(1)This section shall apply to the colleges.(2)This Executive Council may, [with the previous permission/approval of the State Government] [Sub-section (2) for the words 'with the previous sanction of the Chancellor' the words 'with the previous permission/approval of the State Government' substituted by U.P. Act No. 19 of 2007. Published in U.P. Gazette Extra Part I Section (ka) dated 3rd August, 2007 (w.e.f. 2 June, 2007).] admit any college which fulfils such conditions of affiliation, as play be prescribed to the privileges of affiliation or enlarge the privileges of any college already affiliated or withdraw or curtail any such privilege.(3)It shall be lawful for a college to make arrangement with any other college situated in the same local area, or with the University, for cooperation in the work of teaching or research.(4)Excepts as provided by this Act, the management of a college shall be free to manage and control the affairs of the college and be responsible for its maintenance and upkeep, and its Principal shall be responsible for the discipline of its students and for the superintendence and control over its staff.(5)Every college shall furnish such reports, returns and other particulars as the Executive Councilor the Vice-Chancellor may call for.(6)The Executive Council shall cause every college to be inspected from time to time at intervals not exceeding five years by one or more person authorised by it in that behalf, and a report of the inspection shall be made to the Executive Council.(7)The Executive Council may direct so inspected to take such action as may appear to it to be necessary within such period as may be specified.(8)The privileges of affiliation of a college which fails to comply with any direction of the Executive Council under sub-section (7) or to fulfil the conditions of affiliation may, after obtaining a report from the Management of the college and with the previous sanction of the [State Government,] [Sub-section (8) and (9) for the word 'Chancellor' the words 'State Government' substituted by U.P. Act No. 19 of 2007. Published in U.P. Gazette Extra Part I Section (ka) dated 3rd August, 2007 (w.e.f. 2 June, 2007).] be withdrawn or curtailed by the Executive Council in accordance with the provisions of the Regulations.(9)Notwithstanding anything contained in sub-sections (2) and (8), if the Management of any college has failed to fulfil the conditions of affiliation the [State Government] [Sub-section (8) and (9) for the word 'Chancellor' the words 'State Government' substituted by U.P. Act No. 19 of 2007. Published in U.P. Gazette Extra Part I Section (ka) dated 3rd August, 2007 (w.e.f. 2 June, 2007).] may, after obtaining a report from the Management and the Vice-Chancellor, withdraw or curtail the privileges of affiliation.
