Section 61 in A.P.J. Abdul Kalam Technological University Act, 2015
61. Procedure for permission.
(1)The University shall prepare a perspective plan for educational development for the location of institutions of higher learning in a manner ensuring equitable distribution of facilities for higher education in Engineering having due regard, in particular, to the needs of unserved and under developed areas within the jurisdiction of the University. Such plan shall be prepared by the Academic Committee and got approved by the Executive Committee and shall be placed before the Board of Governors. It shall be updated every five years.(2)No application for opening a new college or institution of higher learning which is not in conformity with such plan, shall be considered by the University.(3)No student shall be admitted by the college or institution unless the first time affiliation has been granted by the University to the college or institution.(4)The rules and procedure for affiliation of a college or institution to the University shall be as prescribed by Statutes.
