[19
January 2024] An Act to establish
and incorporate the Marathi Bhasha Vidyapeeth for promoting, preserving,
strengthening and transforming Marathi language, Marathi literature and culture
and for development and advancement of Marathi language in higher education in
the State of Maharashtra and for matters connected therewith or incidental
thereto. WHEREAS it is
expedient to establish and incorporate the Marathi Bhasha Vidyapeeth for
promoting, preserving, strengthening and transforming Marathi language, Marathi
literature and culture and for development and advancement of Marathi language
in higher education in the State of Maharashtra and for matters connected
therewith or incidental thereto; it is hereby enacted in the Seventy-fourth
Year of the Republic of India, as follows:- CHAPTER
1 PRELIMINARY (1)
This Act may be called the
Maharashtra Marathi Bhasha Vidyapeeth Act, 2023. (2)
It shall come into force on
such date, as the State Government may by notification in the Official Gazette,
appoint. In this Act, unless
the context otherwise requires,- (i)
"Academic Council"
means the Academic Council of the university; (ii)
"adjunct
professor", "adjunct associate professor" or "adjunct
assistant professor" means a person from industry, trade, agriculture,
commerce, social, cultural, academic or any other allied field who is so
designated during the period of collaboration or association with the university; (iii)
"authorities"
means the authorities of the university as specified by or under this Act; (iv)
"Board of
Management" means the Board of Management of the university; (v)
"centre" means a
centre established, managed and maintained by the university as prescribed by
the Statutes, and includes centre for academic services; (vi)
"Chancellor" or
"Vice-Chancellor" means, respectively, the Chancellor or the
Vice-Chancellor of the university; (vii)
"choice based credit
system" means the curricular system that offers multiple
inter-disciplinary choices for students to select from the courses (core,
elective or minor or soft skill or skill enhancement courses, etc.) to
accumulate credits as prescribed by the Statutes; (viii)
"collaboration"
means collaborative academic activity of the university with other
universities, academic institutions including local, regional, national or
international institutions, industries, research institutions and
organizations; (ix)
"Dean" means the
Dean of the School of the university; (x)
"De-notified Tribes
(Vimukta Jatis)" means tribes declared as such by the State Government,
from time to time; (xi)
"department" means
a department established by the university for teaching a particular subject or
a group of subjects in the university; (xii)
"Director" means a
head of an institution including a centre or a school of the university as
designated by the Board of Management; (xiii)
"Economically Weaker
Section" means any Economically Weaker Section as notified by the State
Government, from time to time; (xiv) "fees"
means tuition fees, other fees and charges, including developmental charges, to
be collected by the university and its subcentres; (xv)
"head of the university
department" or "head of the university centre" means a head of
the university Department or head of the university Centre, respectively; (xvi) "higher
education" means the pursuit of knowledge beyond learning at the stage of
higher secondary school education or equivalent level thereof; (xvii) "hostel"
means a place of residence for the students of the university, provided,
established or maintained by the university; (xviii)
"inter-disciplinary
studies" means the combined academic studies and research in different
disciplines as prescribed by the Statutes; (xix) "Knowledge
Resource Centre" means a library established by the university on the
campus or sub-centres of the university to hold in print, electronic and
audio-video format, monographs, reference volumes, texts and review books, all
types of journals and any other material in any format useful for education,
research, extension services or for similar purposes; (xx)
"multi-disciplinary
studies" means the combined academic and research programs in different
streams of a particular discipline as prescribed by the Statutes; (xxi) "Nomadic
Tribes" means tribes wandering from place to place in search of their
livelihood, as declared by the State Government, from time to time; (xxii) "non-vacational
academic staff" means such staff as the State Government may classify to
be non-vacational academic staff and includes all such staff which is complimentary
to academic staff but, shall not include the staff engaged purely in
discharging administrative functions; (xxiii)
"Other Backward
Classes" means any socially and educationally backward classes of citizens
as declared by the State Government and includes Other Backward Classes
declared by the Government of India in relation to the State of Maharashtra,
from time to time; (xxiv)
"prescribed" means
prescribed by the Statutes or Ordinances or Regulations, as the case may be,
made by or under this Act; (xxv)"Registrar"
means the Registrar of the university; (xxvi)
"regional centre"
or "sub-centre" means a comprehensive inherent independent unit of
the university for decentralization of academic, administrative, research and
extension activities, with the objective of improving efficiency and
effectiveness; (xxvii)
"regulatory
authorities" means the regulatory authority established by the Government
of India, from time to time, for laying down norms and conditions for ensuring
academic standards of higher education, such as University Grants Commission,
National Council of Teacher Education, Distance Education Council, etc.; (xxviii) "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; (xxix)
"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; (xxx)"School"
means a school of studies maintained and managed by the university; (xxxi)
"Special Backward
Category" means socially and educationally backward classes of citizens
declared as a Special Backward Category by the State Government; (xxxii)
"State" means the
State of Maharashtra; (xxxiii) "State
Government" or "Government" means the Government of Maharashtra; (xxxiv) "Statutes",
"Ordinances" and "Regulations" means, respectively the
Statutes, Ordinances and Regulations of the university, made by or under this
Act; (xxxv)
"student" means an
individual who is admitted and registered for any academic programme of the
university; (xxxvi) "teacher"
means full-time approved professor, associate professor, assistant professor,
reader, lecturer, librarian, principal, Director of an institution, Director of
Knowledge Resource Centre, Director of Centre of Lifelong Learning and
Extension, deputy or assistant librarian in the university, Director or
instructor of physical education in any school, centre, department or
sub-centre or regional centre of the university; (xxxvii)
"university" means
the Marathi Bhasha Vidyapeeth, Riddhapur, Amravati established under section 3
of this Act; (xxxviii)
"University Grants
Commission" means the University Grants Commission established under the
University Grants Commission Act, 1956. CHAPTER
2 UNIVERSITY (1)
There shall be established a
non-affiliating unitary university, by the name of the "Marathi Bhasha
Vidyapeeth, Riddhapur, Amravati". (2)
The university shall be a
body corporate, by the name specified in sub-section (1) and shall have
perpetual succession and a common seal and shall sue and be sued by the said
name. (3)
In all suits and other legal
proceedings by or against the university, the pleadings shall be signed and
verified by the Registrar or any other person authorized in this behalf, and
all process in suits and proceedings shall be issued to and served on the
Registrar. (4)
The headquarter of the
university shall be at Riddhapur, Amravati, Maharashtra. (5)
The jurisdiction of the
university shall extend to the whole of the State of Maharashtra. (6)
The university shall be
competent to acquire and hold property, both movable and immovable, to transfer
by way of lease, sell, mortgage, leave and license, gift, Memorandum of
Understanding (MoU) or otherwise, or dispose of any movable or immovable
property, which may vest in or be acquired by it for the purposes of the
university and to contract and do all other things necessary for the purposes
of this Act: Provided that, no
such transfer by way of lease, sell, mortgage, leave and license, gift,
Memorandum of Understanding (MoU) or otherwise, or disposal of such property
shall be made without the valuation made thereof by the approved valuer
appointed by the university and without the prior permission of the State
Government. The objects of the
university, in general, shall be to disseminate, create and preserve knowledge
and understanding by teaching, research and development, skill development,
training and education, extension and service in Marathi language and
literature in general, and in particular, the objects relating thereto shall
be, (1)
to promote education,
research and training in Marathi language, Marathi literature and culture, for
the advancement of knowledge and for betterment of the society; (2)
to make provision for research
and for the advancement and dissemination of knowledge, and generally to
cultivate and promote Marathi language and literature in various
multi-disciplinary and interdisciplinary areas; (3)
to function as a high-level
research centre in Marathi language, Marathi literature and culture; (4)
to study various dialects of
Marathi language across the State; (5)
to facilitate and promote
advanced study and research in art, culture, music, stage-plays, painting,
sculpture, architecture, archaeology, language, literature, grammar,
linguistics, history, religion, philosophy, medicine, engineering, sciences and
handicrafts and the like that have development on the basis of the Marathi
language and literature; (6)
to provide for research on
ancient, medieval and modern Marathi literature in every field keeping in view
the likely future scientific developments; (7)
to develop Marathi as a
language of modern knowledge and medium of instruction; (8)
to serve as a centre for
fostering co-operation and interaction between the academic and research
community on the one hand and industry and the Government on the other; (9)
to establish regional
centers or sub-centers within the State or beyond the State boundaries as per
the directions, rules, regulations and notifications issued in this behalf by
the State Government, University Grants Commission and other regulatory
authorities, from time to time; (10)
to promote freedom,
secularism, equality, social justice as enshrined in the Constitution of India,
and to be catalyst in patriotic socio-economic transformation by promoting
basic attitudes and values of essence to national development; (11)
to promote equitable
distribution of teaching, learning, training and other support service
facilities of higher education; (12)
to promote national
integration, fraternity and preserve cultural heritage and inculcate respect
towards different religions and diverse cultures of India through the study of
different religions, literature, history, science, art, civilizations and
cultures; (13)
to promote better
interaction and co-ordination among different universities and other
universities in the State, in the region, in the nation and at global level by
all such means generally to improve the governance of the university and
facility to provides for higher education; (14)
to provide flexible and
modular learning pathways thereby enabling multi-entry and exit options; (15)
to undertake such other
activities as may be required to fulfill and in furtherance of the above
objectives and the National Education Policy of the Central Government or
directives, regulations issued by the regulatory authority. The university shall
have the following powers and duties, namely:- (1)
to provide for instructions,
extension, teaching, learning and training in such branches or subjects or
disciplines and courses of study including a choice based credit system and any
other system that may emerge in future, as the university may, from time to
time, determine; (2)
to make provision for
research and for the advancement and dissemination of knowledge, and generally
to cultivate and promote Marathi language, Marathi literature and culture in
various branches of learning and their multi-disciplinary and
inter-disciplinary areas; (3)
to determine the procedures
regarding development of Marathi language embodying in itself all the
educational fields existing in the developing world and evolving suitable
approach therefor; (4)
to establish, organize,
maintain and manage university schools, departments, centres, regional centres
or sub-centres, laboratories, knowledge resource centres, learning resource
centres, libraries, etc. for teaching, learning, training, research and
development or extension; (5)
to establish an
International Centre for preservation and promotion of Marathi language,
Marathi literature and culture; (6)
to establish, maintain and
manage hostels, health centres, auditoria and gymnasiums and sports facilities; (7)
to translate books of other
languages into Marathi language according to the needs in consonance with the objectives
of the university and also to translate the books of Marathi language into
other languages; (8)
to compile and publish
Marathi words, expressions, colloquial terms, mutual borrowings, words peculiar
to industries and other occupations which are used by Marathi speaking people
in the State of Maharashtra and also in other countries where Marathi speaking
people resides; (9)
to organize exchange
programmes with other institutions of repute in India and abroad with a view to
keep abreast with the latest developments in relevant areas of teaching and
research; (10)
to grant joint degrees or
dual degrees, and transfer of credits by allowing multi-campus teaching and
research with other institutes or universities in India or abroad as per the
directions, rules, regulations and notifications issued in this behalf by the
State Government, University Grants Commission and other regulatory
authorities, from time to time, in niche areas in tune with the National
Education Policy, 2020; (11)
to identify and establish
linkages including Memorandum of Understanding (MoU) for long term
relationships with national and international research organizations for
widening the scope of research opportunities and funding options available to
the teachers and students of the university; (12)
to create posts of
university teachers, non-vacational academic staff, non-teaching skilled,
administrative, ministerial staff and other posts required by the university,
from its funds and from the funds received from other funding agencies
(excluding State Government), prescribe their qualifications, experience and
pay-scales, and make appointments thereto; (13)
to make appointments to the
posts of university teachers, non-vacational academic staff, non-teaching
skilled, administrative, ministerial staff and other posts created by the
university and also on the vacant posts sanctioned by the State Government, as
per the qualifications and experience specified by the State Government, the
University Grants Commission and other regulatory authorities, from time to
time; (14)
to appoint or recognize
persons working in any other university, industry, research institutes or
organization as adjunct professors, adjunct associate professors, adjunct
assistant professors, professors of practice, emeritus professors, chair
professors, distinguished professors, visiting professors of the university for
specified period; (15)
to nominate the eligible,
performing and contributing individuals from within the university on various
officers positions as prescribed by the Statutes; (16)
to prescribe the courses of
instruction and studies, in conventional, contemporary and futuristic modes of
delivery, in choice based credit system for the various examinations leading to
specific degrees, diplomas or certificates in a stand-alone format or joint
format with other State or national or global universities; (17)
to decide the criteria for
eligibility of admissions to various programmes of studies in the university
and to supervise, control and regulate admission of students for various
courses of study in the academic units of the university such as
multi-disciplinary and inter-disciplinary schools, university departments,
centres, including those on sub-centres or regional centres; (18)
to institute degrees,
post-graduate diplomas, post-diplomas, and post-higher secondary diplomas,
certificates and other academic distinctions on the basis of examinations or by
other to hold examinations or evaluations and confer degrees, post-graduate
diplomas, post diplomas, and award post-higher secondary diplomas and
certificates and other academic distinctions on persons who, (a)
unless exempted therefrom in
the manner prescribed, have pursued approved courses of study in the
university, school, department or centre and have passed the examinations and
earned the required credits or marks or grades prescribed by the university; or (b)
have pursued approved
courses of study in the university, school or centre and have passed the
examinations and earned the required credits or marks or grades prescribed by
the university; or (c)
have engaged in research
under the conditions provided by the Ordinances and Regulations; (19)
to confer and award such
degrees, diplomas and certificates to, and provide for such lectures,
instructions and training for blended and distance education, open, online,
blended and continuing education courses; (20)
to confer honorary degrees
or other academic distinctions as prescribed by the Statutes; (21)
to build up financial
self-sufficiency by undertaking academic teaching, training and allied
programmes, research, development, consultancy and testing activities for
public and private industries, Governmental organizations at local, regional,
national and global level and resource generative services in a cost-effective
manner; (22)
to monitor and evaluate the
academic performance of university schools, departments, centres and for
periodical accreditations; (23)
to hold and to manage trusts
and endowments and to institute and award fellowship, travelling fellowship,
scholarship, studentship, medals and prizes for teachers and students of the
university; (24)
to fix, demand and receive
or recover such fees and other charges, as may be regulated by the Ordinances,
from time to time; (25)
to supervise, control and
regulate the conduct and discipline of the students of the university, schools,
departments, centres and hostels; (26)
to provide for mobility of
students from formal to non-formal stream and vice-versa, and also among the
other universities in the State, outside the State and Country; (27)
to provide facilities for
revision or in-service courses for teachers of the university; (28)
to provide for the training
and education in the domain of quality assurance, intensive workshops or
learning exercises on enhancing quality and also mechanism for setting up of
internal quality assurance for quality improvement of teachers and non-teaching
employees; (29)
to provide for periodical
assessment of the performance of teachers and non-teaching employees in the
university in accordance with the norms prescribed by the University Grants
Commission or other regulatory authorities and the State Government, as the
case may be; (30)
to regulate and provide for
attendance of the teachers and non-teaching employees on the premises of the
university during teaching hours and beyond teaching hours, as prescribed and
to prohibit teachers from taking or conducting private tuitions or private
coaching classes; (31)
to prescribe and enforce
students charter; (32)
to establish, maintain and
manage, whenever necessary, (a)
Knowledge Resource Centre; (b)
university schools,
departments, centres or cells; (c)
information bureaus; (d)
training and placement cell
and career guidance bureau; and (e)
such other activities as may
be necessary and possible to fulfill the objects of the university; (33)
to make provision for
participation of students in,- (a)
National Service Scheme
(NSS); (b)
National Cadet Corps (NCC); (c)
home guards and civil
defense; (d)
national sports
organization; (e)
physical and military
training; (f)
extra-mural teaching and
research; (g)
programmes related to
lifelong learning and extension; (h)
any other programmes,
services or activities directed towards cultural, economic and social
betterment as may be necessary and possible, to fulfill the objects of the
university; (34)
to provide for special
training or coaching for competitive examinations, for recruitment to the
public services, public sector undertakings and other competitive employment
opportunities; (35)
to co-operate and
collaborate with any other university, institution, industry, authority or
organization, for research and advisory services and for such purposes to enter
into appropriate arrangement with other universities, institutions, industry,
authorities, or organizations to conduct certain courses as the situation may
demand, to offer research solutions and consultancy; (36)
to transfer or receive
transfers of any movable property on behalf of the university; (37)
to manage, regulate and
administer the revenue, finance, accounts, investments, properties, business
and all other administrative affairs of the university and for that purpose to
appoint such agent or agents as it may deem fit; (38)
