(1)No educational institution shall be admitted as college, unless the following conditions are compiled with, namely: -(a)it is a college recognized by Government as such imparting higher education.(b)Concurrence of Govt. to the proposal has been obtained;(c)The institution has appointed teachers with qualifications prescribed by the University Grants Commission or the State Government, as the case may be;(d)The institution has buildings, library, laboratory and other infrastructure required for imparting education;(e)The admission of the institution as a college has, on an application made in that behalf, been approved by the Syndicate; and(f)All provision of the Statutes relating to admission of educational institutions as colleges have been fully compiled with:Provided that in case the institution has substantially compiled with the provision of the Statutes, it can be admitted provisionally as a college for one academic session at a time for a maximum period of two academic sessions.
