Section 30 in The Gujarat Ayurved University Act, 1965
30. Approval of institution.
(1)The Syndicate shall have the power [after consultation with the Board of Post-Graduate Teaching and Research] [These words were inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] to approve an institution as a "approved institution" for specialised studies, laboratory' work, internship, of institutions research or other academic work in the Ayurvedic system of medicine [approved by the Board of Post-Graduate Teaching and Research] [These words added by Gujarat No. 30 of 2003, dated 19th September 2003.] under the guidance of a single qualified teacher.(2)An institution which desires to have such approval shall send a letter of application to the Registrar and shall give full information in the letter of application in respect of the following matters, namely.-(a)the name, qualification, experience and research work of the teacher under whom approved work is to be done;(b)the nature of work for the subjects on which work is proposed to be done;(c)accommodation, equipment, library facilities and the number of students for whom provision has been made or is proposed to be made;(d)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 to application into consideration, it may direct a local inquiry to be made by a competent person or 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, after obtaining the opinion of the Board of Post-Graduate Teaching and Research, grant or refuse] [Substituted for 'the syndicate shall, grant or refuse' by Gujarat No. 30 of 2003, dated 19th September 2003.] the application or any part thereof. Where the application of any part thereof is granted, the Syndicate shall specify the subjects and courses of instruction in respect of which the institution is approved and make a report to that effect to the Senate at its next succeeding meetings. Where the application or any part thereof is refused, the grounds of such refusal shall be stated.
