(1)The Board shall have power, after consultation with the Academic Council, to recognise an institution of Research or Extension Education as a recognised institute, other than a college in Veterinary and allied sciences.(2)An institution, which desires to have such recognition, shall make an application to the Registrar and shall give full information in the application in respect of the following matters, namely(a)constitution and personnel of the managing body;(b)Subjects and courses in regard to which recognition is sought;(c)accommodation, equipments, library facilities and the number of students for whom provision has been or is proposed to be made;(d)the strength of the staff, their qualifications and salaries and the research work done by them;(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipments and for the continued maintenance and efficient working of the institution.(3)Before taking the application into consideration, the Board may call for any further information which it may deem necessary'.(4)The Board may direct a local inquiry to be made by a competent person or persons authorised by it in this behalf. After considering the report made as a result of such local inquiry and making such further inquiry- as may appear lo it to be necessary, the Board shall, after obtaining the opinion of the Academic Council, grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Board shall specify the subjects and courses of instructions in respect of which the institution is recognised and make a report to that effect to the Academic Council at their next succeeding meeting. The grounds of refusal of the application or any pan thereof shall be stated.
