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State of Gujarat - Section

Section 40 in The Gujarat Agricultural Universities Act, 2004

40. Constituent colleges.

(1)All colleges, which have become constituent colleges under clause (c) of sub-section (1) of section 66, and all colleges within the University area, which may hereafter become University colleges, shall be the constituent colleges of the University.
(2)[ ***] [Deleted '(2) No educational institution imparting education in agriculture and allied sciences or conducting and guiding research in agriculture or conducting and guiding programmes of extension education and situate within the University' area shall, save with the consent of the University and the sanction of the State Government, be associated in any way with, or seek admission to any of the privileges of, any other University established by law.' by Gujarat Act No. 9 of 2014, dated 25.7.2014.]
(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.
(5)Subject to the provisions of the Statutes, the Academic Council shall organise and co-ordinate the education, research or programmes of extension education.