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The Maharashtra National Law University Act, 2014

(Maharashtra Act No. 6 of 2014)

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(a) "Academic Council" means the Academic Council of the university referred to in section 21 ;

(b) "Bar Council of India" means the Bar Council of India, constituted under the Advocates Act, 1961 (25 of 1961);

(c) "Chancellor" means the Chancellor of the university ;

(d) "Executive Council" means the Executive Council of the university referred to in section 15 ;

(e) "Finance Committee" means the Finance Committee of the university referred to in section 25 ;

(f) "General Council" means the General Council of the university referred to in section 11 ;

(g) "Registrar" means the Registrar of the university referred to in section 29 ;

(h) "regulations" means the regulations of the university made under section 44 ;

(i) "Schedule" means the Schedule appended to this Act;

(j) "State Government" means the Government of Maharashtra ;

(k) "teacher" includes Professors, Associate Professors, Assistant Professors, Readers, Lecturers and any other person imparting instructions in the university ;

(l) "university" means the Maharashtra National Law University, specified in the Schedule ;

(m) "University Grants Commission" means the University Grants Commission established under the University Grants Commission Act, 1956 (3 of 1956);

(n) "Vice-Chancellor" means the Vice-Chancellor of the university.

(i) to administer and manage the university and such centres for research, education and instruction as are necessary for the furtherance of the objects of the university ;

(ii) to provide for instruction in such branches of knowledge or learning pertaining to law, as the university may think fit and to make provision for research and for the advancement and dissemination of knowledge of law ;

(iii) to organize and undertake extra-mural teaching and extension services ;

(iv) to hold examinations and to grant diplomas or certificates, and to confer degrees and other academic distinctions on persons subject to such conditions as the university may determine and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause ;

(v) to confer honorary degrees or other distinctions in the manner laid down in the regulations ;

(vi) to fix, demand and receive fees and other charges as may be laid down in the regulations ;

(vii) to institute and maintain halls and hostels and to recognize places of residence for the students of the university and to withdraw such recognition accorded to any such place of residence ;

(viii) to establish such special centres, specialized study centres or other units for research and instruction as are, in the opinion of the university, necessary for the furtherance of its objects ;

(ix) to supervise and control the residence and to regulate the discipline of the students of the university and to make arrangements for promoting their health ;

[(x) to make arrangements in respect of the residence, discipline and teaching of students;]

(xi) to create academic, technical, administrative, ministerial and other posts and to make appointments thereto ;

(xii) to regulate and enforce discipline among the employees of the university and to take such disciplinary measures as may be deemed necessary ;

[(xiii) to institute Professorships, Associate Professorships, Assistant Professorships and any other teaching, academic or research posts, required by the university ;

(xiv) to appoint persons as Professors, Associate Professors, Assistant Professors or otherwise as teachers and researchers of the university ;]

(xv) to institute and award fellowships, scholarships, prizes and medals ;

(xvi) to provide for printing, reproduction and publication of research and other works and to organize exhibitions ;

(xvii) to sponsor and undertake research in all aspects of law, justice and social development ;

(xviii) to co-operate with any other organization in the matter of education, training and research in law, justice, social development and allied subjects for such purposes as may be agreed upon on such terms and conditions as the university may from time to time determine ;

(xix) to co-operate with institutions of higher learning in any part of the world having objects wholly or partially similar to those of the university by exchange of teachers and scholars and generally in such manner, as may be conducive to the common objects ;

(xx) to regulate the expenditure and to manage the accounts of the university ;

(xxi) to establish and maintain within the premises of the university or elsewhere such classrooms and study halls, as the university may consider necessary and adequately furnish the same and to establish and maintain such libraries and reading rooms, as may appear convenient or necessary for the university ;

(xxii) to receive grants, subventions, subscriptions, donations and gifts for the purpose of the university and consistent with the objects for which the university is established ;

(xxiii) to purchase, take on lease, or accept as gifts, or otherwise, any land or building or works, which may be necessary or convenient for the purpose of the university, on such terms and conditions, as it may think fit and proper, and to construct, alter and maintain any such building or works ;

(xxiv) to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the university, movable or immovable, on such terms as it may think fit and proper without prejudice to the interest and activities of the university :

(xxv) to draw and accept, to make and endorse, to discount and negotiate promissory notes, bills of exchange, cheques or other negotiable instruments ;

(xxvi) to execute conveyances, transfers, re-conveyances, mortgages, leases, licenses and agreements in respect of property, movable or immovable, including the Government securities belonging to the university or to be acquired for the purposes of the university ;

(xxvii) to appoint, in order to execute an instrument or transact any business of the university, any person as it may deem fit ;

(xxviii) to give up and cease from carrying on any classes or departments of the university ;

(xxix) to enter into any agreement with the Central Government, State Government, University Grants Commission or other authorities for receiving grants ;

(xxx) to accept grants of money, securities or property of any kind on such terms as may be deemed expedient ;

