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The Maharashtra University of Health Sciences Act, 1998

Maharashtra Act No. 10 of 1999

mh302

Chapter I

Preliminary

(1) "academic services unit" means a University science and instrumentation centre, academic staff college, computer centre, University printing press or any other unit providing specialised services for the promotion of any of the objectives of the University;

(2) "affiliated college" means a college imparting education in Health Sciences which has been granted affiliation by the University;

(3) "approved institution" means a hospital, health centre, affiliated college or such other institution recognised by the university as an institution in which a person may undergo training, if any, required by a course of study before the conferral of any degree, diploma or other academic distinction of the university;

(4) "authorities" means the authorities of the University as specified by or under this Act;

(5) "autonomy" means a privilege of the University conferred by Statutes permitting a college, institution or a University department to conduct academic programmes and examinations, develop syllabus for the respective subjects and issue certificates of passing the examinations, etc. A college, institution or a University department which has been granted autonomy shall have full academic, administrative and financial autonomy to the provisions of this Act and Statutes;

(6) "autonomous college", "autonomous institution" or "autonomous department" means a college, institution or department to which autonomy is granted and is designated to be so by Statutes;

(7) "bodies", means the bodies of the University formed by the respective authorities;

(8) "Central Councils", means various Councils of Health Sciences constituted by the Central Government;

(9) "Chancellor", Pro-Chancellor", "Vice-Chancellor" and "Pro-Vice-Chancellor" means, respectively, the Chancellor, the Pro-Chancellor, the Vice-Chancellor and the Pro-Vice-Chancellor of the University;

(10) "collaboration" means collaborative academic activity of the University with other universities, academic institutions (local, regional, national or international), research institutions and organizations;

(11) "college" means a college imparting education in Health Sciences conducted by the University or affiliated to the University situated in the State of Maharashtra;

(12) "conducted college" means a college maintained and managed by the University;

(13) "department" means a department teaching a particular subject or a group of subjects in a college as prescribed in Statutes;

(14) "Director" means a head of an institution including a centre, or a school of the University as designated by the Management Council;

(15) "Director of Medical Education and Research", "Director of Health Services" and "Director of Ayurveda" means respectively, the Director of Medical Education and Research, Maharashtra State, the Director of Health Services, Maharashtra State and the Director of Ayurveda, Maharashtra State;

(16) "Government" means the Government of Maharashtra;

(17) "Health Sciences" means modern scientific medicine in all its branches concerning preventive, promotive, curative and rehabilitative services and includes surgery, obstetrics and gynaecology [* *], dental science, nursing and other allied subjects including the Indian Systems of Medicine in all their branches;

(18) "hostel" means unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act;

(19) "Indian Systems of Medicine" includes Ayurveda, Unani, Homoeopathy, Naturopathy, Yoga and such other disciplines as may be prescribed;

(20) "Local Managing Committee" means a Committee constituted for a College under the provisions of this Act;

(21) "Management" means the trustees, or the managing or governing body, by whatever name called, of any trust registered under the Bombay Public Trusts Act, 1950 or any society registered under the Societies Registration Act, 1860 under the management of which one or more colleges or recognised institutions or other institutions are conducted and admitted to the privileges of the University:

(22) "non-vocational academic staff' means such staff as the Government may classify to be non-vocational academic staff and includes all such staff which is complimentary to academic staff, shall not include the staff engaged purely in discharging administrative functions;

(23) "Other Backward Classes" 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;

(24) "post-graduate department" means a department in a college or institution of higher learning, research or specialised studies, imparting postgraduate instruction or guidance for research recognised to be so by the University;

(25) "prescribed" means prescribed by Statutes or Ordinance or Rules or Regulations, as the case may be, made by or under this Act;

(26) "Principal or Dean" means hie head of a college, specialised educational institution, post-graduate centre or other recognized institution duly approved by the University;

(27) "recognised institution" means an institution of higher learning research or specialised studies other than an affiliated college and recognised to be so by the University;

(28) "Registrar" means the Registrar of the University appointed under section 18 and includes Deputy Registrar and Assistant Registrar;

(29) "registered graduate" means a graduate registered or deemed to be registered under this Act;

(30) "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-Buddhas;

(31) "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;

(32) "school" means a school of studies maintained by or recognised as such by the University;

(33) "Statutes", "Ordinances", "Rules" and "Regulations" means respectively, the Statutes, Ordinances, Rules and Regulations of the University made by or under this Act;

(34) "student of the University" means a person enrolled in the University for undergoing a course of study for a degree, diploma or other academic distinctions of the University;

(35) "teachers" means full time approved Demonstrators, Tutors, Assistant Lecturers, Lecturers, Readers, Associate Professors, Professors and other persons teaching or giving instructions on full time basis in affiliated colleges or approved institutions in the University;

(36) "University" means the Maharashtra University of Health Sciences, established under section 3 of this Act;

(37) "University department" means a department established and maintained by the University;

(38) "University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956;

(39) "University institution" means a centre, a school, or an institute established and maintained by the University;

(40) "University teacher" means a teacher appointed by the University.

Chapter II

The University

(a) to carry out its responsibility of creation, preservation and dissemination of knowledge;

(b) to promote discipline and the spirit of intellectual inquiry and to dedicate itself as a fearless academic community to the sustained pursuit of excellence;

(c) to encourage individuality and diversity within a climate of tolerance and mutual understanding;

(d) to promote freedom, secularism, equality and social justice as enshrined in the Constitution of India and to be catalyst in socio-economic transformation by promoting basic attitudes and values of essence to national development;

(e) to extend the benefits of knowledge and skills for development of individuals and society by associating the University closely with local and regional problems of development;

(f) to carry out social responsibility as an informed and objective critic, to identify and cultivate talent, to train the right kind of leadership in all walks of life and to help younger generation to develop right attitudes, interests and values;

(g) to promote equitable distribution of facilities of Health Sciences Education;

(h) to provide for efficient and responsive administration, scientific management and develop organisation of teaching and research;

(i) to promote acquisition of knowledge in rapidly developing and changing society and to continually offer opportunities of upgrading knowledge, training and skills in the context of innovations, research and discovery in all fields of human endeavour by developing educational network related to Health Sciences with use of modern communication media and technologies appropriate for a learning society;

(j) to strive to promote competitive merit and excellence as the sole guiding criterion in all academic and other matters relating to students;

(k) to impart education and training to achieve the goal of physical, mental and spiritual health of every individual,

(l) to create better understanding between different systems of medicines through inter-disciplinary study and research;

(m) to establish and develop Indian Systems of Medicine so as to keep health of a healthy individual and to cure the disease of diseased individual.

