Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com University Grants Commission (Fitness of Technological Universities for Grants) Rules, 1978 CONTENTS 1. Short title, application and commencement 2. Definitions University Grants Commission (Fitness of Technological Universities for Grants) Rules, 1978 In exercise of the power conferred by Section 25, read with Section 12-A Now read as 12-B of the University Grants Commission 1956 (3 of 1956), 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 Technological Universities for Grants) Rules, 1978. (2) They shall apply to every Technological University established 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. Definitions :- In these rules, unless the context otherwise requires- (a) Industry means any business, trade undertaking manufacture or calling employers and includes any calling, service, employment, handicraft, or industrial occupation or a vocation of workmen: (b) Technological University means a university which provides for instruction and research in any branch or branches of engineering and technology, and for the advancement of learning and dissemination of knowledge in such branch or branches. Fitness for Grant: No Technological University to which these rules apply be declared to be fit to receive grant from the Central Government, the Commission or any other organisation receiving any funds from the Central Government unless the Commission is satisfied in respect of the following matters, namely- (a) there is a felt need to set up such a university and there is an evidence that the existing universities in a state cannot effectively meet the requirements of development of Engineering and Technological education through its colleges either directly maintained by or affiliated to it; (b) it has adequate facilities for postgraduate teaching and research and has facilities for adequate support of science departments of its own; (c) it provides adequate link with the industry for its courses and is in a position to provide for high level consultancy to the industry; (d) it provides courses of extension and devotes attention for regional development; (e) the State Government ensures the provision of adequate basic facilities in respect of scientific staff, supporting staff, buildings, equipment, library, hostels, staff quarters, playgrounds and the like as may be determined in consultation with the All India Council for Technical Education; (f) in the law under which such university is established, due weightage has been given to the recommendations made by (i) the Education Commission (1964-66) constituted by a Resolution of the Government of India, (ii) the Committee on the Governance of Universities appointed by the Commission.