to appoint in order to
execute an instrument or transact any business of the university, any person as
attorney of the university with such powers as it may deem fit; (39)
to explore the possibilities
of augmenting the resources of the university by exploring or innovating
activities such as research and development, consultancy and testing, training
programmes and providing services for different clients from universities,
research institutions, profit and non-profit organizations, industry, trade,
professional associations, industry associations, other organizations in India
or overseas or any other Non-Governmental Organizations; (40)
to undertake academic
collaboration programmes, research and advisory services with universities and
institutions abroad, with prior approval of the Board of Management: Provided that, these
shall not be in contravention of the State Government policies in this regard; (41)
to receive funds for
collaboration programmes from foreign agencies, within the rules and
regulations of the Central Government and the State Government in that regard; (42)
to create development
corpuses out of surplus that the university may generate through its teaching,
learning, training, research and development, consultancy and testing, and any
other academic and extension and outreach activities and to invest it in
professional manner and use the interest generated through it for the growth
and development of academic, human resources, research and development,
academic and physical infrastructure development and any other infrastructure; (43)
to lay down such
instructions or directions for university teachers as, in the opinion of the
university, may be necessary in academic matters; (44)
to undertake development
programmes in higher education, research, consultancy based projects and
training programmes for outside agencies, by charging fees, so as to generate
revenue and resources; (45)
to take appropriate measures
in order to increase the gross enrolment ratio; (46)
to promote by itself, or in
co-operation with other universities or organizations, the study of Indian and
Foreign languages in general and Asian languages in particular; (47)
to evolve an operational
scheme for ensuring accountability of teachers, non-vacational academic and non-teaching
staff of the university; (48)
to create knowledge and
disseminate it and foster high quality research which is contemporary, globally
competitive and locally as well as regionally and nationally relevant; (49)
to have a learner-centric
approach and perform the role of being knowledge creator; (50)
to develop products,
services and technologies for industry and society and generate revenue and
other resources for the university; (51)
to create a comprehensive
digital university framework for both, e-learning and e-administrative services
to exploit the power of learning by collaboration and participation with use of
information and communication technology; (52)
to set-up research parks,
technology incubators and other engagement entities to translate university research
to commercial domain and co-ordinated projects involving multiple faculty
groups from several disciplines that address some important issues before the
State, Country and society at large; (53)
to identify skills to which
students need to be exposed to, by taking into account the local needs,
training facilities available, emerging needs and new employment opportunities; (54)
to provide an environment
for the all-round development of youth by exposing them to the rich cultural
heritage of the Country and creating opportunities for development of skills in
technology; (55)
to offer mechanism and
facility of credit banking or transfer system to create options of multi-entry
and exit and opportunities for movement across universities or domains or
sectors; (56)
to ensure introduction of
choice based credit system with transferable and receivable credit points from
four streams, namely, the academic stream, the technology stream, the
professional and social stream and the personality and cultural development
stream; (57)
to facilitate mobility of
teachers for collaborating institutions such as industries, research and
development laboratories, professional associations, industry associations and
Non-Governmental Organizations, engaged in societal development, to enable translation
of knowledge to viable real-life applications and in turn enrich the university
programmes; (58)
to comply with and carry out
any directives issued by the State Government, from time to time, with
reference to above powers, duties and responsibilities of the university; (59)
to conduct academic and
administrative audit of the university schools, departments and centres at
regular intervals; (60)
to establish regional
centres or sub-centres, within State, outside States and foreign countries with
the respective permission of the Board of Management, the State Government and
the Central Government; (61)
to appoint on contract or
otherwise visiting professors, emeritus professors, consultants and such other
persons who may contribute to the advancement of the objects of the university; (62)
to do all such other acts
and things as may be necessary for, or incidental or conducive to, the
attainment of all or any of its objects. (1)
No citizen of India shall be
excluded from any office of the university or from membership of any of its
authorities, bodies or committees, or from appointment to any post, or from
admission to any degree, diploma, certificate or other academic distinction or
course of study on the ground only of sex, race, creed, class, caste, place of
birth, religious belief or profession or political or other opinion. (2)
The university shall adopt
Government policy and orders issued, from time to time, in regard to the
reservation for the Scheduled Castes, Scheduled Tribes, De-notified Tribes
(Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Economically Weaker
Sections for appointment to different posts of teachers and non-teaching
employees and for the purpose of admission of students in the university. (3)
The university shall adopt
the general policy of the State Government in regard to the welfare of various
categories of weaker sections of the society, minorities, women and persons
with disabilities, as directed by the State Government, from time to time. (1)
Without prior permission of
the State Government, the university shall not,- (a)
create new posts of
teachers, officers or other employees, which will impose additional financial
liability on the State Government ex-chequer; (b)
revise the pay, allowances,
post-retirement benefits and other benefits of its teachers, officers and other
employees, who are appointed and established on the State Government sanctioned
posts; (c)
grant any special pay,
allowance or other extra remuneration of any description whatsoever, including
ex-gratia payment or other benefits having financial implications, to any of
its teachers, officers or other employees of the university appointed on the
State Government sanctioned posts from the State Government funds; (d)
divert any earmarked funds
received from the State Government for any purpose other than that for which it
was received; (e)
incur expenditure on any
development work from the funds received from the State Government or
University Grants Commission or any person or body for the purposes other than
the purposes for which the funds are received; (f)
transfer by sale or lease of
immovable property. (2)
The university shall be
competent to incur expenditure, in consonance with the policies and directives
of the State Government issued from time to time, from the funds received
from,- (a)
various funding agencies
without any share or contribution from the State Government; (b)
contributions received from
individuals, industries, institutions, organizations or any person whosoever,
to further the objectives of the university; (c)
contributions or fees for
academic or other services offered by the university for aided and
self-supporting academic programmes; (d)
charges received from
sponsored research and consultancy and testing; (e)
development fund or any
other fund established by the university; for the purposes of,- (i)
creation of posts in various
cadres; (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
programmes on self-supporting basis; (iv)
granting remunerations or
incentives to its employees for performing any task assigned to them other than
their regular duties and responsibilities; (v)
incurring expenditure on any
development work and on welfare activities of its students and employees: Provided that, there
is no financial liability, direct or indirect, immediate or in future on the State
Government. (3)
The State Government may, in
accordance with the provisions contained in this Act, for the purpose of
securing and maintaining uniform standards in all universities in the State, by
notification in the Official Gazette, prescribe a Standard Code providing for
the classification, manner and mode of selection, appointment, induction and
advance training, field exposure, deputation and reservation of post in favour
of members of the Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta
Jatis), Nomadic Tribes, and Other Backward Classes, Economically Weaker Section
(EWS), duties, workload, pay, allowances, post-retirement benefits, other
benefits, conduct and disciplinary matters and other conditions of service of
the officers, teachers and other employees of the university and the teachers
where such Code is prescribed, the provisions made in the Code shall prevail,
and the provisions made in the Statutes, Ordinances and Regulations made under
this Act, for matters included in the Code shall, to the extent to which they
are inconsistent with the provisions of the Code, be invalid. (4)
(a) qualifications and
experience for the purpose of appointment of teachers in the university shall
be in accordance with the norms laid down by the University Grants Commission
or any other regulatory authorities, as the case may be. (b)
qualifications and experience for the purpose of appointment of nonteaching
employees in the university shall be such, as may be prescribed. (5)
Notwithstanding anything
contained in this Act, if the circumstances so require and the State Government
considers it necessary to do so, it may appoint, on deputation, a suitable
person possessing the requisite qualifications to perform the duties of the
Registrar, Finance and Accounts Officer and Director, Board of Examinations and
Evaluation, for a period of not more than one year at a time and not more than
three years in the aggregate. (6)
The State Government through
any officer not below the rank of Joint Director of Higher Education or Joint
Director of Technical Education, shall have right to cause inquiry or
inspection of the university with respect to any complaint received by the
Government. (7)
In case of failure of the
university to exercise powers or perform duties specified in section 5, or
where the university has not exercised such powers or performed such duties
adequately, or where there has been a failure to comply with any order issued
by the State Government, or under any other circumstances as the State
Government may deem fit, the State Government may make enquiry and may issue a
directive to the university for proper exercise of such powers or performance
of such duties or comply with the order within such period as specified by the
State Government; and it shall be the duty of the university to comply with
such directions. In case the university fails to comply with the directives,
the State Government shall call upon the university to give reasons in writing,
within such period as specified by the State Government, as to why the
directives were not complied with. If the university fails to give the reasons
within the period specified by the State Government or the State Government is
not satisfied with the explanation, it may refer the matter to the Chancellor
for taking necessary action under sub-section (3) of section 8. (8)
The State Government shall
carry out, test audit or full audit of the accounts of the university regularly
at such intervals, as it may deem fit or at any time. CHAPTER
3 OFFICERS OF THE UNIVERSITY (1)
The Governor of Maharashtra
shall be the Chancellor of the university and the Chancellor, by virtue of his
office, shall be the Head of the university. (2)
The Chancellor, when
present, shall preside over the convocation of the university and may issue
directions to the Vice-Chancellor to convene the meeting of any authority of
the university for specific purposes, whenever necessary, and the
Vice-Chancellor shall submit the minutes of such meeting to the Chancellor for
his perusal and necessary action. (3)
The Chancellor, (a)
shall, on receiving a
reference from the State Government under the provisions of sub-section (7) of
section 7 in such matter; or (b)
may, in any matter suo motu
or otherwise, call for a report or an explanation or such information and
record relating to such matter or any matter or affairs of the university,
within such period as may be specified by the Chancellor and shall, after
considering such report or explanation, or information or record, issue such
orders including imposition of penalty for its non-compliance thereupon, as may
be deemed fit in the interest of the university or students or larger interest
of the public, and his orders shall be final and binding and shall be complied
with by the university forthwith. (4)
The Chancellor may, after
taking report in writing from the ViceChancellor, suspend or modify any
resolution, order or proceeding of any authority, body, committee or officer
which in his opinion, is not in conformity with this Act, Statutes, Ordinances
or Regulations made thereunder, or is not in the interest of the university and
the university, authority, body, committee and officer, shall comply with the
same: Provided that, before
making any such order, the Chancellor shall call upon the university,
authority, body, committee or, as the case may be, officer to show cause why
such an order shall not be made, and if any cause is shown, within the time
specified by the Chancellor, he shall consider the same and wherever he deems
it necessary, after consulting the State Government, decide the action to be
taken in the matter, and his decision thereon shall be final. (5)
Where, in the opinion of the
Chancellor, the conduct of any nominated or appointed member is detrimental to
the smooth functioning of the university or any authority or body or committee,
he may, after giving such member an opportunity to offer his explanation in
writing and after considering such explanation, if any, and satisfying himself
that it is necessary so to do, disqualify such member or suspend him for such
period, as he may deem fit. (6)
The Chancellor shall
exercise such other powers and perform such other duties as may be conferred
upon or vested in him by or under this Act. The following shall
be the other officers of the university, namely:- (1)
Vice-Chancellor; (2)
Registrar; (3)
Dean of School; (4)
Director, Board of
Examinations and Evaluation; (5)
Director, Board of Students
Development; (6)
Director, Knowledge Resource
Centre; (7)
Finance and Accounts
Officer; (8)
such other officers in the
service of the university, as may be prescribed by the Statutes. (1)
There shall be a
Vice-Chancellor who shall be the principal academic and executive officer of
the university and ex-officio Chairperson of the Academic Council, Board of
Examinations and Evaluation, Board of Research and Innovation, Board of
Planning and Development, Board of Students Development and Finance and
Accounts Committee. In absence of the Chancellor, the Vice-Chancellor shall
preside at any convocation for conferring degrees. (2)
Save as otherwise provided,
pay and allowances, terms and conditions of service of the Vice-Chancellor
shall be such, as may be determined by the State Government, from time to time. (3)
The Vice-Chancellor shall be
appointed by the Chancellor in the manner stated hereunder: (a)
there shall be a
search-cum-selection 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 a person of eminence in the sphere of higher education
and shall be either an eminent scholar of national repute or a recipient of Padma
Award in the field of education; (ii)
the Secretary of Higher and
Technical Education Department or any officer not below the rank of Secretary
to Government nominated by the State Government; (iii)
the Director or Head of an
institute or organization of national repute working for preservation and
promotion of Marathi language and literature, nominated by the Board of
Management and the Academic Council, jointly; (iv)
a member nominated by the
Chairman, University Grants Commission. (b)
The member nominated by the
Chancellor under sub-clause (i) of clause (a) shall be the Chairman of the
committee. (c)
The members nominated on the
committee shall be persons who are not connected in any manner with the
university. (d)
No meeting of the committee
shall be held unless all the members of the committee are present. (e)
The committee shall
recommend a panel of not less than five suitable persons for the consideration
of the Chancellor for being appointed as the Vice-Chancellor. The names of the
persons so recommended shall be in alphabetical order without any preference
being indicated. The committee shall prepare a report accompanied by a detailed
write-up on suitability of each person included in the panel and submit the
same to the Chancellor. (f)
A person recommended by the
committee for appointment as Vice-Chancellor shall, (i)
be a person possessing
highest level of competence, integrity, morals and institutional commitment; (ii)
be a distinguished
academician, in the field of Marathi language and literature with a minimum ten
years of experience as a professor in university or ten years of experience in
a reputed research or academic administrative organization in the field of
Marathi language and literature, with proof of having demonstrated academic
leadership; (iii)
be able to provide leadership
by his own example; (iv)
be able to provide vision;
and have ability to translate the same into reality in the interest of students
and society; (v)
possess such additional
educational qualifications and experience, as may be specified by the State
Government, by an order published in the Official Gazette, in consultation with
the Chancellor: Provided that, the
educational qualifications and experience shall be in consonance with the norms
prescribed by the University Grants Commission or any other regulatory
authority, as the case may be; (g)
The eligibility conditions
and the process for recommendation of names for appointment as Vice-Chancellor
shall be given wide publicity to ensure the recommendation of most suitable
candidates. (4)
The Chancellor may appoint
one of the person, included in the panel recommended by the committee to be the
Vice-Chancellor: Provided that, if a
person selected by the Chancellor does not take over the charge of the post of
the Vice-Chancellor, the Chancellor may select another suitable person from the
remaining persons from the panel or 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: Provided further
that, 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. (5)
The process of preparing the
panel of the suitable persons for being appointed as the Vice-Chancellor, shall
begin at least six months before the probable date of occurrence of the vacancy
of the Vice-Chancellor, and the process of appointment of the Vice-Chancellor
shall be completed at least one month before the probable date of occurrence of
the vacancy of the ViceChancellor. (6)
The Registrar shall initiate
the process with the approval of the Chairperson of the Board of Management in
consultation with the Chancellors office. (7)
The person appointed as the
Vice-Chancellor shall, subject to the terms and conditions of contract of
service, hold office for a period of five years from the date on which he takes
charge of his office or till he attains the age of sixty-five years, whichever
is earlier and he shall not be eligible for re-appointment. (8)
The person appointed as the
Vice-Chancellor shall hold a lien, if any, on the substantive post held by him
prior to the appointment. (9)
In any of the following
circumstances, the exigency whereof shall solely be judged by the Chancellor,
namely: (i)
where the committee
appointed under clause (a) of sub-section (3) is unable to recommend any name
within the time limit specified by the Chancellor; (ii)
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, in accordance with
the provisions of subsections (3) and (4); (iii)
where the vacancy in the
office of the Vice-Chancellor occurs temporarily because of leave, illness or
other causes; or (iv)
where there is any other
emergency, the Chancellor may appoint any suitable person not below the rank of
Professor, to act as the ViceChancellor for a term not exceeding six months, in
the aggregate, as may be specified in his order: Provided that, the
person so appointed shall cease to hold such office on the date on which the
person appointed as the Vice-Chancellor in accordance with the provisions of
sub-sections (3) and (4), assumes office or the Vice-Chancellor resumes office. (10)
The Vice-Chancellor shall be
a full-time salaried officer of the university and shall receive pay and
allowances, and other facilities, as may be determined by the State Government.