(a) to make provision to enable conducted and affiliated colleges and recognised institutions to undertake specialised studies;

(b) to establish, maintain and manage University departments, laboratories, libraries, museums and equipments of teaching or research;

(c) to establish, maintain and manage departments and institutions of research, specialised studies or academic services unit;

(d) to organise, maintain and manage colleges, institutions, hostels, health centres, auditoria and gymnasiums;

(e) to provide for establishment of campuses for serving a group of affiliated colleges, and also to provide for and maintain common resources centres in such campuses in the form of libraries, laboratories, computer centres, and the like centres of learning:

(f) to create posts of directors, principals, teachers and other teaching or non-vacation academic posts required by the University with the prior approval of the State Government and to prescribe their qualifications and make appointments thereto;

(g) to appoint or recognise persons working in any other University or organisation as teacher of the University for specified period;

(h) to create non-teaching skilled, administrative, ministerial and other posts and prescribe the qualifications and pay-scales for such posts, with prior approval of the State Government and to make appointments thereto;

(i) to facilitate mobility of teachers within the University and to other Universities with the consent of the teacher concerned;

(j) to make provision, wherever feasible in the University department, affiliated colleges, institutions, recognised institutions and schools, for survey and collection of statistics, data and other particulars relevant to various developmental activities including State and National plans evaluation of the developmental schemes with the participation of the students as a part of their curricular activities;

(k) to control and regulate admission of students for various courses of study in University departments conducted and affiliated colleges, institutions, schools and recognised institutions;

(l) to lay down the conditions of affiliation of colleges and recognition of institutions taking into account me credibility of the management and norms of academic performance of colleges, faculties and subjects, as may be laid down from time to time, and satisfy itself by periodical assessment or otherwise that those conditions are fulfilled;

(m) to designate a University department, conducted college, an affiliated college, institution or school as an autonomous University department, conducted college, affiliated college or institution or school, as the case may be, in accordance with the guidelines, if any, laid down by the University Grants Commission;

(n) to monitor and evaluate the academic performance of affiliated colleges and recognised institutions for affiliation and periodical accreditation;

(o) to inspect, where necessary, affiliated colleges and recognised institutions through suitable machinery established for the purpose, and take measures to ensure that proper standards of instruction, teaching and training are maintained by them, and adequate library, laboratory, hospital, workshop and other academic facilities are provided for;

(p) to hold and to manage trusts and endowments and institute and award, fellowships, travelling fellowships, scholarships, studentship, medals and prizes for teachers and students of the University and colleges;

(q) to make arrangements for promoting welfare of employees of the University;

(r) to co-ordinate and regulate teaching and research in the affiliated colleges and recognised institutions;

(s) to provide for the training and quality improvement of teachers and non-teaching employees;

(t) to provide for periodical assessment of the performance of teachers and non-teaching employees of the colleges, institutions and University in accordance with the provisions of Statutes;

(u) to regulate and provide for attendance of the teachers on the premises of the University or colleges or institutions during teaching hours and beyond teaching hours, as prescribed and to prohibit teachers from taking or conducting private tuition or private coaching classes;

(v) to prescribe for conduct and discipline rules for teaching and nonteaching staff and to ensure the enforcement thereof;

(w) to prescribe the Code of Conduct for managements;

(x) to establish, maintain and manage, whenever necessary,-

(i) a printing and publication department;

(ii) university extension boards;

(iii) information bureaus;

(iv) employment guidance bureaus; and

(v) such other activities as may be necessary and possible to fulfill the objects of the University;

(y) to co-operate or collaborate with any other University, institution, authority or organisation for research and advisory services and for such purposes to enter into appropriate arrangement with other Universities, institutions, authorities, or organisations to conduct certain courses as the situation may demand;

(z) to rescind affiliation granted to the college;

(aa) to explore the possibilities of augmenting the resources of the University by exploring or innovating activities such as research and development, consultancy, training programmes and providing services for different clients from industry, trade or any other non-government organisations;

(bb) to recommend to the Government to take over, in the public interest, the management of an affiliated college, institution or autonomous college in case where irregularities or commissions or omissions of criminal nature by the Management of such college, or institution are prima facie evident to the committee of enquiry appointed by the University;

(cc) to receive funds for collaboration programmes from foreign agencies subject to rules and regulations of the Central Government and Government in that behalf;

(dd) to lay down for teachers and University teachers, service conditions including code of conduct, workload, norms of performance appraisal, and such other instructions or directions as, in the opinion of the University, may be necessary in academic matters;

(ee) to undertake development programmes in Health Sciences, research, consultancy based projects and training programmes for outside agencies, by charging fees so as to generate resources;

(ff) to provide for instruction and training in such branches of medicine and allied sciences, as may be considered suitable and to make provision for research and for the advertisement and dissemination of knowledge in Health Sciences, striving to maintain at all times highest possible standards of academic excellence;

(gg) to institute and award degrees, diplomas, certificates and other academic distinctions for persons who shall have pursued approved courses of study in a University, college or an affiliated college unless exempted therefrom in the manner prescribed and shall have passed the prescribed examinations of the University or shall have carried on research satisfactorily under conditions as may be prescribed;

(hh) to develop, upgrade and start department in medical specialities as may be required and to provide instructions for such courses of study as it may determine;

(ii) to hold examinations and to confer honorary degrees or other distinctions under conditions as may be prescribed;

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

(kk) to institute, maintain and administer University, colleges, hospitals and laboratories and institutes of research, library or other institutions necessary to carry out the object of the University,

(ll) to affiliate or recognise colleges and institutions and to withdraw such affiliation or recognition;

(mm) to establish, maintain and administer hostels, to recognise hostels not managed by the University and to suspend or withdraw such recognition therefrom;

(nn) to exercise such control over the students of the University, as well to secure their health, well being and discipline and to exercise through the affiliated colleges control for similar purposes over the students of affiliated colleges;

(oo) to accept, hold and manage any endowments, donations or funds which may become vested in it for the purposes of the University by grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in any manner that the University may deem fit:

(pp) to borrow money with or without security for such purposes, as may be approved by the Government, from the Central Government, the University Grants Commission or other incorporated bodies subject to the provisions of this Act;

(qq) to fix fees and demand and collect such fees as may be prescribed;

(rr) to undertake publication of works of merit and research pertaining to Health Sciences;

(ss) to establish and maintain University Libraries, Research Station and Museums;

(tt) to establish research posts and to appoint suitable persons to such posts;

(uu) to establish suitable residential accommodation to the staff of the University to the extent feasible,

(vv) generally to do such other acts or make such other provisions as may be deemed necessary or desirable to further the objects of the University;

(ww) to comply with and carry out any directives issued by Government from time to time, with reference to above powers, duties and responsibilities of the University.

(i) all the assets including the properties and liabilities pertaining to the said college shall stand transferred to and vest in the University;

(ii) all members of the teaching staff or other employees of the said college who immediately before the date of such transfer were serving in or were attached to that college shall stand transferred to the appropriate cadre or category of posts in the University on the same conditions of service as were applicable to them before such transfer and unless and until such conditions are altered with the consent of such persons:

(a) create any new posts or teachers, officers or other employees;

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

(d) divert any earmarked funds received for any purpose other than that for which it was received;

(e) incur expenditure on any developmental work from the funds received from the Government or University Grants Commission or any person or body for the purposes other that the purposes for which the funds are received;

(f) take any decision regarding affiliate colleges resulting in increased financial liability, direct or indirect, for the Government.

