Section 31(2) in The Gujarat Agricultural Universities Act, 2004
(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 are such as to make due provision for the education in agriculture and allied sciences to be imparted by the college and for conducting and guiding research in agriculture 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 are 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 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 interest of education;(i)that for recruitment of the principal 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 principal, 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, a college maintained by the Government or a college established and administered by minority based on religion or language;(j)that the college shall comply with the Statutes and Regulations providing for conditions of service including salary 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;(k)such other conditions as may be specified in the Statutes in accordance with the provisions of this Act.
