(1)An application for affiliation to the University of any college [or for affiliation in new courses in any affiliated college] [Inserted by Act 29 of 1985, w.e.f. 18-11-1982.] shall be sent by the educational agency to the Registrar within such time and in such manner as may be prescribed by the Statutes.(2)[ The terms and conditions of affiliation of a college or of affiliation in new courses in an affiliated college and the procedure to be followed by the Syndicate in granting such affiliation, including the period within which the Syndicate shall consider an application under sub-section (1), shall be prescribed by the Statutes:Provided that the Chancellor may, by notification in the Gazette, for reasons to be specified in the notification, extend the period within which the Syndicate shall consider any application under sub-section (I) whether such period has already expired or not, by such further period, not exceeding one year, as may be specified in such notification.] [Substituted by Act 29 of 1985, w.e.f. 18-11-1982.](3)Without prejudice to the generality of the provisions of sub-section (2), Statutes may provide for the pattern of staff, scales of pay and terms and conditions of service of members of the staff and admission and selection of students for courses and examinations.
