Section 24 in Maharshi Dayanand Saraswati University Act, 1987
24. Affiliation of Colleges.
(1)A College within the University jurisdiction, on satisfying the conditions specified in this section, may be affiliated to the University.(2)A College applying for affiliation to the University shall send an application to the Registrar within such time limits as may be specified by the Ordinances of the University with a view to satisfying the University on the following matters, namely:-(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 the 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 or it is to be maintained by the State Government;(c)that the strength and qualifications of the teaching staff and the conditions governing their tenure of office are such as to make due provisions 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 confirmity with the Ordinances of the University 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 is made for a library;(f)that where affiliation is sought in any branch of experimental science, arrangements are made in confirmity with the Statutes, Ordinances and Regulations for imparting instruction in the branch of science in a properly equipped laboratory or museum;(g)that due provision will, as far 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 to be paid by the students shall be such as are prescribed in the Ordinances of the University.(3)The application for affiliation shall contain an assurance that after the College is affiliated, any change in management or teaching staff and any other change resulting in the requirements mentioned in sub-section (2) not being fulfilled, shall be reported forthwith to the University.(4)On receipt of the application for affiliation under sub-section (2), the application shall be placed before the Authority specially appointed for the purpose.(5)The Board shall obtain the recommendation of the Academic Council on the report of the Authority and shall take a final decision.(6)Where a College desires to add to the courses of instruction in respect of which it is not affiliated, the procedure prescribed by sub-sections (2) to (5) shall be followed.(7)An application under sub-section (2) may be withdrawn at any time before an order is finally made under sub-section (5).