In addition, he shall be entitled to free furnished residence, a motor car
including its maintenance and repairs and fuel required therefor, with the
service of a chauffeur, free of charge. (11)
If a person receiving an
honorarium from the Consolidated Fund of the State, or a university teacher is
appointed as Vice-Chancellor, his terms and conditions of service shall not be
altered to his disadvantage during his tenure as Vice-Chancellor. (12)
Notwithstanding anything
contained in the foregoing sub-sections, the person referred to in sub-section
(8) shall stand retired from his original post in accordance with the terms and
conditions of service of that post. (13)
The Vice-Chancellor may, by
writing under his signature addressed to the Chancellor, after giving one
months notice resign from his office and shall cease to hold his office on the
acceptance of his resignation by the Chancellor or from the date of expiry of
the said notice period, whichever is earlier. (14)
The Vice-Chancellor may be
removed from his office if the Chancellor is satisfied that the incumbent, (a)
is of unsound mind and
stands so declared by a competent court; or (b)
has been convicted by a
court for any offence involving moral turpitude; or (c)
has become an un-discharged
insolvent and stands so declared by a competent court; or (d)
has been physically unfit
and incapable of discharging functions due to protracted illness or physical
disability; or (e)
has willfully 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 or any other conditions, prescribed
by the State Government under sub-section (2), 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 ; or (f)
is a member of, or is
otherwise associated with, any political party, any organization which takes
part in politics, or is taking part in, or subscribing in aid of, any political
movement or activity. Explanation.- For the
purposes of this sub-clause, whether any party is a political party, or whether
any organization takes part in politics or whether any movement or activity
falls within the scope of this sub-clause, the decision of the Chancellor
thereon shall be final: Provided that, the
Vice-Chancellor shall be given a reasonable opportunity to show cause by the
Chancellor before taking recourse for his removal under sub-clauses (d), (e)
and (f). (1)
The Vice-Chancellor shall be
the principal academic and executive officer of the university responsible for
the development of academic programmes of the university. He shall oversee and
monitor the administration of the academic programmes and general
administration of the university to ensure efficiency and good order of the
university. (2)
He shall be entitled to be
present, with the right to speak, at any meeting of any other authority or body
or committee of the university, but shall not be entitled to vote thereat,
unless he is the Chairperson or member of that authority or body. (3)
The Vice-Chancellor shall
have the power to convene the meeting of any of the authorities, bodies or
committees, as and when he considers it necessary to do so. (4)
The Vice-Chancellor shall
ensure that directions issued by the Chancellor and the State Government are
strictly complied with or, as the case may be, implemented. (5)
It shall be the duty of the
Vice-Chancellor to ensure that the directives of the Board of Management, if
any, and the provisions of this Act, Statutes, Ordinances and Regulations are
strictly observed and that the decisions of the authorities, bodies and committees
which are not inconsistent with this Act, Statutes, Ordinances and Regulations
are properly implemented. (6)
The Vice-Chancellor may
defer implementation of a decision taken or a resolution passed by any
authority, body or committee of the university if, he is of the opinion that
the same is not consistent with the directives of the Board of Management or
with the provisions of the Act, Statutes, Ordinances and Regulations or that
such decision or resolution is not in the interest of the university and at the
earliest opportunity refer it back to the authority, body or committee
concerned for reconsideration in its next meeting with reasons to be recorded
in writing. If differences persist, he shall within a week, giving reasons
submit it to the Chancellor for decision and inform about having done so to the
members of the authority, body or committee concerned. After receipt of the
decision of the Chancellor, the Vice-Chancellor shall take action as directed
by the Chancellor and inform the authority, body or committee concerned,
accordingly. (7)
If there are reasonable
grounds for the Vice-Chancellor to believe that there is an emergency which
requires immediate action to be taken, or if any action is required to be taken
in the interest of the university, he shall take such action, as he thinks
necessary, and shall at the earliest opportunity, report in writing the grounds
for his belief that there was an emergency, and the action taken by him, to
such authority or body as shall, in the ordinary course, have dealt with the
matter. In the event of a difference arising between the Vice-Chancellor and
the authority or body whether there was in fact an emergency, or on the action
taken, where such action does not affect any person in the service of the
university, or on both, the matter shall be referred to the Chancellor whose
decision thereon shall be final: Provided that, where
any such action taken by the Vice-Chancellor affects any person in the service
of the university, such person shall be entitled to prefer, within thirty days
from the date on which he receives notice of such action, an appeal to the
Board of Management. Explanation.- For the
purposes of this sub-section, action taken by the Vice-Chancellor shall not
include disciplinary action taken against any employee of the university. (8)
Where any matter is required
to be regulated by the Statutes, Ordinances or Regulations, but no Statutes,
Ordinances or Regulations are made in that behalf or where there is an exigency
to amend Statutes, Ordinances or Regulations, the Vice-Chancellor may, for the
time being, regulate the matter by issuing such directions as he thinks
necessary, and shall, at the earliest opportunity thereafter, place them before
the appropriate authorities or bodies concerned for approval. He shall, at the
same time, place before such authority or body for consideration the draft of
the Statutes, Ordinances or Regulations, as the case may be, required to be
made in that behalf: Provided that, drafts
of such Statutes, Ordinances or Regulations as the case may be, shall be
approved by the appropriate authorities of the university, within six months of
issuing of such direction, failing which such direction shall automatically
lapse. (9)
The Vice-Chancellor shall be
the appointing and disciplinary authority for the university teachers. (10)
The Vice-Chancellor shall be
the appointing and disciplinary authority for officers of the university of the
rank of Assistant Registrar and of the rank equivalent thereto and above
excluding the post of Finance and Accounts Officer. (11)
As the Chairperson of the
authorities or bodies or committees, the Vice-Chancellor shall be empowered to
suspend member from the meeting of the authority, body or committee for
persisting to obstruct or stall the proceedings or for indulging in behaviour
unbecoming of a member, and shall report the matter accordingly, to the
Chancellor. (12)
The Vice-Chancellor shall
have right to cause inspection to be made by such person or persons or body of
persons as he may direct, of the university, its buildings, laboratories,
libraries, museums, workshops and equipment and halls or hostel maintained or
recognized by the university, and of the examinations, teaching and other work
conducted by or on behalf of the university, and to cause an inquiry to be made
in a like manner regarding any matter connected with the administration or
finance of the university. (13)
The Vice-Chancellor shall
exercise such other powers and perform such other duties, as may be conferred
upon him by or under this Act. (1)
The Registrar shall be a
full time officer of the university and shall be appointed by the Board of
Management. (2)
The qualifications and
experience for the purpose of selection of the Registrar for appointment under
sub-section (1) shall be such as laid down by the University Grants Commission
and approved by the State Government, from time to time. The Registrar shall be
appointed by the Vice-Chancellor on the recommendation of a selection committee
constituted for the purpose, under this Act. (3)
The Registrar shall work
directly under the superintendence, direction and control of the
Vice-Chancellor. (4)
Appointment of the Registrar
shall be for a term of five years or till he attains the age of superannuation
whichever is earlier and he shall not be eligible for re-appointment. (5)
When the office of the
Registrar falls vacant or the Registrar is, by reason of illness or absence or
any other cause, unable to perform the duties of his office for a period not
exceeding three months, the Vice-Chancellor shall appoint a suitable person to
officiate temporarily as the Registrar until the new Registrar assumes duty or
the Registrar resumes duty, as the case may be. (6)
The Registrar shall, (a)
act as a Member-Secretary of
the Board of Management, Academic Council and such other authorities, bodies
and committees, as prescribed by or under this Act; (b)
be the appointing and the
disciplinary authority of the employees of the university other than the
teachers, non-vacational academic staff and officers below the rank of
Assistant Registrar and other officers holding posts equivalent thereto. An
appeal by a person aggrieved by the decision of the Registrar may be preferred
within thirty days from the date of communication of such decision, to the
Vice-Chancellor; (c)
be the custodian of the
records, the common seal and such other property of the university as the Board
of Management may, commit to his charge; (d)
prepare and update the
handbook of the Statutes and Regulations approved by the authorities, bodies or
committees, from time to time, and make them available to all members of the
authorities and officers of the university; (e)
receive complaints and
suggestions in regard to the improvement of administration and consider them for
appropriate action; (f)
render necessary assistance
for inspection of the university, its buildings, class rooms, laboratories,
libraries, Knowledge Resource Centre, museums, workshops and equipment which is
made by such person or persons or body of persons, as directed by the
Vice-Chancellor; (g)
organize training and
orientation of non-teaching employees in the university; (h)
have the power to enter into
agreements, sign documents and authenticate records on behalf of the
university, subject to the decision of the authorities of the university; (i)
place before the Board of
Management a report of the development activities of the university every six
months; (j)
have the power to seek
information in regard to any matter of the university, from the Deans, Finance
and Accounts Officer and any other officer of the university for submission to
the State Government and other external agencies; (k)
exercise such other powers
and perform such other duties, as prescribed by or under this Act or assigned
to him, by the ViceChancellor, from time to time. (1)
There shall be a Dean for
each school, who shall be nominated by the Vice-Chancellor. (2)
The person to be nominated
as a Dean shall possess qualification and experience required for the post of
Professor. (3)
The Dean of school shall
hold office for a term of five years or till he attains the age of
superannuation whichever is earlier. (4)
The Dean of School of
Studies shall be the Head of the School of Studies and shall be responsible for
the conduct and standard of teaching and research in the School of Studies. He
shall work directly under the superintendence, direction and control of the
Vice-Chancellor. (5)
The Dean shall, (a)
be responsible for academic
planning and academic audit of the programmes and implementation of academic
policies approved by the Academic Council in respect of academic development,
maintenance of quality of education including standards of teaching and
research and training of teachers within the School; (b)
be responsible for
development and application of quality benchmarks or parameters for various
academic and administrative activities of higher education; (c)
facilitate the creation of a
learner-centric environment conducive for quality education; (d)
arrange for feedback responses
from the students, teachers, non-teaching staff, parents and other stakeholders
on quality-related institutional processes; (e)
ensure appropriate actions,
as are needed for maintenance of quality of teaching spelt out by the Internal
Quality Assurance Cell; (f)
ensure that the teachers
appraisal by students is carried out and the reports thereof are sent to the
university authorities concerned; (g)
be responsible for
dissemination of information on the various quality parameters of higher
education, as may be defined by various national level bodies dealing with
assessment and accreditation of quality in educational institutions; (h)
organize inter-institutional
and intra-institutional workshops, seminars on quality related themes and
promotion of quality circles; (i)
co-ordinate quality-related
activities, including adoption and dissemination of good practices, development
and maintenance of institutional database, through management information
system for the purposes of maintaining or enhancing the institutional quality; (j)
be responsible for
development of quality culture in higher education; (k)
prepare Annual Quality
Assurance Report of programmes within his faculty, based on the quality
parameters or assessment criteria, developed by the relevant quality assurance bodies,
in the prescribed format; (l)
be responsible for bi-annual
development of quality parameters and ranking of integral units of higher
education based on the Annual Quality Assurance Report; (m)
interact with State Quality
Assurance Cell in the preaccreditation and post-accreditation quality
assessment, sustenance and enhancement endeavours; (n)
recommend to the Board of
Management proposals for the institution of fellowship, travelling fellowship,
scholarship, studentship, medals and prizes and making Regulations for their
award; (o)
be responsible for ensuring
academic development of the School of Studies under his purview and proper
implementation of the decisions of the Board of Management, Academic Council
and Board of Examinations and Evaluation in respect of the School concerned; (p)
be responsible for creation
of a repository of questions with model answers which shall be continuously
updated and expanded; (q)
enquire into any
malpractices committed in any academic programmes in the School of Studies by a
university department or centre, on being directed by the Academic Council and
submit a report of the findings to the Academic Council; (r)
render necessary assistance
for redressal of grievances of the students in the School; (s)
prepare proposals for award
of fellowship, scholarship and other distinctions in the School of Studies for
submission to the Academic Council; (t)
prepare reports as required
by the various authorities or bodies of the university, the State Government,
the Central Government, the Central Educational Commissions or Councils,
Commission and any such other body; (u)
exercise such other powers
and perform such other duties as prescribed by or under this Act or assigned to
him by the Vice-Chancellor, from time to time. (1)
The Director, Board of
Examinations and Evaluation shall be full-time salaried officer and shall work
directly under the directions and control of the Vice-Chancellor. He shall
discharge his functions under the superintendence, direction and control of the
Board of Examinations and Evaluation, and shall be concerned with the
implementation of the policies and directives given by the Board of
Examinations and Evaluation. (2)
The Director, Board of
Examinations and Evaluation shall be appointed by the Vice-Chancellor from
amongst faculty member of the university on the recommendation of a selection
committee constituted for the purpose, as prescribed in the Statues. (3)
The term of Director, Board
of Examinations and Evaluation shall be five years or till he attains the age
of superannuation, whichever is earlier: Provided that, in
case if vacancy occurs because of death, resignation or otherwise, the
Vice-Chancellor shall appoint officiating Director till the new Director is
appointed. (4)
The Director, Board of
Examinations and Evaluation shall,- (a)
be the principal
officer-in-charge of the conduct of the university examinations, tests and
evaluation, and declaration of their results; (b)
be the Member-Secretary of
the Board of Examinations and Evaluation; (c)
be responsible for making
all arrangements necessary for holding examinations, tests and evaluation, and
for timely declaration of results; (d)
evolve and implement in
consultation with the Examinations and Evaluation Cell, processes for proper
and smooth conduct of examinations and evaluation; (e)
prepare and announce in
advance the programme of examinations, after seeking approval of the Board of
Examinations and Evaluation; (f)
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 alleged to have
committed malpractices, with approval of the Vice-Chancellor; (g)
take disciplinary action
wherever necessary against the candidates, paper setters, examiners,
moderators, or any other persons connected with examinations and evaluation,
found guilty of malpractices in relation to the examinations and evaluation; (h)
strive to declare the
results of every examination and evaluation conducted by the university within
fifteen days from the last date of the examination for that particular course
and shall in any case declare the results as provided in section 55 and in case
of delay, prepare detailed report outlining the reasons; (i)
take all steps for
implementation of all academic and administrative decisions taken by the Board
of Examinations and Evaluation; (j)
implement decisions taken by
the various university authorities, connected with the examination and
evaluation process; (k)
implement all policy and
operative decisions with reference to the choice based credit system, at the
under-graduate, post-graduate levels and in other teaching programmes; (l)
organize workshops for
teachers in the subjects concerned, in order to acquaint them with new trends
in the assessment processes, such as cognitive and summative assessment,
creation and use of repository of questions, use of technology in paper setting
and conduct of examinations, tests and evaluation; (m)
ensure innovative and
effective use of information and communication technology in the entire process
of the conduct of examinations and evaluation; (n)
arrange for proper
assessment of performance of candidates at the examinations and process the
results; (o)
ensure that answer books for
all examinations are assessed through a mechanism and system, as prescribed in
the Ordinances; (p)
ensure that every teacher
and non-teaching employee in the university, renders necessary assistance and
service in respect of examinations of the university and in evaluation process; (q)
carry out all other duties
and functions assigned to him by the Board of Examinations and Evaluation; (r)
undertake any other task
assigned to him by the university authorities to carry out the objectives of
the Board of Examinations and Evaluations, and to ensure that the objects of
the university are accomplished; (s)
exercise such other powers
and perform such other duties, as may be prescribed by or under this Act or
assigned to him by the ViceChancellor, from time to time. (1)
The Director of Board of
Students Development shall work directly under the superintendence, directions
and control of the ViceChancellor. (2)
The Director, Board of
Students Development shall be a full-time salaried officer. He shall be
appointed by the Vice-Chancellor from amongst the teachers having minimum
teaching experience of ten years and desirable exposure in the field of
extra-curricular and extension activities on the recommendation of a selection
committee constituted for the purpose, as may be prescribed in the Statues. (3)
The term of Director, Board
of Students Development shall be five years or till he attains the age of
superannuation, whichever is earlier. (4)
The Director Board of
Students Development shall, (a)
work towards promotion of
cultural, recreational and welfare activities of students of university; (b)
conduct leadership training
programmes for students; (c)
ensure that there are
mentors and counselling cells for the students in the university; (d)
organize anti-ragging
committees and squads and ensure that all necessary measures are taken to
prevent ragging in the university; (e)
address grievances and
ensure general welfare of the students; (f)
help in building-up the
all-round personality of students and to groom them to be future leaders and
confident adults; (g)
organize cultural and
recreational activities jointly with regional, national and international
bodies; (h)
promote the interest of the
youth and develop their skills for appreciation of the fine and performing
arts, pure arts and literary skills; (i)
organize the university,
State, National and International level competitions, skills development
workshops and interactive programmes in various fields for the students; (j)
train the students for the
State, National and International level competitions in various cultural activities; (k)
to prepare the report of the
activities of the Board of Students Development to be submitted before the
Board of Management; (l)
undertake any other task
assigned to him by the university authorities to carry out objectives of the
Board of Students Development; (m)
work towards promotion,
co-ordination and conduct of different activities under the National Service
Scheme (NSS); (n)
organize the university,
State, National and International level workshops, seminars, camps and
competitions for National Service Scheme volunteers; (o)
train the students for
State, National and International competitions relating to National Service
Scheme activities; (p)
undertake any other task
assigned to him by the State National Service Scheme co-ordinator to carry out
the objectives of National Service Scheme; (q)
train students for regional,
National and International competitions in various sports; (r)
exercise such other powers
and perform such other duties, as may be prescribed by or under this Act or
assigned to him by the ViceChancellor, from time to time. (1)
The Director of Knowledge
Resource Centre shall be a full-time salaried officer of the university and
shall be in-charge of the Knowledge Resource Centre in the university. He shall
work directly under the superintendence, direction and control of the
Vice-Chancellor. (2)
The qualifications,
experience and terms and conditions of service of the Director, Knowledge
Resource Centre shall be as recommended by the University Grants Commission and
adopted by the State Government. (3)
The appointment of the
Director of Knowledge Resource Centre shall be made by the Vice-Chancellor on
the recommendation of the selection committee prescribed by the University
Grants Commission. (4)
The Director of Knowledge
Resource Centre shall,- (a)
be a Member-Secretary of the
Knowledge Resource Centre Committee and shall ensure proper implementation of
