Section 43A in Visvesvaraya Technological University Act, 1994
43A. [ Autonomous College. [Inserted by Act 10 of 2006 w.e.f. 2.5.2006.]
(1)Notwithstanding anything contained in this Act or the Statutes, Ordinances and Regulations made there under, the University may, with the prior concurrence of the State Government designate for such period as may be specified, an affiliated college, department or units as an Autonomous College for any course of study after following the procedure and subject to such conditions as may be specified in the statutes made in this behalf and with a view to improve the quality of educa tion and to introduce new and relevant courses of study.(2)Subject to statutes made in this behalf an Autonomous College so designated shall be entitled to design the courses of studies, devise appropriate teaching methods, devise methods of evaluation, examination and tests pertaining to the award of degree or diploma by the University.(3)Subject to such periodic review as may be prescribed in the Statutes, the University may, with the prior concurrence of the State Government, continue the designation of the Autonomous College for such further period as may be specified or cancel such designation.(4)The statutes for this purpose shall be made in consultation with the Academic senate of the University and shall provide for,-(a)the manner in which the conditions subject to which an affiliated college, department or unit may be designated as Autonomous College or the designation of such college may be cancelled;(b)matters incidental to the administration of an Autonomous College including the constitution or reconstitution, functions, powers and duties of the Governing body, Academic Council, Board of Studies and Board of Examiners of the Autonomous College;(c)periodic review for continuance or cancellation of designation of Autonomous College;(d)such other matters as may be relevant to the working of an Autonomous College including the matters mentioned in sub-section (2).(5)Notwithstanding anything contained in this section, admissions and recruitment in autonomous colleges shall be in accordance with State Policy.]