(a) various funding agencies without any share or contribution from the Government;

(b) fees for academic programmes started on self-supporting basis;

(c) contributions received from the individuals, industries, institutions, organisations or any person whosoever, to further the objectives of the University;

(d) contributions of fees for academic or other services offered by the University;

(e) development fund, if any, established by the University; for the purposes of-

(i) creation of posts in various categories for specific period;

(ii) granting pay, allowances and other benefits to the posts created through its own funds, provided, those posts are not held by such persons, who are holding the posts for which Government contribution is received;

(iii) starting any academic programme on self-supporting basis;

(iv) incurring expenditure on any development work;

Chapter III

Officers of the University

(A) The Chancellor

(b) The Chancellor shall, in every case, give the due notice to the University of his intention to cause an inspection or inquiry to be made and the University shall be entitled to appoint a representative, who shall have the right to be present and to be heard at the inspection or enquiry;

(c) After an inspection or inquiry has been caused to be made, the Chancellor may address the Vice-Chancellor on the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Management Council the views of the Chancellor and call upon the Management Council to communicate to the Chancellor through him its opinion thereon within such time as may have been specified by the Chancellor. If the Management Council communicates its opinion within the specified time limit, after taking into consideration that opinion or where the Management Council fails to communicate its opinion in time, after the specified time-limit is over, the Chancellor may proceed and advise the Management Council upon the action to be taken by it, and fix a time limit for taking such action;

(d) The Management Council shall, within the time limit so fixed, report to the Chancellor through the Vice-Chancellor the action which has been taken or is proposed to be taken on the advice tendered by him;

(e) The Chancellor may, where action has not been taken by the Management Council to his satisfaction within the time limit fixed, and after considering any explanation furnished or representation made by the Management Council, issue such directions as the Chancellor may think fit, and the Management Council and other authority concerned shall comply with such directions;

(f) Notwithstanding anything contained in the preceding sub-sections, if at any time the Chancellor is of the opinion that in any matter the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provisions of this Act, and the Statutes and Regulations or that special measures are desirable to maintain the standards of University teaching, examination, research, administration or finances, the Chancellor may indicate to the Management Council through the Vice-Chancellor any matter in regard to which he desires an explanation and call upon the Management Council to offer such explanation within such time as may be specified by him. If the Management Council fails to offer any explanation within the time specified or offers an explanation which in the opinion of the Chancellor, is not satisfactory, the Chancellor may issue such directions as appear to him to be necessary, and the Management Council and any other authority concerned shall comply with such directions;

(g) The Management Council shall furnish such information relating to the administration and finances of the University as the Chancellor may, from time to time, require;

(h) The Management Council shall furnish to the State Government such return or other information with respect to the property or activities of the University as the State Government may, from time to time, require.

(B) The Pro-Chancellor

(C) Other Officers of the University

(1) the Vice-Chancellor;

(2) the Pro-Vice-Chancellor;

(3) the Deans of Faculties;

(4) the Registrar;

(5) the Controller of Examinations;

(6) the Finance and Accounts Officer;

(7) such other officers in the service of the University, as may be prescribed by Statutes to be the officers of the University.

(d) No meeting of the Committee shall be held unless all the three members of the Committee are present.]

(a) if the Chancellor does not approve any of the persons so recommended, he may call for a fresh panel either from the same committee or after constitution of a new committee for the purpose, from such new committee;

(b) the first Vice-Chancellor shall be appointed by the Chancellor on recommendation of the Government, the person so recommended shall fulfil the criteria laid down in sub-section (3).

(a) where the committee appointed under sub-section (1) is unable to recommend any name within the time-limit specified by the Chancellor;

(b) where the vacancy occurs in the office of the Vice-Chancellor because of death, resignation or otherwise, and it cannot be conveniently and expeditiously filled in accordance with the provisions of sub-sections (1) to (4);

(c) where the vacancy in the office of the Vice-Chancellor occurs temporarily because of leave, illness or other causes;

(d) where the term of Vice-Chancellor has expired; or

(e) where there is any other emergency;

(a) has become insane and stands so declared by a competent court;

(b) has been convicted by a court for any offence involving moral turpitude;

(c) has become an undischarged insolvent and stands so declared by a competent court;

(d) has been physically unfit and incapable of discharging functions due to protracted illness or physical disability;

(e) is a member of, or be otherwise associated with, any political party or any organization which takes part in politics, or is taking part in, or subscribing in aid of, any political movement or activity.

(b) The Controller of Examinations shall be the principal officer-in-charge of the conduct of examinations and tests of the University and declaration of their results and shall discharges the functions under the superintendence, direction and guidance of the Board of Examinations. The Controller shall be a full-time salaried officer of the University and shall work directly under the control of the Vice-Chancellor;

(c) The appointment of the Controller shall be for a term of five years, and the Controller shall be eligible for re-appointment. The qualifications and experience for the purpose of selection of the Controller shall be such as may be prescribed by Statutes.

(a) to prepare and announce in advance the calendar of examinations;

(b) to arrange for printing of question papers;

(c) to arrange to get performance of the candidates at the examinations properly assessed, and process the results;

(d) to arrange for the timely publication of results of examinations and other tests;

(e) to postpone or cancel examinations, in part or in whole, in the event of malpractices or if the circumstances so warrant, and take disciplinary action or initiate any civil or criminal proceedings against any person or a group of persons or a college or an institution alleged to have committed malpractices;

(f) to take disciplinary action where necessary against the candidates, paper-setters, examiners, moderators, or any other persons connected with examinations and found guilty of malpractices in relation to the examinations;

(g) to review from time to time, the results of University examinations and forward reports thereon to the Academic Council.

(b) The Finance and Accounts Officer shall be appointed by the Management Council either by nomination or by obtaining the services of a suitable officer on deputation from the Government:

(c) The salary and other conditions of the services of the Finance and Accounts Officer shall be such as may be prescribed by Statutes.

(a) exercise general supervision over the funds of the University, and shall advise the Vice-Chancellor as regards the finances of the University;

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

(c) ensure that the limits fixed by the University for recurring and nonrecurring expenditure for a year are not exceeded, and that all allocations are expended for the purposes for which they are granted or allotted;

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

(e) keep watch on the progress of collection of revenue and advise the Vice-Chancellor on the methods to be employed for collection;

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

(g) ensure that the registers of buildings, land, equipment and machinery are maintained up-to-date and that the stock taking of equipments and other consumable materials in all offices, colleges, workshops and stores of the University is conducted regularly;

(h) propose to the Vice-Chancellor that explanation be called for unauthorized expenditure or other financial irregularities from any academic members of University;

(i) propose to he Registrar that explanation be called from any non-academic member for unauthorized expenditure or irregularities in any particular case, and recommend disciplinary action against the persons at fault;

(j) call from any office, centre, laboratory, college, department of the University or University institution, any information and returns as deemed necessary for the proper discharge of the financial responsibilities; and

(k) exercise such other powers, perform such other duties, and discharge such other financial functions as are assigned, by the Vice-Chancellor or are prescribed by Ordinances.