the decisions taken by the Knowledge Resource Centre Committee; (b)
be the custodian of all
books, periodicals, manuscripts, journals in print, audio and digital format,
and equipment in the Knowledge Resource Centre; (c)
evolve and implement such
processes and procedures to ensure that the books, periodicals, manuscripts,
journals and equipment in the Knowledge Resource Centre are not lost or
damaged, and no irregularities take place in the Knowledge Resource Centre; (d)
cause periodical
verification of stock, prepare appropriate reports that includes losses, and
place it before the Knowledge Resource Centre Committee; (e)
be responsible for the
development, modernization, up-keeping and management of the University
Knowledge Resource Centre; (f)
render assistance and
guidance to the concerned officer at Knowledge Resource Centre of the
university; (g)
conduct training programmes
and workshops to update the skills and knowledge of librarians working in other
universities in the State; (h)
create awareness among the
students of various departments of the university regarding the availability of
resources, information, search techniques and databases through the information
literacy programme; (i)
undertake any other task
assigned to him by the university authorities to ensure that the objectives of
the Knowledge Resource Centre are accomplished; (j)
exercise such other powers
and perform such other duties, as may be prescribed by or under this Act or
assigned to him by the ViceChancellor, from time to time. (1)
The Finance and Accounts
Officer shall be the principal finance, accounts and audit officer of the
university. He shall be a full-time salaried officer and shall work directly
under the superintendence, direction and control of the Vice-Chancellor. (2)
The Finance and Accounts
Officer shall be appointed by the ViceChancellor on the recommendation of the
Selection Committee constituted for the purpose under this Act, who shall be a
Chartered Accountant or a Cost Accountant, with professional experience of not
less than five years or by deputation from the Maharashtra Finance and Accounts
Services not below the rank of Deputy Director. (3)
The appointment of the
Finance and Accounts Officer shall be for a term of five years or till he
attains age of superannuation, whichever is earlier. (4)
The Finance and Accounts
Officer shall, (a)
exercise general supervision
over the funds of the university and 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
the objects of the university with the approval of the Vice-Chancellor; (c)
ensure that the limits fixed
by the university for recurring and non-recurring 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 investments; (e)
ensure effective revenue
management by keeping watch on the process and progress of collection of
revenue and advise the ViceChancellor on the methods to be employed in this
regard; (f)
perform the duties under
clauses (a) to (e) as per the Maharashtra Public Universities Account Code; (g)
get the accounts of the
university audited, regularly; (h)
ensure that the registers of
buildings, land, equipment, machinery and other assets are maintained
up-to-date and that the physical verification and reconciliation of these
assets and other consumable material in all offices, workshops and stores of
the university are conducted regularly; (i)
propose to the Vice-Chancellor
that explanation may be called for unauthorized expenditure or other financial
irregularities from any academic member or non-vacation academic staff or an
officer of the university of the rank of the Assistant Registrar or equivalent
and above; (j)
propose to the Registrar
that explanation may be called from any non-academic member of the university,
other than the teacher, non-vacational academic staff and an officer of the
university below the rank of Assistant Registrar or equivalent, for unauthorized
expenditure or irregularities in any particular case, and recommend
disciplinary action against the persons in default; (k)
call for, from any office,
centre, laboratory or department of the university, any information and returns
that he thinks necessary for the proper discharge of his financial
responsibilities; (l)
maintain the minutes of the
meetings of the Finance and Accounts Committee; (m)
be responsible for
preparation and maintenance of accounts either by following double entry
accounting system, on accrual basis, presenting the annual financial estimates
(budget), statement of accounts and audit reports, to the Finance and Accounts
Committee and to the Board of Management; (n)
prepare financial reports as
required by the various authorities or bodies of the university, the State
Government, the Central Government, University Grants Commission and All India
Council for Technical Education and any such body providing funds to the
university; (o)
exercise such other powers
and perform such other duties, as may be prescribed by or under this Act or
assigned to him by the ViceChancellor, from time to time. All salaried
officers, members of the authorities, committees or bodies, teachers of the
university and other employees of the university, shall be deemed to be public
servants within the meaning of section 21 of the Indian Penal Code. The person appointed
on the tenure post shall hold a lien, if any, on the substantive post held by
him prior to the appointment and such person shall stand retired from his
original post in accordance with the terms and conditions of service of that
post. Explanation.- For the
purpose of this section, "tenure post" shall means the post which an
individual may not hold for more than a limited period as may be specified by
or under this Act. CHAPTER
4 AUTHORITIES OF UNIVERSITY The following shall
be the authorities of the university, namely:- (1)
Board of Management; (2)
Academic Council; (3)
Board of Planning and
Development; (4)
Board of Studies; (5)
Board of Examinations and
Evaluation; (6)
Board of Research and
Innovation; (7)
Board of Students
Development; (8)
such other bodies of the
university, as may be designated by the Statutes, to be the authorities of the
university. (1)
The Board of Management
shall be the principal policy making and executive authority of the university
and shall be responsible for administering the affairs of the university and
carrying out such duties, which are not specifically assigned to any other
authority. (2)
There shall be not less than
four meetings of the Board of Management in a year. (3)
The procedure for conduct of
business to be followed at a meeting including the quorum at the meeting and
such other matters in relation to meetings as may be necessary, shall be such,
as may be prescribed by the Statutes. (4)
The Board of Management
shall consist of the following members, namely: (a)
Vice-Chancellor,
Chairperson; (b)
two eminent persons from the
field of education, out of whom one shall be a person having an outstanding
contribution in the field of Marathi language and literature, to be nominated
by the Chancellor; (c)
two Deans for a period of
two and half years, by rotation to be nominated by the Vice-Chancellor; (d)
the Secretary, Higher and
Technical Education or his nominee not below the rank of Deputy Secretary of
Higher Education; (e)
the Director of Higher
Education or his nominee not below the rank of Joint Director, Higher
Education; (f)
the Registrar,
Member-Secretary. The Board of
Management shall have the following powers and duties, namely:- (1)
to review and deliberate on
short and long term reforms in academic, research and development activities,
finances, management and governance that are taking place at the national and
global level with a view to allow them to imbibe in the functioning of the
university; (2)
to study and decide upon the
operative mechanism for the reforms in all the domains of the university; (3)
to make such provisions, as
may enable the university to undertake specialized studies and courses, and
where necessary or desirable, organize and make provision for common
laboratories, libraries, museums and equipments for teaching and research; (4)
to establish schools,
departments, centers, cells for research and specialized studies, on the
recommendation of the Academic Council; (5)
to give permission to apply
for formation of companies under section 8 of the Companies Act, 2013 to
promote research and innovation by teachers and students; (6)
to make, amend or repeal
Statutes, Ordinances and Regulations; (7)
to control and arrange for
administration of assets and properties of the university; (8)
to discuss and approve with
modifications, if any, the annual financial estimates or budget, that is to say
the fund which may be received from the State Government, university funds and
other funding agencies separately, as received from the Finance and Accounts
Committee; (9)
to consider proposals to
enter into, amend, carry out and cancel contracts, Memorandum of Understandings
(MoU) or Agreements on behalf of the university; (10)
to determine the form of
common seal for the university and provide for its use; (11)
to accept, on behalf of the
university the transfer of any trusts, bequests, donations and transfer of any
movable, immovable and intellectual property to the university; (12)
to create immovable assets
in the form of land, building and other infrastructure out of reserve funds,
for its campus, centres and sub-centres; (13)
to borrow, lend or invest
funds on behalf of the university as may be recommended by the Finance and
Accounts Committee; (14)
to lay down policy for
administering funds at the disposal of the university for specific purposes; (15)
to provide buildings,
premises, furniture, equipments and other resources needed for the conduct of
the work of the university; (16)
to approve the conferment of
honorary degrees and academic distinctions, as recommended by the Academic
Council; (17)
to 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 may be provided by the Ordinances; (18)
to institute fellowship,
travelling fellowship, scholarship, studentship, exhibitions, awards, medals and
prizes and prescribe Regulations for their award; (19)
to make regulations for
collaborations with other universities, institutions and organizations for
mutually beneficial academic programs recommended by the Academic Council; (20)
to create posts of university
teachers and non-vacational academic staff from the funds of the university and
from the funds received from other funding agencies (excluding the State
Government), on the recommendation of the Academic Council, as and when
required, and prescribe their qualifications, experience and pay-scales and to
approve the selection and appointments made by the university through the
selection process, as may be prescribed by the Statutes; (21)
to create posts of officers,
non-teaching skilled, administrative, ministerial staff and other posts from
the funds of the university and from the funds received from other funding
agencies (excluding State Government), as and when required, and prescribe
their qualifications, experience and pay-scales and to approve the selection
and appointments made by the university through the selection process, as may
be prescribed by the Statutes; (22)
to prescribe honoraria,
remunerations, fees and travelling and other allowances for paper-setters and
other examination staff, visiting faculty, and fees or charges for any other
services rendered to the university; (23)
to receive and consider
report of the development activities of the university, received from the
Registrar every six months; (24)
to assess and approve
proposals for academic programmes received from the Academic Council; (25)
to consider and approve the
annual report, annual accounts and audit report in respect of the State
Government funds, university funds and funds received from other agencies,
separately; (26)
to delegate, any of its
powers, except the power to make, amend or repeal Statutes and Ordinances, to
the Vice-Chancellor or such officer or authority of the university or a
committee appointed by it, as it thinks fit; (27)
to define the functions,
duties, powers and responsibilities of nonteaching employees in the university,
in respect of the posts created from the funds of the university and from the
funds received from other funding agencies; (28)
to approve the various fees
recommended by the Fee Fixation Committee; (29)
to accept donations, gifts
and other forms of financial support from alumni, philanthropists, industries
and other stakeholders and prescribe the procedure to be followed by the
university for accepting such donations, gifts, etc.; (30)
to develop and adopt
students charter; (31)
to appoint statutory auditor
for annual audits of the university; (32)
to conduct biannual external
peer review of each department or centre by experts appointed by the Board of
Management. The Board shall also review the results of the ranking in national
and international approved agencies and suggest corrective action, if any. (1)
The Academic Council shall
be the principal academic authority of the university and shall be responsible
for regulating and maintaining the standards of teaching, research and
evaluation in the university. It shall also be responsible for laying down the
academic policies in regard to maintenance and improvement of standards of
teaching, research, extension, collaboration programmes in academic matters and
evaluation of work load of the teachers. (2)
The Academic Council shall
meet not less than four times in a year. (3)
The Academic Council shall
consist of the following members, namely: (a)
Vice-Chancellor,
Chairperson; (b)
all Deans of Schools; (c)
all heads of sub-centres; (d)
all heads of the university
departments and Directors of the university Centres; (e)
six teachers of which two
Professors, two Associate Professors and two Assistant Professors who are not
the members of the Board of Studies, to be nominated by the Vice-Chancellor: Provided that, out of
six teachers to be nominated, one shall be woman and one shall be a person
belonging Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta
Jatis) or Nomadic Tribes or Other Backward Classes, by rotation; (f)
not less than three eminent
experts having outstanding contribution in promotion of Marathi language,
Marathi literature and culture, to be nominated by the Vice-Chancellor; (g)
Director of Higher Education
or his nominee, not below the rank of the Joint Director, Higher Education; (h)
Director, Board of
Examinations and Evaluation; (i)
Director, Board of Research
and Innovation; (j)
Registrar, Member-Secretary. (1)
The Academic Council shall
have the following powers and duties, namely:- (a)
to ensure that the
university becomes a vibrant hub for promotion of research and development,
interactions and linkages with industries, cultivation of intellectual property
rights and entrepreneurship and incubation of knowledge linked industries; (b)
to consider and approve with
modifications, if any, the matters referred to it by the School; (c)
to ensure that there are
choice based credit systems for all certificates, diplomas, degrees,
post-graduate programmes and other academic distinctions; (d)
to ensure that the spirit of
research and entrepreneurship imbibe in to all schools, departments and centres
of the university; (e)
to recommend to the Board of
Management the fees, other fees and charges as recommended by the Dean of
School through the Fee Fixation Committee; (f)
to recommend to the Board of
Management the institution of degrees, diplomas, certificates and other
academic distinctions; (g)
to propose draft of
Ordinances relating to the academic matter to the Board of Management; (h)
to make, amend or repeal
Ordinances and Regulations relating to academic matters; (i)
to prescribe qualifications
and norms for appointment of paper setters, examiners, moderators and others,
concerned with the conduct of examinations and evaluation; (j)
to consider and make
recommendations to the Board of Management for creation of posts of university
teachers and non-vacational academic staff, required by the university from the
funds of the university and from the funds received from other funding agencies
(excluding the State Government) and prescribe their qualifications, experience
and pay-scales; (k)
to recommend to the Board of
Management the comprehensive perspective plan as prepared by the Academic
Council; (l)
to approve new courses,
inter-disciplinary courses and shortterm training programmes referred to it; (m)
to approve the course
syllabi, paper-setters, examiners and moderators and evaluation schemes of
various courses recommended by the School concerned; (n)
to approve major and
(multiple) minor degree programmes; (o)
to advise the university on
all academic matters and submit to the Board of Management feasibility reports
on academic programmes; (p)
to create policy, procedure
and practice for choice based credit system for all academic programmes; (q)
to create policy for
mobility of students among various universities of the country and also lay
down the policy for giving flexibility to choose and learn different course
modules among different departments, school and centers in a university or
other universities; (r)
to work out the procedures,
policies and practices to introduce more flexible approach to education and of
adaptive pace of learning with minimum and maximum duration for completion of a
degree and other academic programmes; (s)
to introduce more flexible
approach to education and of adaptive pace of learning with minimum and maximum
duration for completion of a degree and other academic programmes; (t)
to ensure that the research
projects are an integral part of choice based modules for post-graduate programmes; (u)
to prepare academic calendar
of the university for the subsequent academic year as per the guidelines from
the regulatory authorities, three months before the expiry of the current
academic year; (v)
to recommend to the Board of
Management establishment of schools, departments, and centres; (w)
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. (2)
The Academic Council shall
refer all matters or decisions involving financial implications to the Board of
Management through the Finance and Accounts Committee for its approval. (1)
The Board of Planning and
Development shall be the principal planning body of the university and also be
responsible for the monitoring of the developments of the university in
accordance with the objectives of the university. It shall be responsible to
plan development of the university, both physical and academic development and
monitoring of teaching and non-teaching resources, providing a Broad vision and
policy framework, and it shall conduct academic audit of the departments and
centres of the university. (2)
The Board of Planning and
Development shall consist of the following members, namely: (a)
Vice-Chancellor,
Chairperson; (b)
Vice-Chancellor of the
Deccan College Post Graduate and Research Institute, Pune; (c)
Vice-Chancellor of any
language university in India; (d)
President of Maharashtra
Rajya Sahitya aani Sanskriti Mandal; (e)
President of Vishwakosh
Mandal; (f)
Chairperson of Bhasha
Sallagar Samiti, Maharashtra State; (g)
one person actively working
in the field of computational linguistic in Centre for Development of Advance
Computing (C-DAC) or Indian Institute of Technology (IIT), to be nominated by
the ViceChancellor; (h)
one eminent expert in the
field of Historical Research, Interdisciplinary Studies, social linguistics,
etc., to be nominated by the Vice-Chancellor; (i)
two eminent experts having
outstanding contribution in promotion and development of Marathi language and
literature nominated by the Vice-Chancellor; (j)
one eminent expert in the
field of Maharashtra studies, performing arts, etc., to be nominated by the
Vice-Chancellor; (k)
Deans of Schools; (l)
Director of Higher Education
or his representative, not below the rank of Joint Director; (m)
Heads of the sub-centres; (n)
one member nominated by the
Board of Management from amongst themselves; (o)
one member nominated by the
Academic Council from amongst themselves; (p)
Registrar, Member-Secretary. (3)
The Board of Planning and
Development shall meet at such intervals as it may deem expedient, but it shall
meet at least thrice a year. The Board of Planning
and Development shall exercise the following powers and perform the following
duties, namely:- (1)
to recommend to the Board of
Management the broad development programmes in education, having regard to the
objectives of the university; (2)
to review the maintenance of
standards in instruction, education, research, training and examinations within
the university; (3)
to arrange for inspection of
university departments and centres, with a view to assessing their academic
performance and needs; (4)
to advise the Board of
Management and Academic Council on any matter which it may deem necessary for
the fulfilment of the objects of the university; (5)
to prepare university
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 Board
of Management for approval; (6)
to recommend to the Board of
Management, the development and collaborative programmes for the departments
and centres of the university; (7)
to monitor and report the
progress of all such approved development and collaborative programmes to the
Board of Management; (8)
to evaluate and assess the
use of grants by the university departments and centres in respect of
development projects and send the report to the Academic Council; (9)
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; (10)
to organize academic audit
of development and collaborative programmes of the university, 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; (11)
to encourage Marathi as a
medium of instruction and communication; (12)
to prepare textbooks as
resource material in the print format and electronic format for the
under-graduate and post-graduate students; (13)
to translate academic
classic works particularly from English and other modern languages in Marathi
in print format and electronic format for students: (14)
to undertake the translation
of English books in various subjects in collaboration with other universities
and colleges as a consortium; (15)
to make extensive use of
information and communication technology to enrich and spread Marathi language
and literature; (16)
to undertake advance
research in Marathi related to cultural and linguistic relation to other
languages, carry out translation of works of literature from other languages
into Marathi keeping in mind inter-culturalism; (17)
to encourage conceptual,
critical, creative and theoretical thinking in Marathi; (18)
to prepare and offer courses
of professional and applied nature in Marathi; (19)
to carry out research of
variance of Marathi language in different regions; (20)
to facilitate publishing
reports, monographs, books, research volumes in Marathi; (21)
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. The university shall
have the following Schools of Studies, namely:- (1)
School of Linguistics and
Language Engineering.-This School includes the following university departments
and centres, namely:- (i)
Department of Language and
Scriptology.-This Department shall provide for instructions, extension,
teaching, learning and training in the following subjects, branches and
disciplines, namely:- (a)
Philosophy of language,
language planning, concept of language family; (b)
historical, descriptive and
comparative linguistics; (c)
scriptology and study of
various scripts of Marathi language i.e. Modi, Mahanubhav, Brail, Argot, etc; (d)
study of signs, symbols of
