Section 40 in Shri Govind Guru University Act, 2015
40. Affiliation.
(1)A college applying for affiliation to the University shall send an application to the Registrar, and shall satisfy the Executive Council and the Academic Council,-(a)that the college will supply a need in the locality, and the suitability of the locality where the college is to be established;(b)that the college shall be under the management of a regularly constituted governing body under registered trust or, as the case may be, registered society;(c)that the strength and qualifications of the teaching and nonteaching staff and the conditions governing their tenure of office are such as to make due provision for the course of instruction, teaching or training to be undertaken by the college;(d)that the buildings in which the college is to be located are suitable, and provision shall 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 the students;(e)that due provision has been made or shall be made for library;(f)that where affiliation is sought in any branch of experimental science, that arrangements have been or shall be made in conformity with the Statutes, Ordinances and Regulations for imparting instruction in that branch of science in a properly equipped laboratory;(g)that the financial resources of the college are such as to make due provisions for its continued maintenance and efficient working. -(2)The application shall contain an undertaking that after the college is affiliated, any transfer of management and all changes in the teaching staff and all other changes which result in any of the aforesaid requirements not being fulfilled or continued to be fulfilled shall be forthwith reported to the Executive Council.(3)On receipt of an application under sub-section (1), the Executive Council shall-(a)direct local inquiry to be made by a competent person or persons authorized by the Executive Council in this behalf in respect of the matters referred to in sub-section (1) and such other matters as may be deemed necessary and relevant;(b)make such further inquiry as may appear to it to be necessary;(c)give due consideration to the request, if any, made by the applicant for reconsideration of any of the conditions conveyed to him;(d)record its opinion after consulting the Academic Council on the question whether the application should be granted or refused either in whole or in part, stating the result of any inquiry made under clauses (a), (b) and (c) of sub-section (3).(4)The Registrar shall submit the application and all proceedings, if any, of the Academic Council and the Executive Council relating thereto, to the State Government which, after such inquiry as may appear to it to be necessary, shall grant or refuse the application or any part thereof.(5)Where the application or any part thereof is granted, the order of the State Government shall specify the courses of the instructions 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.(6)As soon as possible after the State Government makes its order, the Registrar shall submit to the Board a report regarding the application, the action taken thereon under sub-sections (3) to (5) and of all proceedings connected therewith.(7)An application under sub-section (1) may be withdrawn at any time before an order is made under sub-section (4).
