Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 46 in Poona University Act, 1974

46. Recognition of Institutions.

(1)The Executive Council shall have the power, after consulting the Academic Council, to recognise as a recognised institution any institution of research or specialised studies other than a college.
(2)An institution, which conducts research or specialised studies, shall apply to the Registrar, and shall give full information in the application regarding the following matters: "
(a)the constitution and personnel of the managing body;
(b)the subjects and courses of study for which recognition is sought;
(c)the accommodation, equipment and numbers for whom provision has been, or is proposed to be made;
(d)the strength of the staff, their qualifications and emoluments and the research work, if any, done by them, and
(e)the fees levied, or proposed to be levied, and the provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.
(3)Before considering such application, the Executive Council may call for any further information which it thinks necessary.
(4)If the Executive Council decides to consider the application, it may direct a local inquiry to be made by a competent person or persons authorised by it in that behalf. After considering the report of such local inquiry, and making such further inquiry as it may think necessary, the Executive Council shall, after consulting the Academic Council, grant or reject the application, in part or in whole. Where the application, or any part thereof, is granted, the Executive Council shall specify the subjects and the courses of instruction for which the institution is recognised, and make a report to that effect to the Academic Council and the Senate at their next succeeding meetings. Where the application, or any part thereof, is rejected, the grounds for such rejection shall be stated in the report.
(5)No institution shall be granted permanent recognition unless it has a standing of six years, and has attained and maintained the academic and administrative standard prescribed by the University from time to time.