inscription or petrograph and scripts on shilalekh, copper plates, coins,
historical documents, old manuscripts and creation of pictorial and descriptive
dictionaries in Marathi; (e)
study of mythology in
Marathi literature. (ii)
Department of Language
Engineering and Computational Linguistics.- This Department shall provide for
instructions, extension, teaching, learning and training in the following
subjects, branches and disciplines, namely:- (a)
information extraction and
text mining; (b)
sentimental analysis of
conversation discourse; (c)
machine translation; (d)
natural language interface; (e)
phonetic software,
spell-check boards in Marathi; (f)
development of citation
multimode reader, plagiarism checker, fog index search reader or machine; (g)
development of teaching
aids, such as language acquisition software, chat bots, message boards,
Artificial Intelligence (AI) tools, image classification, speech transcription
software, etc.; (h)
teaching of computer
languages, simulation games, etc.; (i)
use of language lab for
teaching and research programmes. (iii)
Department of
Psycho-cognitive and Neurolinguistics.-This Department shall provide for
instructions, extension, teaching, learning and training in the following
subjects, branches and disciplines, namely:- (a)
comprehension of speech,
speech therapy and therapeutic linguistics; (b)
study of dysphemia and
hearing loss; (c)
tests of early reading
ability, preschool literacy, phonological awareness, nonverbal intelligence,
etc.;. (iv)
Department of
Socio-Linguistics and Dialectology.-This Department shall provide for
instructions, extension, teaching, learning and training in the following
subjects, branches and disciplines, namely:- (a)
socio-linguistics theories,
dialect geography, survey of dialects, study of dialects and making grammar and
dictionaries; (b)
phonological editing and
preservation of dialects; study of Argot dialects; (c)
bridging the gap between
dialects, tribal languages and standard Marathi. (v)
Department of Language
Teaching, Training and Research.- This
Department shall provide for instructions, extension, teaching, learning and
training in the following subjects, branches and disciplines, namely:- (a)
teaching, training and
research in language; teachinglearning methods such as the direct method,
grammar translation, developing oral ability, acquiring vocabulary; (b)
communicative language
teaching, language pedagogy; (c)
task-based language
learning, etc. (vi)
Department of Indian and
Foreign Languages and Translation Studies.- This Department shall provide for
instructions, extension, teaching, learning and training in the following
subjects, branches and disciplines, namely:- (a)
teaching of Indian languages
Antarbharti project (Gujrati, Kannad, Telugu, Malyali, Bangala, Sindhi,
Panjabi, etc.); (b)
teaching of foreign
languages -Vishva Bharati Project (English, French, Japani, Arebic, etc.); (c)
translation studies (academy
of translation studies and interpretation services). (vii)
Department of Lexicography.-
This Department shall provide for instructions, extension, teaching, learning
and training in the following subjects, branches and disciplines, namely:- (a)
use of languages in
administration, education, judiciary, legislature, mass communication, etc., in
accordance with the language policy of India; (b)
development of dictionaries
in Marathi terminology in various fields; (c)
teaching and research
programmes of lexicography, theories of dictionary components and structures,
data organization, etc.; (d)
making of electronic
dictionaries, hypertext writing, etc. (2)
School of Arts and
Literature.- This School includes the following university departments and
centres, namely:- (i)
Department of Fine Arts,
Performing Arts, Applied Arts and Crafting.- This Department shall provide for
instructions, extension, teaching, learning and training in the following
subjects, branches and disciplines, namely:- (a)
fine arts, performing arts,
applied arts, calligraphy; (b)
design and decoration of
practical objects, fashion designing, etc. (Ceramic art and sculpture,
furniture design); (c)
industrial design,
architecture, interior designing, graphic design; (d)
kalabhavan for performances
in music, dance, drama, etc. (ii)
Department of Classical
Languages and Medieval Marathi Literatures.- This Department shall provide for
instructions, extension, teaching, learning and training in the following
subjects, branches and disciplines, namely:- (a)
study of classical languages
and literature such as Sanskrit, Prakrut, Pali, Parsian, Dakhani; (b)
social and literary
contribution of Mahanubhav, Warkari, Jain, Sufi, Veershaiva, Buddhism, Nath or
Shakt Sects, Panditi and Bakhar Literature, etc.; (c)
study of modern and
contemporary Marathi literature, influence study, various trends and movements
in literature. (iii)
Department of Philosophy,
Oriental and Oxidental aesthetics, stylistics and hermeneutics.-This Department
shall provide for instructions, extension, teaching, learning and training in
the following subjects, branches and disciplines, namely: (a)
Indian and Western
Philosophy; (b)
Aesthetics and Poetics
(Oriental and Oxidental); (c)
Stylistics and practical
criticism; (d)
History of Marathi poetics
and criticism; (e)
Philosophical thinkers and
literary critics in Marathi. (iv)
Department of Creative and
Professional Writing in Marathi.- This
Department shall provide for instructions, extension, teaching, learning and
training in the following subjects, branches and disciplines, namely:- (a)
children literature, fiction
writing, drama and cyberpunk writing; (b)
value education through
literature with special reference to National Education Policy, 2020; (c)
tradition and modernity in
creative writing. (3)
School of Maharashtralogy
and Social Sciences.- This School includes the following university departments
and centres, namely:- (i)
Department of
Maharashtralogy and Cultural Studies.-This Department shall provide for
instructions, extension, teaching, learning and training in the following
subjects, branches and disciplines, namely:- (a)
indology and maharashtralogy
conceptual framework and methodology; (b)
cultural history of
Maharashtra (socio-political-cultural institutions, caste system, rural-urban
society, philosophical schools and traditions, natural and human resources,
class-struggle, ethical and aesthetical values, social transformation, art,
literature, science, traditions, agriculture, industry, business, public
administration, human rights, social reforms); (c)
regional and sub-cultural
Studies (Folklore, Folk-culture, Folk-literature and Arts, Subaltern Studies,
underworld culture, traditional gender roles, womens rights and feminist
movement); (d)
contemporary social trends
of Marathi society; (e)
cyber-cultural shift and its
impact on Maharashtra. (ii)
Department of Brihan
Maharashtra Studies.- This Department shall provide for instructions,
extension, teaching, learning and training in the following subjects, branches
and disciplines, namely:- (a)
history and culture of Marathi
provinces (Outside of Maharashtra i.e. Tanjavore, Baroda, Gwalior, etc.); (b)
administrative and social
reforms in Marathi provinces; (c)
art, literature, culture,
language and dialects in Marathi provinces. (iii)
Department of Social
Sciences.- This Department shall provide for instructions, extension, teaching,
learning and training in the following subjects, branches and disciplines,
namely:- (a)
History, Anthropology,
Psychology and Sociology; (b)
Political Science, Public
Administration, Law; (c)
Economics, Population
Studies; (d)
Geography, Natural Resources
and Environment. (4)
School of Interdisciplinary
Studies.- This School includes the following university departments and
centres, namely:- (i)
Department of Journalism and
Mass Communication.-This Department shall provide for instructions, extension,
teaching, learning and training in the following subjects, branches and
disciplines, namely:- (a)
Communication Science, (b)
Print Media, (c)
Mass Media, (d)
Digital Media, (e)
Wired or Online Journalism, (f)
Advertising, (g)
Animation, (h)
Cyberpunk, (i)
Electronic Neighbourhood, (j)
Media Criticism, etc. (ii)
Department of Commerce and
Management.-This Department shall provide for instructions, extension,
teaching, learning and training in the following subjects, branches and
disciplines, namely:- (a)
business and marketing,
insurance, debentures, share capital and share market; (b)
advertising, branding,
copyright and commercial writing patterns and methods. (iii)
Department of Library and
Information Science.- This Department shall provide for instructions, extension,
teaching, learning and training in the following subjects, branches and
disciplines, namely:- (a)
library and information
science; (b)
organization, access,
information extraction methods, collection and regulation of information,
dissemination of information sources; (c)
documentation science; (d)
history of library and
archival science; (e)
classification system and
record management; (f)
indexing and reference
services. The university shall
establish following centres for Academic Services, namely:- (1)
Centre for Knowledge
Resources, Translation and Interpretation Services.-This centre shall provide
basic learning material and translations of reference books, etc. to this and
other universities and required services of any other translation and
interpretation in Marathi, training programmes in curriculum designing,
question banks, creativity and invention methods and collaborative knowledge
production. (2)
Centre for Audio-Video and
Computational Literature Production.- This
Centre shall provide for.- (a)
concept of university on
online teaching-learning programmes through Audio-Visual (AV) Studio; (b)
production of Audio-Visual
(AV) teaching learning material and broadcast-telecast lessons of experts in
various fields through knowledge transmission channels. (3)
International Centre for
Promotion of Marathi Language, Marathi Literature and Culture.- This centre
shall provide for,- (a)
collaboration programmes
with foreign universities and Marathi organizations to promote Marathi language,
Marathi literature and culture; (b)
cultural exchange
programmes, collaborative research activities, etc. (4)
Library and Information
Centre.- This centre shall provide,- (a)
services to students and
faculty members, the record of thoughts, ideas through reference books and
reference services; (b)
collection of reference
books, digital books and periodicals; (c)
a collection of films,
photographs and other non-book material, newspapers, pamphlets, tapes, micro
films, graphs, charts, etc. (5)
Museum and Archaeology
Centre.-This centre shall provide,- (a)
museum of Marathi
manuscripts, rare books, Audio-Visual of kirtan, performances of drama, music,
folk loves collection of cultural objects related to Marathi culture and
history, musical instruments, etc. (b)
preservation of the literary
and cultural heritage of Maharashtra. (6)
Computational Linguistic
Lab.- This centre shall provide for, (a)
phonetic lab for speech
analysis, speech recognition, forensic analysis; (b)
use of multispeech video
phonetic electrograph and software for teaching language programmes; (c)
Computational Linguistic
Laboratory for machine learning, deep learning, Artificial Intelligence (AI),
etc., facilities of speech synthesizer, machine translation, corpus annotation
tools for fascinating new area of research in linguistics, etc. (7)
Psycholinguistic
Laboratory.- Psycholinguistic laboratory shall provide for various languages
tests such as test for early reading ability, comprehensive test of
phonological processing, test of pre-school early literacy, primary test of
non-verbal intelligence. (8)
Centre for Book Production
and Printing Services.- This centre shall provide for, - (a)
publish various reference
books in Marathi; (b)
translation of monographs
and research material in Marathi; (c)
editing of text-books and
support reading material and transformational texts; (d)
services of content editing,
language-editing, copy-editing, proofreading, layout designing, etc. (1)
Each School shall have one
Board of Studies. (2)
The Board of Studies shall
be the principal academic authority of each School in respect of studies and
research in relation to the subjects or group of subjects taught in the
university departments and centres under the aegis of the School. The Board of
Studies shall consist of the following members, namely: (a)
Dean of the
School-Chairperson; (b)
Heads of Departments and
Heads of Centres under the School; (c)
two to five eminent
professors from the School nominated by the Vice-Chancellor; (d)
two associate professors and
two assistant professors from the School, other than heads of the department or
centre, according to seniority for a period of two and half years by rotation ; (e)
three members nominated by
the Academic Council from outside the university, having special knowledge in
any subject assigned to the School or in any allied branch of knowledge; (f)
one associate professor from
the School to be nominated by the Dean of the School - Member-Secretary. The Board of Studies
shall have the following powers and functions, namely:- (1)
to co-ordinate the teaching
and research work in the departments and centres under the School; (2)
to appoint committees to
organize the teaching and research work in subjects or areas which are related
to more than one department or centre under the School, or which do not fall
within the purview of any department or centre, and to supervise the work of
such committees. The composition, powers and functions of such committees shall
be prescribed by the Regulations; (3)
to recommend to the Academic
Council the courses or programmes of study as recommended by the university
department or centre under the School; (4)
to consider and recommend to
the Academic Council the postgraduate courses or programmes of study in the
university; (5)
to recommend to the Academic
Council names of examiners and moderators, except in respect of research
degrees; (6)
to recommend to the Academic
Council the creation and abolition of teaching posts after considering proposals
received from departments and centres; (7)
to frame general rules for
the evaluation of seasonal work; (8)
to approve, on the
recommendation of the Committee for Advanced Studies and Research, the award of
research degrees to candidates who are eligible for award of such degrees, in
accordance with the Ordinances framed in that behalf; (9)
to consider schemes for the
advancement of the standards of teaching and research, and to submit such
proposals to the Academic Council; (10)
to promote research within
the School and to submit research reports to the Academic Council; (11)
to frame the general
time-table of the School of Studies; (12)
to consider any proposals
regarding the welfare of the students of the School which the university
Students Council may submit; (13)
to prepare the academic
perspective plan of the university departments and centres under the School and
recommend the same to the Board of Management through the Academic Council for
approval; (14)
to perform all other
functions which may be prescribed by the Act, the Statutes or the Ordinances,
and to consider all such matters as may be referred to it by the Management
Council, the Academic Council, any authority or the Vice-Chancellor. (15)
to delegate to the Dean, or
any other member of the Board or to a Committee such general or specific
powers, as may be decided upon by the Board, from time to time. (1)
The Board of Examinations
and Evaluation shall be the authority to deal with all matters relating to
examinations and evaluation. The Board of Examinations and Evaluation shall
also oversee the conduct of examinations in the university departments. (2)
The Board of Examinations
and Evaluation shall meet at least twice in an academic year or as and when
required. The quorum for the meeting shall be six members. (3)
The Board of Examinations
and Evaluation shall consist of the following members, namely: (a)
Vice-Chancellor,
Chairperson; (b)
Deans of all Schools; (c)
two heads of the university
departments or centres, nominated by the Vice-Chancellor; (d)
one Director, Board of
Examinations and Evaluation from other university or Dean of Academics of other
higher learning institutes of repute, nominated by the Board of Management; (e)
one evaluation expert
nominated by the Vice-Chancellor; (f)
Director, Board of
Examinations and Evaluation, MemberSecretary. (1)
The Board of Examinations
and Evaluation shall have the following powers and duties, namely:- (a)
to devise policy, mechanism
and operational strategies to do the tasks relating to assessment of
performance of students efficiently and in a time bound manner; (b)
to ensure proper
organization of examinations and tests of the university, including moderation,
tabulation, evaluation and timely declaration of results; (c)
to prepare the financial
estimates relating to examinations and evaluation for incorporation in the
annual financial estimates (budget) of the university and shall submit the same
to the Finance and Accounts Committee; (d)
to arrange for strict
vigilance during the conduct of examinations so as to avoid use of unfair means
by the students, teachers, invigilators, supervisors, etc.; (e)
to establish procedures and
devise operative mechanism for credit assessment in the modular structure by
the teachers and use computer technology for the entire process of assessment
and evaluation including creating and effectively using a repository of
question banks; (f)
to ensure that the
assessment of answer books shall be done centrally through central assessment
system by following system of masking and de-masking of answer books or by
on-screen assessment for ensuring the objective of secrecy; (g)
to undertake examination and
evaluation reforms to bring objectivity and transparency in the examination and
evaluation system; (h)
to appoint paper-setters,
examiners and moderators from amongst the persons included in the panels
prepared by the respective School and where necessary, having regard to the
recommendations made by the committee under clause (b) of sub-section (5),
remove them or debar them; (i)
to approve detailed
programme of examinations and evaluation as prepared by the Director, Board of
Examinations and Evaluation; (j)
to consider the reports of
review of results of university examinations forwarded by the Director, Board
of Examinations and Evaluation; (k)
to hear and decide the
complaints relating to conduct of examinations and evaluation; (l)
to exercise such other
powers in relation to examinations and evaluation, as may be assigned to it by
or under this Act. (2)
In case of any emergency
requiring immediate action to be taken, the Director of the Board of
Examinations and Evaluation or any other officer or person authorized by him in
that behalf, shall take such action as he thinks fit and necessary, and shall
report the action taken by him at the next meeting of the Board of Management. (3)
(a) In order to appoint
paper-setters, examiners and moderators, the Board of Examinations and
Evaluation shall constitute committees for every faculty consisting of,- (i)
Dean of concerned School-
Chairperson; (ii)
Heads of the Departments; (iii)
Director of Board of
Examinations and Evaluation shall act as a Secretary of such committee. (b)
No member of the Board of Examinations and Evaluation or the committees constituted
under this section shall be appointed as a paper-setter, examiner, moderator or
referee: Provided that, a
course teacher shall set the question paper of the course instructed by him in
the academic term: Provided further
that, the Vice-Chancellor shall have power to appoint a member of the Board of
Examinations and Evaluation or the committees constituted under this section,
as a paper-setter, examiner, moderator or referee where no teacher relating to
such subject who is not a member of the Board of Examinations and Evaluation or
the committees is available. (4)
It shall be obligatory on
every teacher and on the non-teaching employee of the university, to render
necessary assistance and service in respect of examinations of the university
and evaluation of students as prescribed by Statutes. If any teacher or
non-teaching employee fails to comply with the order of the university, in this
respect, it shall be treated as misconduct and the employee shall be liable for
disciplinary action. In case of failure on the part of the teaching or
non-teaching employee of university, to comply with the order of the university
in this respect, the Vice-Chancellor shall have power to take an appropriate
action against them, which may include imposing penalties including suspension
of approval to the appointment of a teacher, as may be prescribed by the
Statutes. (5)
(a) In order to investigate
and take disciplinary action for failure to comply with the order of the
university for rendering assistance or service in respect of examinations by or
on behalf of the university or evaluation of students or formal practices and
lapses on the part of candidates, paper-setters, examiners, moderators,
referees, teachers or any other persons connected with the conduct of examinations
including the pre-examination stage and the post-examination stage or at any
stage whatsoever, the Board of Examinations and Evaluation shall constitute a
committee of not more than five persons of whom one shall be the Chairperson. (b)
Such committee shall submit its report and recommendations to the
Vice-Chancellor, who may direct the Director, Board of Examinations and
Evaluation, the disciplinary action to be taken against the person or persons
involved in the malpractices, directly or indirectly, and the Director, Board
of Examinations and Evaluation shall proceed to implement the decision of the
Vice-Chancellor. (1)
There shall be a Board of
Research and Innovation for creation and cultivation of an enabling environment
to propagate the concept of innovation and to convert the innovative ideas into
working models through a process of incubation which shall finally lead to the
creation of enterprise. (2)
The Board of Research and
Innovation shall consist of the following members, namely: (a)
Vice-Chancellor,
Chairperson; (b)
Deans of all Schools; (c)
five eminent persons from
industry, management, research parks, incubation centres, etc., to be nominated
by the Board of Management; (d)
one Chief Finance officer or
equivalent officer from the industry, corporate or bank nominated by the
Vice-Chancellor; (e)
two teachers from university
departments and centres, who are active in research and development and
innovation, to be nominated by the Vice-Chancellor; (f)
two persons from Research
and Development organizations, nominated by the Vice-Chancellor; (g)
Dean of any School to be
nominated by the Vice-Chancellor as the Member-Secretary. (3)
There shall not be less than
four meetings of the Board to be conducted in the year. The Board of Research
and Innovation shall have the following functions and duties, namely: (a)
to approve the topic of
thesis or dissertation in the subject; (b)
to recommend to the
Vice-Chancellor a panel of referees for thesis or dissertations for awarding
post-graduate, doctorate and higher degrees, based on the criteria, as approved
by the Academic Council; (c)
to recommend to the Dean of
the respective School, by following appropriate process, names of post-graduate
teachers, research scientists in the recognized research and other
institutions, active research and development experts having not less than ten years
experience in research and development laboratories or centres in variety of
