Bare Acts Live

The Maharashtra Animal and Fishery Sciences University Act, 1998

Maharashtra Act No. 17 of 1998

Last Updated 4th November, 2019 [mh015]

Chapter I

Preliminary

(1) "animal" includes birds, fish, wildlife and reptiles;

(2) "appointed day" means the date appointed under sub-section (3) of section 1;

(3) "constituent college" means a College, specified in the First Schedule and is under the direct management of University;

(4) "Dairy technology" means the science of processing of milk or manufacturing of milk products and marketing thereof;

(5) "Department" means a department, established and designated as such by the Statute with reference to a subject or group of subjects;

(6) "extension education" means the educational activities concerned with the training of livestock farmers, home makers and other groups concerned with animal health or welfare or improved animal husbandry practices and various phases of scientific technology related to animal demonstration to carry the new technology and innovation to livestock farms and farm homes through the Government Departments of Animal Husbandry, Dairy and Fisheries and the like including various continuing education programmes;

(7) "Fishery Sciences" means aquaculture, pisciculture, marine biology fish biology, study of fish diseases or management of technology relating to development of under water resources;

(8) "Krishi Vidyapiths" means the Krishi Vidhyapiths constituted under the Maharashtra Agriculture Universities (Krishi Vidyapiths) Act, 1983;

(9) "Other Backward Class" means such classes or parts of or groups within such classes as are declared, from time to time by the State Government to be the other Backward Classes and Vimukta Jatis and Nomadic Tribes;

(10) "prescribed" means prescribed by Statutes made under this Act;

(11) "recognised institution" means an institution for research or specialised studies other than a constituent college, recognised or deemed to be recognised as such by the University and includes any institution for imparting training and education in the sciences of Veterinary, Animal Husbandry, Dairying and Fisheries and in service Diploma training, Livestock Supervisors training or any other such training; which is under the direct management of the University or which is recognised or deemed to be recognized as such by the University;

(12) "Schedule" means the Schedule to this Act;

(13) "Scheduled Castes" means such castes, races or tribes or parts of or groups within, such castes, races or tribes as are deemed to be Scheduled Caste in relation to the State of Maharashtra under article 341 of the Constitution of India, and for the purposes of this Act includes Nav-Buddhas;

(14) "Scheduled Tribes" means such tribes or tribal communities or parts of or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under Article 342 of the Constitution of India residing in any part of the State of Maharashtra;

(15) "Statutes" and "Regulations" means, respectively the Statutes and the Regulations of the University made or deemed to be made under this Act;

(16) "University" means the University constituted under this Act;

(17) "Animal and Fishery Sciences" means,-

(a) the sciences and technology of diagnosis, treatment (surgery and medicine) and control of diseases of domestic animals and includes, basic veterinary sciences and applied veterinary sciences; or

(b) Animal husbandry, breeding, dairying, fisheries, marine biology, basic and applied sciences relating to livestock, dairy and fisheries, management technology including bio-technology and practices relating thereto.

Chapter II

The University

(i) to impart and co-ordinate education in Animal and Fishery Sciences including the post graduate education;

(ii) to further advancement of learning and prosecution of research in Animal Sciences and Fishery Sciences with special emphasis on need-based research relevant to filed problems of the State and aspirations of the farmers;

(iii) to impart lower education in the field of Veterinary, Animal and Fishery Sciences;

(iv) to organise and impart continued education, refresher's training courses and summer institutes, hold technical symposiums, seminars and workshops to bring about professional development and skill, improvement of the technical personnel in the field;

(v) to hold examinations and confer such Degrees, Diplomas, Certificates and other academic distinctions as deemed fit;

(vi) to undertake lab to land transfer of technology, to effectively deliver benefits of research, to the rural masses, industries and other related beneficiaries in the sector in the State through appropriate extension agencies;

(vii) to integrate teaching research and extension training with an ultimate aim to promote productivity it. Animal Husbandry, Dairy, Poultry and Fishery Sectors;

(viii) to promote marine and inland fisheries, to preserve and upgrade wild life and zoo animals in the State;

(ix) to develop brackish water and fresh water acquaculture;

(x) to develop marketing infrastructure;

(xi) to formulate welfare schemes for fishermen and livestock farmers;

(xii) to develop by-products technology in livestock, fisheries and dairy;

(xiii) to liaise and establish vital linkages with the concerned Departments of Animal Husbandry, Dairy Development and Fisheries Development of the State and Union and national and international research institutes specialised in the field of Animal and Fishery Sciences with a view to keep abreast of the latest technology.

