35. Recognition of institutions of research and specialised studies.
- The [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall have the power, after consultation with the Academic Council, to recognize as a recognized institution any institution of research or specialized studies other than a college.(2)An institution applying for recognition under this section shall send a letter of application to the Registrar and shall give full information in the letter of application in respect of the following matters, namely:-(a)constitution and personnel of the managing body;(b)subject and courses in regard to which recognition is sought;(c)accommodation, [equipment, library facilities] [These words were substituted for the words 'equipment' by Gujarat 6 of 1973, section 31 (i).] and the number of students for whom provision has been or is proposed to be made;(b)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 equipment and for the continued maintenance and efficient working of the institution.(3)Before taking the application into consideration the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] may call for any further information which it may deem necessary.(4)[ If the [Executive Council] [Sub-section (4) was substituted for the original by Bombay 30 of 1954, section 18.] decides to take application into consideration, it may direct a local inquiry to be made by a competent person or persons authorized 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 to it to be necessary, the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] 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 [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall specify the subject and courses of instruction in respect of which the institution is recognized [* * * * *] [The words 'and make a report to that effect to the Academic Council and the Senate at their next succeeding meeting' were deleted by Gujarat 6 of 1973, section 31 (ii).]. Where the application or any part thereof is refused, the grounds of such refusal shall be stated.]