Chapter IV

Authorities of University

(1) the Senate,

(2) the Management Council,

(3) the Academic Council,

(4) the Faculty,

(5) the Planning Board,

(6) the Board of Studies,

(7) the Board of Examinations.

(8) Such other bodies of the University as are designated by Statutes to be the authorities of the University.

(a) the Chancellor;

(b) the Pro-Chancellor;

(c) the Vice-Chancellor;

(d) the Pro-Vice-Chancellor;

(e) the Secretary to Government, Medical Education and Drugs Department, his nominee not below the rank of Deputy Secretary to Government;

(f) the Director of Medical Education and Research;

(g) the Director of Health Services;

(h) the Director of Ayurveda;

[(i) three members of the Maharashtra Legislative Assembly, one each from the areas of three Development Boards, nominated by the Speaker of the Maharashtra Legislative Assembly and two members of the Maharashtra Legislative Council nominated by the Chairman of the Maharashtra Legislative Council;]

(j) the Deans of Faculties;

(k) six persons nominated by the Chancellor in consultation with the Vice-Chancellor from amongst persons having special interest in Health Sciences, out of whom, three shall be persons from the Directors of the affiliated colleges (one each from the Allopathy, Ayurvedic and Homoeopathic faculties of Health Sciences), and one shall be a person belonging to the Scheduled Castes, one belonging to the Scheduled Tribes and one shall be a woman;

(l) one person nominated by each University governed by the Maharashtra Universities Act, 1994;

(m) six persons to be nominated by the Pro-Chancellor from amongst the graduates of Health Sciences being one each representing the Mumbai, Pune, Aurangabad, Nagpur, Amravati and Nashik Revenue Divisions of the State;

(n) Twelve principals of the affiliated Colleges by rotation being two each representing the Mumbai, Pune, Aurangabad/Nagpur, Amravati and Nashik Revenue Divisions;

(o) six Professors elected from amongst themselves, being one each from the Mumbai, Pune, Aurangabad, Nagpur, Amravati and Nashik Revenue Divisions of the State;

(p) five teachers other than Professors, elected from amongst themselves;

(q) six members one each nominated by State Government to the Medical Council of India, the Pharmacy Council of India, the Indian Nursing Council, the Dental Council of India, the Central Council of Indian Medicine and the Central Council of Homoeopathy shall be ex-officio members of the Senate;

(r) six Heads of Colleges nominated by the Chancellor in consultation with the Vice-Chancellor by rotation for a period of three years;

(s) the Registrar, who shall be the ex-officio Secretary of the Senate:

(t) three students' representatives elected from the Colleges of Health Sciences in the State:

(i) to confer, on the recommendation of the Management Council, honorary degrees or other academic distinctions;

(ii) to make, amend or repeal Statutes;

(iii) to consider the financial estimates prepared by the Management Council and pass resolutions thereon;

(iv) to confer, on the recommendation of the Management Council, the title of Professor of Meritus;

(v) to exercise such other powers and perform such other duties as may be conferred or assigned by Statutes, Ordinances and Rules;

(vi) The Senate shall transact the following business at its annual meeting, namely:-

(a) review current academic programme and collaborative programme;

(b) suggest new academic programme consistent with the social requirements in Medical Education;

(c) suggest measures for improvement and development of the University; and

(d) suggest institution of new degrees, diplomas, certificates and other academic distinctions.

(i) The Vice-Chancellor, Chairperson;

(ii) The Secretary, Medical Education and Drugs Department or Secretary's nominee not below the rank of Deputy Secretary;

(iii) The Director of Medical Education and Research;

(iv) The Director Health Services;

(v) The Director of Ayurveda;

(vi) One person nominated by the Chancellor;

(vii) One Dean of Faculty nominated by the Senate;

(viii) Three members elected by the Academic Council from amongst its members as prescribed by Statutes:

(ix) Four experts in the field of Health Sciences to be nominated by the Chancellor on the recommendation of the Vice-Chancellor one each from the Vidarbha, Marathwada, Western Maharashtra and Konkan Regions.

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

(b) establish departments, colleges, schools, institutions of higher learning research and specialised studies, hostels and provide housing for staff, on the recommendation of the Academic Council;

(c) make, amend or repeal Ordinances and prepare draft Statutes and make such recommendations thereon to the Senates as it thinks fit;

(d) hold, control and arrange for administration of assets and properties of the University;

(e) present the budget estimates as received from the Finance and Accounts Committee with its own modifications if any, to the Senate for its final approval;

(f) enter into, vary, carry out and cancel contracts on behalf of the University;

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

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

(i) transfer by sale, or otherwise, any movable property on behalf of the University;

(j) borrow, lend or invest funds on behalf of the University as recommended by the Finance and Accounts Committee;

(k) lay down policy for administering funds at the disposal of the University for specific purposes;

(l) provide building, premises, furniture, apparatus and other means needed (for the conduct of the work of the University;

(m) recommend to the Senate conferment of honorary degrees and academic distinctions;

(n) institute and confer such degrees, diplomas, certificates and other academic distinctions as recommended by the Academic Council and arrange for convocation for conferment of the same, as provided by Ordinances;

(o) institute fellowships, travelling fellowships, scholarships, studentships, exhibitions, awards, medals and prizes, and prescribe rules therefor in accordance with the Regulations made in this behalf;

(p) make regulations for collaboration with other universities, institutions and organizations for mutually beneficial academic programmes recommended by the Planning Board;

(q) create posts of University teachers and non-vacation academic staff on the recommendation of the Academic Council as and when required;

(r) lay down by Statute, on the basis of qualifications and terms and conditions of service and other guidelines approved by the State Government from time to time, and the procedure for appointment of University teachers and non-vacation academic staff and fix their emoluments and norms of workload and conduct and discipline;

(s) create posts of officers and other employees of the University, subject to prior approval of the State Government;

(t) lay down by Statutes the procedures for appointment of Officers and other employees of the University, qualifications, mode of recruitment, pay scales, terms and conditions of service including conduct, discipline and their duties;

(u) prescribe by Statutes procedure for appointment of teachers, officers and other employees in all institutions and colleges, affiliated to the University, terms and conditions of their service and rules and procedures for their appointments;

(v) prescribe fees and other charges;

(w) prescribe honoraria, remunerations and fees and travelling and other allowances for paper-setters, examiners and other examination staff, visiting faculty, and for such other services rendered to the University;

(x) receive and consider report of the working of the University from the Vice-Chancellor periodically as provided by the Ordinances;

(y) prepare academic calendar of the University as per the Statutes, and guidelines from the University Grants Commission and the various Central Councils for next academic year before the expiry of the current academic year;

(z) confer autonomous status on University departments, affiliated colleges and recognized institutions on the recommendation of the Academic Council subject to the predetermined norms approved by the State Government having regard to the guidelines of the University Grants Commission;

(aa) consider the perspective plan for the academic development of the University, prepared by the Planning Board;

(bb) assess and approve the feasibility of proposals from the Academic Council for academic programmes;

(cc) consider and adopt the annual report, annual accounts and audit reports and forward them to the Senate for approval;

(dd) cause an enquiry to be made in respect of any matter concerning the proper conduct, working and finances of colleges, institutions or departments of the University;

(ee) delegate, any of its powers, except the power to make, amend, or repeal Ordinances, to the Vice-Chancellor or such officer- or authority of the University or committee appointed by it, as it thinks fit.

