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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(3) in University of Horticultural Sciences Act, 2009

(3)A college applying for affiliation to the University shall send an application to the Registrar within the time limit stipulated in the advertisement furnishing the information with respect to the following namely:
(i)that it will supply a need in the locality, having regard to the type of education intended to be provided by the college, the existing provision for the same type of education made by other colleges in the neighbourhood and the suitability of the locality where the college is to be established;
(ii)that it is to be under the management of a regularly constituted governing body;
(iii)that the strength and qualifications of the teaching staff and the conditions governing their tenure of office are such as to make due provision for the courses of instruction, teaching or training to be undertaken by the college;
(iv)that the infra-structures including the buildings in which the college is to be located are suitable and that provision shall be made in conformity with the statutes and regulations for the residence in the college or in lodgings approved by the college, for students not residing with their parents or guardians and for the supervision and welfare of students;
(v)that due provision has been made for a library and other service centers;
(vi)that where affiliation is sought in any branch of experimental science, that arrangements have been or will be made, within a stipulated time, in conformity with the Statutes, and Regulations for imparting instruction in the branch of science in a properly equipped laboratory or museum, experimental fields;
(vii)that as far as circumstances may permit, due provision shall be made for the residence of the principal and members of the teaching staff in or near the college or the place provided for the residence of students;
(viii)that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working; and
(ix)that rules fixing the fees if any to be paid by the students have been framed.