Section 40(1) in Shri Govind Guru University Act, 2015
(1)A college applying for affiliation to the University shall send an application to the Registrar, and shall satisfy the Executive Council and the Academic Council,-(a)that the college will supply a need in the locality, and the suitability of the locality where the college is to be established;(b)that the college shall be under the management of a regularly constituted governing body under registered trust or, as the case may be, registered society;(c)that the strength and qualifications of the teaching and nonteaching staff and the conditions governing their tenure of office are such as to make due provision for the course of instruction, teaching or training to be undertaken by the college;(d)that the buildings in which the college is to be located are suitable, and provision shall be made in conformity with the Ordinances, for the residence in the college or in lodgings approved by the college, of students not residing with their parents or guardians, and for the supervision and welfare of the students;(e)that due provision has been made or shall be made for library;(f)that where affiliation is sought in any branch of experimental science, that arrangements have been or shall be made in conformity with the Statutes, Ordinances and Regulations for imparting instruction in that branch of science in a properly equipped laboratory;(g)that the financial resources of the college are such as to make due provisions for its continued maintenance and efficient working. -
