Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 4 in Gujarat Professional Technical Educational Colleges or Institutions (Procedure for Declaration of Centre of Excellence) Rules, 2014

4. Powers and Functions of High Level Committee.

(1)The Committee shall have the following powers, namely:-
(a)to give its evaluation in numerical values in the scale of 0 to 10 for the different parameters of evaluation mentioned in Appendix I;.
(b)to recommend explicitly to the State Government the eligibility or otherwise for conferring the status of the 'Center of Excellence' to the applicant College, Institution or the private University, in Form "C" as specified in the Appendix I.
(2)The Committee shall have the following functions, namely:-
(a)to undertake the perusal and evaluation of the structured proposal submitted by the applicant Colleges, Institutions or the Private Universities in Form "B" as specified in the Appendix I;
(b)to visit the campus of applicant College, Institution or the Private University for seeking additional information, clarification and interaction with the management, faculty and students of the said College, Institution or the Private University and record observations;
(c)to collect the information and data during its visit, the comprehensive presentation integrating infrastructure development, directions of growth and achievements;
(d)to discuss with the Director General, Directors and Deans with respect to the matters and issues related to items specified at serial numbers (1),(2) and (3) of Part-B of the Appendix I.