(a) the Vice-Chancellor, Chairperson;

(b) the Pro-Vice-Chancellor, if any;

(c) the Deans of Faculties;

(d) Chairman of the Boards of Studies;

(e) the Director of the Planning Board;

(f) five principals of conducted, autonomous or affiliated colleges to be elected by the principals from amongst themselves;

(g) one professor from amongst the professors in the University departments or institutions, nominated by the Vice-Chancellor;

(h) one teacher representing each faculty to be co-opted by the Academic Council from amongst the teachers having not less than sixteen years teaching experience,-other than principals of colleges, Heads of University departments and Heads of recognized institutions;

(i) one head of a recognized institution, nominated by the Vice-Chancellor;

(j) one head or director of an academic services unit of the University, nominated by the Vice-Chancellor;

(k) two eminent experts in the field of Health Science, nominated by the Chancellor;

(l) the Director of Medical Education and Research, Maharashtra State;

(m) the Director of Ayurveda, Maharashtra State.

(a) recommend to the Management Council regarding institution of degrees, diplomas, certificates and other academic distinctions;

(b) recommend to the Management Council to make, amend or repeal Ordinances on issues related to academic matters;

(c) make, amend or repeal Regulations on matters specified in section 52 of the Act;

(d) allocate subjects to the faculties;

(e) make proposals for the establishment of conducted colleges, schools, departments, institutions of higher learning, research and specified studies, academic services units, libraries, laboratories and museums in the University;

(f) consider and make recommendations, regarding new proposals for creation of professorships, associate professorships, readerships, lecturerships, and non-vocational .academic staff required by the University;

(g) recommend to the State Government or otherwise of the qualifications as prescribed by the University Grants Commission and the various Central Councils for different categories of teachers and non-vocational academic staff, and for a particular post in these categories, whether in the University or in any affiliated college or a recognized institution, and prescribe additional qualifications, if any;

(h) make proposals to the Management Council for the institution of fellowships, travelling fellowships, scholarships, studentships, medals and prizes and make regulations for their awards;

(i) prescribe qualifications and norms for appointment of paper-setters, examiners, moderators and others, concerned with the conduct of examinations;

(j) appoint committees to review periodically the utility and practicability of the existing courses of study and the desirability or necessity of reviewing or modifying them in the light of new knowledge or changing social requirements;

(k) make proposals for the conduct of interfaculty and area or regional studies, common facilities, such as instrumentation centres, workshops, hobby centres, museums etc;

(l) prescribe norms for recognition of any member of the staff of an affiliated college or recognised institution as a teacher of the University;

(m) prescribe norms for granting affiliation, continuation of recognition, extension of recognition of institutions of higher learning and research of specialised studies;

(n) grant affiliation to colleges or institutions In accordance with the provision of the Statutes, Ordinances and Regulations;

(o) accord recognition to institutions of higher learning, research of specialised studies on the recommendation of the committees appointed by the Council;

(p) recommend to the Management Council conferment of autonomous status on University, institutions, departments, affiliated colleges and recognised institutions in accordance with the provisions of Ordinances;

(q) make proposals to the Management Council, to prescribe fees and other charges;

(r) generally, advise the University on all academic matters and submit to the Management Council feasibility reports on academic programmes recommended by the Senate at its last annual meeting;

(s) 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.

(a) Vice-Chancellor, Chairperson;

(b) Pro-Vice-Chancellor;

(c) the Dean of the Faculty concerned with the examination;

(d) one head of University department, not below the rank of Reader, nominated by the Vice-Chancellor;

(e) one principal other than Dean of Faculty nominated by the Management Council;

(f) one teacher other than heads of departments or principals, nominated by the Management Council;

(g) one evaluation expert, co-opted by the Board;

(h) Controller of Examinations shall be the ex-officio Member-Secretary.

(a) to appoint paper-setters, examiners and moderators from amongst the persons included in the panels prepared by the respective Boards of Studies and where necessary, having regard to the recommendations made by the committee under clause (b) of sub-section (6) remove them or debar them;

(b) to undertake, exercise and experiment in examination reforms;

(c) to exercise such other powers in relation to examinations as may be assigned to it by or under this Act.

(i) the Pro-Vice-Chancellor, Chairperson;

(ii) the Dean of the concerned faculty;

(iii) the Chairperson of the concerned Board of Studies;

(iv) two members of the Board of Studies nominated by it from amongst its members:

(b) The Controller of Examinations shall be the ex-officio Secretary of such committees;

(c) The committees shall prepare lists of persons for various examinations and tests, from amongst persons, included in the panels to be prepared by the Board of Studies and shall submit them to the Examination Board, which shall then appoint paper-setters, examiners and moderators, and where necessary referees;

(d) No member of the Board of Examinations or the committees shall be appointed as paper-setter, examiner, moderator or referee;

(e) The committee shall obtain three sets of question papers in sealed covers in the respective subject. The Chairperson of the committee shall draw at random one such sealed covers containing question papers. This sealed cover with seal intact shall then be sent to the press.

(f) Assessment of answer books for all degree examinations shall be done centrally through central assessment system. All the answer books of an examination shall be collected at a convenient central place. The answer books then will be given code numbers and will be masked. All the examiners will attend the central assessment centres and they will assess the answer books at the centre only. The answer books will then be demasked and the result sheets will be prepared by the moderators:

(b) Such a committee shall submit its report and recommendations to the Board of Examinations which shall take disciplinary action in the matter as it deems fit.

(a) the Dean of the faculty-ex-officio Chairperson;

(b) the Chairperson of each Board of Studies, for the subjects comprised in the faculty;

(c) three members of each Board of Studies to be elected by the members of the Boards of Studies from amongst themselves, out of whom at least one shall be a post-graduate teacher.

