Section 37 in Assam Science & Technology University Act, 2009
37.
After the commencement of this Act, any college or institution applying for affiliation to the University shall satisfy the Executive Council -(a)that the college shall be under the management of a duly constituted Governing Body which shall include at least two representatives of the University and at least three representatives of the teaching staff of the college or institution as the case may be, including the Principal;(b)that the land and buildings of the college or institution, as the case may be, and the equipments for teaching therein arc adequate and suitable;(c)that the strength and qualifications of the teaching staff are sufficient for the courses of instruction, to be sufficient for the courses of instruction to be imparted in the college or institution and that the tenure of office of the teaching staff is reasonable;(d)that adequate arrangements will be made for the welfare, discipline and supervision of its students;(e)that the financial resources of the college or institution are adequate to make provisions for its continued maintenance and efficient working; and(f)that the affiliation of the colleges or institutions having regard to the educational facilities provided by the other colleges or institutions in the same neighborhood, will not be injurious to the interest of education.
