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Dr. Babasaheb Ambedkar Technological University Act, 2014

(Maharashtra Act No. 29 of 2014)

Last Updated 11th June, 2020 [mh881]

Chapter - I

Preliminary

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

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

(3) "affiliated college" means a college which has been granted affiliation by the University;

(4) "appointed day" means the day notified under sub-section (2) of section 1;

(5) "autonomy" means a privilege of the University conferred by the Statutes to permit an affiliated 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. An affiliated college, institution or a University department which has been granted autonomy shall have full academic administrative and financial autonomy subject to the provisions of the 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 the Statutes;

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

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

(9) "college" means a college conducted by the University, or affiliated to the University, situated in the University area;

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

(11) "Denotified Tribes (Vimukta Jatis)" means tribes, declared as such by the State Government, from time to time;

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

(13) "Director" means a head of an institution, including a Regional centre, or a school of the University;

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

(15) "Dean" means the Dean of the Faculty;

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

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

(18) "existing University" means the Dr. Babasaheb Ambedkar Technological University, constituted under the Dr. Babasaheb Ambedkar Technological University Act, 1989 (Mah XXII of 1989);

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

(20) "Faculty" means a faculty to the University;

(21) "Finance Committee" mean the Finance Committee of the University;

(22) "Government" or "State Government" means the Government of Maharashtra;

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

(24) "hostel" means a place of residence for the students of the University or college or institutions provided, maintained or recognized by the University;

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

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

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

(28) "institution" means an academic institution of higher learning, not being a college, associated with and admitted to the privileges of the University;

(29) "Local Managing Committee" means a committee constituted for an affiliated college under the provisions of this Act;

(30) "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 (XXIX of 1950) or any society registered under the Societies Registration Act, 1860, (21 of 1860) under whose management an institution to be admitted to the privileges of the University functions;

(31) "Nomadic Tribes" means tribes wandering from place to place in search of their livelihood, as declared by the State Government, from time to time;

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

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

(34) "prescribed" means prescribed by the Statutes, Ordinances or regulations as the case may be, made by or under this Act;

(35) "principal" means head of a college, specialized educational institution, or other recognized institutions duly approved by the University;

(36) "recognized institution" means an institution of higher learning, research or specialized studies, other than a college, and recognized to be so by the University;

(37) "Regional centre" means a centre established or maintained by the University, as its constituent unit, for the purpose of coordinating and supervising the work of students and institutions and for rendering any other assistance including training, conducting classes and administering examinations and for performing such other functions as may be conferred on such centre by the Executive Council;

(38) "Schedule" means Schedules appended to this Act;

(39) "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;

(40) "Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under article 342 of the Constitution of India residing in any part of the State of Maharashtra and, for the purpose of this Act, includes Vimukta Jatis and Nomadic Tribes;

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

(42) "Sub-centre" means a centre established and maintained by the University, as its constituent unit, for the purpose of advising, counselling or for rendering any other assistance required by the student and institutions and for performing such other functions as may be conferred on such centre by the Executive Council;

(43) "Teacher" means a full-time Professor, Assistant Professor, Reader, Lecturer, or tutors in any conducted, affiliated or recognized institution in the University, and includes any other persons, imparting instruction or guiding research, whether serving full-time or part time or in honorary capacities, who are designated to be teachers by the Statutes;

(44) "University" means the Dr. Babasaheb Ambedkar Technological University, established under section 3 of this Act;

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

(46) "University Schools" means schools established by the University;

(47) "University Grants Commission" means the University Grants Commission constituted under the University Grants Commission Act, 1956 (3 of 1950);

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

Chapter - II

University

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

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

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

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

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

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

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

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

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

(i) the Scheduled Castes, Scheduled Tribes, Nomadic Tribes, De-notified Tribes (Vimukta Jatis) and Other Backward Classes;

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

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

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

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

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

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

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

(i) pursued a prescribed course of study, or

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

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

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

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

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

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

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

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

(14) to provide or arrange for training of teachers through Curriculum Design and Development Centre in the manner laid down by the Statutes;

