Section 49 in Dr. Babasaheb Ambedkar Technological University Act, 2014
49. Procedure for affiliation.
(1)On receipt of the permission from the State Government under section 48 the Academic Council of the University shall consider grant of first time affiliation to the new college or institution by following the prescribed procedure given in sub-section (2) and after taking into account whether and the extent to which the stipulated conditions have been fulfilled by the college or institution. The decision of the Academic Council in this regard shall be final.(2)For the purpose of considering the application for the grant of affiliation the Academic Council shall cause an inquiry by a committee constituted for the purpose by it.(3)The Academic Council shall decide,-(a)whether affiliation should be granted or rejected;(b)whether affiliation should be granted in whole or part;(c)subjects, courses of study, the number of students to be admitted;(d)conditions, if any, which may be stipulated while granting or for granting the affiliation.(4)The Registrar shall communicate the decision of the Academic Council to the Management with a copy to the Director of Higher Education, and if the application for affiliation is granted, alongwith an intimation regarding-(a)the subjects and the courses of study approved for affiliation;(b)the number of students to be admitted;(c)the conditions, if any, subject to the fulfillment of which the approval is granted.(5)The procedure referred to in section 48, except the second proviso to sub-section (5) thereof, shall mutatis-mutandis, apply for the permission to open new courses and additional faculties. The procedure for permission for starting new subjects and additional divisions in the existing colleges and institutions shall be such as may be prescribed by the State Government, from time to time.(6)No student shall be admitted by the college or institution unless the first time affiliation has been granted by the University to the college or institution.(7)The procedure referred to in sub-section (1) to (4) shall apply, mutatis-mutandis, for the consideration of continuation of affiliation, from time to time.
