Section 4 in University Grants Commission [Affiliation Of Colleges By Universities] Regulations, 2009
4. Procedure for granting Temporary Affiliation.
- 4.1. The application to start a new college and to get it affiliated to an University can be submitted by Central/State Government institutions and Registered Society/Trust.4.2If the applicant is a Society/Trust, it shall have been registered under Registration of Societies Act, the Trusts Act or any other Act of the Central! State Government on or before the date of submission of the application.4.3The Government/Society/Trust which proposes to start the college and wishes to get it affiliated to the University in whose jurisdiction the location of college falls shall make an application within the stipulated time to the University in the prescribed proforma along with the prescribed fee in the form of Demand Draft drawn in favour of the Registrar of the University.4.4The application shall be submitted with certified copies of the following documents:4.4.1Registration of the Society/Trust along with details of Constitution and Memorandum of Association;4.4.2Letter from the Competent Authority designated by the Government concerned for classification of land and its location as Metropolitan or other areas;4.4.3Land Use Certificate from the Competent Authority designated by the Government concerned;4.4.4Registered land/Govt. leased land documents in the name of the applicant;4.4.5Appropriate order from the Govt. permitting the Society/Trust to start the college with details of the courses/programmes intended to be offered;4.4.6Building Plan of the proposed college prepared by a registered Architect arid approved by the Competent Authority designated by the Govt. concerned;4.4.7Registered documents by the registered Society/Trust earmarking land and buildings for the proposed college;4.4.8Details of the latest fund position along with photocopies of relevant bank accounts, including the evidence of the Corpus Fund earmarked for the purpose as specified under Clause 3.2.2.4.4.9. Detailed Project Report giving--a) background of the Society/Trust with reference to its experience in promoting, managing and operating educational institutions; details of its promoters including their background; its activities in the social, charitable and educational spheres since its inception and its Vision and Mission;b) development plan for the college with timeline, spelling out its growth plan over the first 10 year period in terms of phasing of academic programmes, increase in students intake and introduction of postgraduate programmes/research, and the time schedule for stage-wise development of the academic infrastructure, like recruitment of faculty, and other support facilities, including student amenities, such as hostels, sports and recreational facilities.c) architectural master plan indicating the land use pattern including those for the future;d) policy with regard to faculty recruitment, retention and development;e) structure of academic and administrative governance;f) sources of financing of capital and operating expenditure, besides funds to be generated through students fees; andg) resource projections and their utilization schedule.4.5The University shall make a preliminary scrutiny of the application, and if found satisfactory, issue a letter of intent, within two weeks from the date of receipt of the application by the university, to cause an inspection within a period of three months or physical verification of all requirements for the grant of temporary affiliation.4.6The college shall be subjected to an inspection by the University through a committee of experts nominated by the Vice chancellor consisting of:4.6.1One Expert for each of the subject areas proposed,4.6.2Dean, College Development Council,/an equivalent academician of the university,4.6.3a representative of the higher education department of the Government not below the rank of Deputy Director, and4.6.4an Engineer from the PWD/CPWD or the University not below the rank of Executive Engineer.One of the subject experts at the level of Professor, as nominated by tile Vice-Chancellor, shall be the Chairperson of the Committee.4.7The report of the inspection Committee shall be submitted by the Chairperson to the University duly filled in and signed by all the members. The University shall process the report through its appropriate Bodies and decide to grant, or not to grant, temporary affiliation to the college, recording the reasons in writing for its decision within three months of inspection.4.8On the basis of the infrastructure and other facilities available at the college, the University shall decide the number of seats for each programme in the college.4.9The Syndicate! Executive Council of the University shall be the ultimate to decide granting, or not granting, affiliation.4.10Continuation of temporary affiliation o(the programmes of study and the college itself shall be granted by the University on a year to year basis through inspection process prescribed in these Regulations.4.11If the University decides not to grant affiliation to the college for reasons, recorded in writing, of its failure to meet the conditions/requirements for getting affiliation, the college may apply again if it fulfils the conditions/requirements subsequently, but not earlier than six months from the date of rejection of its earlier application.
