Section 38 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
38. Recognition of institutions of research and specialised studies.
(1)The Executive Council shall have the power, after consultation with the Academic Council, to recognise any institution of research or specialised studies under the management of any authority other than the University as recognised institution for the purpose of providing means of instruction and research and extension education and extension service to meet particularly the requirements of the University for technical education and for transfer of technology to backward areas.(2)An institution applying for recognition under this section shall send of application to the Registrar and shall give full information in such letter in respect of the following matters, namely:-(a)constitution and personnel of the managing body;(b)subjects and courses in regard to which recognition is sought;(c)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(d)strength of the staff, their qualifications and salaries and the research work done by them; and(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings, roads and equipment and for the continued maintenance and efficient working of the institution.(3)On receipt of the letter under sub-section (2), the Executive Council shall:-(a)direct an expert inquiry to be made by a competent person or persons authorised by it in this behalf;(b)make such further inquiry as may appear to it to be necessary; and(c)take such decision as it deems fit after consulting the Academic Council, on the question whether the application should be granted or refused, either in whole or in part, stating the results of any inquiry under clauses (a) and (b).(4)The Executive Council shall also have power, after consultation with the Academic Council, to recognise any institution for lower level education, such as technical education under the management of any authority other than the University as a recognised institution for the purpose of providing means of instruction in lower level education in technology and allied activities. The procedure prescribed in sub-sections (2) and (3) for applying for and granting or refusing to grant recognition to any institution of research or specialised studies, shall apply mutatis mutandis for applying for and granting or refusing to grant recognition to any institution for lower technical education.(5)Every such resolution of the Executive Council relating to the recognition of an institute shall be subject to the approval of the State Government.
