Section 38(2) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(2)An institution applying for recognition under this section shall send of application to the Registrar and shall give full information in such letter in respect of the following matters, namely:-(a)constitution and personnel of the managing body;(b)subjects and courses in regard to which recognition is sought;(c)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(d)strength of the staff, their qualifications and salaries and the research work done by them; and(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings, roads and equipment and for the continued maintenance and efficient working of the institution.
