Section 35 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
35. Affiliation.
(1)An Institution applying for affiliation to the university shall apply in writing to the Registrar and shall satisfy the Academic Council:-(a)that the college will supply a need in the locality in respect of instruction and teaching in the Health sciences having regard to the suitability of the locality where the college is to be established;(b)that the college is to be under the management of a governing body constituted under the provisions of law rule;(c)that the strength and qualification of the teaching staff and the conditions governing their tenure of office are such as to make due provision for the course of instruction, teaching or training to be undertaken by the college;(d)that the buildings in which the college is to be located are suitable and that provision will be made in conformity with the ordinances for the residence in the college or in lodgings approved by the college, for students not residing with their parents or guardians and for the supervision and welfare of students;(c)that due provision has been made or will be made of a library;(f)that arrangements have been or will be made in conformity with the statutes and ordinances for imparting instruction in Health sciences in a properly equipped laboratory or museum;(g)that due provision will, as far as circumstances may permit, be made for the residence of the Principal and some members of the teaching staff in or near the college or the place provided for the residence of the student;(h)that the financial resources of the college are such as to make due provision for its continued maintenance and efficient working; and(i)that the college rules fixing the fees if any to be paid by the students have not been so framed as to involve such competition with any existing college in the same neighborhood as would be injurious to the interests of education.(2)The application shall contain an assurance that after the college is affiliated and changes in the management or teaching staff and all other changes, which result in any of the requirements mentioned in the sub-section (1) not being fulfilled or continued to be fulfilled, shall be forthwith reported to the Academic Council.(3)On receipt of an application under sub-section (1), the Academic Council shall:-(a)direct a local in quiry to be made by a competent person or persons authorized by it in this behalf in respect of the matters referred to in subsection (1) and such other matters as may be deemed necessary and relevant;(b)make such further in quiry as may appear to it be necessary;(c)give due consideration to the request, if any made by the applicant for reconsideration of any of the conditions conveyed to him.(d)record its opinion on the question whether the application should be granted or refused in whole or in part, stating the result of any in quiry under clauses (a) and (b).(4)The Registrar shall submit the application and all proceedings to the State Government, which, after such in quiry as may appear to it to be necessary, shall grant or refuse the application or any part thereof.(5)Where the application or any part thereof is granted, the order of the State Government shall specify the courses of instruction in respect of which the college is affiliated and where the application or any part thereof, is refused, the grounds of refusal shall be stated.(6)As soon as possible after the State Government makes its order, the Registrar shall submit to the Board or Management a full report regarding the application, the action taken thereon under sub-sections (3) to (5) and of all proceedings connected therewith.(7)An application under sub-section (1) may be withdrawn at any time before an order is made under sub-section (4).
