Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com University Grants Commission (Fitness of Certain Universities for Grants) Rules, 1974 CONTENTS 1. Short title, application and commencement 2. Fitness for Grant University Grants Commission (Fitness of Certain Universities for Grants) Rules, 1974 In exercise of the powers conferred by Section 25 of the University Grants Commission Act, 1956 (3 of 1956) read with Section 12-A Now read as 2-B of that Act, the Central Government hereby makes the following rules, namely 1. Short title, application and commencement :- (1) These rules may be called the University Grants Commission (Fitness of Certain Universities for Grants) Rules, 1974. (2) They shall apply to every university established after the commencement of the University Grants Commission (Amendment) Act, 1972 (33 of 1972), other than, (i) an agricultural university, (ii) a university established against the- advice of the Commission for imparting, exclusively, technological or medical education; and (iii) an institution recognised by the Commission, under the clause (f) of Section 2 of the University Grants Commission Act, 1956 (3 of 1956), on or after the 17th day of June 1972, the date on which the University Grants Commission (Amendment) Act, 1972 (33 of 1972) came into force. (3) They shall come into force on the date of their publication in the Official Gazette. 2. Fitness for Grant :- No University to which these rules apply shall be declared to be fit t o receive grants from the Central Government the University Grants Commission or any other Organisation receiving any funds from the Central Government unless the Commission is satisfied that: (i) the University is a University established or incorporated by or under a Central Act, or (ii) in the case of any other University, the establishment of the University is justified on one or more of the following grounds, namely:- (a) inadequacy of the facilities for higher education and research in the area in which the University is situated and the inability of the existing University or Universities of the state concerned to provide for such facilities either in its or their existing faculties or schools or by the establishment of post-graduate centres or campuses. (b) the University has or shall have some special features or new, programme and activities which will augment the existing academic resources in the country. (c) the University has or shall have programmes for the upliftment of backward areas or removal of regional imbalances. (iii) the law under which the University is established contains a provision for the establishment of a Planning Board or Commit-tee consisting of eminent educationists to indicate the lines on which the University shall develop. (iv) in the law under which the University established, due weight has- been given to the recommendations made by:- (a) the Education Commission (1964-66) constituted by a resolution of the Government of India; (b) the Committee on the Governance of Universities appointed by the Commission; and (c) the Committees of Panels appointed by the Commission during the last ten years: (v) the University is not merely an affiliating University but a multifaculty University having adequate facilities, for teaching and research in a number of subjects. (vi) the university has powers to provide instruction through correspondence courses and to declare a college, department, centre or campus as an autonomous college, department, centre-or campus, respectively, (vii) every teaching department, centre, discipline in the University has a provision for a minimum staff of one Professor, two Raiders and an adequate number of lecturers alongwith the necessary supporting staff, (viii)adequate machinery for the health residence and welfare for the students has either been provided in, or resources are being made available for the purpose to the University; (ix) the university has been provided with adequate facilities in respect of building, equipment, books, library, hostel and staff quarters, excluding colleges library or institutions affiliated or admitted to its privileges, whose aggregate value is not less than Rs 2 crores alongwith the developed land or the State Government is prepared to give an assurance to the Commission that a minimum amount of Rs 2 crores shall be made available to the University during the initial period of five years for the provision of the above mentioned facilities in addition to the developed land.