Section 37 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
37. Recognition of institution of research and specialised studies.
(1)The Executive Council shall have the power, after consultation with Academic Council, to recognise as a recognised institution any institution of research or specialised studies other than a college.(2)An institution which desires to have such recognition shall send a letter of application to the Registrar and shall give full information in the letter of application in respect of the following matters, namely :(a)constitution and personnel of the managing body;(b)subjects and courses in regard to which recognition is sought;(c)accommodation, equipment, library facilities and the number of students for whom provision has been or is proposed to be made;(d)the strength of the staff, their qualification and salaries and the research work done by them;(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipments and for the continued maintenance and efficient working of the institution.(3)Before taking the application into consideration, the Executive Council may call for any further information which it may deem necessary.(4)If the Executive Council decides to take the application into consideration, it may direct a local inquiry to be made by a competent person or persons authorised by it in this behalf. After considering the report made as a result of such local inquiry and making such further inquiry as may appear to it to be necessary, the Executive Council shall, after obtaining the opinion of the Academic Council, grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Executive Council shall specify the subjects and courses of instructions in respect of which the institution is recognised and make a report to that effect to the Academic Council at their next succeeding meeting. Where the application or any part thereof is refused, the grounds of such refusal shall be stated.
