Bare Acts Live

The Dr. Babasaheb Ambedkar Technological University Act, 1989

Maharashtra Act No. 22 of 1989

mh018

Chapter I

Preliminary

(1) "Academic Council" means the Academic Council of the University;

(2) " Academic staff" means such categories of staff as are designated as academic staff of the University;

(3) "Board of Studies" means the Board of Studies of the University;

(4) "Chancellor" means the Chancellor of the University;

(5) "conducted institution" means the institution conducted by the University;

(6) "department" means a department designated to be so by the Statutes, with reference to a subject or a group of subjects;

(7) "Director of Technical Education" means the Director of Technical Education, Maharashtra State;

(8) "Dean" means the Dean of each Faculty;

(9) "Dean of Research and Development" means the head of research and development or the head of every centre of advanced study, so appointed, who shall perform such functions including instruction, teaching training or research as may be prescribed;

(10) "Executive Council" means the Executive Council of the University;

(11) "extension education and service" means educational activities undertaken by the University, other than regular training activities for the purpose transference of technology to the backward areas of the State and includes the work which may be undertaken by the University for organizing villagers or groups of families for developmental activities and making them self-reliant by ensuring that necessary services, assistance and help are made available to them from the concerned quarters including the Government Departments and various corporations established by the State Government;

(12) "Faculty" means a Faculty of the University;

(13) "Finance committee" means the Finance Committee of the University;

(14) "Government" means the State Government;

(15) "grievance committee" means grievance committee constituted to look into the grievances of the employee concerned;

(16) "hostel" means a place of residence for the students provided, maintained or recognised by the university;

(17) "Head of the conducted institution" means the teacher, principally responsible for instructions, or research in the institution;

(18) "Head of department" means the teacher principally responsible for instruction, training or research in a department;

(19) "Head of the recognised institution" means the person principally responsible for administration and teaching in the institution;

(20) "management" means the trustees or the managing or governing body, by whatever name called, of any trust registered under the Bombay Public Trust Act, 1950 or any society registered under the Societies Registration Act, 1860 under whose management an institution to be admitted to the privileges of the University functions;

[(20-a) "Other Backward Classes" means and includes such classes or parts of or groups within such classes as are declared from time to time, by the State Government to be Other Backward Classes;]

(21) "Planning and Evaluation (Monitoring) Board" means the Planning and Evaluation (Monitoring) Board of the University;

(22) "prescribed" means prescribed by the Statutes, Ordinances or regulations;

(23) "recognised institution" means an institution for specialised or research other than a conducted institution and recognised as such University and includes ail institutions imparting instruction or practical training in the courses prescribed by the University and recognised as such institutions;

(24) "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 Castes in relation to the State of Maharashtra under Article 341 of the Constitution of India, and for the purposes of this Act includes Nav-Boudhas;

(25) "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 and for the purpose of this Act, includes Vimukta and Nomadic Tribes;

(26) "Statutes", "Ordinances" and "regulations" means respectively the Statutes, Ordinances and the regulations of the University made or deemed to have been made under this Act;

(27) "teacher" means a full-time professor, assistant professor, reader, lecturer, demonstrator or tutor in any conducted, or recognised institution in the University, and includes any other persons, imparting instruction or guiding research, whether serving full-time or part-time or in an honorary capacity, who are designated to be teachers by the statutes:

(28) "teacher of the University" means a full-time or honorary professor, assistant professor, reader or lecturer or such other person as may be appointed or recognised for imparting instructions or guiding research in the University or in any of institution conducted by the University and is designated to be a teacher of the University by the Statutes:

(29) "University" means the Dr. Babasaheb Ambedkar Technological University, established under this Act;

(30) "University area" means the area of the whole of the State of Maharashtra;

(31) "University schools" means schools established by the University;

(32) "Vice-Chancellor" means the Vice-Chancellor of the University.

