Section 49 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
49. Affiliated colleges and institutions.
- The relations of the affiliated colleges, University colleges and recognised or approved institutions within the University area shall be governed by the Statutes to be made in that behalf, and such Statutes shall provide in particular for the exercise by the University of the following powers in respect of the affiliated degree colleges and recognised institutions, namely:(i)to lay down minimum educational qualifications for the different classes of teachers and tutorial staff employed by such colleges and institutions and the conditions of their service;(ii)to approve the appointments of the teachers made by such colleges and institutions;(iii)to require each such college and institutions to contribute a prescribed quota of recognised teachers in any subject for teaching on behalf of the University;(iv)to co-ordinate and regulate the facilities provided and expenditure incurred by such colleges and institutions in regard to libraries, laboratories and other equipments for teaching and research;(v)to require such colleges and institutions, when necessary, to confine the enrolment of students to certain subjects;(vi)to levy contributions arrangements for tutorial and similar other work in such colleges and institutions and to inspect such arrangements from time to time :Provided that, a degree college or recognised institution shall supplement such teaching by tutorial or other institution, teaching or training in a manner to be prescribed by the Regulations to be made by the Academic Council.
