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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1)(a) in U.P. Pravidhik Shiksha (Committees and Sub-Committees, Affiliation of Institutions) Regulation, 2000

(a)to examine proposals on the form prescribed by the Board from time to time regarding affiliation of any new institution or any affiliated institution proposing to start a new course of study and to make recommendations for affiliation after considering as far as possible, the following points:
(i)whether there is a demand for a particular course of study for which affiliation is sought?
(ii)whether the proposed location of institution is satisfactory?
(iii)whether adequate facilities near the proposed location are available to the proposed institution for power and water supply?
(iv)whether sufficient land is available as per norms of the All India Council of Technical Education?
(v)whether the financial resource for the purpose of the institution are adequate is per norms of the All India Council of Technical education?
(vi)whether adequate hostel facilities in connection with the institution are available?
(vii)whether the stall, building and equipment for running the institution or courses of study are adequate as per norms of the All India Council of Technical Education? and
(viii)whether the authorities of the proposed institution are prepared to abide by the conditions of affiliations laid down by the Board.