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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Karnataka - Subsection

Section 40(6) in Visvesvaraya Technological University Act, 1994

(6)Where the application or any part thereof is granted, the order of the University shall specify the courses of instruction in respect of which and the period for which the college is affiliated, and where the application or any part thereof is refused by the State Government or the University the reasons for such refusal shall be stated:Provided that on the recommendation of the State Government permanent affiliation may be granted to any college which was affiliated continuously for a period not less than five years fulfilling all the conditions of affiliations, and attaining the academic and administrative standards prescribed by the University from time to time.