Section 37 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
37. Recognition of institutions of research and specialized studies.
(1)The Academic Council shall have the power to recognize as a recognized institution any institution of research or specialized studies in Indian System of Medicine other than a college.(2)An institution which desires to have such recognition shall send letter of application to the Registrar and shall give full information in the letter of application in respect of the following matters, namely:-(a)constitution and personnel of the managing body;(b)subjects and courses in regard to which recognition is sought:(c)accommodation, equipment, library facilities and the number of students for whom provisions has been or is proposed to be made;(d)the strength of the staff, their qualifications and salaries and the research work done by them;(e)fees levied or proposed To be levied and the financial provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.(3)Before taking the application into consideration the Academic Council may call for any further information, which it may deem necessary.(4)If the Academic Council decides to take the application into consideration, it may direct a local inquiiy to be made by a competent person or persons authorized by it in this behalf. After considering the report made as a result of such local inquiry and making such further inquiry as may appear to it to be necessary, the Academic Council shall grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Academic Council shall specify the subjects and courses of instruction in respect of which the institution is recognized and make a report to that effect to the Board of Management at its next succeeding meeting. Where the application or any part thereof is refused, the grounds of such refusal shall be stated.
