Section 37B(2) in The University of Rajputana (Second Amendment) Act, 1950
(2)An institution applying for approval under this Statute shall send a letter of application to the Registrar and shall give full information therein respect of the following matters, namely:-(a)status for which it wants to apply;(b)constitution and personnel of the managing body;(c)subjects and course, in case such courses are different from those prescribed by the University, in regard to which approval is sought;(d)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(e)strength of the staff, their qualifications and salaries and the research or other educational work done by them; and(f)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.