(a) to consider and report of any matter referred to it by the Management Council Academic Council or Planning Board;

(b) to consider and approve recommendations of the Board of Studies in the faculty, and matters related to more than one Board of Studies not affecting any other faculty, and recommend to the Academic Council for action as it thinks fit;

(c) to consider and recommend to the Academic Council, the academic matters, within its purview, which affect any other faculty or faculties or which involve administrative or financial implications;

(d) to consider and recommend to the Academic Council establishment of new courses, inter-disciplinary courses and short-term training programmes, referred to it by the Board of Studies or Board of Inter-disciplinary Studies, if any constituted by Statutes;

(e) to make recommendations to the Planning Board in respect of the requirements regarding the conduct of post-graduate or under-graduate instruction, teaching, research and training in University institutions or departments, affiliated colleges and recognised institutions;

(f) to ensure that guidelines and rules framed for the following matters by the Academic Council are implemented:-

(i) long-term curriculum development;

(ii) faculty development;

(iii) teaching or learning material development;

(iv) research in educational matters with particular reference to colleges;

(g) to plan and organise inter-departmental and inter-faculty programmes in consultation with the Boards of Studies, other faculties or Planning Board;

(h) to recommend to the academic staff college and the Academic Council regarding organization of refresher and orientation courses for teachers of affiliated colleges and University departments especially for the revised or newly introduced or inter-disciplinary courses of study;

(i) to elect the Deans of the faculties;

(j) to prepare and submit the annual report of the functioning of the faculty to the Vice-Chancellor;

(k) to consider any other academic matter which may be referred to it.

(a) the Vice-Chancellor-Chairperson;

(b) the Pro-Vice-Chancellor, if any;

(c) one Dean of faculty, nominated by the Academic Council;

(d) one Head or Director from amongst the Heads or directors of the University, institutions or departments, not below the rank of professor and who is not a Dean nominated by Academic Council;

(e) one teacher, imparting post-graduate instruction having not less than sixteen years of teaching experience, nominated by the Vice-Chancellor;

(f) one teacher imparting under-graduate instruction having not less than sixteen years of teaching experience, nominated by the Management Council;

(g) one principal of an affiliated college of Health Sciences, nominated by the Management Council from amongst the principals who are members of the Academic Council;

(h) one principal of an affiliated professional college nominated by Vice-Chancellor;

(i) two experts, co-opted by the Board, from amongst the Heads of National and State level research institutions;

(j) the Director of the Planning Board - Member-Secretary:

(1) suggest measures to create links and develop specific schemes of inter university and University and college interaction with industry, agriculture, banks, commerce, science and community;

(2) prepare University and college development plans, both short-term and long-term, keeping in view the objectives of the University as laid down in the Act and with due regard to the State and National Educational Policy;

(3) recommend to the Management Council the development and collaborative programmes for the departments, colleges and the University;

(4) monitor and report the progress of all such approved development, and collaborative programmes to the Management Council once a year;

(5) evaluate and assess the use of grants by University department, postgraduate centres and affiliated colleges in respect of development projects and submit the report to the Academic Council;

(6) assess the manpower requirements of trained persons in different fields, such as Health Sciences and technology and make necessary recommendations to the Academic Council introducing and strengthening of relevant courses of study;

(7) organise academic audit of development and collaborative programmes of University institutions or departments, post-graduate centres and affiliated colleges, according to the provisions of the Statutes at least once in three years and make necessary recommendations to the University for implementation;

(8) scrutinize the applications received for establishment of new colleges or institutions for affiliation to the University and process the same for forwarding to the State Government, as provided by Statutes.

(a) the Head of the University department or institution in the relevant subject;

(b) six Heads of Departments in affiliated colleges, other than principals, having not less than ten years' teaching experience, elected by the Heads of departments in affiliated colleges from amongst themselves.

(a) one post-graduate teacher having not less than ten years' teaching experience, from amongst the teachers of affiliated colleges having post-graduate teaching in the subject;

(b) one teacher having not less than ten years' teaching experience, from amongst affiliated college teachers in the subject who is not head of the department in the University or affiliated college or principal;

(c) two eminent persons who are,-

(i) either professors or readers in other Universities; or

(ii) persons holding rank not lower than that of Assistant Director in national laboratories or institutions or recognised institutions; or

(iii) experts in related field having published,-

(a) at least one book; or

(b) research paper in recognized National or International Journals.

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

(b) to recommend books, including text-books, supplementary reading, reference books and other material for such courses of study;

(c) to recommend to the Academic Council for its approval the preparation and publication or selections or writing or work of authors and other matters as well as material, consequent to curriculum development by the teachers of the University for its introduction in the syllabi of the courses of study under the purview of the Board in accordance with the Regulations made by the Academic Council in that respect;

(d) to advise the faculty or faculties concerned regarding improvements in the course of study;

(e) to recommend names of suitable persons for inclusion in the panels for appointment of paper-setters, examiners and moderators and the University examinations in the subject by the Board of Examinations;

(f) to recommend to the Board of Examinations, names of persons suitable for appointment of referees, for evaluation of thesis and dissertations and for conduct of viva voce examinations, wherever prescribed, for awarding post-graduate doctorate and higher degrees;

(g) to suggest organization of orientation and refresher courses in the subject;

(h) to prepare requirements in respect of teaching of the subject at various levels in respect of teachers and their qualifications, library, laboratory and hospital equipment and consumables for the use for the Planning Board for formulating the norms and requirements for granting affiliation or extension or continuation of affiliation to colleges and for granting recognition or extension or continuation of recognition to institutions by the University.

(a) is of unsound mind and stands so declared by a competent court;

(b) is an undischarged insolvent;

(c) has been convicted of any offence involving moral turpitude;

(d) is conducting or engaging oneself in private tuitions or private coaching classes;

(e) has been punished for indulging in or promoting, unfair practices in the conduct of any examination in any form any where.

(a) three members, nominated by the Senate, from amongst its members;

(b) two members, nominated by the Management Council, from amongst its members;

(c) two members, nominated by the Academic Council, from amongst its members.

Chapter V

Statutes, Ordinances, Rules and Regulations

(1) conferment of honorary degrees and holding convocation;

(2) the establishment and maintenance of the University departments, institutions conducted colleges, institutions of higher learning, research or specialised studies and hostels;

(3) the powers and duties of the officers of the University;

(4) the powers and duties of the authorities of the University;

(5) the principles governing the seniority and service conditions of the employees of the University;

(6) the provision for disqualifying members of the authorities, bodies or committees of the University;

(7) abolition of University departments or institutions, and conducted colleges;

(8) qualifications, recruitment, workload, code of conduct, terms of office, duties and conditions of service, including periodic assessment of teachers, officers and other employees of the University and the affiliated colleges (except those colleges or institutions maintained by the State or Central Government or a local authority), the provision of pension, gratuity and provident fund, the manner of termination of their services, as approved by the State Government;

(9) application of funds of the University for furtherance of the objects of the University;

(10) norms of affiliation of colleges or for withdrawing the affiliation of the colleges;

(11) the norms for grant of autonomy to University departments or institutions affiliated colleges and recognised institutions, subject to the approval of the State Government;

(12) acceptance and management of trusts, bequests, donations, endowments and grants from individuals or organisations;

(13) provision of reservation of adequate number of posts of teachers, officers and other employees of the University, affiliated colleges and recognised institutions, for members of the Scheduled Castes and Scheduled Tribes and Other Backward Classes in accordance with the policy of the State Government;

(14) number of working days, number of actual days of instructions, holidays other than Sundays, vacation and terms in academic year;

(15) disciplinary action against defaulting teachers, officers and other employees of the University, affiliated colleges and recognised institutions other than the colleges or institutions managed and maintained by the State Government or Central Government or Local Authorities;

(16) the taking over or transferring, in public interest, of the management of a college or institution by the University and the conditions for such taking over or transferring, subject to the approval of the State Government;

(17) any matter which is to be prescribed or which is necessary to give effect to the provisions of this Act.