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

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

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

(18) to establish and maintain such Regional centres as may be determined by the University from time to time;

(19) to establish and maintain Sub-centres in the manner laid down by the Statutes;

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

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

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

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

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

(25) to lay down the conditions of affiliation of colleges and recognition of institutions taking into account the credibility of the management and the norms of academic performance of affiliated colleges, faculties and subjects, as may be laid down, by the Academic Council in accordance with the rules and regulations laid down by the State Government from time to time, and satisfy itself by periodical assessment through Planning and Evaluation (Monitoring) Board that those conditions are fulfilled;

(26) 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, from time to time;

(27) to monitor and evaluate the academic performance of affiliated colleges and recognized institutions for affiliation, continuance of recognition, renewal of affiliation and periodical accreditation;

(28) to inspect, where necessary, affiliated colleges and recognized 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, hostel, workshop and other academic facilities are provided for;

(29) to rescind affiliation granted to colleges;

(30) to 'de-recognize' the institutions which have been granted recognition by the University;

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

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

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

(34) to promote research, design, development and extension service activities that have a relevance to social needs and the development programme of the nation and particularly of backward and under developed areas;

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

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

(37) to arrange for progressive introduction of continuous evaluation and reorientation of the objectives in educational measurement;

(38) to further entrepreneurial ability among its students;

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

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

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

(42) to make provision to enable colleges and recognized institutions to undertake specialized studies;

(43) to recommend to the State 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;

(44) to establish and maintain industry co-ordination centres for fostering partnership with industry for mutual benefits.

Chapter - III

Officers Of The University

(a) the Chancellor;

(b) the Vice-Chancellor;

(c) the Directors;

(d) the Deans of Faculties;

(e) the Dean of Research and Development;

(f) the Registrar;

(g) the Finance Officer;

(h) the Joint Director;

(i) the Deputy Director; and

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

(a) There shall be a Committee consisting of the following members to recommend suitable names to the Chancellor for appointment of Vice-Chancellor, namely :-

(i) a member nominated by the Chancellor, who shall be the retired Judge of the Supreme Court or retired Chief Justice of the High Court or an eminent scientist of national repute or a recipient of Padma Award in the field of education ;

(ii) the Principal Secretary of Higher and Technical Education Department or any officer not below the rank of Principal Secretary to Government, nominated by the State Government ;

(iii) the Director or Head of an institute or organisation of national repute, such as, Indian Institute of Technology, Indian Institute of Management, Indian Institute of Science, Indian Space Research Organisation or National Research Laboratory, nominated by the Executive Council and the Academic Council, jointly, in the manner specified by the State Government by an order published in the Official Gazette ;

(b) The member nominated by the Chancellor shall be the Chairman of the Committee ;

(c) The members nominated shall be the persons who are not connected with the University ;

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

(a) be a distinguished technologist ;

(b) be an eminent academician or an administrator of high calibre ;

(c) be able to provide leadership by his own example ;

(d) be able to provide vision and have ability to translate the same into reality in the interest of students and society ; and

(e) possess such educational qualifications and experience as may be specified by the Government, by an order published in the Official Gazette, in consultation with the Chancellor.

(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) has will fully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the service contract or any other conditions prescribed by the State Government, or has abused the powers vested in him or if the continuance of the Vice-Chancellor in the office is detrimental to the interests of the University;

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

(b) after considering such representation, if any made, the Vice- Chancellor may cause such inspection or inquiry to be made or may drop the same;

(c) in the case of management when an inspection or inquiry has been caused to be made, the management shall be entitled to appoint a representative, who shall have the right to be present and be heard at such inspection or inquiry;

(d) the Vice-Chancellor may, if the inspection or inquiry is made regarding any college or institution admitted to the privileges of the University, communicate to the management the result of such inspection or inquiry;

(e) the management shall communicate to the Vice-Chancellor such action, if any, as it proposes to take or has been taken by it;

(f) where the management does not, within the time fixed by the Vice-Chancellor, take action to his satisfaction, the Vice- Chancellor shall place before the Executive Council the inspection or inquiry report and explanation furnished or representation made by the management, for its consideration.

