Section 46 in The West Bengal University of Health Sciences Act, 2002
46. Conditions for affiliation and recognition.
- The Management applying for affiliation or recognition and management whose college or institution has been granted affiliation or recognition, shall give or comply with the following undertaking-(a)that the provisions of this Act, and the regulations made thereunder and the standing orders and directions of the University, shall be observed;(b)that there shall be a separate local managing committee provided for an affiliated college as provided by section 49;(c)that the number of students admitted for courses of study shall not exceed the limits prescribed by the University and the Government;(d)that there shall be suitable and adequate physical facilities such as building, laboratories, libraries, books, equipments required for teaching and research hostels, gymnasium, as may be prescribed by Statutes;(e)that the financial resources of the college or institutions shall be such as to make due provision for its continued maintenance and working;(f)that the strength and qualifications of teaching and non-teaching staff of the affiliated colleges and recognised institutions and the emoluments and the terms and conditions of service of the staff of affiliated colleges shall be such as may be prescribed by the University and which shall be sufficient to make due provision for courses of study, teaching or training or research, efficiently;(g)that the services of all teaching and non-teaching employees and the facilities of the college to be affiliated shall be made available for conducting examinations and for promoting other activities of the University;(h)that the directions, and orders issued by the Chancellor, Vice-Chancellor and other officers of the University in exercise of the powers conferred on them under the provisions of this Act, Statutes, Ordinances, Rules and Regulations shall be complied with;(i)that there shall be no transfer of the management without previous permission of the University;(j)that the college or institution shall not be closed without previous permission of the University;(k)that in the event of disaffiliation or derecognition under section 55, or closure of the college or institution under section 56, all the assets of the college or institution including building and equipment which have been constructed or created out of the amount paid as a grant-in-aid by the Government or the University Grants Commission shall vest in the Government.
