Section 48(5) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(5)Out of the applications recommended by the University, the State Government may grant permission to such institutions as it may consider right and proper in its absolute discretion, taking into account the State Government's budgetary resources, the suitability of the managements seeking permission to open new institutions and the State level priorities with regard to location of institutions of higher learning:Provided that, in exceptional cases and for the reasons to be recorded in writing any application not recommended by the University may be approved by the State Government for starting a new college or institution of higher learning:Provided further that, from every academic year such permission from the State Government shall be communicated to the University on or before 30th June of the year, in which the new college is proposed to be started. Permissions received thereafter shall be given effect by the University only in the subsequent academic year.
