Section 31 in Maharshi Dayanand Saraswati University Act, 1987
31. Conferment of Autonomous Status.
(1)An affiliated college or a recognised institution or a University department may be conferred the autonomous institute by the University in the manner of admission of students, prescribing the courses of studies, imparting instructions and training, holding of examinations and the powers to make necessary rules for the purpose.(2)The Board shall for the purpose of satisfying itself about the standards of education in such a college, institution or department, may direct an enquiry to be made by a standing committee in such manner as may be prescribed.(3)On receipt of the report of the said committee and the recommendations of the Academic Council thereon, the Board, on being satisfied, shall refer the matter to the University Grants Commission and the State Government to obtain their concurrence.(4)On receipt of such concurrence, the University shall confer the autonomous status on the College, the institution or the department, as the case may be.(5)The status of autonomy may be granted initially for a period of five years subject to review by an expert committee to be constituted for this purpose. The committee shall comprise the following, namely:-(a)one nominee of the University;(b)one nominee of the State Government;(c)one nominee of the University Grants Commission;(d)one Principal of an autonomous College to be nominated by the Vice-Chancellor; and(e)an officer of the University.(6)The Committee shall submit its report to the Board for further action.(7)The University shall continue to exercise general supervision over such College, institution or department and to confer degrees on the students of such college, institution or department.(8)The autonomous college, institution or department shall appoint such committees as may be prescribed for the proper management relating to academic, financial and administrative affairs.(9)Every autonomous college, institution or department shall furnish such reports, returns and other informations as the Board may require from time to time or judge efficiency.(10)The Board shall cause every autonomous College, institution or department to be inspected from time to time.