(i) the Scheduled Castes and Scheduled Tribes;

(ii) the other Backward Classes;

(iii) persons who and whose parents have not resided in the State at least for three years during the period of ten years immediately preceding the date on which admission is sought;

(iv) children of freedom fighters;

(v) affected persons as defined in the [Maharashtra Projects Affected Persons Rehabilitation Act, 1986] and their children;

(vi) children of defence personnel:

(i) to provide for instructions in Animal and Fisheries Sciences and in such other branches of learning as the University may deem fit;

(ii) to make provisions for conduct of research and dissemination of the findings of research and technical information, through extension education programmes;

(iii) to institute courses of study and to hold examinations for and to confer degrees, diplomas, certificates and other academic distinctions on persons who have,-

(a) pursued a course of study as prescribed; or

(b) carried out research in the University or in an institution recognized in this behalf, by the University;

(iv) to institute degrees, diplomas, certificates and other academic distinctions;

(v) to confer honorary degrees and other distinctions as may be prescribed;

(vi) to provide lectures and instructions for field workers, farmers and other persons not enrolled as regular students of the University and to grant certificates to them as may be prescribed;

(vii) to establish and maintain laboratories, libraries, research stations, institutions, demonstration centres, museums and aquariums for teaching, research and extension education and such other facilities as may be deemed appropriate for university students and employees;

(viii) to institute and maintain colleges, centres, workshop wings and other institutions relating to Animal and Fishery Sciences and allied sciences and hostels thereof;

(ix) to supervise and control the residence, conduct and discipline of the student of the University and to make arrangements for promoting their health and welfare;

(x) to institute teaching, research and extension education posts required by the University and to appoint persons to such posts;

(xi) to create administrative, ministerial and other posts and to appoint persons to such posts;

(xii) to institute and aware, fellowships, scholarships and prizes in accordance with the Statutes;

(xiii) to fix, demand and receive such fees and other charges as may be prescribed;

(xiv) to co-operate with other Universities and Government departments in such manner and for such purposes as the University may determine;

(xv) to make provision for consumers co-operative societies to serve the needs of students and staff of the University and of the colleges and institutions under its control;

(xvi) to establish diagnostic centres for fish and livestock;

(xvii) to do all such acts and things, whether incidental to the powers and functions or not, as may be requisite in order to further the objects of the university.

Chapter III

Officers of the University

(a) Executives, Academic Officers and other Officers, who have the administrative authority and who are designated as such by or under this Act.

(b) Academic staff members who have duties of an academic nature, such as teaching, research and extension education and who hold professional, rank of Professor, Associate Professor, Research Officer, Assistant Professors, Research Assistant, Lecturer or Demonstrator or the like, as may be designated by or under this Act.

(c) Ministerial staff members who are in the service of the University and not included in the categories (a) and (b) above.

(a) Executives,-

(i) The Chancellor;

(ii) The Pro-Chancellor;

(iii) The Vice-Chancellor.

(b) Academic Officers,-

(i) The Director of the University;

(ii) The Deans of Faculties;

(iii) The Associate Deans.

(c) Other Officers,-

(i) The Registrar;

(ii) The Comptroller;

(iii) The Librarian.

(d) Officers declared by Statutes - Such other persons as may be declared by the Statutes to be the Academic Officers or other Officers of the University;

(i) The Vice-Chancellor ex-officio Chairman.

(ii) The Commissioner of Animal Husbandry or an Additional Director of Animal Husbandry, so nominated by the Commissioner.