industries, for recognition as approved research guides; (d)
to undertake any other task
in academic and research and development matters, as may be assigned to it by
the Deans and the Academic Council. (1)
There shall be a Board of
Students Development to plan and oversee the various cultural, welfare, sports
and extension activities of the students in the university departments. The
activities of the Board of Students Development shall be carried out by the
Director of Board of Students Development. (2)
The Board of Students
Development shall consist of the following members, namely: (a)
Vice-Chancellor as the
Chairperson; (b)
one professional each,
nominated by the Vice-Chancellor, in the fields of performing arts, fine arts,
sports and National Service Scheme (NSS); (c)
one teacher each, to be
nominated by the Vice-Chancellor, who are involved in cultural, welfare,
sports, National Service Scheme (NSS) activities out of whom two shall be
women; (d)
not more than two office
bearers of university Students Council, nominated by the Director- Board of
Students Development; (e)
National Service Scheme
(NSS) co-ordinator of the university; (f)
Director, Board of Students
Development as the Member Secretary. The Board of Students
Development shall have the following powers and duties, namely: (a)
to take necessary steps for
promotion of culture, sports, extension and other students development
activities in the university; (b)
to establish links with
regional and national bodies in the various cultural and sports activities and
to promote various activities jointly with them; (c)
to take up activities to
promote interest and skills for appreciation in the field of performing arts,
pure art and painting skills, sports and other extension activities; (d)
to hold university level
competitions, skills development workshops, interactive activities in order to
bring the society closer to the university; (e)
to establish rapport with
groups (excluding political parties), societies and other professional bodies
so as to involve them in activities of the Board of Students Development; (f)
to devise, develop and
implement innovative schemes of students development including Earn and Learn
Scheme, Education Loan, Directors Aid Fund, Endowment Schemes, Student Exchange
Schemes, etc.; (g)
to devise a mechanism of
grievance redressal of student and prevention of sexual harassment and ragging
of students and to prepare and submit the report of annual activities related
to the students development, National Service Scheme (NSS) and sports to the
Board of Management for its approval; (h)
to take necessary measures
to ensure participation of welltrained teams in various regional, national and
international level competitions, and cultural, recreational, sports and other
activities; (i)
to devise, develop and
implement schemes of career counselling, psychological counselling and
rehabilitation and upliftment of differently abled students; (j)
to co-ordinate activities of
National Service Scheme (NSS) and National Cadet Corps (NCC) in the university; (k)
to recommend to competent
authority to make alternative arrangements regarding examinations for students
participating in the inter-university or national or international sports,
cultural competitions or National Cadet Corps (NCC) or National Service Scheme
(NSS) events during the relevant schedules of examinations, as may be
prescribed by the Ordinances; (l)
to undertake any other task,
as may be assigned by the university authorities so as to carry out objectives
of the Board; (m)
to take up activities in the
university departments to promote interest and also skills in various sports as
per the policy of the university and also national policies in the field of
sports; (n)
to hold the university level
competitions, sports skills development camps, interactive activities and also
training workshops in various sports in order to bring the society closer to
the colleges, institutions and universities; (o)
to recommend to the
competent authority to make alternative arrangements regarding examinations of
students participating in the inter-university or national or international
sports tournaments or events during the relevant schedules of examinations, as
may be prescribed by the Ordinances; (p)
to assist students on the
issues and difficulties in various facets related to their day to day life and
other aspects connected with their academic world, personality development and
healthy campus life; (q)
to advise the Students
Grievance Redressal Cell at the university to resolve the Grievances of
Students and to suggest to the higher authorities different ways and means to
minimize and prevent such grievances. The constitution,
powers, functions and duties of the authorities of the university, not laid
down under any of the provisions of this Act shall be as prescribed by the
Statutes. (1)
Save as otherwise provided
in this Act, the term of other than ex-officio member of every authority
constituted under this Act shall be five years from the date on which he enters
the office. (2)
The process of nomination
shall be commenced at least six months before expiry of the term of members
other than ex-officio members of the authority. Notwithstanding
anything contained in this Act or the Statutes made thereunder, where a person,
nominated or appointed, as the case may be, as an officer of the university or
a member of any of the authority or bodies of the university by virtue of his
being eligible to be so nominated or appointed as such officer or member under
any of the categories of officers or members specified by or under the relevant
provisions of this Act in relation to such office, authority or body, he shall
cease to be such officer of the university or member of such authority or body
as soon as he ceases to belong to such category and shall be deemed to have
vacated his office as such officer or member. A person shall be
disqualified for being a member of any of the authorities, bodies and
committees of the university and voting to the authorities, bodies and
committees, if he,- (a)
is of unsound mind and
stands so declared by a competent court; or (b)
is an un-discharged
insolvent and stands so declared by a competent court; or (c)
has been convicted of any
offence involving moral turpitude; or (d)
is conducting or engaging
himself in private tuitions or private coaching classes; or (e)
has been punished for
indulging in or promoting unfair practices in the conduct of any examination
and evaluation, in any form, anywhere; or (f)
has willfully omitted or
refused to carry out the provisions of this Act, Statutes, Regulations or
Ordinances, or has acted in any manner detrimental to the interests of the
university; or (g)
has been punished in any
form, by the competent authority for committing a misconduct; or (h)
discloses or causes to
disclose to the public, in any manner whatsoever, any confidential matter, in
relation to the examination and evaluation, the knowledge of which he has come
to be in possession, due to his official position: Provided that, the
right of voting of the person in respect of clauses (e) and (g) shall remain
suspended during the term of punishment under the said clauses. Save as otherwise
provided by or under the provisions of this Act, each authority of the
university while acting and exercising its powers and discharging functions or
duties assigned to it by or under the provisions of this Act, shall have the
exclusive jurisdiction to deal with and decide the matters assigned to it and
discharging functions or duties assigned to it by or under the provisions of
this Act. (1)
A member, other than an
ex-officio member, may resign by writing under his signature. A nominee of the
Chancellor may resign by writing under his signature addressing to the
Chancellor, and any other member may resign by writing under his signature
addressing to the Chairperson of the Board of Management or the
Vice-Chancellor. The person shall cease to be a member upon his resignation
being accepted by the Chancellor, or the Chairman of the Board of Management or
the Vice-Chancellor, as the case may be, or upon expiry of thirty days from the
date of resignation, whichever is earlier. (2)
If a person nominated or
appointed to any authority or body remains absent without prior permission of
the authority or body for three consecutive meetings, he shall be deemed to
have vacated his membership and he shall cease to be a member from the date of
the third such meeting in which he has remained absent. (1)
Save as otherwise provided
by this Act, all matters with regard to the conduct of meetings of the
authorities, bodies or committees, if any, constituted by the university, shall
be such, as may be prescribed by the Statutes. (2)
A meeting of an authority or
body shall be convened on the date determined by the Chairperson by a notice
issued by its Secretary. (3)
Except as otherwise
provided, the quorum for a meeting shall ordinarily be one-third of the number
of the sitting members. If there is no quorum, the meeting shall be adjourned
by the Chairperson to a specific time on the same day, or on a later date and
no quorum shall be necessary for such adjourned meeting. No quorum shall be
necessary on the following day of the continued meeting. (4)
Where no provision is made
by or under the Statutes for a Chairperson to preside over a meeting of any
authority or body of the university or when the Chairperson so provided for is
absent and no provision is made for any other person to preside, the members
present shall elect a person from amongst themselves to preside at the meeting. (5)
Save as otherwise provided,
all items, questions, matters or proposals on the agenda shall be decided by a
majority of votes of members present. (6)
The Chairperson shall have a
vote. In case of equality of votes, the Chairperson shall have the casting
vote. The secretary, if not a member, shall have the right to participate in
the deliberations but shall not have the right to vote. When any vacancy
occurs in the office of a member, other than an ex-officio member the vacancy
shall be filled, within a period of three months, from the same category. CHAPTER
5 STATUTES, ORDINANCES AND REGULATIONS Subject to the
provisions of this Act, the Statutes may provide for all or any of the
following matters, namely: (1)
conferment of honorary
degrees and academic distinctions; (2)
establishment and
maintenance of the sub-centres, university departments, schools and hostels; (3)
constitution, powers, duties
and functions of authorities and bodies of the university not laid down under
any of the provisions of this Act; (4)
closure of university
schools, departments or centres; (5)
rules of procedure for
conduct of business at the meetings of authorities of the university; (6)
appropriation of funds of
the university for furtherance of the objects of the university; (7)
acceptance and management of
trusts, bequests, donations, endowments and grants from individuals or
organizations; (8)
disciplinary action against
defaulting teachers, officers and other employees of the university; (9)
conditions of residence,
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, namely. (a)
use of unfair means in an
examination, or abetment thereof; (b)
refusal to appear or give
evidence in any authorized inquiry by an officer in charge of an evaluation and
examination, or by any officer or authority of the university; or (c)
disorderly or otherwise
objectionable conduct, whether within or outside the university; (10)
mechanism and procedure for
redressal of grievances of the students; (11)
functions and duties of Students
Council in the university; (12)
norms and procedure to be
followed while nominating members on authorities, boards and committees by the
Vice-Chancellor under this Act; (13)
procedure to be followed for
purchases under sub-section (6) of section 62; (14)
any matter which is to be
prescribed by Statutes or which is necessary to give effect to the provisions
of this Act. (1)
The Board of Management may,
from time to time, make new or additional Statutes or may amend or repeal the Statutes
in the manner hereinafter provided: Provided that, the
first Statutes shall be made within one year from the appointed date. (2)
The Statutes Committee shall
be constituted by the Board of Management as follows, namely:- (a)
Vice-Chancellor,
Chairperson; (b)
Dean of each School of
university; (c)
one Professor of university; (d)
Registrar of university,
Member-Secretary; (e)
one legal advisor or counsel
appointed by the Board of Management. (3)
The Statutes Committee shall
prepare and propose draft Statutes concerning the matters referred to in the
last preceding section and shall present to the Board of Management. (4)
Every Statutes passed by the
Board of Management shall be submitted to the Chancellor who may give or
withhold his assent thereto or send it back to the Board of Management for
reconsideration. The Chancellor may send the draft Statutes to the State
Government for its views, if there are implications, financial or otherwise, on
the part of the State Government in the implementation of such Statutes. (5)
No Statutes passed by the
Board of Management shall be valid or shall come into force until assented by
the Chancellor. (6)
Notwithstanding anything
contained in the foregoing sub-sections, the Chancellor, either suo moto or on
the advice of the State Government, may, direct the university to make
provisions in the Statutes in respect of any matter specified by him and if the
Board of Management fails to initiate to adopt the direction within thirty days
of its receipt, the Chancellor may, after considering the reasons, if any,
communicated by the Board of Management for its inability to comply with such
direction, make or amend the Statutes in that respect, suitably. (7)
The Board of Management may
take into consideration the draft of a Statutes either of its own motion or on
a proposal by the Statutes Committee. In the case of a draft which is not
proposed by the Statutes Committee, the Board of Management, before considering
the same, shall obtain the opinion of the Statutes Committee: Provided that, if the
Statutes Committee fails to submit its opinion within three months from the
date on which it receives the draft, the Board of Management may proceed to
take the draft into consideration. (8)
The Board of Management if
it thinks necessary may obtain the opinion of any officer, authority or body of
the university with regard to any draft Statutes which is before it for
consideration: Provided that, if any
such draft Statutes pertains to academic matters, the Board of Management shall
obtain the opinion of the Academic Council before considering the same. (9)
The Board of Management,
shall pass the Statutes and shall submit it to the Chancellor for his assent. Subject to the
provisions of this Act, the Ordinances may provide for all or any of the
following matters, namely:- (1)
norms and process of
fixation of fees, other fees and charges for courses and programms to be
adopted by Fee Fixation Committee under this Act; (2)
conditions governing the
appointment and duties of examiners; (3)
conduct of examinations,
other tests and evaluation, and the manner in which the candidates may be
assessed or examined by the examiners; (4)
constitution, powers, duties
and functions of the Equal Opportunity Cell including provisions for
establishing a Cell in accordance with the provision of the Rights of Persons
with Disabilities Act, 2016 and the guidelines and directives of the University
Grants Commission, issued from time to time; (5)
mechanism for prevention of
ragging of students of the university; (6)
mechanism for prevention of
sexual harassment of teachers, employees, students of the university and
redressal of grievances relating to sexual harassment, incidences and penalty
for those who indulge in sexual harassment, in accordance with the provisions
of the Sexual Harassment of Women at Workplace (Prevention, Prohibition and
Redressal) Act, 2013; (7)
any academic matter which,
by or under this Act or the Statutes is to be prescribed by the Ordinance or
which is necessary to give effect to the provisions of this Act. (1)
The Board of Management may,
from time to time, make new or additional Ordinances or may amend or repeal the
Ordinances in the manner hereinafter provided. (2)
No Ordinance concerning
academic matters shall be made, amended or repealed by the Board of Management
unless a draft thereof has been proposed by the Academic Council. (3)
All Ordinances made by the
Board of Management shall have effect from the date of the meeting or from such
date as it may direct, but every Ordinance so made shall be submitted to the
Chancellor within two weeks from the date of the Board of Management meeting.
The Chancellor shall have the power to direct the Board of Management, within
four weeks of the receipt of the Ordinances, to suspend its operation, and he
shall, as soon as possible, inform the Board of Management of his objection to
it. He may, after receiving the comments of the Board of Management either
withdraw the order suspending the Ordinances or disallow the Ordinances, and
his decision shall be final. (1)
Subject to the provisions
prescribed by or under this Act, the Board of Management may make Regulations
consistent with this Act, Statutes and Ordinances, for,- (a)
institution of fellowship,
travelling fellowship, scholarship, studentship, medals and prizes and for
their award; (b)
collaborations with other
universities, institutions and organizations for mutually beneficial academic
programmes; (c)
preservation of record of
the university; (d)
providing for all or any of
the matters which, by or under this Act, Statutes or Ordinances, are to be or
may be provided by Regulations; (e)
all non-academic matters for
which provision is, in the opinion of the Board of Management, necessary for
the purposes of this Act, Statutes or Ordinances. (2)
Subject to the provisions
prescribed by or under this Act, the Academic Council may make Regulations
relating to the academic matters, consistent with this Act, Statutes and
Ordinances. (3)
The Deans of schools shall
draft and place for approval of the Board of Management or the Academic
Council, as the case may be, the Regulations, providing for the matters
referred to in sub-sections (1) and (2) and for all or any of the matters
which, by or under this Act, Statutes or Ordinances, are to be or may be
provided by Regulations. CHAPTER
6 GRIEVANCES OF TEACHERS, EMPLOYEES AND STUDENTS (1)
There shall be a Grievances
Redressal Committee in the university to deal with all types of grievances; except
grievances against the State Government including its officials, teachers and
other employees of the university, which are not within the jurisdiction of the
university Tribunal and Students Grievances Redressal Cell of the university. (2)
The university shall
establish a Grievances Redressal Cell headed by the officer of the university
not below the rank of the Assistant Registrar for providing administrative
assistance to the Grievances Redressal Committee. (3)
The Grievances Redressal
Committee shall consist of the following members, namely: (a)
retired Judge not below the
rank of the District Judge, nominated by the Vice-Chancellor, Chairperson ; (b)
one Dean of School,
nominated by the Vice-Chancellor; (c)
one member of the Board of
Management, nominated by its Chairperson of Board of Management; (d)
Registrar, Member-Secretary; (e)
one teacher belonging to
Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or
Nomadic Tribes or Other Backward Classes and one non-teaching employee of the
university nominated by the Board of Management; (f)
one legal advisor, or
counsel appointed by the Board of Managment: Provided that, one
member shall be a woman. (4)
The nomination of a retired
Judge as the Chairperson and a Dean of a School as the member of the Grievances
Redressal Committee, shall be for such period, not exceeding three years in
aggregate, as the ViceChancellor may, from time to time, in each case decide. (5)
The Chairperson of the
Grievances Redressal Committee shall be entitled for remuneration and conveyance
charges, as may be determined by the university. (6)
The Grievances Redressal
Committee shall hear, settle and decide grievances as per the law, as far as
may be practicable, within three months, from the date of filing of the
complaint. (7)
It shall be lawful for the
Grievances Redressal Committee to entertain and decide grievances or complaints
relating to service of the employees, which are not within the jurisdiction of
the University and College Tribunal, after giving reasonable opportunity of being
heard to both the parties. (8)
There shall be Students
Grievance Redressal Cell at the university to resolve the Grievances of
Students and to suggest to the higher authorities different ways and means to
minimize and prevent such grievances. The functional mechanism of working of
Students Grievance Redressal Cell shall be as prescribed by the Statutes,
prepared in accordance with the provisions of the University Grants Commission
(Grievance Redressal) Regulations, 2012, or any other regulations for the time being
in force. (1)
The Tribunal established for
the Sant Gadge Baba University, Amravati shall be the Tribunal for the purposes
of this Act, for adjudication of disputes between the employees of the
university and university, with regard to the matters specified in sub-section
(1) of section 81 of the Maharashtra Public Universities Act, 2016. (2)
The other details and
procedures provided in sections 80, 81, 82, 83, 84 and 85 of the Maharashtra
Public Universities Act, 2016 shall be applicable mutatis mutandis to the
university. CHAPTER
7 ADMISSIONS, EXAMINATIONS, EVALUATION AND OTHER MATTERS RELATING TO STUDENTS. Subject to all the
reservation policies of the State Government for the admission in educational
institutions, the admissions to all the courses in the university schools,
departments, centres, sub-centres or regional centres shall be made by the
university, on the basis of competitive merit, in accordance with the
notifications, orders or rules made or issued by the State Government, from
time to time, and the same shall be published by the university before the
commencement of the academic session : Provided that, having
regard to the maintenance of discipline, the authority concerned shall have the
power to refuse admission to a student, except at the entry point of any
academic program. All the disputes
relating to admissions to the university Schools, departments and centres
including sub-centres or regional centres, shall be adjudicated by the
university Students Grievance Redressal Cell as per sub-section (8) of section
50. Before the end of
each academic year, the Board of Examinations and Evaluation shall prepare and
publish a schedule of examinations for the next academic year and choice based
credit system of evaluations for each and every course wherever applicable,
conducted by the university and shall strictly adhere to the schedule. Failing
which the concerned authority or officer of the university shall have to make a
reasoned report to the Board of Management within thirty days and the
directions or decisions of the Board of Management in this regard shall be
final and binding: Provided that, in
case the university is unable to follow the said schedule due to reasons and
circumstances beyond its control, it shall, as soon as practicable, submit a
report to the Chancellor and to the State Government incorporating the detailed
reasons for making a deviation from the published schedule. Explanation.-
