(1)All university colleges and the colleges specified in Schedule II and all colleges within the University Area which may hereafter be affiliated to the University shall be the constituent colleges of the University.(2)All institutions within the University Area recognized under section 46 shall be the constituent recognized institutions of the University.(3)All colleges and institutions outside the University Area admitted to the privileges of the University under sub-section (4) of section 5 shall respectively be the affiliated colleges and recognised institutions.(4)The relations of the constituent colleges and constituent recognized institutions and the affiliated colleges and recognised institutions with the University 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 such colleges and institutions:-(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 appointment of the teachers made by such colleges and institutions ,(iii)to require each such college and institution 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 by such colleges and institutions in regard to libraries, laboratories, and other equipment for teaching and research,(v)to levy contributions for providing certain facilities from such colleges and institutions and make grants to them, and(vi)to require satisfactory arrangements for tutorial and similar other work in such colleges and institutions and to inspect such arrangements from time to time.
