Section 5 in The Statues and Regulations for Affiliation of Anna University
5. Conditions to be satisfied by colleges seeking affiliation.
- 5.1 Society/ trust. - A registered society/ registered trust may alone be eligible to seek affiliation for academic programmes and it shall satisfy the conditions stipulated in sub-statutes 5.2 to 5.18 so far as they are not inconsistent with the regulations that may be stipulated by the AICTE, from time to time.5.2Constitution of the governing council of a college. - The college shall be managed by a regularly constituted governing council. The composition, functions and other conditions pertaining to the governing council shall be as prescribed in the regulations.5.3Other bodies of a college. - The college shall have a duly constituted Planning and Monitoring Board as prescribed in the regulations to formulate long term and short-term development programmes for the college to achieve academic excellence in tune with the policies of the University.The college shall make provision to have an "Alumni Association" to promote interaction between alumni and the college, as prescribed in the regulations.The college shall have a "Training and Placement Cell" to take care of training and placement requirements of the students, as prescribed in the regulations.5.4Financial stability. - The college shall have adequate financial resources lo meet effectively the annual maintenance and development expenditures of the college.5.4.1Utilization of funds and audit. - The amounts under any head collected by the college from the students shall be expended solely for the betterment and growth of the college and to provide facilities for the benefit of the students and staff of the college.The college shall submit its statement of accounts duly audited by a Chartered Accountant to the University every year and also submit the financial details in the proscribed format as given in the regulations.5.5Land and building requirements. - The college shall have adequate land and buildings as prescribed in the regulations and shall use them only for its academic functions.5.6Laboratories and equipment. - The college shall have the required laboratories and equipment to carryout experiments/studies, meeting the requirements of the curriculum and syllabi for the academic programme(s), as prescribed in the regulations.5.7Computer centre. - The college shall have a computer centre as a centralised service facility for the use of students and staff as prescribed in the regulations.5.8Library. - The college shall have a library consisting of text books, reference books, journals and electronic reference facilities, as prescribed in the regulations.5.9Hostels. - The college shall make adequate provision for the residence of its students in the campus, as prescribed in the regulations.5.10Staff. - The college shall have adequate number of teaching and non-teaching staff appointed on a full time basis, with qualifications and experience asFaculty shall be periodically appraised of their performance to facilitate promotions under Career Advancement Scheme and other faculty improvement/ development programmes as prescribed in the regulations.The college shall evolve necessary establishment rules for service conditions for staff (Teaching and Non-Teaching), and rules for conduct and procedure for disciplinary proceedings. Such rules shall be made available to all the staff of the college. The college shall evolve a mechanism for grievance redressal of all the staff of the college.5.11Health centre. - The college shall have a health centre manned by the required medical and para-medical staff, as prescribed in the regulations.5.12Co-curricular activities. - The college shall have facilities to offer co-curricular activities such as National Cadet Corps (NCC), National Service Scheme (NSS), National Sports Organisation (NSO) and Youth Red Cross (YRC) along with adequate manpower and infrastructure facilities, as prescribed in the regulations.5.13Necessary amenities. - The college shall make available all necessary amenities, as prescribed in the regulations.5.14Discipline. - The college shall have a duly constituted "Discipline and Welfare Committee", as prescribed in the regulations to maintain harmony and discipline in the college campus including the hostel premises and to redress all grievances of students.5.15Maintenance of registers and records. - The college shall maintain registers and records pertaining to academic, administrative and financial functions of the college, as prescribed in the regulations and the same may be made available to the,University, as and when required.5.16Returns from the college. - The college shall furnish such returns and other information as the University may require for monitoring the academic functions of the college.5.17Conduct of University examinations. - The college shall provide all the required facilities, including sparing of the premises and the staff for the conduct of examinations, invigilation during examinations, and assisting the evaluation process, as directed by the University.5.18Conduct of academic programmes, other than those affiliated to University. - Starting and conducting of "study centres" of Open Universities on the affiliated college premises shall be done only with the prior explicit approval of the University.Academic programmes leading to the award of degrees, diplomas, certificates and other academic distinctions by other Universities/ institutions/ organisations shall not be conducted by the affiliated colleges.
