Section 37B in The University of Rajputana (Second Amendment) Act, 1950
37B. Research and other institution. - (1) The Syndicate shall have power to declare an institution (other than a college or school), engaged either in research or in other educational and teaching work as an approved institution by the University.
(2)An institution applying for approval under this Statute shall send a letter of application to the Registrar and shall give full information therein respect of the following matters, namely:-(a)status for which it wants to apply;(b)constitution and personnel of the managing body;(c)subjects and course, in case such courses are different from those prescribed by the University, in regard to which approval is sought;(d)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(e)strength of the staff, their qualifications and salaries and the research or other educational work done by them; and(f)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.(3)Before taking the application into consideration the Syndicate may call for any further information which it may deem necessary.(4)If the Syndicate decides to take the application into consideration, it may direct a local inquiry to be made be competent persons authorised by it in this behalf. After considering the report made as a result of such local inquiry and making such further inquiry as may appear to it to be necessary, the Syndicate shall grant or refuse the application or any part thereof.(5)When the application or any part thereof is granted, the Syndicate shall define the status of the define the status of the institution, specify in case of research institutions, the subject or subjects and in case of others, the courses of teaching in respect of which the institution is approved, communicate the fact to the Academic Council and make a report thereof to the Senate as its next succeeding meeting.(6)(a)The rights conferred on an institution by approval may be withdrawn or suspended for any period if it has failed to observe any of the conditions of approval or is conducted in a manner which is prejudicial to the interests of Education or is in contravention of such provisions of this Act, the Statutes, Ordinances or Regulations as are applicable to it as an approved institution.(b)A motion for such withdrawal or suspension shall be initiated only in the Syndicate. The member of the Syndicate who intends to move such motion shall give notice of it and shall state in writing the grounds on which it is made.(c)Before taking the said motion into consideration, the Syndicate shall send a copy of the notice and written statement mentioned in clause (b) to the head of the institution concerned together with an intimation that any representation in writing submitted within a period specified in the intimation on behalf of the institution will be considered by the Syndicate:Provided that the period so specified may, if necessary, be extended by the Syndicate.(d)On receipt of the representation or on the expiry of the period referred to in clause (c), the Syndicate, after considering the notice of motion, statement and representation, and after such inspection, if any, by any competent person or persons authorised by the Syndicate in this behalf, and such further inquiry, if any, as may appear to it to be necessary, shall decide whether the approval should be withdrawn or suspended, as the case may be:Provided that the approval shall not be withdrawn or suspended unless a resolution of the Syndicate to that effect is supported by a majority of at-least two-thirds of the members present at the meeting, such majority comprising not less than one-half of the members of the Syndicate.