Chapter II

University

(a) to provide facilities and offer opportunities for higher education in engineering, technology and allied sciences by instruction, training, research, development and extension, and by such other means as the University may deem fit;

(b) to devise and implement a programme of education in engineering technology and allied sciences which are relevant to the current needs of the society, alive to the long-term requirements and responsive to the anticipated changes and developments, in terms of breadth of diversity and depth of specialization;

(c) to further the advancement of knowledge in engineering technology and allied sciences; to prosecute and promote research; to disseminate and advance the knowledge thereon for the betterment of society and to bring about a wide-spread awareness of the tools and methods continuously generated by the advances in engineering, technology and allied sciences; and to achieve transference of Technology to backward regions as well as to under-privileged persons in the State;

(d) to serve as centre for fostering co-operation and exchange of ideas between the academic and research community on the one hand, and the industrial and Governmental employers on the other, and to promote entrepreneurship among the students;

(e) to teach and examine students in such manner and confer such degrees, diplomas, certificates and other academic distinctions, as the University may deem fit;

(f) to provide integrated technological education at all levels for economic developments of the State and backward areas in particular;

(g) to co-operate with industries both in public and private sectors with a view to devising courses of instruction which would meet the requirements of such industries;

(h) to establish extension centres at different regions of the University;

(i) such other purposes, not inconsistent with the foregoing provisions of this Act, which the State Government may, on application by the University, by notification in the Official Gazette, specify in this behalf.

(i) the Scheduled Castes and Scheduled Tribes, Nomadic Tribes and Vimukta Jatis;

(ii) students coming from State other than Maharashtra in case of selective courses.

(1) to provide for instruction and training in engineering technology and allied sciences;

(2) to provide for research and for advancement and for dissemination of knowledge in engineering, technology and allied sciences;

(3) to institute degrees, diplomas and other qualifications including academic distinctions in engineering, technology and allied sciences;

(4) to make provision for conduct of research and transference of technological knowledge through extension education programme;

(5) to institute courses of study and to hold examinations for and to confer degrees, diplomas, certificates and other academic distinctions;

(6) to hold examinations and confer degrees, diplomas, certificates and other academic distinctions on persons who have:-

(i) pursued a prescribed course of study, or

(ii) carried out research in the University or in any other centre or institution recognised by the University under the prescribed conditions;

(7) to confer honorary degrees or other academic distinctions in the prescribed manner and under the prescribed conditions;

(8) to prescribe conditions under which the award of any degree, diploma certificates and other academic distinctions to persons may be withheld;

(9) to provide training and instructions for persons not enrolled as regular students of University and to grant certificates to them as may be prescribed;

(10) to establish, develop and maintain faculties, laboratories, libraries and departments and other institutions of higher learning and research for such purposes as the University may determine;

(11) to act as co-ordinator among the various faculties, laboratories and centres of the University;

(12) to co-operate with any other University, authority or association or any other public or private body having in view the promotion of purposes and objects similar to those of the University for such purposes as may be agreed upon, and on such terms and conditions as may, from time to time, be prescribed;

(13) to create teaching, research and extension posts and to appoint persons to such posts;

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

(15) to institute and award fellowships, scholarships, prizes and medals in accordance with the Statutes;

(16) to establish and maintain institutions, schools, centres, workshops and other institutions relating to technology and allied sciences;

(17) to establish and maintain or recognise hostels for students of the University and residential accommodation for the staff of the University and to withdraw any such recognition;

(18) to supervise and control the residence (in hostel), conduct and discipline of the students of the University and to make arrangements for promoting their health and welfare;

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

(20) to make provision for consumers' co-operative societies and institutions under its control;

(21) to admit to the privileges of the University, colleges and institutions not maintained by the University and withdraw all or any of those privileges in accordance with such conditions as may be prescribed by the Statutes;

(22) to act as trustees or managers for any property, legacy, endowment, bequest or gift for the purpose of education or research or otherwise in furtherance of the work and welfare of the University and to invest any funds representing the same, in accordance with the provisions of this Act and the Statutes made thereunder;

(23) to assess the needs of the State and the country in terms of subjects, field of specialisation, levels of education and training of technical manpower both on short and long term basis, and to initiate necessary programmes to meet those needs;

(24) to organise advanced studies and research programme based on a deep understanding of the trends in engineering, technology and in allied sciences so that the profession shall be ensured of persons who are not only up to date in knowledge and learning, but also shall be able to provide the lead;

(25) to promote research, design, development and extension service activities that have a relevance to social needs and the development programmes of the nation and particularly of backward and underdeveloped areas;