"Schedule of examinations" means a table giving details about the
time, day and date of the commencement of each paper which is a part of a
scheme of examinations and shall also include the details about the practical
examinations. The university shall
strive to declare the results of every examination conducted by it within
fifteen days from the last date of the examination for that particular course
and shall in any case declare the results latest within thirty days thereof: Provided that, if for
any reasons whatsoever, the university is unable to finally declare the results
of any examination and evaluation within the aforesaid period of thirty days,
Director, Board of Examinations and Evaluation shall prepare a detailed report
incorporating the reasons for such delay and submit the same through
Vice-Chancellor to the Chancellor, to the Board of Management and to the State
Government and the direction of the Chancellor in this regard shall be final
and binding. No examination or
evaluation of the results of an examination or evaluation shall be held invalid
only for the reasons that the university has not followed the schedule of
examination. The authorities of
the university shall frame appropriate Statutes, Ordinances and Regulations to
ensure that the students selected to represent their classes, as the case may
be, for sports, culture and all other extra-curricular activities are selected
entirely on the basis of merit, through open merit competition. CHAPTER
8 COUNCILS AND COMMITTEES The following shall
be the Committees and Councils constituted under this Act, namely:- (i)
Students Council; (ii)
Finance and Accounts
Committee; (iii)
Buildings and Works
Committee; (iv)
Purchase and Sales
Committee; (v)
Knowledge Resource
Committee; (vi)
Fee Fixation Committee; (vii)
Selection and Appointment
Committee; (viii)
Internal Quality Assurance
Committee. (1)
There shall be a Students
Council to look after the welfare of the students and to promote and
co-ordinate the extra-curricular activities of different students associations
for better corporate life. The Students Councils shall not engage in political
activities. (2)
The Students Council shall
consist of the following members, namely:- (a)
Director, Board of Students
Development as the Chairperson; (b)
General Secretary, elected
by the members of Students Council from amongst themselves, as the Member
Secretary; (c)
Gymkhana Secretary; (d)
one lady student
representative, nominated by the ViceChancellor; (e)
one student representative
belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes
(Vimukta Jatis) or Nomadic Tribes or Other Backward Classes or Special Backward
Category, by rotation, nominated by the Vice-Chancellor on the recommendation
of Director, Board of Students Development, National Service Scheme (NSS) and
sports, as prescribed; (f)
one student each from ,- (i)
National Service Scheme
(NSS) or National Cadet Corps (NCC), (ii)
Sports, and (iii)
cultural activities,
nominated by the Director, Board of Students Development, from amongst the
students of the university Departments who are engaged in National Service
Scheme (NSS), National Cadet Corps (NCC), sports and cultural activities
respectively, as prescribed. (3)
The first meeting of the
university Students Council shall be presided over by the Vice-Chancellor and
shall be attended by such other officers, as he may deem fit. (4)
A student shall be eligible
to be, or continue to be, a member of the Students Council, only if he is
enrolled as a full time student. (5)
The budget, frequency of
meeting of the Students Council shall be such, as may be prescribed by the
Statutes. (6)
The nomination or election,
as the case may be, of the student members of the Students Council shall be
made every year, as soon as possible after the commencement of the academic
year, on a date as may be prescribed. The term of office of the student members
shall begin with effect from the date of nomination or election and shall
extend up to the last day of the academic year, unless they have, in the mean
time, incurred any of the disqualifications specified by or under the Act, and
shall then expire. (7)
One-third of the members of
the Students Council shall constitute the quorum. The procedure for conduct of
business of the meetings and such other matters shall be such, as may be
prescribed by the Statutes. The Students Council shall meet at least once in
every three months. (8)
The procedure for nomination
or election, the powers and duties, authority for the conduct of election,
mechanism for conduct of such elections, code of conduct for the candidates and
election administrators and grievances redressal mechanism in respect of such
election shall be such, as may be specified by the Board of Management, by
order. (9)
The provisions of this
section shall come into effect from such date after issuing the order under
sub-section (8), as specified by the Board of Management in such order. (1)
There shall be a Finance and
Accounts Committee to plan, co-ordinate and oversee the financial operations of
the university. It shall examine the accounts, the progress of expenditure and
all new proposals involving fresh expenditure in the light of the provisions
available. (2)
The Finance and Accounts
Committee shall consist of the following members, namely: (a)
Vice-Chancellor as the
Chairperson; (b)
Director of Accounts and
Treasuries or his representative, not below the rank of Joint Director of
Accounts and Treasuries; (c)
Chancellors nominee from the
Board of Management; (d)
one person from the Academic
Council, nominated by the ViceChancellor; (e)
two experts nominated by the
Board of Management, one of whom shall be a Chartered Accountant who is an
expert in the field of accounting and auditing and the other shall be an expert
in the area of finance; (f)
Auditor appointed by the
university; (g)
Registrar; (h)
Finance and Accounts Officer
as the Member-Secretary. (3)
The quorum for a meeting of
the committee shall be five. (4)
All members of the committee
other than ex-officio members shall hold office for a term of five years and
shall not be eligible for re-nomination. (5)
The committee shall meet at
least four times in a year. (6)
The Finance and Accounts
Committee shall,- (a)
examine and consider annual
statement of accounts, audited final statement of accounts and Audit Report and
its compliance report, and the annual financial estimates to be presented by
the Finance and Accounts Officer and recommend the same to the Board of
Management for its approval; (b)
examine the progress of
expenditure and all new proposals involving fresh expenditure in the light of
the provisions available; (c)
recommend to the Board of
Management 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; (d)
recommend to the Board of
Management productive investment and management of the university assets and
resources; (e)
explore the possibilities
of, augmenting further the resources for the development of the university; (f)
take necessary steps to have
the university accounts audited by auditors appointed by the Board of
Management; (g)
advise the Board of
Management on matters related to the administration of the property and the
funds of the university; (h)
ensure proper implementation
of the orders issued by the State Government, from time to time, in respect of
funds, assets, and other resources received from the State Government; (i)
advise on financial matters
referred to it by the Board of Management, Academic Council or any other
authority, body or committee or any officer of the university; (j)
report to the
Vice-Chancellor any lapse or irregularity in financial matters which comes to
its notice so that he may take suitable prompt actions after assessing the
seriousness of the matter or refer it to the Board of Management; (k)
ensure that the annual
accounts of the university, is open for audit by the auditors appointed by the
Board of Management and the statutory audits of the State Government; (l)
study various reforms for
management of financial resources, maintenance of accounts and use of modern
technologies to enhance the efficiency in accounts maintenance and audit
procedures; (m)
carry out any other
functions and tasks relating to finance and accounts, as may be assigned by the
university authorities. (1)
There shall be a Buildings
and Works Committee to carry out minor and major infrastructure development
activities of the university efficiently and in a time bound manner. (2)
The Buildings and Works
Committee shall consist of the following members, namely: (a)
Vice-Chancellor as the
Chairperson; (b)
Chancellors nominee from the
Board of Management; (c)
Chief Engineer of the Public
Works Department, in-charge of the region in which the university is situated,
or his nominee not below the rank of Executive Engineer from that region; (d)
one eminent engineer,
nominated by the Vice-Chancellor from the private sector; (e)
an eminent Architect,
nominated by the Vice-Chancellor from the private sector; (f)
one senior civil engineer,
preferably city engineer from the Amravati Municipal Corporation; (g)
one environmental civil
engineer with knowledge of green buildings and modern technologies of
construction, renovation and remodeling; (h)
head of the Planning and
Architecture Department, if any; (i)
Finance and Accounts
Officer; (j)
Registrar-Member-Secretary. (3)
All members of the
committee, other than ex-officio members shall hold office for a term of three
years and shall not be eligible for renomination. (4)
If any vacancy occurs in the
office of a member, the same shall be filled within one month by the Chancellor
or Vice-Chancellor, as the case may be. (5)
The Buildings and Works
Committee shall,- (a)
under direction and overall
superintendence of the Board of Management, be responsible for the execution of
all types of works, including major works to be executed through the private
agency or contractor or the Public Works Department; (b)
accord administrative
approval and financial sanction, subject to availability of funds in the
budget, to the maintenance work; (c)
recommend and obtain
administrative approval and expenditure sanction of the Board of Management in
respect of all minor and major works; (d)
recommend to the Board of
Management through the Finance and Accounts Committee, a Programme of Works to
be executed in the ensuing year, specifying maintenance works, minor works and
major works, separately; (e)
prepare a panel of three
architects and other specialized consultants of proven experience and merit for
the university works and get the same approved by the Board of Management; (f)
on getting administrative
approval and expenditure sanction of the Board of Management to minor and major
works, to get the plans and estimates of such works prepared from the head of
the Civil Engineering Department of the university or the architect selected
for a project, borne on the panel of approved architects of the university; (g)
maintain a list of approved
contractors on the basis of their technical experience and financial capability
for execution of maintenance works and minor works; (h)
be responsible for making
technical scrutiny, as may be considered necessary by it; (i)
be responsible, after
careful scrutiny, for the acceptance of tenders received for maintenance works
and major works; (j)
exercise general supervision
over the work of the technical staff of the university, and in particular, ensure
that essential records and data are maintained up-to-date and that the rejected
tenders are retained for a reasonable period; (k)
ensure that the head of the
Civil Engineering Department of the university or in his absence, faculty
member of civil engineering certifies the completion of works in accordance
with the designs finally approved by the architect, if appointed, in respect of
maintenance works and minor works; (l)
associate and deliberate
with the consulting architects, as and when necessary; (m)
settle rates not covered by
the tender and settle claims and disputes with contractors in respect of
approved major works, minor works and maintenance works: Provided that, if any
claims or disputes are likely to cause excess over the approved estimated cost
of the works, prior sanction of the Board of Management shall be obtained to
such an excess amount; (n)
exercise such other powers
and perform such other duties, as may be conferred upon it by the Statutes. (6)
The Chairperson of the
committee shall, in respect of major works, minor works and maintenance works,
have the power to sanction the payment of monthly Running Account Bills of a
work, subject to such bill having been examined by the architect, where
appointed, and certified as fit for payment by the head of the Civil
Engineering Department of the university or in his absence, faculty member of
the Civil Engineering Department. The bills so paid shall be put up for
approval of the committee at its ensuing next meeting. (7)
If there are reasonable
grounds for the Chairperson of the committee to believe that there is an
emergency which requires immediate action to be taken, he may exercise the
powers of the committee. Such cases shall be reported by the Chairperson at the
ensuing next meeting of the committee. (8)
Procedure for the execution
of all types of works in the university and procedure for conduct of business
at the meetings of the committee, shall be as prescribed by the Statutes. (1)
There shall be a Purchase
and Sales Committee for dealing with all the matters pertaining to all
purchases and sales of the university, in respect of such items where
individual cost of each item exceeds rupees ten lakh at a time. (2)
The Purchase and Sales
Committee shall consist of the following members, namely: (a)
Vice-Chancellor as the
Chairperson; (b)
one member of Board of
Management by the Vice-Chancellor; (c)
one expert, nominated by the
Vice-Chancellor preferably in the area of Materials Management from the
Industry; (d)
Registrar ; (e)
Finance and Accounts Officer
as the Member-Secretary. (3)
During the absence of the
Finance and Accounts Officer, the Registrar shall act as the Secretary of the
Purchase and Sales Committee. (4)
The Purchase and Sales
Committee shall invite the head of the department or head of the centre for
which the purchases are to be made. (5)
All members of the
committee, other than ex-officio members shall hold office for a term of three
years and shall not be eligible for a second consecutive term in the
university. (6)
All matters pertaining to
all purchases of the university in respect of such items where individual cost
of each item is not more than rupees ten lakh at a time, shall be as prescribed
by the Statutes. (7)
The powers and duties of the
Purchase and Sales Committee and the procedure for its meetings, shall be as
prescribed by the Statutes. (8)
If any vacancy occurs in the
office of a member, the same shall be filled within one month by the Chancellor
or Vice-Chancellor, as the case may be. (1)
There shall be a Knowledge
Resource Committee for administering, organizing and maintaining the Knowledge
Resource Centre, print and electronic material and related services of the
university. (2)
The Knowledge Resource
Committee shall consist of the following members, namely: (a)
Vice-Chancellor as the
Chairperson; (b)
all Deans of Schools; (c)
two members nominated by the
Vice-Chancellor, of whom one shall be from industry and the other shall be
Librarian from a national level organization; (d)
Registrar; (e)
Finance and Accounts
Officer; (f)
Director, Knowledge Resource
Center as the Member-Secretary. (3)
All nominated members of the
Knowledge Resource Committee, other than the ex-officio members, shall hold
office for a period of three years and shall not be eligible for re-nomination. (4)
The Knowledge Resource
Committee shall meet at least three times in a year. (5)
The Knowledge Resource
Committee shall,- (a)
provide for proper
organization and support for the functioning of the Knowledge Resource Centre,
documentation services and maintenance of records in analogue and digital form; (b)
provide the approach and
operational plan for modernization and improvement of the Knowledge Resource
Centre and documentation services in both analogue and digital format; (c)
recommend to the Academic
Council fees and other charges for the services and use of the Knowledge
Resource Centre by students and others; (d)
prepare the annual budget
and proposal for development of the Knowledge Resource Centre for approval of
the Board of Management through the Finance and Accounts Committee; (e)
submit the annual report on
the functioning of the Knowledge Resource Centre to the Board of Management
through the ViceChancellor; (f)
establish a network with
regional, national and international libraries and information centers; (g)
hold the information
pertaining to all administrative, governance, academic and other documents and
information and data pertaining to the working of schools, departments and
administrative offices of the university and related to assessment and
accreditation of the university; (h)
undertake any other task, as
may be assigned by the ViceChancellor and university authorities so as to carry
out objectives of the Knowledge Resource Centre. (6)
If any vacancy occurs in the
office of a member, the same shall be filled within one month by the
Vice-Chancellor. (1)
There shall be a Fee
Fixation Committee to work out the real cost of delivery of each and every
under-graduate and post-graduate courses or programmes run by the university. (2)
The Fee Fixation Committee
shall decide the tuition fees, development fees, other fees and charges for
various courses or programmes as recommended by the Academic Council, and
recommend it to the Board of Management for approval. (3)
The Fee Fixation Committee
shall consist of the following members, namely: (a)
a former Vice-Chancellor or
an eminent educationist having wide experience in the field of education, who
shall not be connected with the university as the Chairperson; (b)
all Deans of Schools; (c)
one finance expert nominated
by the Vice-Chancellor, preferably a Chartered Accountant, not connected with
the university; (d)
one legal advisor, not
connected with the university and appointed by the Board of Management; (e)
Registrar as the Member-Secretary. (4)
The quorum for a meeting of
the committee shall be seven. (5)
All members of the
committee, other than ex-officio members shall hold office for a term of five
years and shall not be eligible for re-nomination. (6)
The tuition fees,
development fees, other fees, and charges for various courses or programmes as
recommended by the Fee Fixation Committee and finally approved by the Board of
Management shall be applicable in general: Provided that, these fees shall not be in contravention
of the State Government policies in this regard. (7)
The committee shall meet at
least twice in a year to examine and consider the fee fixation proposals on the
basis of the norms, as prescribed in Ordinance and shall hold as many meetings
as needed. The committee shall decide tuition fees, development fees, other
fees and charges for various courses or programmes, at least six months before
the commencement of academic year. (8)
If any vacancy occurs in the
office of a member, the same shall be filled within one month by the Chancellor
or Vice-Chancellor, as the case may be. (1)
Subject to the provisions of
this Act, Statutes and Ordinances, the Vice-Chancellor shall appoint according
to the order of merit and recommendations made by the selection committee, a
university teacher. (2)
The selection committee for
making recommendations, for appointment of university teachers and Director of
Knowledge Resource Center shall consist of the following members, namely: (a)
Vice-Chancellor as the
Chairman; (b)
one person, not below the
rank of professor, nominated by the Chancellor; (c)
Dean of concerned School as
the Member-Secretary; (d)
the head of the concerned
university department, center, nominated by the Vice-Chancellor; (e)
not less than three experts
nominated by the Board of Management 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 not below the
rank of Professor belonging to the Scheduled Castes or Scheduled Tribes or
De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Classes,
nominated by the Vice-Chancellor; (g)
one nominee of the Board of Management
not below the rank of Professor; (h)
one nominee of the
Government not below the rank of Joint Director, Higher Education: Provided that, a head
referred to in clause (d), who is an Associate Professor shall be a member of
the selection committee for the selection to the rank below Associate
Professor: Provided further
that, one of the person to be nominated as a member of selection committee
shall be a woman. (3)
Every vacant post of a
university teacher, university created and Government approved, to be filled by
selection, shall be duly and widely advertised, according to the draft approved
by the Vice-Chancellor, together with particulars of the minimum and additional
qualifications, as prescribed by Statutes, the emoluments and number of posts
to be filled, the number of posts which are reserved for the members of the
Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or
Nomadic Tribes or Other Backward Classes, to be determined by the
Vice-Chancellor on the recommendation of the Board of Management, and
reasonable time shall be allowed within which the applicants may, in response
to the advertisement, submit their applications. (4)
At the beginning of the
every academic year, a list of persons superannuating within a year shall be
prepared and the list of probable vacancies shall be presented to the Board of
Management for forwarding the same to the State Government for its approval for
filling the vacant posts. The Registrar shall initiate the process and ensure
that the posts shall be filled in before the incumbent retires and the new
appointee is appointed immediately on his retirement. (5)
The date of the meeting of
every selection committee shall be so fixed as to allow a notice of at least
fifteen days prior of such meeting, be given to each member; and the
particulars of each candidate shall be sent to each member of the selection
committee so as to reach him at least seven days before the date of meeting. (6)
The quorum to constitute a
meeting of every selection committee shall be seven members, of whom at least
two shall be persons nominated under clause (e) of sub-section (2). (7)
If, on petition by any
person directly affected, or suo motu, the Chancellor, after making or having
made such inquiries or obtaining or having obtained such explanations,
including explanations from the teachers whose appointments are likely to be
affected, as may be or may have been necessary, made by any authority or
officer of the university at any time was not in accordance with the law at
that time in force, the Chancellor, may, by order, notwithstanding anything
contained in the contract relating to the conditions of service of such
teacher, direct the Vice-Chancellor to terminate his appointment after giving
him one months notice or one months salary in lieu of such notice, and the
Vice-Chancellor shall forthwith comply and take steps for a fresh selection to
be made. The person whose appointment has been so terminated shall not be
eligible to apply again for the same post. (8)
Any order made by the Chancellor,
under the last preceding subsection shall be final and a copy of the order
shall be served on the teacher concerned by the Vice-Chancellor within three
days from its receipt. (9)
It shall be the duty of the
