Section 49 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
49. Relations of affiliated colleges with the University.
- The relations of the affiliated colleges with the University shall be governed by the Statutes to be made in that behalf, and such Statutes shall provide in particular for the exercise by the University of the following powers in respect of the colleges affiliated to the University :-(i)To lay down minimum educational qualifications for the different classes of teachers and tutorial staff employed by such colleges and the conditions of their service ;(ii)To approve the appointments of the teachers made by such colleges ;(iii)To co-ordinate and regulate the facilities provided and expenditure incurred by such colleges in regard to libraries, laboratories and other equipments for teaching and research ;(iv)To require such colleges, when necessary, to confine the enrolment of students to certain subjects ;(v)To regulate conditions of service of teachers of such colleges including the grant of leave with or without allowances and the constitution of pension, insurance and provident funds for the benefit of such teaches ; and(vi)To require satisfactory arrangements for tutorial and similar other work in such colleges and to inspect such arrangements from time to time :Provided that such colleges shall supplement such teaching by tutorial or other instruction or training in a manner to be prescribed by the Regulations to be made by the Academic Council.Enrolment and Degrees.
