Section 95(6) in The Maharashtra Universities Act, 1994
(6)The principals of the colleges and heads of the institutions, maintained by the university, may, make such supplementary rules of discipline and proper conduct, not inconsistent with the rules made by the Vice-Chancellor, as they think necessary and [these shall also be published in the college prospectus] [These words were inserted by Maharashtra 55 of 2000, section 55.] every student shall be supplied with a copy of such supplementary rules.
