(4)The relations of the constituent colleges and [constituent, recognized or approved institutions] [These words were substituted for the words 'within the Ahmedabad Area' by Gujarat 6 of 1973, section 42 (1)] [within the University Area] [These words, figures and letter were inserted by Gujarat 6 of 1973, section 42 (2).] shall be governed by the Statutes to be made in that behalf, and such Statutes shall provide in particular for the exercise by the University of the following powers in respect of the constituent degree colleges and [constituent, recognized or approved institutions] [These words were substituted for the words 'Constituent, recognized institutions' by Gujarat 6 of 1973, section 42 (3).]:-(i)to lay down minimum educational qualifications for the different classes of teachers and tutorial staff employed by such colleges and institutions and conditions of their service;(ii)to approve the appointments of the teachers made by such colleges and institutions;(iii)to require each such college and institution to contribute a prescribed quota of recognized teachers in any subject for teaching on behalf of the University;(iv)to co-ordinate and regulate the facilities provided and expenditure incurred by such colleges and institutions in regard to libraries, laboratories and other equipments for teaching and research;(v)to require such colleges and institutions when necessary, to confine the enrolment of students to certain subjects;(vi)to levy contributions from such colleges and institutions and make grants to them; and(vii)to require satisfactory arrangements for tutorial and similar other work in such colleges and institutions and to inspect such arrangements from time to time:Provided that a constituent degree college or a constituent recognized institution shall supplement such teaching by tutorial or other instruction, teaching or training in a manner to be prescribed by the Regulations to be made by the Academic Council.
