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State of West Bengal - Section

Section 48 in The West Bengal University of Health Sciences Act, 2002

48. Procedure for affiliation.

(1)On receipt of the permission from the Government under section 46, the Academic Council of the University shall consider grant of first time affiliation to a new college or institution by following the prescribed procedure given in sub-section (2) and after taking into account whether, and the extent to which, the stipulated co-ordinations have been fulfilled by the college or institution. The decision of the Academic Council in this regard shall be final.
(2)For the purpose of considering the application for the grant of affiliation, the Academic Council shall cause an inquiry by a committee Constituted for the purpose by that Council.
(3)The Academic Council shall decide-
(a)whether affiliation should be granted or rejected;
(b)whether affiliation should be granted in whole or in part;
(c)subjects, courses of study, the number of students to be admitted;
(d)conditions, if any, which may be stipulated, while granting, or for granting the affiliation.
(4)The Registrar shall communicate the decision of the Academic Council to the applicant with a copy to the Secretary, Medical Education and Drugs Department, and the application for affiliation shall be granted along with intimation regarding-
(a)the subjects and the courses of study approved for affiliation;
(b)the number of students to be admitted;
(c)the conditions, if any, subject to the fulfilment of which the approval is granted.
(5)The procedure referred to in section 46 shall apply, mutatis mutandis, for the permission to open new courses, additional faculties, new subjects and additional divisions.
(6)No students shall be admitted by the college or institution unless the first time affiliation has been granted by the University to such college or institution.
(7)The procedure referred to in section 50 shall apply, mutatis mutandis, for the consideration of continuation of affiliation, from time to time.