(i) the conditions under which students shall be admitted to courses of study for degree, diploma, certificate and other academic distinctions;

(ii) the fees to be charged for enrolment of students for attending such courses in the University and the conducted colleges (including the tuition fees and hostel charges), which shall, as far as possible be uniform for the colleges situated in the same local areas, for admission to the examinations leading to degrees, diplomas, certificate and other academic distinctions, and for registration of graduates;

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

(a) use of unfair means at an examination or abetment thereof;

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

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

(iv) the qualifications and classification of teachers in University departments, colleges and recognised institutions;

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

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

(vii) 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 departments, colleges and recognised institutions;

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

(ix) the mode of execution of contracts or agreements for by or on behalf of the University;

(x) the rules to be observed and enforced by colleges and recognised institutions regarding transfer of students wherever necessary;

(xi) the powers and functions of students' associations and other organisation in colleges;

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

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

(a) giving notice of the dates and hours of its meetings and of the business to be conducted thereat;

(b) regulating the procedure at its meeting 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 solely concerning such authority or body.

Chapter VI

Teachers and Employees

(a) The Pro-Vice-Chancellor Chairperson

(b) Four members of the Management Council nominated by the Management Council from amongst themselves Members;

(c) The Registrar Member-Secretary.

Chapter VII

Admissions, Examinations and other Matters Relating to Students

Chapter VIII

Committees

(a) There shall be a Library Committee for administering, organising and maintaining the libraries and library services of the University. It shall consist of the following members, namely:-

(i) the Vice-Chancellor - Chairperson

(ii) three Deans of faculties, nominated by the Vice-Chancellor;

(iii) three Heads of University institutions or departments, nominated by the Vice-Chancellor;

(iv) two teachers, nominated by the Academic Council from amongst its members;

(v) the Registrar;

(vi) the Librarian - Secretary;

(b) All members of the Library Committee, other than the ex-officio members, shall hold office for a period of five years and shall not be eligible for re-nomination thereafter;

(c) The duties of the Committee shall be as follows:-

(i) to provide for proper organisation and functioning of the library documentation services and updating the stock of books;

(ii) to provide for modernisation and improvement of library and documentation services;

(iii) to recommend to the Management Council fees and other charges for the use of library services by students and others;

(iv) to prepare the annual budget and proposals for development of the library, for approval of the Management Council;

(v) to submit the annual report on the functioning of the library.

(a) There shall be a Finance and Accounts Committee consisting of the following members, namely:-

(i) the Vice-Chancellor - Chairperson;

(ii) the Pro-Vice-Chancellor;

(iii) one person, nominated by the Government, not below the rank of Deputy Secretary;

(iv) the Director of Accounts and Treasuries of Director's representative, not below the rank of a Joint Director of Accounts and Treasuries;

(v) three persons, nominated by the Academic Council from amongst its members;

(vi) three persons, nominated by the Management Council from amongst its members;

(vii) the Finance and Accounts Officer - Secretary;

(b) The quorum for a meeting of the Committee shall be six;

(c) All the members of the Committee other than ex-officio member, shall hold office for a term of five years;

(d) The Committee shall meet at least four times a year to examine the accounts, the progress of expenditure and all new proposals involving fresh expenditure in the light of the provisions available;

(e) The annual statement of accounts and the financial estimates (budget) of the University, prepared by the Management Council shall be laid before the Finance and Accounts Committee for consideration and recommendation, and for submission hereafter to the Management Council for such action as it thinks fit;

(f) The budget shall be prepared in the following three distinct parts:-

(i) maintenance;

(ii) development; and

(iii) independent project or scheme or collaborative programmes grants;

(g) The Committee shall perform the following additional functions and duties, namely:-

(i) recommend to the Management Council the limits for the total recurring and non-recurring expenditure for the year, based on the income and resources of the University, including the proceeds of loans for productive work;

(ii) recommend to the Management Council productive investment and management of the University assets and resources;

(iii) explore the possibilities of, and resort to, augmenting further the resources for the development of the University;

(iv) take necessary steps to have the University accounts audited by auditors appointed by the Management Council;

(v) advise the Management Council on matters related to the administration of the property and the funds of the University;

(vi) insure proper implementation of the Government's orders issued from time to time, in respect of financial matters;

(vii) advise on financial matters referred to it by the Management Council, Academic Council or any other authority body or committee or any officer of the University;

(viii) report to the Vice-Chancellor any lapse or irregularity in financial matters which comes to its notice, who may take, suitable prompt actions after assessing the seriousness of the matter or refer it to the Management Council;

(h) The other powers and duties of the committee and the procedure at its meetings shall be such as may be prescribed;

(i) The annual accounts of the University, Colleges and institutions shall be open for audit by the auditors appointed by the Government.

(a) There shall be a Purchase Committee for dealing with all matters pertaining to all purchases of the University, in respect of such items where individual cost of each item exceeds rupees one lakh, at a time.

(b) The committee shall consist of the following members, namely:-

(i) Vice-Chancellor - Chairperson;

(ii) three Heads of University institutions or departments, nominated by the Vice-Chancellor;

(iii) two members, nominated by the Management Council, from amongst its members;

(iv) the Registrar;

(v) the Finance and Accounts Officer;

(c) The Finance and Accounts Officer shall ordinarily act as the Secretary of the Purchase Committee. During the period when there is no Finance and Accounts Officer or during the officer's absence, the Registrar shall act as the Secretary of the Committee;

(d) The Purchase Committee shall invite the heads of the University institutions or departments for which the purchase is to be made;

(e) All members of the Committee, other than ex-officio members, shall hold office for a period of two years;

(f) The powers and duties of the Committee and the procedure for its meetings shall be such as may be prescribed by Statutes.

(a) the Vice-Chancellor or the Pro-Vice-Chancellor upon directions of the Vice-Chancellor - Chairperson;

(b) two persons, nominated by the Chancellor;

(c) the Dean of the faculty concerned;

(d) the Head of the University department or a head of the concerned institution;

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

(f) one person belonging to Scheduled Castes or Scheduled Tribes or Other Backward Classes, nominated by the Chancellor:

(i) Registrar;

(ii) Controller of Examinations;

(iii) Finance and Accounts Officer;

(b) The selection committee shall consist of-

(i) the Vice-Chancellor, or the Pro-Vice-Chancellor upon the direction of the Vice-Chancellor - Chairperson;

(ii) two members, nominated by the Management Council, from amongsts its members.

