Section 38 in The Hemchandracharya North Gujarat University Act, 1986
38. Approval of institution.
(1)The Executive Council shall have the power, after consultation with the Academic Council, to approve an institution as an "approved institution" for specialised studies, laboratory work, internship, research or academic work approved by the Academic Council, under the guidance of a single qualified teacher.(2)An institution which desires to have such approval shall send a letter of application to the Registrar and shall give full information in the letter of application in respect of the following matters, namely:(a)the name, qualifications, experience and research work of the teacher under whom approved work is to be done;(b)the nature of work or the subjects for which work is proposed to be done;(c)accommodation, equipment, library facilities, and the number of students for whom provision has been made or is proposed to be made;(d)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings and equipment and for the continued maintenance and efficient working of the institution.(3)Before taking the application into consideration the Executive Council may call for any further information which it may deem necessary.(4)If the Executive Council decides to take the application into consideration, it may direct a local inquiry to be made by a competent person or persons authorised by it in this behalf. After considering the report made as a result of such local inquiry and making such further inquiry as may appear to it to be necessary, the Executive Council shall, after obtaining the opinion of the Academic Council, grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Executive Council shall specify the subjects and courses of instruction in respect of which the institution is approved and make a report to that effect to the Academic Council at their next succeeding meeting. Where the application or any part thereof is refused, the grounds of such refusal shall be stated.
