Section 35(1) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(1)An Institution applying for affiliation to the university shall apply in writing to the Registrar and shall satisfy the Academic Council:-(a)that the college will supply a need in the locality in respect of instruction and teaching in the Health sciences having regard to the suitability of the locality where the college is to be established;(b)that the college is to be under the management of a governing body constituted under the provisions of law rule;(c)that the strength and qualification of the teaching staff and the conditions governing their tenure of office are such as to make due provision for the course of instruction, teaching or training to be undertaken by the college;(d)that the buildings in which the college is to be located are suitable and that provision will be made in conformity with the ordinances for the residence in the college or in lodgings approved by the college, for students not residing with their parents or guardians and for the supervision and welfare of students;(c)that due provision has been made or will be made of a library;(f)that arrangements have been or will be made in conformity with the statutes and ordinances for imparting instruction in Health sciences in a properly equipped laboratory or museum;(g)that due provision will, as far as circumstances may permit, be made for the residence of the Principal and some members of the teaching staff in or near the college or the place provided for the residence of the student;(h)that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working; and(i)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 neighborhood as would be injurious to the interests of education.