(26) to initiate measures to enlist the co-operation of industries and Governmental employers to provide complementary facilities;

(27) to provide for continuous experimentation in imparting knowledge, organisation of training and preparation of textbooks and other instructional materials;

(28) to arrange for progressive introduction of continuous evaluation and re-orientation of the objectives in educational measurement;

(29) to further entrepreneurial ability among its students;

(30) to educate the public with regard to the requirement of and opportunity in, the profession of engineering, technology and allied sciences and its responsibilities and service to the society;

(31) to enter into any agreement for the merger in the University of any other college or institution and for taking over its rights and liabilities and for any other purpose not repugnant to the provisions of this Act;

(32) to do all such acts and things, whether incidental to the powers, and functions aforesaid or not, as may be necessary or desirable to further the objects of the University.

Chapter III

Officers of the University

(a) the Chancellor;

(b) the Vice-Chancellor;

(c) the Deans of Faculties;

(d) the Dean of Research and Development;

(e) the Registrar;

(f) the Finance Officer, and

(g) such other officers in the service of the University as may be declared by Statutes to be officers of the University.

(a) exercise general supervision over the funds of the University and shall advise the University as regards its financial policy;

(b) hold and manage the property and investment, including trust and endowed property, for furthering any of the objects of the University;

(c) ensure that the limits fixed by the Finance Committee for recurring and non-recurring expenditure for a year are not exceeded, and that all money are expended for the purpose for which they are granted or allotted;

(d) be responsible for the preparation of the annual accounts and the budget of the University for the next financial year, and for their presentation to the Executive Council;

(e) keep a watch on the state of the cash and bank balances and of the investments;

(f) watch the progress of collection of revenue and advise on the methods of collection employed;

(g) have the accounts of the University regularly audited;

(h) ensure that the registers of buildings, land and equipments are maintained up to date, and that the stock-checking of equipment and other consumable material in all offices, colleges, centres, institutes, laboratories, libraries, workshops, and stores is conducted regularly;

(i) propose to the Executive Council, through the Vice-Chancellor, that explanation be called for unauthorised expenditure or other financial irregularities in any particular case, and recommend disciplinary action against the persons at fault;

(j) call, from any office, centre, college, laboratory or institution under the control of the University, for any information and returns that he thinks necessary for the proper discharge of his financial responsibilities; and

(k) exercise such other powers, perform such other duties and discharge such other financial functions as are assigned to him by the Executive Council or as may be prescribed by the Statutes.

Chapter IV

Authorities of the University

(a) the Executive Council;

(b) the Academic Council;

(c) the Planning and Evaluation (Monitoring) Board;

(d) the Finance Committee;

(e) the Board of Studies; and

(f) such other bodies of the University as may be declared by the St to be the authorities of the University.

(a) the Vice-Chancellor, ex-officio Chairman;

(b) the Director of Technical Education or his representative, not below the rank of Joint Director;

(c) one nominee of the Chancellor;

(d) one representative of the Dean of Research and Development and Deans of Faculties, to be nominated by the Vice-Chancellor by rotation according to seniority;

(e) two representatives of the Heads of the University departments, Head of conducted institutions and Heads of University schools, to be nominated by the Vice-Chancellor by rotation according to seniority;

(f) one representative of Heads of recognised institutions, to be nominated by the Vice-Chancellor by rotation according to seniority on the basis of date of recognition of the institution;

(g) two teachers of the University, one from among professors and one from among assistant professors, other than those covered in clauses (d) and (e), to be nominated by the Vice-Chancellor by rotation according to seniority;

(h) four eminent scientists or renowned technologists, not in the employment of the Government, to be nominated by the Government.

(b) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a requisition in writing signed by not less than five members of the Executive Council, convene a special meeting of the Executive Council, within twenty-one days of the receipt of such requisition.

(c) When a date has been fixed for the meeting of the Executive Council by the Vice-Chancellor under clauses (a) and (b) of sub-section (2), the Registrar shall give ten clear days notice in writing to the members of the Executive Council of such meeting.

