15. Maintenance and admission to privileges of Colleges.-
(1)The Central Hindu College, [Banaras] [Substituted for the word " Benaras" by Act 55 of 1951, section 2], shall, from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, be deemed to be a College maintained by the University, and the University may found and maintain other colleges and [institutions including High Schools, within a radius of fifteen miles from the main temple of the University] [Substituted for the word " institutions of Benares" by Act 55 of 1951, section 11] for the purpose of carrying out instruction and research.(1A)[ The University may also found and maintain (within or beyond the aforementioned limits) special centres and laboratories for research in Humanities, Science and Technology, Education, Medicine and other professional subjects and in other spheres of learning and knowledge.] [Sub-section 1-A is added by Act 52 of 1966, section 15(a)](2)With the approval of the [academic Council] [ Substituted for the word " Senate" by Act 55 of 1951, section 2] and the sanction of the Visitor, and subject to the Statutes and [Ordinances] [ Substituted for the word " Regulations" by Act 55 of 1951, section 2] the University may admit colleges and [institutions including High Schools, within the aforementioned limits] [Substituted for the word " institutions of Benares" by Act 55 of 1951, section 11] to such privileges of the University, subject to such conditions, as it thinks fit.[Provided that no new college or institution started after the commencement of the Banaras Hindu University (Amendment) Act, 1966, shall be admitted to any such privileges of the University.] [Added by Act 52 of 1966, section 15(b)]