(xxxi) to raise and borrow money on bonds, mortgages, or other obligations or securities founded or based upon all or any of the properties and assets of the university or without any securities and upon such terms and conditions, as it may think fit, and to pay out of the funds of the university, all expenses incidental to the raising of money, and to repay and redeem any money borrowed ;

(xxxii) to invest the funds of the university or money entrusted to the university in or upon such securities and in such manner, as it may deem fit and from time to time, transpose any investments ;

(xxxiii) to make such regulations as may, from time to time, be considered necessary for regulating the affairs and the management of the university and to alter, modify and to rescind them ;

(xxxiv) to constitute fund for the benefit of the academic, technical, administrative and other staff, in such manner and subject to such conditions as may be prescribed by the regulations, such as pension, insurance, provident fund and gratuity as it may deem fit and to make such grants as it may think fit for the benefit of any employees of the university and to aid in the establishment and support of the associations, institutions, funds, trusts and conveyances calculated to benefit the staff and the students of the university ;

(xxxv) to delegate all or any of its powers to the Vice-Chancellor of the university or any committee or any sub-committee or to any one or more members of its body or its officers ; and

(xxxvi) to do all such other acts and things, as the university may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any of them.

(i) the General Council ;

(ii) the Executive Council ;

(iii) the Academic Council ;

[(iv) the Finance Committee ;

(iv-b) the Building Committee; and]

(v) such other authorities as may be declared as such by the regulations.

(i) the Chancellor ;

[(i-a) the Pro-Chancellor;]

(ii) the Vice-Chancellor ;

(iii) the Attorney General of India ;

(iv) one judge of the Supreme Court nominated by the Chancellor ;

(v) the Minister for Higher Education, State of Maharashtra ;

(vi) the Minister for Law, State of Maharashtra ;

(vii) the Chief Justice of the High Court at Mumbai or his nominee ;

[(viii) one judge of the High Court to be nominated by the Chancellor on the recommendation of the Chief justice of the High Court;]

(ix) the Advocate General of Maharashtra ;

(x) the Chairperson of the University Grants Commission or his nominee from among the members of the University Grants Commission ;

(xi) the Chairman, Bar Council of India or his nominee from amongst the members of the Bar Council of India ;

(xii) the Chairman, Bar Council of Maharashtra ;

(xiii) the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary, Government of Maharashtra, Higher and Technical Education Department ;

[(xiv) two eminent educationists in the disciplines of the Social Sciences and Humanities, Management and Forensic Sciences to be nominated by the Chancellor;

(xv) two eminent educationists in the legal field, to be nominated by the Chancellor;]

(xvi) one eminent person in the educational field, to be nominated by the Chancellor ; and

[(xvii) two members of the Executive Council who are not otherwise members of the General Council to be nominated by the Chancellor.

(i) to review from time to time the broad policies and programme of the university and suggest measures for the improvement and development of the university ;

[(i-a) to make statutes concerning the administration of the affairs of the university including appointment and removal of officers and employees of the university and prescribing the procedures to be followed by the authorities and the officers of the university in discharge of their functions;]

(ii) to consider and pass the resolution on the annual report, financial estimates and the audit reports on such accounts ;

(iii) to perform such other functions as it may deem necessary for the efficient functioning and administration of the university.

(i) the Vice-Chancellor ;

(ii) a member of the General Council, who is a judge to be nominated by the Chancellor ;

(iii) the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary to Government of Maharashtra, Higher and Technical Education Department ;

(iv) the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary, Government of Maharashtra, Finance Department;

(v) the Secretary or Principal Secretary, Government of Maharashtra, Law and Judiciary Department ;

(vi) a member of the General Council, who is a eminent person in the legal field ;

(vii) a member of the General Council, who is a eminent person in the educational field ;

(viii) five Professors or Associate Professors of the university to be nominated by the Vice-Chancellor.

(i) to appoint, from time to time, the Vice-Chancellor, Registrar, [Finance and Accounts Officer] Librarian, Professors, Associate Professors, Assistant Professors and other members of the teaching staff, as may be necessary, on the recommendations of the Selection Committee constituted by the regulations for the purpose :

(a) to any supernumerary post ; or

(b) to the post of the Professor of a person of high academic distinction, eminence and professional attainment invited by the Executive Council to accept the post ;

(ii) to create administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify minimum qualification for appointment to such posts and to appoint persons to such posts on such terms and conditions of service as may be prescribed by the regulations made in this behalf, or to delegate the powers of appointments to such authority or authorities or officer or officers as the Executive Council may, from time to time, by resolution, either generally or specifically, direct ;

(iii) to grant, in accordance with the regulations, leave of absence other than casual leave to any officer of the university and to make necessary arrangements for the discharge of the functions of such officer during his absence ;

(iv) to manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the university and for that purpose, to appoint such agents, as it may think fit ;

(v) to invest any money belonging to the university, including any unapplied income, in such stock, funds, shares or securities, as it may from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time;

(vi) to transfer or accept transfers of any movable or immovable property on behalf of the university ;

(vii) to enter into, vary, carry out and cancel contracts on behalf of the university and for that purpose to appoint such officers, as it may think fit ;

(viii) to provide the buildings, premises, furniture and apparatus and other means needed for carrying out the work of the university ;

(ix) to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers of the university, the teachers, the students and the employees of the university, who may, for any reason, feel aggrieved, otherwise than by an order of a court ;

(x) to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, in consultation with the Academic Council ;

(xi) to select a common seal for the university and to provide for the custody of the seal ; and

(xii) to exercise such other powers and to perform such other functions, as may be conferred or imposed on it by or under this Act.