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

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

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

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

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

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

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

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

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

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

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

Chapter - IV

Authorities Of The University

(a) the Executive Council;

(b) the Academic Council;

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

(d) the Finance Committee;

(e) the Board of Studies; and

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

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

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

(c) one nominee of the Chancellor;

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

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

(f) ten representatives of Heads of affiliated colleges and recognized institutions to be nominated by the Vice-Chancellor by rotation according to seniority on the basis of date of recognition of the institution;

(g) four representatives of the Regional centres, one from each Regional centre, to be nominated by the Vice-Chancellor;

(h) three representatives of the Sub-centres to be nominated by the Vice-Chancellor by rotation;

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

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

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

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

(i) to outline broadly programmes of the University;

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

I. (a) a printing and publication department ;

(b) University Extension Boards;

(c) Information Bureaux;

(d) Employment Guidance Bureaux;

(e) Co-operative Societies; and

(f) Health Services;

II. (a) the National Service Scheme;

(b) the National Cadet Corps;

(c) the National Sports Organisation;

(d) Physical and military training;

(e) extra mural teaching and research;

(f) the Students' Council; and

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

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

(c) all Heads of the Regional centres and Sub-centres of the University;

(d) all Heads of University schools and departments;

(e) two Head of Institutions (or his representative not below the rank of Professor) of recognized institutions, to be nominated by the Vice-Chancellor;

(f) ten Principals (or his representative not below the rank of Professor) of the affiliated colleges to be nominated by the Vice- Chancellor;

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

(h) Chairman of all Boards of Studies;

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

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

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

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

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

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

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

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

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

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

(i) to make provisions for conducting examinations and tests of University in online mode in the prescribed manner;

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

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

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

(m) to effect inter-faculty co-ordination and appoint committees or boards for engaging in projects on an inter-faculty basis;

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

(o) to make proposals for the conduct of inter-faculty and area of regional studies;

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

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

(r) to prescribe norms for granting affiliation, continuation of affiliation, extension of affiliation to colleges, and recognition, continuation of recognition, extension of recognition to institutions of higher learning and research or specialized studies;

(s) to recommend to the Executive Council to accord recognition to institutions of higher learning, research or specialized studies on the recommendation of the Planning and Evaluation (Monitoring) Board;

(t) to recommend to the Executive Council conferment of autonomous status on University institutions, departments, affiliated or conducted colleges and recognized institutions in accordance with the provisions of Statutes; and

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

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

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

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

(d) four representatives of the Regional centres, one from each Regional centres, to be nominated by the Vice-Chancellor;

(e) five representatives of the Sub-centres, one from each Sub-centres, to be nominated by the Vice-Chancellor by rotation;

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

(g) two members nominated by the Executive Council;

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

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

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

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

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

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

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

(f) to prepare University and college perspective 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 and submit the same to the Maharashtra State Council for Higher Education, the State Government and the Chancellor;

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

(h) to monitor and report the progress of all such approved development and collaborative programmes to the Executive Council and submit the same to the Maharashtra State Council for Higher Education, the State Government and the Chancellor once a year;

(i) to evaluate and assess the use of grants by the University departments, post-graduate centres, colleges and recognized institutions in respect of development projects and send the report to the Academic Council;

(j) to assess the manpower requirements of trained persons in different fields, such as, commerce, industry, social service, science and technology and make necessary recommendations to the Academic Council introducing and strengthening of relevant courses of study;

(k) to organize academic audit of development and collaborative programmes of the University, recognized institutions or departments, post-graduate centres and colleges, according to the guidelines of University Grants Commission or National Assessment Accreditation Council at least once in three years or earlier, if deemed necessary and make necessary recommendations to the University for implementation;

(l) to 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 the Statutes.

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

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

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

(d) four representatives of the Regional centres, one from each Regional centre, to be nominated by the Vice-Chancellor.

(e) three representatives of the Sub-centres to be nominated by the Vice-Chancellor by rotation.

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

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

(h) one person nominated by the State Government; and

(i) the Registrar.

