(1)A college applying for affiliation to the University shall send a letter of application to the Registrar and shall satisfy the Syndicate -(a)that the college is to be under the management of a regularly constituted governing body;(b)that the qualifications of the teaching staff, their grades of pay and the conditions governing their tenure of office are such as to make due provision for the courses of instruction to be undertaken by the College;(c)that the buildings in which the college is to be located are suitable and that provision will be made in conformity with the regulations, for the residence, in the College, or in lodgings approved by the College, of students not residing with their parents or guardians, and for the supervision and physical welfare of students;(d)that due provision has been or will be made for a library;(e)where affiliation is sought in any branch of experimental science, that arrangements have been or will be made in conformity with the regulations for imparting instructions in that branch of science in a properly equipped laboratory of museum;(f)that due provision will so far as circumstances may permit, be made for the residence of the Head of the College and some members of the teaching staff in or near the College or the place provided for the residence of the students;(g)that the financial resources of the College are such as to make due provision for its continued maintenance;(h)that the affiliation of the College having regard to the educational facilities provided by other colleges in the same neighbourhood will not be injurious to the interests of education; and(i)that the college rules fixing the fees (if any) to be paid by the students have been so framed as to involve such competition with any existing college in the same neighbourhood as would be injurious to the interests of education.The application shall further contain an assurance that after the College is affiliated, any transference of management and all changes in the teaching staff shall be forthwith reported to the Syndicate.(2)On receipt of a letter of application under Sub-section (1), the Syndicate shall -(a)direct a local inquiry to be made by a competent person authorised by the Syndicate in this behalf;(b)make such further inquiry as may appear to them to be necessary; and(c)report to the Senate on the question whether the application should be granted or refused, either in whole or in part, embodying in such report the results of any inquiry under clauses (a) and (b).And the Senate shall, after such further inquiry (if any) as may appear to them to be necessary record their opinion on the matter.(3)The Registrar shall submit the application and all proceedings of the Syndicate and Senate relating thereto to the Government, who, after such further inquiry as may appear to them to be necessary, shall grant or refuse the application or any part thereof.(4)Where the application or any part thereof is granted, the order of the Government shall specify the courses of instruction in respect of which the College is affiliated; and, where the application or any part thereof is refused, the grounds of such refusal shall be stated.(5)An Application under Sub-Section (1) may be withdrawn at any time before an order is made under Sub-Section (3).
