Section 43A(4) in Visvesvaraya Technological University Act, 1994
(4)The statutes for this purpose shall be made in consultation with the Academic senate of the University and shall provide for,-(a)the manner in which the conditions subject to which an affiliated college, department or unit may be designated as Autonomous College or the designation of such college may be cancelled;(b)matters incidental to the administration of an Autonomous College including the constitution or reconstitution, functions, powers and duties of the Governing body, Academic Council, Board of Studies and Board of Examiners of the Autonomous College;(c)periodic review for continuance or cancellation of designation of Autonomous College;(d)such other matters as may be relevant to the working of an Autonomous College including the matters mentioned in sub-section (2).
