Section 40(2) in Visvesvaraya Technological University Act, 1994
(2)A college applying for affiliation to the University shall send an application to the Registrar within the time limit fixed by Ordinances and shall satisfy the Executive Council and the Academic Senate,-(a)that it will supply a need in the locality, having regard to the type of education intended to be provided by the college the existing provision for same type of education made by other colleges in the neighbourhood and the suitability of the locality where the college is to be established;(b)that it is to be under the management of a regularly constituted governing body;(c)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;(d)that the buildings in which the college is to be located are suitable and that provision will be made in conformity with the Ordinances for the residence in the college or in lodgings approved by the college, for students not residing with their parents or guardians and for the supervision and welfare of students;(e)that due provision has been made or will be made for a library;(f)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 for imparting instruction in the branch of science in a properly equipped laboratory;(g)that due provision will, as for as circumstances may permit, be made for the residence of the principal and members of the teaching staff in or near the college or the place provided for the residence of students;(h)that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working; and(i)that rules fixing the fees if any to be paid by the students have been framed or will be framed.