Vice-Chancellor, to ensure that no payment whatsoever is made to any person, by
way of salary or allowance, from the funds of the university, for any period
after the termination of his services, and any authority or officer authorizing
or making any such payment shall be liable to reimburse the amount so paid to
the university. (1)
There shall be an Internal
Quality Assurance Committee in the university to plan, guide and monitor
quality assurance and quality enhancement in all the academic and administrative
activities of the university. (2)
The Internal Quality
Assurance Committee in the university shall be constituted and function, as may
prescribed by the Statutes and in accordance with the guidelines of the
University Grants Commission, accrediting agencies, the State Government and
any regulating authority, from time to time. (3)
The Annual Quality Assurance
Report shall be prepared by the Internal Quality Assurance Committee and shall
be placed before the Board of Management for its approval and follow-up actions
and for the necessary quality enhancement measures. The university shall
regularly submit the Annual Quality Assurance Report to the National Assessment
and Accreditation Council or other accreditation bodies. (4)
The Internal Quality
Assurance Committee shall closely work with State level Quality Assurance
bodies, if any. Where an appointment
is to be made on a temporary vacancy of teacher of the university because of
resignation, leave or any reason, whatsoever, the appointment shall be made, if
the vacancy is for a period of more than one year, on the recommendation of the
Selection and Appointment Committee in accordance with the provisions of
section 65. The quorum for the selection committee shall be seven. (1)
There shall be a Selection
Committee for making recommendations of suitable candidates for appointment to
the posts of the Registrar and the Finance and Accounts officer, consisting of
the following members, namely:- (a)
Vice-Chancellor as the
Chairperson; (b)
Chancellors nominee from the
Board of Management; (c)
two experts having special
knowledge in the field related to the post to be filled, who are not connected
with the university, nominated by the Vice-Chancellor; (d)
one person belonging to the
Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or
Nomadic Tribes, or Other Backward Classes, not below the rank of Principal or Professor
nominated by the Vice-Chancellor; (e)
one woman representative not
below the rank of Professor, nominated by the Vice-Chancellor; (f)
the Director of Technical
Education or his nominee, not below the rank of the Joint Director of Technical
Education; (g)
the Registrar as the
Member-Secretary. (2)
Posts mentioned in
sub-section (1) shall be duly and widely advertised. (3)
The date of the meeting of
every selection committee shall be so fixed as to allow a notice of at least
fifteen days prior of such meeting, being given to each member; and the
particulars of each candidate shall be sent to each member of the selection
committee so as to reach him at least seven days before the date of meeting. (4)
In case of appointment to
the post referred to in sub-section (1), if, on petition by any person directly
affected, or suo motu, the Chancellor, after making or having made such
inquiries or obtaining or having obtained such explanations, including
explanations from the person whose appointments are likely to be affected, as
may be or may have been necessary, made by any authority or officer of the
university at any time was not in accordance with the law at that time in
force, the Chancellor, may, by order, notwithstanding anything contained in the
contract relating to the conditions of service of such person, direct the
Vice-Chancellor to terminate his appointment after giving him one months prior
notice or one months salary in lieu of such notice, and the Vice-Chancellor
shall forthwith comply and take steps for a fresh selection to be made. The
person whose appointment has been so terminated shall be eligible to apply
again for the same post. (5)
Any order made by the
Chancellor, under the last preceding sub-section shall be final and a copy of
the order shall be served on the person concerned by the Vice-Chancellor within
three days from its receipt. (6)
It shall be the duty of the
Vice-Chancellor, to ensure that no payment whatsoever is made to any person, by
way of salary or allowance, from the funds of the university, for any period
after the termination of his services, and any authority or officer authorizing
or making any such payment shall be liable to reimburse the amount so paid to
the university. (7)
The selection committee and
mode of appointments of other officers and employees of the university shall be
as prescribed in the Standard Code. In addition to the
committees constituted under this Act, the authorities of the university may
appoint committee with suitable terms and reference for any specific task, and
such committee shall consist of members of the same authority constituting such
a committee and also of such other persons as that authority may nominate. CHAPTER
9 ENROLMENT, DEGREES AND CONVOCATIONS All instructions,
teaching, training, research, research collaborations and partnerships, shall
normally be conducted within the university in such manner, as may be
prescribed by the Statutes. A person to be enrolled
as student of the university shall possess such qualifications and fulfill such
conditions, as may be prescribed by the Ordinances. (1)
All powers relating to
discipline and disciplinary action in relation to the students of the
university schools and departments, shall vest in the Vice-Chancellor. (2)
The Vice-Chancellor may, by
an order, delegate all or any of his powers under sub-section (1), as he deems
fit, to such other officer as he may nominate in that behalf. (3)
The Vice-Chancellor may, in
the exercise of his powers, by an order, direct that any student or students be
expelled or rusticated for a specified period, or be not admitted to a course
or courses of study in the university for a specified period, or be punished
with fine, as prescribed by the Statutes, or be debarred from taking an
examination or evaluation conducted by the university, for a specified period
not exceeding five years or that the result of the student or students
concerned in the examination or evaluation in which he or they have appeared,
be cancelled: Provided that, the
Vice-Chancellor shall give reasonable opportunity of being heard to the student
concerned, if expulsion is for a period of exceeding one year. (4)
Without prejudice to the
powers of the Vice-Chancellor and the heads of the departments and centres of
the university shall have authority to exercise all such powers over the
students in their respective charge as may be necessary for the maintenance of proper
discipline. (5)
Provisions as regards
discipline and proper conduct for students of the university and the action to
be taken against them for breach of discipline or misconduct, shall be as may
be prescribed by the Statutes, which shall apply to the students of the
university. (6)
The Statutes relating to
discipline and proper conduct for students, and the action to be taken against
them for breach of discipline or misconduct, shall also be published in the
prospectus and on the website of the university and every student shall be
informed accordingly. (7)
At the time of admission,
every student shall sign a declaration to the effect that he submits himself to
the disciplinary jurisdiction of the Vice-Chancellor and the other officers and
authorities or bodies of the university and shall observe and abide by the
Statutes made in that behalf. (1)
The Board of Management may
institute and confer such degrees, diplomas, certificates and other academic
distinctions, as may be recommended by the Academic Council. (2)
The Board of Management may
institute and confer post-doctoral degrees such as Doctor of Science (D.Sc.)
and Doctor of Literature (D.Litt.) by Research, as may be recommended by the
Academic Council. (3)
The Chancellor may, on the
recommendation of the Board of Management and the Academic Council, supported
by a majority of not less than two-third members of each such authority,
present at its meeting, such majority comprising not less than one-half of the
members of each such authority, withdraw the degree or diploma or certificate
or any other academic distinction permanently or for such period as the
Chancellor thinks fit, if such a person is convicted by a court of law for any
offence involving moral turpitude or has been found to have sought admission to
any degree or diploma or certificate course by fraudulent means or has been
found to have obtained such degree or diploma or certificate or any other
academic distinction by fraudulent means. No such action under this section
shall be taken unless the person concerned is given an opportunity of being
heard. The Academic Council
may consider and recommend to the Board of Management the conferment of an
honorary degree or other academic distinction on any person, without requiring
him to undergo any test or examination or evaluation, on the ground solely that
he, by reason of his eminent position or attainments in any field, is a fit and
proper person to receive such degree or other academic distinction, and such
recommendation shall be deemed to have been duly passed if supported by a
majority of not less than two-thirds of the members present at the meeting of
the Board of Management, being not less than one-half of its total membership: Provided that, such
degree or other academic distinction shall not be conferred without the
Vice-Chancellor having obtained the previous approval of the Chancellor: Provided further
that, no such honorary degree or academic distinction shall be awarded within
the first five years of the formation of the university. The convocation of
the university shall be held at least once during an academic year in the
manner prescribed by the Statutes for conferring degrees, post-diplomas,
post-graduate diplomas or for any other purpose. CHAPTER
10 UNIVERSITY FUNDS, ACCOUNTS AND AUDIT (1)
The annual financial
estimates (budget) of the university for ensuing financial year shall be
prepared by the Finance and Accounts Officer under the direction of the Finance
and Accounts Committee, at least two months before the commencement of the
financial year. (2)
The Finance and Accounts
Officer shall thereafter forward copies of the annual financial estimates
(budget) to the Board of Management for its approval and then shall send the
same to the Chancellor and the State Government. (3)
The financial year of the
university shall be the same as that of the State Government. (1)
The university shall
establish the following funds, namely:- (a)
general fund; (b)
salary fund,- (i)
for all teaching and
non-teaching posts created and approved by the State Government; (ii)
for all teaching and
non-teaching posts, created by the university separately; (c)
trust fund; (d)
development and programme
fund; (e)
contingency fund; (f)
any other fund which, in the
opinion of the university, is deemed necessary to establish. (2)
The following shall form
part of, or be paid into, the general fund,- (a)
non-salary contribution or
grants, received from the State Government or Central Government or University
Grants Commission or any other Central or State authority or Central or State
body; (b)
all incomes of the
university from any source whatsoever, including income from fees, other fees
and charges; (c)
any sums borrowed from the
banks or any other agency, with the permission of the Board of Management; (d)
sums received from any other
source or agency. (3)
The salary fund mentioned in
sub-clause (i) of clause (b) of subsection (1) shall consist of all amounts
received from the State Government for all of its sanctioned posts of both
teaching and non-teaching staff, Central Government or University Grants
Commission (UGC), or any other Central or State authority or Central or State
body, towards full or part payment of the salary and allowances. Amount from
this fund shall be utilized only for the purpose mentioned in sub-clause (i) of
clause (b) of sub-section (1). (4)
The salary fund mentioned in
sub-clause (ii) of clause (b) of subsection (1) shall consist of all amounts,
appropriated by the university from its own resources towards full or part
payment of the salary and allowances for all teaching and non-teaching posts,
created by the university separately. Amount from this fund shall be utilized
only for the purpose mentioned in sub-clause (ii) of clause (b) of sub-section
(1). (5)
All contributions, income or
moneys from trusts, societies, bequests, donations, Corporate Social
Responsibility (CSR), endowments, subventions and similar grants shall form
part of the trust fund. (6)
(a) The development and
programme fund of the university shall consist of all infrastructure
development grants received from the State Government, all contributions made
by the University Grants Commission for development and research grants
received from other funding agencies of the Central Government, United Nations
and its affiliates, other international agencies, industry, banks and financial
institutions or any person or institution; (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 utilized in the manner consistent
with the object of the programme and as per guidelines of the funding agency on
expenditure and audit, to be granted and approved by the Board of Management. (7)
The university shall have
and maintain a contingency fund under a separate head of the university
accounts which shall be used only for the purpose of meeting any unforeseen
expenditure. (8)
Surplus money at the credit
of these funds, including accruals thereto, which cannot immediately or at any
early date be applied for the purposes aforesaid shall, from time to time, be
deposited in the Nationalized Banks. (1)
The accounts of the
university shall be maintained on the basis and principles of double entry
accounting system, and the method of accounting to be followed shall be the
mercantile system by following the Account Code as prescribed by the State
Government. (2)
The accounts of the
university shall be audited at least once every year and in any case within
four months of the close of the financial year by the auditors appointed by the
Board of Management from amongst the firms of Chartered Accountants whose
partners have no interest in any of the authorities or affairs of the
university. The university shall comply with the remarks and discrepancies as
shown in the audit report in any case within one month of the receipt of such
audit report. (3)
The audited accounts shall
be published by the university and a copy thereof, together with the copy of
the auditors report and compliance report shall be submitted to the Chancellor
and the State Government and it shall also be submitted for approval before the
Board of Management in any case within six months from the close of the
financial year. (4)
The State Government shall
cause the audited annual accounts of the university, received by it, to be laid
before each House of the State Legislature. (5)
The State Government shall
provide for conduct of the test audit or full audit of the accounts of the
university at regular intervals by the auditors appointed by the State
Government, which shall be in accordance with the provisions of the Maharashtra
Local Fund Audit Act and the authorities of the university shall be bound to
facilitate the same failing which, the provisions of section 7 of that Act
shall apply. (1)
The Academic Council shall
prepare the annual report, with the help of Deans, containing the
administrative, academic, research and development and other activities of the
university, for each academic year and submit it to the Board of Management for
its approval. Such report as approved by the Board of Management shall be
submitted to the Chancellor and the State Government, within one year from the
conclusion of the academic year. (2)
The State Government shall
cause the annual report to be laid before each House of the State Legislature
as soon as may be received by it. CHAPTER
11 MISCELLANEOUS (1)
It shall be the duty of
every authority or body and officer of the university including the employees
thereof to ensure that the interests of the university are duly safeguarded. (2)
If it is found that any
damage or loss has been caused to the university by any action on the part of
any authority or body or officer of the university including the employees
thereof, not in conformity with the provisions of this Act, Statutes,
Ordinances or Regulations, except when done in good faith, or any failure so as
to act in conformity thereof, by wilful neglect or default on its or his part,
such damage or loss shall be liable to be recovered from the authority or body
or the concerned members thereof, jointly or severally, or from the officer
concerned, as the case may be, in accordance with the procedure prescribed in
the Statutes. (1)
A teacher or a non-teaching
employee of the university not be disqualified for continuing as such teacher
or a non-teaching employee merely on the ground that he has been elected or
nominated as a member of the Legislative Assembly or of the Legislative Council
of the State or of the Parliament. (2)
A teacher or a non-teaching
employee of the university elected or nominated as a member of the Legislative
Assembly or of the Legislative Council of the State, or of the Parliament,
shall be entitled to treat the period of his membership of the Legislative
Assembly or of the Legislative Council or of the Parliament as on leave without
salary and allowances. (3)
A teacher or a non-teaching
employee referred to in sub-section (2) shall also be entitled to count the
period of his membership of the Legislative Assembly or of the Legislative
Council or of the Parliament for the purposes of pension, seniority and
increments. If any question
arises regarding the interpretation of any provision of this Act, or of any
Statutes, Ordinances, or Regulations, or rules, or whether a person has been
duly appointed or nominated as a member or is entitled to be a member of any
authority or body of the university, the matter may, be referred, on petition
by any person or body directly affected or suo motu by the Vice-Chancellor
through the Board of Management to the Chancellor, who shall after taking such
advice as he thinks necessary, decide the question and his decision shall be
final: Provided that, such
reference shall be made by the Vice-Chancellor upon a requisition signed by not
less than one-fourth members of the Board of Management. All acts and orders
done or passed in good faith by the university or any of its officers,
authorities or bodies, shall subject to the other provisions of this Act, be
final; and accordingly, no suit or other legal proceedings shall be instituted
against, or maintained, or damages claimed from the university or its officers,
authorities or bodies for anything done or passed, or purporting to have been
done or passed in good faith and in pursuance of the provisions of this Act and
the Statutes, Ordinances and Regulations. Subject to the
provisions of this Act and the Statutes, any officer or authority of the
university may, by order, delegate his or its powers, except the power to make
Statutes, Ordinances and Regulations to any other officer or authority under
his or its control, and subject to the condition that the ultimate
responsibility for the exercise of the powers so delegated shall continue to
vest in the officer or authority delegating them. No act or proceeding
of the Board of Management or the Academic Council or any other authority or
body or committee of the university shall be deemed to be invalid at any time
merely on the ground that,- (a)
any of the members of any
such authority, body or committee are not elected, appointed or nominated 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. (1)
The Government may, at any
time, after the commencement of this Act, by an order published in the Official
Gazette, constitute a Commission consisting of a Chairman and such other
members not exceeding five, as the Government may appoint, and such order shall
also specify the procedure to be followed by the Commission. (2)
The Commission constituted
under sub-section (1) shall inquire into, and make a report on,- (a)
the working of the
university with special reference to quality and relevance of courses of
studies and instructions; (b)
the financial position of
the university; (c)
the suitability of the
provisions of this Act or the Statutes, Regulations, Ordinances and rules with
a view to bring about improvements in the affairs of the university; and (d)
such other matters as may be
referred to it by the Government and make such recommendations to the
Government as it thinks fit. (3)
The State Government shall,
in every case, give notice to the university of its intention to cause an
inquiry to be made and the university shall be entitled to be represented at
such inquiry. (4)
The State Government shall
communicate to the university its views with reference to the result of such
inquiry and may, after ascertaining the opinion of the university thereon,
advise the university upon the action to be taken and fix a timeline for taking
such action. (5)
The university shall, within
the time limit so fixed, report to the State Government, the action taken or
proposed to be taken on the advice tendered by it. (6)
If the university does not
take any action within the time specified in sub-section (4) or if the action
taken by the university is, in the opinion of the Government is not
satisfactory, the Government may, after considering any explanation offered or
representation made by the university, issue such directions as it may deem fit
and the university shall comply with such directions. CHAPTER
12 TRANSITORY PROVISIONS The first
Vice-Chancellor, Registrar, the Finance and Accounts Officer, the Director of
Assessment and Evaluation and any other officers required to ensure that the
objectives of university are accomplished, shall be appointed by the
Government, for a period of one year or until new appointment of officers of
the university are made as per the Act, whichever is earlier. (1)
It shall be the duty of the
first Vice-Chancellor to make arrangements for constituting the Board of
Management and other authorities of the university within six months from the
date of commencement of this Act. (2)
Notwithstanding anything contained
in this Act, the Vice-Chancellor may, with the previous approval of the
Chancellor and subject to the availability of funds, discharge all or any of
the functions of the university for the purpose of carrying out the provisions
of this Act and for that purpose may exercise any powers or perform any duties,
which by this Act are to be exercised or performed by any authority of the
university until such authority comes into existence as provided by this Act. (1)
If any difficulty arises in
giving effect to the provisions of this Act, the State Government may, as
occasion arises, by an order published in the Official Gazette, do anything,
not inconsistent with the provisions of this Act, which appears to it to be necessary
or expedient for the purpose of removing the difficulty: Provided that, no
such order shall be made after the expiry of the period of two years from the
date of commencement of this Act. (2)
Every order made under
sub-section (1) shall be laid, as soon as may be, after it is made, before each
House of the State Legislature.Maharashtra
Marathi Bhasha Vidyapeeth Act, 2023