(iii) The Commissioner, Fisheries or his nominee not below the rank of Joint Director of Fisheries.

(iv) The Dairy Development Commissioner or Additional Dairy Development Commissioner or his nominee not below the rank of Joint Director.

(v) The Commissioner, Agriculture or his nominee not below the rank of Additional Director of Agriculture.

(vi) The Principal Chief Conservator of Forests or his nominee, not below the rank of Conservator of Forests.

(vii) Director of the University.

(viii) Deans of the Faculties.

(ix) One eminent scientist in the field of Veterinary or Animal Science with adequate experience of active research to be nominated by the Chancellor in consultation with the Vice-Chancellor.

(x) Two progressive livestock breeders or fisheries breeder to be nominated by the Pro-Chancellor.

(xi) One representative from the Indian Council of Agricultural Research or Indian Veterinary Research Institute.

(xii) One representative from Indian Council of Medical Research.

(xiii) Three members of the Maharashtra Legislative Assembly elected by the Assembly, from amongst its members.

(xiv) Two members of the Maharashtra Legislative Council elected by that Council from amongst its members.

(xv) The Chairman of Animal Husbandry and Dairy Committee of six Zilla Parishads, one each from the Revenue Division, in the State to be nominated by the Pro-Chancellor.

(xvi) One representative to be nominated by the Veterinary Council of India.

(xvii) One Representative each from Dairy, Fisheries and Poultry Industries nominated by the Chancellor.

(xviii) One eminent woman social worker to be nominated by the Chancellor.

(xix) One Chairman each from the Dairy, Poultry and Fisheries Co-Operative Societies to be nominated by the Pro-Chancellor.

(b) The Chairman of the Animal Husbandry Committee of any Zilla Parishad who becomes a member of the Executive Council under clause (xv) of sub-section (1) shall cease to be a member of the Executive Council as soon as he ceases to be the Chairman of the said committee or on the expiry of the period of one year from the date of his appointment to the Executive Council, whichever is earlier.

(c) The Chairman of the Dairy, Poultry or Fisheries Co-operative Society, which becomes a member under clause (xix) shall cease to be-a member of the Executive Council as soon as he ceases to be the Chairman of the said society.

(d) The term of the office of the members of the Executive Council other than the ex-officio members shall be [five years].

(i) to outline broadly what programmes the University should have;

(ii) to discuss and review the annual report of the University and make suggestions thereon;

(iii) to consider and frame the annual financial estimates of the University and make suggestions thereon;

(iv) with the approval of the State Government, to borrow, on the security of University property, moneys for the purposes of the University;

(v) to accept, subject to the Statutes, on behalf of the University, bequests, donations and transfers of any movable and immovable property to the University;

(vi) to transfer any movable or immovable property on behalf of the University;

(vii) to establish and maintain constituent colleges, departments, hostels, research stations, farms, schools, libraries, laboratories and demonstration centres and other facilities for students and employees;

(viii) to manage and regulate the finances, accounts and investments of the University;

(ix) to fix, demand and receive payment of such fees and other charges as may be prescribed, from time to time.

(x) to make provision for instruction, teaching and training in such branches of learning and courses of study as it may think fit, for conduct of research and for the advancement and dissemination of knowledge.

(xi) to grant recognition to colleges and post-graduate institutions;

(xii) to approve the academic standards in constituent colleges and recognised institutions and ensure the observance thereof;

(xiii) to recognise institutions of higher learning and research and withdraw recognition thereof;

(xiv) to make provisions for-

(a) extension education of rural people,

(b) in-service training of the staff of the University, the concerned Department of Government, Zilla Parishads, and other field staff,

(c) physical and military training,

(d) sports and athletic clubs,

(e) students welfare;

(xv) to arrange for and direct the inspection of recognised institutions and issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff and in case of disregard of such instructions, to recommend modifications of the conditions of their recognition, or to take such other steps as it may deem proper;

(xvi) to lay down scales of pay and conditions of employment of members of the staff in constituent colleges and recognized institutions and to ensure the observance thereof;

