(1)A college desiring to impart education in Veterinary and allied sciences shall make ail application to the Registrar in such manner, in such form containing such particulars and undertaking and alongwith such fees as may be prescribed, for an affiliation to the University, not later than 31" March of the year preceding the year in which the college is proposed to be started:Provided that, on the recommendation of the Vice-Chancellor, the Board may, if it is satisfied that there are special reasons to do so, after recording such reasons, entertain a letter of application sent to the Registrar after 31st March.(2)A college applying for an affiliation shall satisfy the Board and the Academic Council -(a)that the college is to be under the management of regularly constituted governing body;(b)that the strength and the qualifications of the teaching staff and the conditions governing their tenure of office arc such as to make due provision for the education in veterinary and allied sciences to be imparted by the college and for conducting and guiding research in veterinary and allied sciences and programmes of extension education to be undertaken by the college;(c)that the buildings in which the college is or is to be located arc suitable and that provision has been or shall be made, in conformity with the Statutes, for the residence in the college or in lodging approved by the college, of students not residing with their parents or guardians and for the supervision and welfare of students;(d)that due provision is made or shall be made for a library;(e)that where affiliation is sought in any branch of experimental science, arrangements have been or shall be made in conformity with the Statutes and regulations for imparting instruction in that branch of science in a properly equipped laboratory;(f)that due provision is made or shall be made as far as circumstances may permit, for the residence of the Dean and other members of the teaching staff in or near the college or the place provided for the residence of students;(g)that the financial resources of the college arc such as to make due provision for its continued maintenance and efficient working;(h)that the college rules fixing the fees (if any) to be paid by the students have not been so framed as to involve such competition with any existing college, in the same neighbourhood as would be injurious to the interest of education;(i)that for recruitment of the Dean and members of the teaching staff of the college, there is a selection committee of the college which shall include-(i)in case of recruitment of the Dean, a representative of the University nominated by the Vice-Chancellor, and(ii)in case of recruitment of a member of the teaching staff of the college, a representative of the University nominated by the Vice-Chancellor and the Head of the Department, if any. concerned with the subject to be taught by such member:Provided that nothing in this clause shall apply to a Government college or a college maintained by the Government.(3)The application shall contain an undertaking that the college shall comply with all the provisions and regulations under Indian Veterinary Council Act, 1984 and the Statutes and Regulations providing for conditions of service including pay scales and allowances of the teaching and other academic and non-academic staff of an affiliated college, not being a Government college or a college maintained by the Government.(4)The application shall contain an undertaking that after the college is affiliated, any transfer of management and changes in the teaching staff and other changes which result in any of the aforesaid requirement not being fulfilled or continued to be fulfilled shall be forthwith reported to the Board.(5)On receipt of an application made under sub-section (1), the Board shall.-(a)direct a local inquiry to be made by a competent person or persons authorised by the Board in this behalf in respect of the matters referred to in an application and such other matters as may be deemed necessary and relevant;(b)make such further inquiry as may appear to it to be necessary;(c)give due consideration to the request, if any, made by the applicant for reconsideration of any of the conditions conveyed to him; and(d)record its opinion after consulting the Academic Council on the question whether the application should be granted or refused either in whole or in part, stating the result of any inquiry under clauses (a) and (b):Provided that where the views of the Academic Council with regard to the affiliation of a college are not acceptable to the Board, the Board shall refer the matter again to the Academic Council, with or without its comments and the Academic Council shall communicate again to the Board its views with regard to the affiliation of the college.(6)Where the application or any pan thereof is granted, the order of the University shall specify the courses of instruction in respect of which the college is affiliated and where the application or any pan thereof is refused, the grounds of such refusal shall be recorded.(7)The applicant can make appeal to the State Government if affiliation is refused either in whole or in part. The Registrar shall submit all the proceedings of the Academic Council and the Board relating thereto to the Slate Government which shall, after such inquiry as may appear to it to be necessary, grant or refuse the application or any part thereof.(8)An application under sub-section (1) may be withdrawn at any time an order is made under sub-section (6).