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

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

(c) one person who has specialized knowledge of the subject, to be nominated by the Vice-Chancellor; and

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

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

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

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

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

(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) has been punished for indulging in or promoting unfair practices in the conduct of any examination in any form anywhere;

(e) discloses or causes to disclose to the public, in any manner whatsoever, any confidential matter, in relation to examination, the knowledge of which he has come to be in possession, due to his official position.

Chapter - V

The Statutes, Ordinances And Regulations

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

(b) the constitution, powers and duties of the officers of the University;

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

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

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

(f) the establishment of departments of teaching in a conducted institutions;

(g) the conferment of honorary degrees and academic distinctions;

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

(i) the qualifications of professors, assistant professors, readers, lecturers, demonstrators and other members of the academics staff of the University and recognized institutions;

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

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

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

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

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

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

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

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

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

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

(d) the qualifications and classification of teachers in University departments, schools, affiliated colleges, regional centres, sub-centres and recognized institutions;

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

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

(g) the recognition of halls and hostels;

(h) the inspection of affiliated colleges and recognized institutions, halls and hostels;

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

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

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

(l) the powers and functions of students associations and other organisations in conducted, affiliated colleges and recognized institutions;

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

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

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

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

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

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

Chapter - VI

Teacher's Training And Curriculum Design And Development Centre

(a) to develop the curriculum of various subjects in the sphere of technological education, keeping in view the overall priorities, perspectives and needs of the society and expectations from industry;

(b) to develop Learning Resources for the University;

(c) to take steps to identify the demands of society and expectations from industry and design the curriculum and training of students and teachers accordingly;

(d) to develop methodology for training of teachers and to create training materials for the same;

(e) to coordinate with and empower Regional centres and Sub centres for conducting Teacher's Training and such other training as directed by the University.

Chapter - VII

Regional Centres And Sub-Centres

(a) Examination cell;

(b) Research and Development and Industry Co-ordination cell;

(c) Administration and Finance cell;

(d) Information and Communications Technology cell;

(e) Students Grievances Centre.

(a) Examination cell;

(b) Administration and Finance cell;

(c) Information and Communications Technology cell;

(d) Students Grievances Centre.

Chapter - VIII

Permission, Affiliation And Recognition

(a) that the provisions of the Act and Statutes, Ordinances and regulations there under and the standing orders and directions of the University shall be observed;

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

(c) that there shall be suitable and adequate physical facilities such as buildings, laboratories, libraries, books, equipment required for teaching and research, hostels, gymnasium, as may be prescribed;

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

(e) 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;

(f) 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 evaluation and for promoting other activities of the University;

(g) 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 the Act, Statutes, Ordinances and regulations shall be complied with;

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

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

(j) that in the event of disaffiliation or de-recognition or closure of the college or institution under section 58, 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 State Government or the University Grants Commission shall vest in the State 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, recognized 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 lived, and the provisions made for capital expenditure on buildings, equipment and for the continued maintenance and efficient working of the institution.

(a) President or Chairman of the management or his nominee ... Chairman;

(b) Secretary of the management or his 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) one representative of the management;

(g) Principal as the Member-Secretary.

(a) Joint Director or Deputy Director designated by the Director of Technical Education or, as the case may be, the Director of Social Welfare, as the nature of the college or institution may require;

(b) three persons representing different fields or activities, nominated by the Director of Technical Education;

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

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

(e) Principal- Member-Secretary.

(i) prepare the budget and financial statements;

(ii) recommend to the management the creation of the teaching and other posts;

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

(iv) make recommendations to the management for the improvement of the standard of teaching in the college;

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

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

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

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

(ix) 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 Executive Council of the University and to the concerned Director;

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

(a) a member of Planning and Evaluation (Monitoring) Board of the University or a Director nominated by the Vice-Chancellor - Chairman;

(b) two experts, not connected with the University, nominated by the Academic Council;

(c) one expert, to be nominated by the Executive Council :

Chapter - IX

Organization Of Undergraduate, Post-Graduate Teaching And Extension Education

(i) the School of Engineering and Technology;

(ii) the School of Health Sciences;

(iii) the School of Management Studies;

(iv) the School of Applied Social Sciences;

(v) the School of Marine Sciences;

(vi) the School of Earth Sciences.

