Section 40(3) in The Gujarat Agricultural Universities Act, 2004
(3)The relations of the constituent colleges within the University area shall be governed by the Statutes to be made in that behalf, and such Statutes shall provide in particular for the exercise by the University of the following powers in respect of the constituent colleges, namely:-(i)to lay' down minimum educational qualifications for the different classes of teachers and tutorial staff employed by such colleges and the conditions of their service;(ii)to approve the appointments of the teachers made by such colleges;(iii)to require each such college to contribute a prescribed quota of recognised teachers in any subject for teaching on behalf of the University;(iv)to co-ordinate and regulate the facilities provided and expenditure incurred by such college in regard to libraries, laboratories and other equipments for teaching and research;(v)to require such colleges, when necessary, to confine the enrolment of students to certain subjects;(vi)to levy contributions from such colleges and make grants to them; and(vii)to require satisfactory arrangements for tutorial and similar other work in such colleges and to inspect such arrangements from time to time:Provided that a constituent college shall supplement such education in agriculture and allied sciences, research in agriculture or programmes of extension education, by tutorial or other instruction, teaching or training in a manner to be prescribed by the Regulations to be made by' the Academic Council.
