Section 28 in Maharshi Dayanand Saraswati University Act, 1987
28. Approval of institutions.
(1)The Board shall have the power, after consultation with the Academic Council, to approve an institution as an approved institution for specialized studies, laboratory work, internship, research or other academic work under the guidance of a qualified teacher subject to such conditions as may be prescribed.(2)Subject to the general powers of inspection, supervision and calling of periodical returns, to be exercised by the University in accordance with the Statutes, approved institutions shall enjoy full autonomy in the matter of prescribing their courses of study and curricula, organisation of their work and in all other academic and administrative matters.(3)While granting recognition, the Board shall specify the status of an approved institution as a post-graduate or degree college as, the case may be, and members of the staff of such institution shall then enjoy the same rights and privileges as are allowed under this Act, and the Statutes, Ordinances and Regulations made thereunder to members of the staff of a college of equal status in the University in respect of membership of any authority or body of the University or for appointment as an officer of or an examiner in the University.(4)The Board shall have power to recognise any degree, diploma or certificate granted by an approved institution as equivalent to a corresponding degree, diploma or certificate of the University. The University shall for this purpose prescribe, by Statutes, the conditions and the manner according to which an approved institution shall hold its examinations.
