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[Cites 0, Cited by 3] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(5) in The Gujarat University Act, 1949

(5)On receipt of the communication of decision that the College will supply a need in the locality the college shall be required to fulfil the following conditions, namely.-
(a)that the college (other than a Government college or a college maintained by the Government) shall within such period, as may be determined by the Executive Council, be under the management of a governing body which shall include amongst its members, the Principal of the college, a representative of the University to be nominated by the Vice-Chancellor and three representatives of the teachers of the college and at least one representative each of the members of the non-teaching staff and the students of the college, to be elected respectively from amongst such teachers, members of the non-teaching staff and students;
(b)that the strength and qualifications of the teaching staff and the conditions governing their tenure of office are such as to make due provision for the courses of instruction, teaching or training to be undertaken by the college;
(c)that the building in which the college is or is to be located is suitable and that provision, has been or shall be made, in conformity with the Ordinances for the residence in the college or in lodgings 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)where affiliation is sought in any branch of experimental science, that arrangements have been or shall be made in conformity with the Statutes, Ordinances and Regulations for imparting instruction in that branch of science in a properly equipped laboratory or museum;
(f)that due provision is made as far as circumstances permit, for the residence of the Principal 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 are 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 interests of education;
(i)that for recruitment of the Principal and members of the teaching staff of the college (other than a Government college or a college maintained by Government) there is a selection committee of the college which shall include-