(i) to outline broadly programmes of the University;

(ii) to note and approve annual financial estimates and annual accounts prepared by the Finance Committee;

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

(iv) to recognise institutions of higher learning and institutions imparting instructions in the courses prescribed by the University and institutions for extension education and extension services, transfer of technology;

(v) to sanction and award fellowships, including travelling fellowships, scholarships, medals and prizes;

(vi) to make provision for instruction, teaching, guidance and training in such branches of learning and courses of studies, and for research and the advancement and dissemination of knowledge, as it thinks fit;

(vii) to make such provision as may enable colleges, and institutions to undertake specialisation in studies, and organise and make provision, where necessary or desirable, for common laboratories, libraries, museums and equipment for teaching and research;

(viii) to establish and maintain colleges, departments, halls, hostels, gymnasiums and institutions of research and specialised studies;

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

(x) to confer autonomous status on University departments, colleges and recognised institutions, on the recommendation of the Academic Council;

(xi) to make, amend on repeal Ordinances and Statutes, and make such recommendations to the Chancellor as it thinks fit;

(xii) to accept, reject or refer back any regulations framed by the Academic Council;

(xiii) to hold, control and administer the property and funds of the University;

(xiv) to enter into, vary, carry out and cancel contracts on behalf University, in the exercise or performance of the power and duties assigned to by or under this Act;

(xv) to determine the form of a common seal for the University, and provide for its custody and use;

(xvi) to administer funds placed at the disposal of the University for specific purposes;

(xvii) to provide buildings, premises, furniture, apparatus and other means needed for the conduct of the work of the University;

(xviii) to accept, on behalf of the University, trusts, bequests, donations and transfers of any movable or immovable property to the University;

(xix) to transfer by sale, lease or otherwise, any movable or immovable property on behalf of the University;

(xx) to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University, and decide to join a University and College Development Finance Corporation, as and when established;

(xxi) to borrow, lend or invest funds on behalf of the University;

(xxii) to provide for service and activities specified below:-

(I)(a) A Printing and Publication Department;

(b) University Extension Boards;

(c) Information Bureaux;

(d) Employment Guidance Bureaux;

(e) Co-operative Societies; and

(f) Health Services;

(II)(a) the National Service Scheme;

(b) the National Cadet Corps;

(c) the National Sports Organisation;

(d) Physical and military training;

(e) extra mural teaching and research;

(f) the Students' Council; and

(g) any other activities directed towards cultural, economic and social betterment;

(xxiii) to provide for inter-faculty and area or regional studies;

(xxiv) to manage colleges, departments, institutions of research or specialised studies, laboratories, museums, halls, hostels and gymnasiums maintained by the University;

(xxv) to provide, if and where it thinks necessary, housing accommodation for teachers and other employees of the University;

(xxvi) to arrange for inspection of University departments and post-graduate departments in colleges with a view to assessing their academic performance and needs;

(xxvii) to direct inspection of colleges and recognised institutions, halls and hostels, in order to assess their academic performance and needs, issue instructions where necessary, for maintaining efficiency and ensuring adequate student amenities and proper terms and conditions of employment of their teachers and other employees, and in the event of disregard of such instructions, make modification of the conditions of their recognition, or to take such other measures as it thinks fit;

(xxviii) to cause an inquiry to be made in respect of any matter concerning the proper conduct, working and finances of colleges and recognised institutions;

(xxix) to call for reports, returns and other information from colleges, recognised institutions, halls and hostels;

(xxx) to confer honorary degrees and academic distinctions as prescribed by the Statutes;

(xxxi) to supervise and control the admission, residence (in hostel), conduct and discipline of the students of the University, and to make provision for promoting their health and general welfare;

(xxxii) to create posts and appoint officers and other employees of the University, prescribe their qualifications, fix their emoluments, determine the terms and conditions of their service and discipline and, where necessary, their duties;

(xxxiii) to create posts and appoint teachers of the University in accordance with the qualifications prescribed by the Academic Council for different classes of teachers, including the additional qualifications, if any, if so prescribed for a particular post of teachers, fix their emoluments, define the terms and conditions of their service and discipline and their duties;

(xxxiv) to ensure that appointment of teachers, officers and other employees in all colleges and recognised institutions are made in accordance with the qualifications and subject to the terms and conditions of service and discipline and duties prescribed by or under the Statutes and Ordinances;