(xvii) to make, amend or repeal the Statutes and Regulations;

(xviii) to accept, reject or refer back the Regulations to the Academic Council or any other authority;

(xix) to appoint examiners, fix their remunerations, if any, and to arrange for the conduct of and for publishing the results of the University examinations and other tests;

(xx) to appoint such Boards and Committees, whether standing or temporary as it may deem necessary, for the proper functioning of the University and define their constitution, functions and tenure;

(xxi) to delegate by Regulations any of its powers to the Vice-Chancellor or such officer of the University or Board or Committee appointed by it, as it may deem fit;

(xxii) to determine the form to provide for the custody and to regulate the use of the common seal of the University;

(xxiii) to sanction fellowships (including travelling fellowships), scholarships, studentships, medals and prizes;

(xxiv) to recommend the conferment of degrees, diplomas, certificates and other academic distinctions to the Chancellor;

(xxv) to sanction honorary degrees or other academic distinction;

(xxvi) to make provision for consumers' co-operative societies to serve the needs of the students and staff of the University and of the colleges and institutions under its control;

(xxvii) to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;

(xxviii) to exercise all powers of the University not otherwise provided for in the Act or the Statutes and all other powers which are requisite to give effect to the provisions of this Act or the Statutes.

(i) The Vice-Chancellor ex-officio Chairman.

(ii) The Director of the University.

(iii) The Dean of each Faculty.

(iv) Associate Deans.

(v) The Heads of Departments.

(vi) One representative from Veterinary Council of India.

(vii) One academic staff member from each Faculty, other than the Head of the Department, elected by the Faculty.

(i) to make proposals for establishment of colleges, departments, research stations, libraries, laboratories, demonstration stations and such other activities necessary in the interest of animal husbandry, diary, and fishery improvement.

(ii) to make recommendations to the Executive Council for the institution of posts of Academic Officers specified in section 13, Professorships, Associate Professorships, Assistant Professorships, Lectureships, Demonstratorships, and posts at research stations including extension education and in regard to their qualifications, duties, emoluments and other conditions of service;

(iii) to formulate, modify and revise schemes for the constitution or reconstitution of Departments of teaching, research and extension educations:

(iv) to make Regulations relating to courses of study leading to degrees, diplomas and certificates in consultation with the Faculty and Board of Studies concerned;

(v) to make Regulations regarding the admission to students to the University;

(vi) to make Regulations regarding the examinations conducted by the University and the conditions or which the students shall be admitted to such examinations;

(vii) to make recommendations to the Executive Council regarding postgraduate teaching, research and extension education;

(viii) to make proposals for allocating subjects to the different Faculties;

(ix) to exercise such other powers and perform such other duties as may be conferred or assigned to it by or under the provisions of this Act.

(i) Veterinary Sciences,

(ii) Fishery Sciences,

(iii) Dairy Technology.

(i) Dean of the Faculty as ex-officio Chairman;

(ii) Associate Deans of each constituent college of the concerned Faculty;

(iii) Heads of Departments;

(iv) One Professor other than the Head of the Department, to be elected by the Academic staff members of the Departments;

(v) The Principal of recognised institutions in related Faculty;

(vi) The Associate Professors and two Assistant Professors to be elected by the respective groups.

Chapter V

Statutes and Regulations

(a) the constitution, powers and duties of the authorities of the University, and the declaration of other bodies to be such authorities;

(b) the other conditions of service of the Vice-Chancellor and his powers and duties;

(c) the designations, qualifications, method of recruitment, pay, allowances and other conditions of service of various categories of employees of the University, and their powers and duties;

(d) the constitution, reconstitution or abolition of Faculties and their powers and duties;

(e) the establishment of Departments of Teaching in the Faculties;

(f) the conferement and withdrawal of honorary and academic distinctions;

(g) the institution of pension or provident fund or insurance scheme, or all or any one or more of them, for the benefit of employees of the University;

(h) the designations, qualifications, method of recruitment, pay, allowances, and other conditions of service of Professors, Associate Professors, Assistant Professors, Research Assistant, Veterinary Officer, Farm Demonstrators and other categories of employees of constitutent colleges and recognised institutions and their powers; and

(i) registrations of graduates and maintenance of register of graduates;

(j) recognition of examinations of other Universities or educational institutions, as equivalent to the examinations of the University;

(k) any matter which is to be or may be prescribed under this Act;

(l) any other matter which is necessary to give effect to the provisions of this Act.