(a) the Vice-Chancellor-Chairman ;

(b) three persons from amongst the educationists of repute or men of letters or members of the learned professions or eminent public men, who are not in the service of the university, nominated by the Chancellor ;

[(c) an educationist nominated by the State Government;]

(d) a nominee of the Bar Council of India ;

[(e) all the Head of the Departments or Centers of the university;]

(f) all Professors other than the Head of the Departments ;

[(g) two members of the teaching staff, one each representing the Assistant and Associate Professors, respectively, of the university to be nominated by the Vice- Chancellor, for a period of one year on rotation.]

(i) to report on any matter referred or delegated to it by the General Council or the Executive Council ;

(ii) to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the university and the emoluments and the duties attached thereto ;

(iii) to formulate, modify or revise schemes for the organization of the faculties, and to assign to such faculties their respective subjects, and also to report to the Executive Council as to the expediency of the abolition or sub-division of any faculty or the combination of one faculty with another ;

(iv) to make arrangements through regulations for the instruction and examination of persons, other than those enrolled in the university ;

(v) to promote research within the university and to require from time to time, reports on such research ;

(vi) to consider proposals submitted by the faculties ;

(vii) to appoint committees for admissions to the university ;

(viii) to recognize diplomas and degrees of other universities and institutions and to determine their equivalence in relation to the diplomas and degrees of the university ;

(ix) to fix, subject to any conditions accepted by the General Council, the time, mode and conditions of competition for fellowships, scholarships and other prizes and to award the same ;

(x) to make recommendations to the Executive Council in regard to the appointment of examiners and if necessary, their removal and fixation of their fees, emoluments and travelling and other expenses ;

(xi) to make arrangements for the conduct of examinations and to fix dates for holding them ;

(xii) to declare the result of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honors, diplomas, licenses, titles and marks of honor ;

(xiii) to award stipends, scholarships, medals and prizes and to make other awards in accordance with the regulations and such other conditions, as may be attached to the awards ;

(xiv) to publish lists of prescribed or recommended text books and to publish syllabus of the prescribed courses of study ;

(xv) to prepare such forms and registers as are, from time to time, prescribed by the regulations ; and

(xvi) to perform, in relation to academic matters, all such functions and to do all such acts as may be necessary for the proper carrying out of the provisions of this Act and the regulations.

(i) the Vice-Chancellor;

(ii) three members nominated by the Executive Council from amongst its members out of whom at least one shall be a representative of the Government of Maharashtra ;

(iii) the Finance and Accounts Officer of the university.

(i) to examine and scrutinize the annual budget of the university and to make recommendations on financial matters of the Executive Council;

(ii) to consider all proposals for new expenditure and to make recommendations to the Executive Council;

(iii) to consider the periodical statements of accounts and to review the finances of the university, from time to time; and to consider reappropriation statements and audit reports and to make recommendations to the Executive Council;

(iv) to give its views and to make recommendations to the Executive Council on any financial question affecting the university either on its own initiative or on reference from the Executive Council or the Vice- Chancellor.

(i) the Vice-Chancellor ;

(ii) one member nominated by the Executive Council ;

(iii) the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary to the Higher and Technical Education Department of State Government ;

(iv) the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary to the Public Works Department of State Government ;

(v) the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary to the Finance Department of State Government ;

(vi) the Secretary or Principal Secretary to the Law and Judiciary Department of State Government ;

(vii) two members of the faculty nominated by the Vice-Chancellor;

(viii) the Finance and Accounts Officer of the university ;

(ix) one member of the non-teaching staff nominated by the Vice-Chancellor ;

(x) the Architect appointed by the university ; and

(xi) the Registrar, who shall be the Member-Secretary.

(i) the Vice-Chancellor, who shall be the Chairman of the Committee;

(ii) the Head of the Department concerned, if any, provided he holds a post not lower than the level of the post for which the selection is to be made;

(iii) three experts for selecting Professors, Associate Professors and Assistant Professors nominated by the Vice-Chancellor from amongst a panel of names recommended by the Academic Council and approved by the Executive Council.

(i) the Vice-Chancellor;

(ii) the Registrar;

[(iii) the Head of the Departments or Centers of the university;]

(iv) the Finance and Accounts Officer; and

(v) such other officers as may be prescribed by the regulations.