Section 35(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(2)A college applying for an affiliation shall satisfy the Executive Council and the Academic Council-(a) that the college will supply a need in the locality, having regard to the type of education intended to be provided by the college, the existing provisions for the same type of education made by other colleges in that locality and the suitability of the locality where the college is to be established;(b)that the college is to be under the management of regularly constituted governing body;(c)that the strength and qualifications of the teaching staff and the conditions governing their tenure of office are such as to make due provision in the courses of instructions, teaching or training to be undertaken by the college;(d)that there are or shall be made suitable and adequate physical facilities such as buildings, laboratories, library, books, equipments required for teaching and research, hostels, as may be prescribed in the Statute;(e)that due provision is made or shall be made as far as circumstances may permit, for the accommodation of the Principal and other members of the teaching staff in or near the college or the place provided for the residence of the students;(f)that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working;(g)that the college rules fixing the fees (if any) to be paid by the students have not been so framed as to involve such competition with any existing college in the same neighbourhood as would be injurious to the interest of the education;(h)that for recruitment of the Principal and members of the teaching staff of the college, there is a selection committee of the college which shall include-(i)in the case of recruitment of the Principal, a representative of the University nominated by the Vice-Chancellor, and(ii)in the case of recruitment of a member of the teaching staff of the college, a representative of the University nominated by the Vice-Chancellor and the Head of the Department, if any, concerned with the subject to be taught by such members :Provided that, nothing in this clause shall apply to a Government college, a college maintained by Government or a college established and administered by minority based on religion or language;(i)that the college shall comply with the Statutes, Ordinances and Regulations providing for conditions of service including salary scales and allowances of the teaching and other academic and non-academic staff of an affiliated college, not being a Government college or a college maintained by the Government.(j)such other conditions as may be prescribed in the Statutes in accordance with the provisions of this Act.