Chapter - X

Enrolment And Degrees

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

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

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

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

Chapter - XI

Committees

(b) Every selection committee shall consist of,-

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

(ii) one person nominated by the Chancellor;

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

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

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

(vi) one person belonging to the Scheduled Castes or Scheduled Tribes from amongst persons who are experts in educational field, nominated by the Chancellor.

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

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

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

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

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

(b) the Head of the school concerned;

(c) the Head of the department concerned; and

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

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

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

(c) three persons, nominated by the Executive Council from amongst its members, being persons not in the service of the University.

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

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

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

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

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

(c) three persons, nominated by the Executive Council from amongst its members, being persons not in the service of the University.

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

(b) three persons, nominated by the Executive Council from amongst its members, being persons not in the service of the University.

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

(b) the Dean of the Faculty concerned;

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

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

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

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

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

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

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

(d) two persons nominated by the Executive Council, form amongst its members; and

(e) the Registrar, ex officio Secretary.

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

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

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

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

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

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

(e) the Registrar; and

(f) the Librarian, ex officio Secretary.

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

(b) the Head of concerned University school;

(c) two members, nominated by Executive Council;

(d) one member, nominated by Academic Council;

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

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

Chapter - Xii

Finance

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

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

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

(d) any sum borrowed from the banks or any other agency, with the permission of the State Government.

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

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

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

Chapter - XIII

Miscellaneous Provisions

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

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

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

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

(e) incur any expenditure on any development work.

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

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

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

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

Chapter - XIV

Transitory Provisions

(i) the Dr. Babasaheb Ambedkar Technological University Act, 1989 (Mah. XXII of 1989) shall stand repealed.

(ii) the existing committees and officers of the existing University shall be deemed to have vacated their offices.

(a) the first Vice-Chancellor shall be appointed by the State Government, as soon as possible, for a period of three years on such terms and conditions as the State Government may fix.

(b) the first Registrar shall be appointed by the State Government, as soon as possible, for a period of five years, and on such terms and conditions as the State Government may fix.

(c) the first Finance Officer shall be appointed by the State Government, as soon as possible for a period of five years, and on such terms and conditions as the State Government may fix :

(a) any student who immediately prior to appointed day was studying for degree in various courses excepting those in Management which are coming under the purview of All India Council of Technical Education, Council of Architecture and Council of Pharmacy in any of the universities specified in Schedule-I be conferred a related degree of the respective universities for which he qualifies on the result of such examination;

(b) if any of the University specified in the Schedule-I, has held any examination in any courses excepting those in Management which are coming under the purview of All India Council of Technical Education, Council of Architecture and Council of Pharmacy, the result of which has been published but the degrees relating thereto have not been conferred or issued or the result of any such examination has not been published by the said University, then such examination shall be deemed to have been held by such University under this Act, and it shall be competent to confer or issue such degrees and to declare results of such examinations.

The Schedule - I

[See Section 4(2) and Section 109]

Schedule - II

[See Section 4 (5)]

Schedule - III

(See section 110)

"(2) Subject to the provisions of sub-sections (3) and (4), of section 3, no educational institutions situated within the university area shall, except with the consent of the university and the sanction of the State Government, the associated in any way with, or seek admission to any privilege of, any other university established by law :

(3) Save as otherwise provided by or under this Act, any privilege enjoyed by any educational institutions within the area of another university before the date on which this Act comes into force, shall not be withdrawn, without the sanction of the State Government.

(4) All colleges, institutes and autonomous institutions in the State of Maharashtra imparting education at degree and above level in various courses excepting those in management which are coming under the purview of All India Council of Technical Education, Council of Architecture and Council of Pharmacy shall have the option of being admitted to the privileges of or affiliated to the Dr. Babasaheb Ambedkar Technological University, established under the Dr. Babasaheb Ambedkar Technological University Act, 2014. (Mah. XXIX of 2014).