparting education;(e)The admission of the institution as a college has, on an application made in that behalf, been approved by the Syndicate; and(f)All provision of the Statutes relating to admission of educational institutions as colleges have been fully compiled with:Provided that in case the institution has substantially compiled with the provision of the Statutes, it can be admitted provisionally as a college for one academic session at a time for a maximum period of two academic sessions.(2)Not withstanding anything contained in subsection (1) any educational institution, which is considered to be devoted to higher field of research, may be admitted to such privileges of the University as it may determine from time to time.
