Section 15 — Maintenance and admission to privileges of Colleges.

(1) The Central Hindu College, 1 [Banaras], shall, from such 2 date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, be deemed to be a College maintained by the University, and the University may found and maintain other colleges and 3 [institutions including High Schools, within a radius of fifteen miles from the main temple of the University] for the purpose of carrying out instruction and research. 4 [(1A) The University may also found and maintain (within or beyond the aforementioned limits) special centers and laboratories for research in Humanities, Science and Technology, Education, Medicine and other professional subjects and in other spheres of learning and knowledge.] (2) With the approval of the 5 [Academic Council] and the sanction of the Visitor, and subject to the Statutes and 6 [Ordinances] the University may admit colleges and 7 [institutions including High Schools, within the aforementioned limits] to such privileges of the University, subject to such conditions, as it thinks fit. 4 [Provided that no new college or institution started after the commencement of the Banaras Hindu University (Amendment) Act, 1966, shall be admitted to any such privileges of the University.]

Official Hindi (PDF) ↗

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