(4A)[(a) Notwithstanding anything contained in the preceding sub-sections or any other provision of this Act and the Statutes, Odinances, Regulations and Rules made thereunder any person, institution or association may make an application accompanied by such fees, if any, as may be prescribed in that behalf under the Statutes, Ordinances, Regulations or Rules made under this Act for opening of a new college to the Registrar of the University on or before the 30th November in any year and endorse the copy of the said application and send it by registered post to the State Government.(b)On receipt of such application by the Registrar, he shall submit the same forthwith to the Executive Council for its scrutiny and the Executive Council shall after such inquiry as it may think necessary, scrutinise and forward the application to the State Government by not later than the last day of the month of February of the year immediately following the year in which such application is made, for approval(c)(i)On receipt of such application duly scrutinised by the Executive Council, the State Government may approve or disapprove the application, in part or in whole.(ii)Where no such application duly scrutinised by the Executive Council is received by the State Government before the day specified under clause (b), the State Government may, in exceptional circumstances, approve the proposal of opening of a new college, provided it is of the opinion that in a local area where such college is proposed to be opened there are no adequate facilities of a particular type of education and that opening of such a college is in conformity with the overall policy of the State. On receipt of such initial approval of-the State Government to start the college, the University shall initiate the procedure as laid down in this section for granting affiliation to the college and forward the necessary papers to the State Government under sub-section (6) for its order Pending finalisation of this procedure, the Vice-Chancellor may in his discretion grant provisional affiliation to the college in the interest of the students.]