(xxxv) to recognise any member of the staff of a college or recognised institution as a teacher of the University and withdraw such recognition;

(xxxvi) to appoint examiners and moderators and, where necessary, remove them, fix their emoluments and fees, travelling and other allowances and to arrange for the proper conduct and timely publication of the results of the University examinations and other tests;

(xxxvii) to cancel examinations, in part or in whole, in the event of malpractices, and take disciplinary action against any person or group of persons or institutions found guilty of such malpractices;

(xxxviii) to take disciplinary action, where necessary, against persons appointed as invigilators, examiners, and other staff for any examinations;

(xxxix) to take disciplinary action, where necessary, against students enrolled in the University including candidates for any examinations;

(xl) to fix, demand and receive such fees and other charges as are regulated by the Ordinances;

(xli) to requisition the facilities of colleges and recognised institutions, where necessary, for promoting the facilities of the University, after giving due notice to the college or recognised institutions;

(xlii) to exercise such other powers and perform such other duties be conferred or imposed on it by this Act, Statutes, Ordinances and regulations.

(xliii) to exercise all the powers of the University not otherwise provided for in this Act or the Statutes, and all other powers which are required, to give effect to this Act, or the Statutes, Ordinances and regulations; and

(xliv) to delegate, subject to the approval of the Chancellor, any of its powers, except the power to make Ordinances, to the Vice-Chancellor, the Registrar or the Finance Officer, or such other authority of the University, or a committee appointed by it, as it may think fit.

(a) the Vice-Chancellor, ex-officio Chairman;

(b) Dean of Research and Development and all Deans of Faculties;

(c) All Heads of University schools and departments;

(d) Director, Department of Chemical Technology, University of Bombay;

(e) Director, Tata Institute of Fundamental Research, Bombay;

(f) Principal, School of Nautical Engineering, Sewree, Bombay;

(g) Chairman or his representative, Rashtriya Chemicals and Fertilizers, Bombay;

(h) Chairman of all Boards of Studies;

(i) four experts from different branches of technology, to be nominated by the Vice-Chancellor;

(j) three teachers, to be nominated by the Vice-Chancellor, one from among professors, one from among assistant professors and one from among lecturers of the University, by rotation according to their seniority.

(a) to make regulations, laying down the courses of study;

(b) to make regulations regarding special courses of studies or the division of subjects in colleges and recognised institutions;

(c) to make proposals for allocating subjects to the Faculties and assigning its members to the Faculties;

(d) to make proposals for the establishment of colleges, departments, institutions of research and specialised studies, libraries, laboratories and museums;

(e) to make proposals for the institution of professorships, readerships, lecturerships, and any other posts of teachers required by the University and for prescribing their duties;

(f) to prescribe the qualifications for different classes of teachers, including additional qualifications, if any, for a particular post of teacher, whether in the University departments or in any colleges or recognised institution;

(g) to make proposals for the institution of fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes, and to make regulations for their award;

(h) to make regulations for the examinations of the University and the conditions on which the students shall be admitted to such examinations;

(i) to make regulations for the equivalence of examinations;

(j) to make regulations for granting exemptions from courses of study prescribed for qualifying for degrees, diplomas, certificates and other academic distinctions;

(k) to supervise the conduct of the academic policies of the University and give directions, where necessary, regarding methods of instruction, co-operation in teaching among colleges, evaluation of research and improvement of academic standards;

(l) to effect inter-Faculty co-ordination and appoint committees or boards for engaging in project on an inter-Faculty basis;

(m) to appoint committees or boards to review the utility and practicability of existing courses of studies and the desirability or necessary of reviewing or modifying them in the light of new knowledge;

(n) to make proposals for the conduct of inter-Faculty and area or regional studies;

(o) to make such other regulations, as it may think fit, for the proper academic conduct of the University and the conditions of discipline, residence (in ' hostel), corporate life and attendance of students, including fee concessions to them;

(p) to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act, the Statutes, Ordinances and regulations; and

(q) to generally advise the University on all academic matters.