(iii) a Dean, not being a member of the Management Council, nominated by the Vice-Chancellor;

(iv) two experts having special knowledge in the field related to the post to be filled, who are not connected with the University, and affiliated college or recognised institution, nominated by Vice-Chancellor;

(v) one person belonging to Scheduled Castes or Scheduled Tribes or Other Backward Classes, nominated by the Vice-Chancellor;

(vi) the Registrar shall act as the member-secretary of the selection committee except where the Registrar is also a candidate for the post. In case when Registrar is also a candidate, any person nominated by the Vice-Chancellor shall act as a member-secretary.

Chapter IX

Permission, Affiliation and Recognition

(a) that the provisions of this Act, Statutes, Ordinances, Rules and the Regulations thereunder and the standing orders and directions of the University shall be observed;

(b) that there shall be a separate local managing committee provided for an affiliated college as provided by section 67;

(c) that the number of students admitted for courses of study shall not exceed the limits prescribed by the University and the Government, from time to time;

(d) that there shall be suitable and adequate physical facilities such as building, laboratories, libraries, books, equipments required for teaching and research, hostels, gymnasium, as may be prescribed by Statutes;

(e) that the financial resources of the college or institution shall be such as to make due provision for its continued maintenance and working;

(f) that the strength and qualifications of teaching and non-teaching staff of the affiliated colleges and recognised institutions and the emoluments and the terms and conditions of service of the staff of affiliated colleges shall be such as prescribed by the University and which shall be sufficient to make due provision for courses of study, teaching or training or research, efficiently;

(g) that the services of all teaching and non-teaching employees and the facilities of the college to be affiliated shall be made available for conducting examinations and for promoting other activities of the University;

(h) that the directions, and orders issued by the Chancellor, Vice-Chancellor and other officers of the University in exercise of the powers conferred on them under the provisions of this Act, Statutes, Ordinances, Rules and Regulations shall be complied with;

(i) that there shall be no transfer of the management without previous permission of the University;

(j) that the college or institution shall not be closed without previous permission of the University;

(k) that in the event of disaffiliation or derecognition or closure of the college or institution under section 74, all the assets of the college or institution including building and equipment which have been constructed or created out of the amount paid as a grant-in-aid by the Government or the University Grants Commission shall vest in the Government.

(a) whether affiliation should be granted or rejected;

(b) whether affiliation should be granted in whole or part;

(c) subjects, courses of study, the number of students to be admitted;

(d) conditions, if any, which may be stipulated, while granting, or for granting the affiliation.

(a) the subjects and the courses of study approved for affiliation;

(b) the number of students to be admitted;

(c) the conditions, if any, subject to the fulfillment of which the approval is granted.

(a) the constitution and personnel of the management;

(b) the subjects and courses of study for which recognition is sought;

(c) the accommodation, equipment and the number of students for whom provision has been made;

(d) the staff, permanent, visiting and honorary, of the institution, recognised for guiding research or recognizable for the purpose by the University; their experience, evidence of research work carried out at the institution, publications, reports, monographs, books published by the institution;

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

(a) president or chairman of the management - Chairperson;

(b) secretary of the management or secretary's nominee;

(c) three local members representing different fields of the area nominated by the management;

(d) three teachers, elected by the teachers of the college or institution;

(e) one non-teaching employee, elected by the non-teaching employees of the college or institution;

(f) Principal, Member-Secretary.

(i) three persons each representing Director of Medical Education and Research, Director of Health Services and Director of Ayurveda;

(ii) three teachers, elected by the teachers of the college or institution;

(iii) one non-teaching employee, elected by the non-teaching employees of the college or institution;

(iv) Principal, Member-Secretary.

(a) prepare the budget and financial statement of the college or institution;

(b) to the management the creation of the teaching and other posts:

(c) determine the programme of instruction and internal evaluation and to discuss the progress of studies in the college;

(d) make recommendations to the management for the improvement of the standard of teaching in the college or institution;

(e) formulate proposals of new expenditure not provided for in the college budget;

(f) advise the principal regarding the intake capacity of various classes, preparation of time-tables, distribution of the available teaching work-load and such other matters relating to the internal management of the college and discipline of the college students as may be refereed to it by the principal, from to time;

(g) consider and make recommendations on the inspection report, if any;

(h) consider and make recommendations on the report of the local inquiry committee, if any;

(i) prepare the annual report on the work done by committee for the year ending on the 30th June and submit the same to the management, the Management Council of the University and to the Director;

(j) perform such other duties and exercise such other powers as may be entrusted by the management and the University.

(a) a Dean, nominated by the Vice-Chancellor - Chairperson;

(b) one expert, not connected with the University, nominated by the Academic Council;

(c) one expert, to be nominated by the Management Council;

Chapter X

Enrolment, Degrees and Convocations

(a) who are graduates of the University;

(b) who are graduates holding a degree in Health Sciences of any existing University for which the University under this Act is established.

(a) is of unsound mind and stands so declared by a competent court;

(b) is an undischarged insolvent;

(c) is convicted for an offence involving moral turpitude;

(d) is a registered graduate of any other University established by law in the State of Maharashtra, shall not be qualified to have his name entered in the register of graduates, or be a registered graduate.

Chapter XI

University Funds, Accounts and Audit

(a) general fund;

(b) salary fund;

(c) trust fund;

(d) development and programme fund;

(e) contingency fund; and

(f) and other fund which, in the opinion of the University, is deemed necessary to establish.

(a) non-salary contribution or grant, received from the Government or Central Government or University Grants Commission;

(b) all incomes of the University from any source whatsoever, including income from fees and charges;

(c) any sums borrowed from the banks or any other agency, with the permission of the Government;

(d) sums received from any other source or agency.

(b) No amount from this fund shall be appropriated to any other fund of the University or expended for any other purpose;

(c) The development and programme fund shall be utilised in the manner consistent with the object of the programmes for which a suitable code will be adopted to include the guidelines of the funding agency on expenditure and audit, to be granted and approved by the Management Council.

(i) the State Bank of India constituted under the State Bank of India Act, 1955;

(ii) a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;

(iii) a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980;

(iv) any other bank, being a scheduled bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934 or being such a bank as may be approved by the Government.

Chapter XII

Miscellaneous

(a) any of the members of any such authority, body or committee are not elected, appointed, nominated or co-opted or for any other reason are not available to take office at the time of the constitution or to attend any meeting thereof or any person is a member in more than one capacity or there is any other defect in the constitution thereof or there are one or more vacancies in the offices of members thereof;

(b) there is any irregularity in the procedure of any such authority, body or committee not affecting the merits of the matter under consideration and the validity of such act or proceeding shall not be questioned in any Court or before any authority or officer merely on any such ground.

Chapter XIII

Transitory Provisions

Schedule

[See sections 6(3) and 94]

Notifications