Section 48 in The Maharashtra University of Health Sciences Act, 1998
48. Statutes.
- Subject to the provisions of this Act, Statutes may provide for all or any of the following matters, namely:-(1)conferment of honorary degrees and holding convocation;(2)the establishment and maintenance of the University departments, institutions conducted colleges, institutions of higher learning, research or specialised studies and hostels;(3)the powers and duties of the officers of the University;(4)the powers and duties of the authorities of the University;(5)the principles governing the seniority and service conditions of the employees of the University;(6)the provision for disqualifying members of the authorities, bodies or committees of the University;(7)abolition of University departments or institutions, and conducted colleges;(8)qualifications, recruitment, workload, code of conduct, terms of office, duties and conditions of service, including periodic assessment of teachers, officers and other employees of the University and the affiliated colleges (except those colleges or institutions maintained by the State or Central Government or a local authority), the provision of pension, gratuity and provident fund, the manner of termination of their services, as approved by the State Government;(9)application of funds of the University for furtherance of the objects of the University;(10)norms of affiliation of colleges or for withdrawing the affiliation of the colleges;(11)the norms for grant of autonomy to University departments or institutions affiliated colleges and recognised institutions, subject to the approval of the State Government;(12)acceptance and management of trusts, bequests, donations, endowments and grants from individuals or organisations;(13)provision of reservation of adequate number of posts of teachers, officers and other employees of the University, affiliated colleges and recognised institutions, for members of the Scheduled Castes and Scheduled Tribes and Other Backward Classes in accordance with the policy of the State Government;(14)number of working days, number of actual days of instructions, holidays other than Sundays, vacation and terms in academic year;(15)disciplinary action against defaulting teachers, officers and other employees of the University, affiliated colleges and recognised institutions other than the colleges or institutions managed and maintained by the State Government or Central Government or Local Authorities;(16)the taking over or transferring, in public interest, of the management of a college or institution by the University and the conditions for such taking over or transferring, subject to the approval of the State Government;(17)any matter which is to be prescribed or which is necessary to give effect to the provisions of this Act.
