(1)A college applying for affiliation to the University shall send an application in writing to the Registrar and shall satisfy the Syndicate [and the Academic Council] [These words were inserted, by Gujarat 8 of 1966, Section 21 (1)(i).]-(a)that the college is to be under the management of a regularly constituted governing body;(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 buildings in which the college is to be located are suitable, and that provisions will be made, in conformity with the Ordinances, for the residence in the college hostel 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 has been made or will be made for a library;(e)where affiliation is sought in any branch of experimental science, that arrangements have been or will be made in conformity with the [Statutes, Ordinances and Regulations] [These words were substituted for the words 'Statutes and Ordinances', by Gujarat 8 of 1966, section 21(1)(ii).] for imparting instruction in that branch of science in a properly equipped laboratory or museum;(f)that due provision will, as far as circumstances may permit, be made for the residence of the Principal and some 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; and(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.The application shall further contain an assurance that after the college is affiliated, any transference of management and all changes in the teaching staff and all other changes which may result in any of the aforesaid requirements, not being fulfilled or continued to be fulfilled shall be forthwith reported to the Syndicate.(2)On receipt of a letter of application under sub-section (1) the Syndicate shall-(a)direct a local inquiry to be made by a competent person or persons authorised by the Syndicate in this behalf in respect of the matters referred to in sub-section (1) and such other matters as may be deemed necessary and relevant;(b)make such further inquiry as may appear to it to be necessary; and(c)report to the Senate its opinion [after consulting the Academic Council] [These words were inserted by Gujarat 8 of 1966, Section 21 (2).] on the question whether the application should be granted or refused, either in whole or in part, embodying in such report the results of any inquiry under clause (a) and (b).(3)On receipt of the report under clause (c) of sub-section (2), the Senate shall, after such further inquiry as may appear to it to be necessary, record its opinion.(4)The Registrar shall submit the application and all proceedings, if any, of the [Academic Council, the Syndicate] [These words were substituted for the words 'Syndicate', by Gujarat 8 of 1966, Section 21(3).] and the Senate relating thereto to the State Government which, after such inquiry as may appear to it to be necessary, shall grant or refuse the application or any part thereof.(5)Where the application or any part thereof is granted, the order of the State Government shall specify the courses of instruction in respect of which the college is affiliated, and, where the application or any part thereof is refused, the grounds of such refusal shall be stated.(6)As soon as possible after the State Government makes its order, the Registrar shall submit to the Senate a full report regarding the application the action taken thereon under sub-sections (2) to (5) and of all proceedings connected therewith.(7)An application under sub-section (1) may be withdrawn at any time before an order is made under sub-section (4).