(a) laying down the procedure to be observed at their meetings including the quorum required and the conduct of their business:

(b) providing for the matters which by this Act or the Statutes have to be provided by Regulations;

(c) providing for all matters solely concerning such authorities or for matters for which provision is, in the opinion of such authorities, necessary for the exercise of their powers and performance of their duties under this Act or the Statutes.

Chapter VI

Recognition

(a) constitution and personnel of the managing body;

(b) subject and courses in regard to which recognition is sought;

(c) accommodation, equipment and the number of students for w provision has been or is proposed to be made;

(d) the strength of the staff, their qualifications and salaries and the research work done by them;

(e) fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings, lands and equipment and for the continued maintenance and efficient working of the institution.

(a) direct a local enquiry to be made by a competent person authorised by it in this behalf;

(b) make such further enquiry as may appear to it to be necessary;

(c) record its opinion, after consulting the Academic Council, on the question whether the application should be granted or refused either in whole or in part, stating the results of any inquiry under clauses (a) and (b).

Chapter VII

Teaching, Research and Extension Education

Chapter VIII

Finance and Accounts

(a) any contribution or grant by the Government;

(b) the income of the University from all sources, including income from fees and charges and sale proceeds;

(c) bequests, donations, endowments and other grants, if any, received by the University.

(a) create any new posts of other officers as specified in section 13 or the Heads of Departments or Professor or of any officers of equivalent rank;

(b) revise the pay, allowances, post-retirement benefits and other benefits of any officers and other employees, both in teaching and non-teaching categories; or

(c) grant any special pay, allowances, or other extra remuneration of any description whatsoever, including, ex-gratia payment, increase in the rates of scholarships or other benefits having financial implications to any such officers and employees.

Chapter IX

Miscellaneous Provisions

(i) The Vice-Chancellor of the University,

(ii) One non-official member to be nominated by the Pro-Chancellor, from amongst the non-official members of the Executive Council,

(iii) Two experts to be nominated by the Vice-Chancellor,

(iv) Two representatives of the Indian Council of Agricultural Research, one of whom shall be a specialist in the particular field for which the recruitment is to be made,

(v) The Dean of concerned Faculty.

Chapter X

Transfer of Colleges, Institutions, Research Centres, Training Centres and Funds, Employees and Property Thereof

(a) The Faculties of Veterinary Science, Fisheries (including Marine Biology) and the Animal Husbandry wing from the faculty of Agriculture alongwith the Departments of each of the Krishi Vidyapeeths shall stand transferred to the University and shall be deemed to be the constituent Faculties and Department, of the respective sciences of the University;

(b) The Colleges, Institutions, Research Centres, Training Centres and Farms of each of the Krishi Vidyapeeths and the Research Centres and Training Centres under the control of the Department of the State Government specified in the First Schedule shall stand transferred to the University and shall be deemed to be the constituent colleges and recognised institutions, research centres, training centres and Farms of the University;

(c) The control and management of the Colleges, Institutions, Faculties, Departments, Research Centres, Training Centres and Farms referred to in clauses (a) and (b) above, and all the properties, assets and liabilities of Krishi Vidyapeeths and the State Government, in relation thereto, shall stand transferred to and vest in the University;

(d) all benefactions accepted or received by Veterinary, Dairy and Fisheries wings of any of the Krishi Vidyapeeths and held by it immediately before the appointed day shall be deemed to have been accepted or received or held by the University under this Act and all the conditions on which such benefactions were accepted or received or held shall be deemed to be valid under this Act, not withstanding that such conditions may be inconsistent with any of the provisions of this Act;

(e) Any will, deed or other documents made before the appointed day which contains any bequest, gift, terms or trust in favour of the Veterinary, Dairy and Fisheries Colleges of the Krishi Vidyapeeths shall, on and from the appointed day, be constructed as if the University is named therein instead of the Krishi Vidyapeet;

(f) The Research Projects related to Animal Husbandry, Veterinary Science Dairy Technology and Fishery Science of each of the Krishi Vidyapeeths and Research Centres of each of the Krishi Vidyapeeths and Government shall stand transferred to and vest in the University.