(a) the Vice-Chancellor, ex-officio Chairman;

(b) the Director of Technical Education or his representative, not below the rank of Joint Director;

(c) the Chancellor's nominee on the Executive Council;

(d) one member from amongst the Dean of Research and Development and the Deans of Faculties, on rotation as per seniority;

(e) two members, nominated by the Executive Council;

(f) two members, nominated by the Academic Council;

(g) the Registrar shall act as Secretary of the Board:

(a) to recommend to the Executive Council the broad development programmes in education, having regard to the objectives of the University;

(b) to review the maintenance of standards of instruction, education, research, training and examinations within the University;

(c) to arrange for inspection of University departments, schools and post-graduate departments in colleges with a view to assessing their academic performance and needs;

(d) to recommend to the Executive Council and Academic Council inspection of colleges and recognised institutions, halls and hostels in order to assess their academic performance and needs, where necessary, with a view to maintain efficiency, ensure adequate student amenities and proper terms and conditions of employment of their teachers and other employees and to recommend modification of the conditions of recognition or such other measures as it deems fit;

(e) to advise the Academic Council and Executive Council on any matter which it may deem necessary for the fulfilment of the objects of the University.

(a) the Vice-Chancellor, ex-officio Chairman;

(b) the Director of Technical Education or his representative, not below the ,2 'rank of Joint Director;

(c) one representative of the All India Council of Technical Education;

(d) two members from amongst Dean of Research and Development and Deans of Faculties, to be nominated by the Academic Council; and

(e) two members, to be nominated by the Executive Council from amongst its members, one of whom shall be the nominee of the Chancellor on the Executive Council;

(f) one person nominated by State Government;

(g) the Registrar.

(a) the Head of the University school of studies concerned;

(b) the Head of the University department or the departments in recognised and conducted institutions in the particular subject, if any;

(c) one person who has specialised knowledge of the sub] nominated by the Vice-Chancellor; and

(d) one person who has specialised knowledge of the subject, nominated by the Vice-Chancellor; and

(e) two technologists, to be co-opted by the Board from amongst the teachers who are not the Heads of University departments or departments in recognised and conducted institutions.

(a) to recommend, upon reference to it by the Executive Council or the Academic Council, or otherwise, the courses of study in the subject or group of subjects within its purview;

(b) to recommend books, including text books, for such courses of study;

(c) to recommend to the Academic Council, for being forwarded to the Executive Council for its approval, the preparation and publications of selections or anthologies of the writings or works of authors and other masters in any subject or group of subjects, together with synopsis of the selections or anthologies, and the names of the authors and masters and of the persons who may, in its opinion, be appointed to make the selection; and

(d) to bring to the notice of the Planning Evaluation (Monitoring) Board, Academic Council or the Executive Council, as the case may be, matters of importance relating to the examinations in such subjects or group of subjects.

Chapter V

Statutes, Ordinances And Regulations

(a) the constitution, powers and duties of the authorities of the University;

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

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

[(c-a) provision for reservation of adequate number of posts of teachers, officers and other employees of the University and recognised institutions, for members of the Scheduled Castes, Scheduled Tribes and Other Backward Classes;]

(d) the constitution, re-constitution or abolition of a Faculty or the Board of Studies and their powers and duties;

(e) the establishment of departments of teaching a conducted institution;

(f) the conferment of honorary degrees 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 qualifications of professors, assistant professors, readers, lecturers, demonstrators and other members of the academic staff of the University and recognised institutions;

(i) registration of graduates and maintenance of a register of registered graduates;

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

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

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

(a) the conditions under which students shall be admitted to courses of study for degrees, diplomas, certificates and other academic distinctions;

(b) the fees to be charged for enrolment of students for attending such course in the University and recognised institutions including the tuition fees and hostel charges which shall, as far as possible, be uniform for the institutions situated in the same local area, for admission to the examinations IS degree, diploma, certificates and other academic distinctions, and for registration of graduates;

(c) the conditions of residence (in hostels), conduct and discipline of W students of the University, and the action to be taken against them for breach of discipline or misconduct, including the following:-

(i) use of unfair means at an examination or in relation thereto, by himself or by any other student or abetment thereof;

(ii) refusal to appear or give evidence in any authorised inquiry by an officer in-charge of any examination, or by any officer or authority of the University; and

(iii) disorderly or otherwise objectionable conduct, whether within or outside the University;

