Section 38 in Uttar Pradesh State Universities Act, 1973
38. Associated Colleges
. - [(1) This section shall apply to the University of Lucknow] [Substituted by Uttar Pradesh Act No. 28 of 2006.].(2)Associated colleges shall be such as may be named by the Statutes.(3)It shall be lawful for an associated college to make arrangements with any other associated college or colleges or with the University for co-operation in the work of teaching.(4)The conditions of recognition of an associated college shall be prescribed by the Statutes or imposed by the Executive Council, but no associated college shall except with the previous approval of the [State Government] [Substituted by Uttar Pradesh No. 12 of 2007 (w.e.f. 2.6.2007).] be authorised to impart instruction for post-graduate degrees :Provided that if an associated college is refused recognition for imparting instruction for post-graduate degrees, such college may, with the approval of the [State Government] [Substituted by Uttar Pradesh No. 12 of 2007 (w.e.f. 2.6.2007).] be granted affiliation by any University referred to in Section 37, anything in Section 5 notwithstanding, and thereupon, such college shall cease to be an associated college.(5)Except as provided by this Act, the Management of an associated college shall be free to manage and control the affairs of the college and be responsible for its maintenance and upkeep. The Principal of ever)' such college shall be responsible for the discipline of its students and for the superintendence and control over its staff.(6)The Executive Council shall cause every associated college to be inspected from time to time at intervals not exceeding three years by one or more persons authorised by it in this behalf and a report of the inspection shall be made to the Executive Council.(7)The recognition of an associated college may, with the previous sanction of the [State Government] [Substituted by Uttar Pradesh No. 12 of 2007 (w.e.f. 2.6.2007).] be withdrawn by the Executive Council, if it is satisfied after considering any explanation furnished by the Management, that it has ceased to fulfil the conditions of its recognition or that it persists in making default in the performance of its duties under this Act or in the removal of any defect in its work pointed out by the Executive Council.(8)[ Notwithstanding anything in this section or in Section 5, any associated college situated within the area of any University to which this section applies, may, subject to such directions, as may be issued by the State Government in this behalf, be admitted to the privileges of affiliation by any University to which Section 37 applies.] [Substituted by Uttar Pradesh Act No. 19 of 1987.]