(i) such of the employees of the State Government who immediately before the appointed day serving in the Institutions specified in First Schedule; and

(ii) such of the employees of the Krishi Vidyapeeths as are specified in such order,

Chapter XI

Transitory Provisions

(a) The Vice-Chancellor - ex-officio Chairman:

(b) The Diary Development Commissioner or his nominee not below the rank of Additional Dairy Development Commissioner;

(c) The Commissioner of Animal Husbandry or his nominee not below the rank of a Joint Director of Animal Husbandry;

(d) the Commissioner of Fisheries;

(e) The Director of the University;

(f) One Dean to be nominated by the Pro-Chancellor;

(g) One Fishery Scientist to be nominated by the Chancellor;

(h) One Progressive farmer to be nominated by the Pro-Chancellor;

(i) One representative of the Indian Council of Agricultural Research;

(j) Three members of the Maharashtra Legislative Assembly to be nominated by the State Government;

(k) Two members of the Maharashtra Legislative Council to be nominated by the State Government;

(l) The Chairman of Animal Husbandary and Dairy Development Committee of six Zilla Parishads, one each from the Revenue Division to be nominated by the Pro-Chancellor;

(m) The Registrar shall be ex officio Secretary of the Executive Council.

(a) The Vice-Chancellor - ex officio Chairman;

(b) The Director of the University;

(c) The Dean of Faculties;

(d) Two Associate Deans to be nominated by the Pro-Chancellor;

(a) for the instruction, teaching, training and holding examination for such student for such period and in such manner as may be determined by the First Vice-Chancellor in accordance with the course of study in the Krishi Vidyapeeth; and

(b) for the conferment of the corresponding degree, diploma or other academic distinction of the University upon the qualified student on the result of such examination.

Chapter XII

Amendment, Savings and Removal of Difficulties

First Schedule

[See section 62(b)]

(A) Colleges

(B) Research Centres/Institutes

(C) Training Centres

(D) Government Department - Cattle Breeding Farms

(E) Other Recognised Institutions

Second Schedule

(See section 73)

(a) in section 2, in clause (b), the words "animal husbandry, dairying, veterinary, fisheries, marine biology," shall be deleted;

(b) in section 9, the words, "Veterinary Science and Fisheries" shall be deleted;

(c) in section 12, in sub-section (3), in clause (g), for the words "animal husbandry, horticulture, forestry, dairy science and food technology and fisheries" the words "horticulture, food technology and forestry" shall be substituted;

(d) in section 30, in sub-section (1), entry (iii) shall be deleted;

(e) in section 35, in sub-section (1),-

(i) in entry (i), the words "and Animal Husbandry" shall be deleted;

(ii) entry (ii) and entry (ix) shall be deleted;

(f) in section 45, in sub-section (1),-

(i) in entry (i), the words "and Animal Husbandry" shall be deleted;

(ii) entry (ii) shall be deleted;

(g) in section 70, in sub-section (2), in clause (ii), "entry (c)" shall be deleted.

Notifications

1. This Order may be called the Maharashtra Animal and Fishery Sciences University (Removal of Difficulties) Order, 2000.

2. Notwithstanding anything contained in sub-section (1) of section 15 of the Maharashtra Animal and Fishery Sciences University Act, 1998, the Minister-in-Charge of the Animal Husbandry, Maharashtra State, shall be the Minister for the purposes of the provisions of section 15 and other relevant provisions of the said Act.