(d) the qualifications and classification of teachers in University departments, schools and recognised institutions;

(e) the conditions governing the appointment and duties of examiners;

(f) the conduct of examinations and other tests and the manner in which the candidates shall be assessed or examined by the examiners;

(g) the recognition of halls and hostels;

(h) the inspection of recognised institutions, halls and hostels;

(i) the recognition of teachers of the University and the conditions subject to which persons may be recognised as qualified to give instructions in the University and recognised institutions;

(j) the mode of execution of contracts or agreements for, or on behalf of the University;

(k) the rules to be observed and enforced by recognised institutions regarding transfer of students;

(l) the powers and functions of students' associations and other organisations in conducted or recognised institutions;

(m) all other matters which, by or under this Act or the Statutes, are to be, or may be provided by Ordinances; and

(n) generally, all matters for which provision is, in the opinion of the Executive Council, necessary for the exercise of the powers conferred, or the performance of the duties imposed, on the Executive Council by or under this Act or the Statutes.

(a) giving notice of the date and hour of its meeting and or the business to be conducted thereat;

(b) regulating the procedure at its meetings and the number of members required to form a quorum, and keeping of records of the proceedings of such meetings;

(c) providing for all matters which, by under this Act, the Statutes, Ordinances or regulations are to be, or may be, determined by rules; and

[d) providing for all other matters solely concerning such authority or body.

Chapter VI

Recognition of Institutions

(a) constitution and personnel of the managing body;

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

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

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

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

(a) direct an expert inquiry to be made by a competent person or persons authorised by it in this behalf;

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

(c) take such decision as it deems fit 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

Organisation of Undergraduate Post-Graduate Teaching and Extension Education

(a) the School of Engineering and Technology;

(b) the School of Health Sciences;

(c) the School of Management Studies;

(d) the School of Applied Social Sciences;

(e) the School of Marine Sciences;

(f) the School of Earth Sciences.

Chapter VIII

Enrolment and Degrees

(i) have passed the Higher Secondary Certificate Examination conducted by a Divisional Board established under the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965;

(ii) have passed the entrance examination, if any, which may be instituted by the University with the consent of the State Government, and held in such subjects and in such manner as may be prescribed;

(iii) have passed any other examination prescribed as equivalent to the examinations held by the University; or

(iv) possess such other qualifications as may be prescribed.

Chapter IX

Committees

(b) Every selection committee shall consist of:-

(i) the Vice-Chancellor, ex-officio Chairman;

(ii) one person, nominated by the Chancellor;

(iii) two representatives, one each of the All India Council of Technical Education and Director of Technical Education;

(iv) the Head of the University department concerned, if he is a professor; and

(v) three persons, nominated by Executive Council out of a panel of not less than six names of persons recommended by the Academic Council being, persons not connected with the University, who have special knowledge of the subject for which the teacher is to be selected;

(vi) one person belonging to the Scheduled Castes [Scheduled or, as the case may be, Other Backward Classes] from amongst persons are experts in educational field, nominated by the Chancellor.

(b) The date of the meeting of every selection committee shall be so fixed as to allow notice thereof being given of at least thirty days to each member and to the candidates, and the particulars of each candidate shall be so sent to each member as to reach him at least seven days before the date of the meeting.

(c) The quorum at a meeting of every selection committee shall be four members, of whom at least two shall be persons nominated under sub-clause (v) of clause (b) of sub-section (2).

(d) The selection committee shall interview, adjudge the merits of each candidate in accordance with the qualifications advertised, and report to the Executive Council the names, arranged in order of merit of the person or persons, if any whom it recommends for appointment to the general posts and the reserved posts, if any, as advertised:

(e) The Executive Council shall appoint, from amongst the persons so recommended, the number of persons required to fill the general posts and reserved posts if any, as advertised:

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

(b) the Head of the school concerned;

(c) the Head of the department concerned; and

(d) one person nominated by the Vice-Chancellor, except that, where the Head of the department is also the Head of the school, the Vice-Chancellor shall nominate two persons instead of one:

(a) the Vice-Chancellor, ex-officio Chairman

(b) the nominee of the Chancellor on the Executive Council; and

(c) three persons, nominated by the Executive Council from amongst its members.

