(3)A college applying for affiliation to the University shall apply to the Registrar within the time-limit fixed by the Ordinances made in that behalf, and shall satisfy the Executive and Academic Councils"(a)that it will supply a need of the locality, having regard to the type of education intended to be provided by the college, the facilities existing for the same type of education in the neighbourhood and the suitability of the locality;(b)that, for the college for which affiliation is sought, a separate local managing committee shall be constituted by the Management, which shall consist of not less than seven and not more than fifteen members, of whom the Principal shall be one (who shall also be the Secretary of such Committee), two shall be other teachers in the college elected by such teachers from amongst themselves and one shall be an employee (not being a teacher) in the college elected by such employees from amongst themselves. The members so elected shall hold office for a term of three years from the date of their election. The local managing committee shall keep true and proper accounts of the income and expenditure of the college, and shall have such other duties and functions as may be assigned to it by the Management.The local managing committee shall perform such duties and discharge such functions subject to the control and supervision of the Management;(c)that a college, if managed and maintained by the State Government, shall notwithstanding clause (b) above, have an Advisory Committee in place of a local managing committee, consisting of not more than fifteen members, including the Principal and two other teachers of the college and two Teachers of the University nominated by the Executive Council;(d)that the strength, qualifications and emoluments of the teaching staff, and their terms and conditions of service wilt be such as to make due provision for the courses of study, teaching or training to be efficiently undertaken by the college;(e)that the buildings in which the college is to be located are suitable, and that provision will be made in conformity with the Ordinances, 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 welfare of students;(f)that, due provision has been or will be made within a reasonable time for a library;(g)that, where affiliation is sought in any branch of experimental science, arrangements have been or will be made within a reasonable time, in conformity with the Statutes, Ordinances and Regulations for imparting instructions in that branch of science with a properly equipped laboratory or museum;(h)that due provision will, as far as circumstances may permit be made within a reasonable time for the residence of the Principal and some members of the teaching staff in or near the college or the place provided for the residence of students;(i)that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working;(j)that the rates of fees charged to the students are in accordance with the rates prescribed by the University from time to time;(k)that the college gives an undertaking that, in the event of affiliation being granted by the State Government, it shall not change or transfer the management of the college without previous permission of the Executive Council, and shall report all changes in the teaching staff, and all other changes that may result in any of the aforesaid requirements not being fulfilled or continuing to be fulfilled;(l)that the college gives an undertaking that the emoluments, including allowances that are required to be paid to teachers and other employees of the college, are, and shall be in accordance with the grades and allowances sanctioned under the Statutes from time to time, and that the rules prescribing the qualifications, security of tenure, disciplinary matters and other terms and conditions of service of the teachers and other employees of the college shall be in accordance with the Statutes made by the Senate from time to time;(m)that the college gives an undertaking that it shall deposit such funds, (including provident funds and permanent funds, if any) with the University and College Development Finance Corporation, as and when established, as the State Government may, from time to time, direct, if the rate of interest offered by that Corporation for similar investment is not less than that offered by any of the Banks referred to in sub-section (5) of section 70, and(n)that the college gives an undertaking that it shall comply with all the provisions of this Act and the Statutes, Ordinances, Regulations and Rules made thereunder.
