Section 28 in The Uttar Pradesh State Sports University Act, 2021
28. Affiliation. -
(1)The Board may with the previous sanction of the State Government admit any college which fulfils such conditions of affiliation, as may be prescribed :Provided that unless all the prescribed conditions of affiliation arc fulfilled by a college, it shall not admit any student in the first year of the course of study for which affiliation is granted under the foregoing proviso after one year from the date of commencement of such affiliation.(2)A college or institution applying for affiliation to the University shall submit an online application with e-Sign in the prescribed format to the Registrar, six months prior to the proposed date of starting the college.(3)Any college or institution applying for affiliation shall apply online in such form along with such fees and security in such manner and shall fulfil such norms and criteria as may by prescribed.(4)The College/Institution should have teaching faculty as per guidelines issued by respective regulatory bodies concerned with the discipline.(5)In addition the College/Institution should have a formal agreement for the entire duration of the courses with the Associated Activities School/Colleges as defined in clause (c) of section 2 of this Act.(6)On receipt of the application made under sub-section (2), the Board shall, in consultation with the Academic Council and after giving to the college or the institution an opportunity of stating its case, determine whether the college will meet a need in the locality, having regard to the type of education intended to be provided by the college, the existing provision for the same type of education made by other colleges in the neighbourhood and the suitability of the locality where the college is to be established and comply with the provisions of the Act and the regulations, record its opinion as to whether the affiliation should be granted or refused either in whole or in pan and communicate the decision online to the college or institution. In case of minor deficiencies a time duration for compliance before the start of the course can be stipulated. No course shall commence unless all the conditions arc fulfilled.(7)Where an application for affiliation or any part thereof is granted, the order of the Board shall specify the courses of the 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 recorded and shall be communicated online to the college or institution within 30 days.(8)Any college or institution not satisfied with the decision of the Board under sub-section (6). may prefer an appeal to the State Government within sixty days from the date of communication of such decision or order and the decision of the State Government on such appeal shall be final.(9)It shall be lawful for an affiliated college to make arrangement with any other affiliated or associated college situated in the same local area, or with the University, for cooperation in the work of leaching or research.(10)Except as provided by this Act, the management of an affiliated college shall be free to manage and control the affairs of the college and be responsible for its maintenance and upkeep, and its Principal shall be responsible for the discipline of its students and for the superintendence and control over its staff.(11)Every affiliated college shall furnish self certified reports, returns, on prescribed performs and other particulars online which may be inspected and verified on randomized basis by officers authorized by the Vice-Chancellor.(12)The Executive Council shall cause every affiliated college to be inspected from lime to time at intervals not exceeding two years by one or more persons authorised by it in that behalf, and a report of the inspection shall be made to the Executive Council.(13)The Executive Council may direct an affiliated college so inspected to take such action as may appear to it to be necessary within fifteen days.(14)The Privileges of affiliation of a college which fails to comply with any direction of the Executive Council under sub-section (11) or to fulfill the conditions of affiliation may, after obtaining a report from the Management of the college and with the previous sanction of the State Government, be withdrawn or curtailed by the Executive Council in accordance with the provision of the Statutes.(15)Notwithstanding anything contained in sub-section (1) and (12), if the Management of an affiliated college has failed to fulfil the conditions of affiliation, the State Government may, after obtaining a report from the Management and the Vice-Chancellor, withdraw or curtail the privileges of affiliation.(16)Notwithstanding anything to the contrary contained in any other provisions of this Act, a college, which has already been given affiliation to a University before the commencement of this Act in specific subject for a specified period shall be entitled to continue the course of study for which admissions have already taken place but it shall not admit any student in the first year of such course of study without obtaining affiliation under sub-section (1).