(a) the Vice-Chancellor, ex-officio Chairman;

(b) the Dean of the Faculty concerned;

(c) the Head of the University department concerned; and

(d) four persons having special knowledge of the subject for which the teacher is to be recognised, of whom two shall be nominated by the Executive Council from amongst persons other than teachers of the University and two by the Academic Council from amongst its members.

(i) the Vice-Chancellor, ex-officio Chairman; and

(ii) three persons having special knowledge of the subject or subjects in which instruction is being provided by the college or institution, of whom two shall be nominated by the Executive Council and one by the Academic Council, being persons not in the service of the University.

(i) the Vice-Chancellor, ex-officio Chairman;

(ii) the Director of Accounts and Treasuries, Maharashtra State, or his nominee not below the rank of Deputy Director of Accounts and Treasuries;

(iii) the nominee of the Chancellor on the Executive Council;

(iv) two persons nominated by the Executive Council, from amongst its members; and

(v) the Registrar, ex-officio Secretary.

(i) the Vice-Chancellor, ex-officio Chairman; and

(ii) two persons having special knowledge of Library Science and Library Administration, not being in the service of the University, to be nominated by the Executive Council.

(a) the Vice Chancellor, ex-officio Chairman;

(b) three Heads of schools, nominated by the Vice-Chancellor;

(c) three Heads of University departments, nominated by the Vice-Chancellor;

(d) two teachers, nominated by the Executive Council;

(e) the Registrar; and

(f) the Librarian, ex-officio Secretary.

(i) the Vice-Chancellor, ex-officio Chairman;

(ii) the Head of the concerned University school;

(iii) two members, nominated by the Executive Council;

(iv) one member, nominated by the Academic Council;

(v) one member, nominated by the Planning and Evaluation (Monitoring) Board; and

(vi) the Chairman of the Board of Studies in the particular subject.

Chapter X

Finance

(a) any contribution or grant made by the State or Central Government, University Grants Commission, All India Council for Technical Education or any other authority;

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

(c) all income or moneys from trusts, subventions, bequests, donations, endowments and other grants, if any received by the University.

(b) the Executive Council shall consider the estimates as prepared and approve them, with or without modifications and submit them, as approved by it, to the State Government for its sanction.

(c) the State Government may pass such orders with reference to the said estimates as it may think proper and communicate the same to the University which shall give effect to such orders.

(d) (a) After the period of stabilisation of University is over, the Vice-Chancellor shall cause to be prepared by the Finance Officer of the University on or before such date as may be prescribed, the annual financial estimates of receipts and expenditure of the University for the ensuing year and submit them to the Executive Council, through the Finance Committee.

(b) The Executive Council shall consider the annual financial estimates so prepared and approve them with or without any modifications.

Chapter XI

Miscellaneous Provisions

(a) fill any new posts of officers, teachers and other employees, created by it;

(b) revise the pay, allowances post-retirement benefits and other benefits of its officers, teachers and other employees;

(c) grant any special pay, allowance or other extra remuneration of any description whatsoever, including ex gratia payment or other benefits having financial implication, to any of its officers, teachers or other employees;

(d) divert any earmarked funds for any other purpose; or

(e) incur any expenditure on any development work.

(b) Notwithstanding anything contained in any other law for the time being in force, any person taken on deputation either from any other University or State Government, shall be subject to the provisions of this Act, and the Statutes and regulations made thereunder:

(c) he may be permitted to revert to the service of that University or of the State Government, as the case may be; and thereupon he shall revert to the specified by him in the notice, on the same terms and conditions of service applicable to him immediately before such commencement;

(d) if any person taken over by the University under clause (b) fails to give sue. notice in time, he shall be deemed to have opted to be permanently absorbed in the service of the University under the proviso to clause (b);

(e) notwithstanding anything contained in this section, if in the opinion of the University, such person is not suitable or is surplus to its requirements, the University may move the University concerned or the State Government, as the case may be, within a period of two years from the date of deputation of such person, to repatriate him to the service of the concerned University or the Government, as the case may be. Upon such a request by the University, that University or the Government, as the case may be, shall take back the person in its service.

Chapter XII

Transitory Provisions