7A. [ New colleges to require permission For establishment and affiliation. [Inserted by Act No. 21 0f 2011 dated 7th May, 2011]
(1)Every person desired of establishing any college for instructions, teaching and training in Agriculture and allied Sciences within the jurisdiction of the University shall make an application containing detail information to the State Government or such authority as the State Government may, by order, specify, for grant of permission to establish and administer or run such college.(2)On receipt of application, the State Government or the authority specified by it, shall, after making such enquiry as it may deem fit, grant permission subject to such terms and conditions, if any, as it may deem fit to impose.(3)Every college established after obtaining permission shall be affiliated to the University and such college shall be admitted to the privileges of the University under the provisions of the Act.]
