Section 36 in The Maharashtra Universities Act, 1994
36. Powers and duties of Board of College and University Development.
- The Board shall,-(1)suggest measures to create links and development specific schemes of inter-university and university and college interaction with industry, agriculture, banks, commerce and community.(2)prepare university and college [perspective development] [These words were substituted by Maharashtra 55 of 2000, section 29(a)(i).] plans, both short-term and long-term, keeping in view the objectives of the university as laid down in the Act, and with due regard to the State and National Educational Policy [and submit the same to the Maharashtra State Council for Higher Education, the State Government and the Chancellor] [These words were added by Maharashtra 55 of 2000, section 29(a)(n).],(3)recommend to the Management Council the development and collaborative programmes for the departments, colleges and the university.(4)monitor and report the progress of all such approved development and collaborative programmes to the Management Council [and submit the same to the Maharashtra State Council for Higher Education, the State Government and the Chancellor] [These words were inserted by Maharashtra 55 of 2000, section 29(b).] once a year.(5)evaluate and assess the use of grants by university departments, postgraduate centres and [*] [This word was deleted by Maharashtra 55 of 2000, section 29(c)] colleges in respect of development projects and submit the reports to the Academic Council.(6)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.(7)organise academic audit of development and collaborative programmes of university, institutions or departments, post graduate centres and [*] [This word was deleted by Maharashtra 55 of 2000, section 29(d)(i).] colleges, according to the provisions of the Statutes at least once in three years [or earlier, if deemed necessary] [These words were inserted by Maharashtra 55 of 2000, section 29(d)(ii).] and make necessary recommendations to the university for implementation.(8)scrutinise the applications received for establishment of new colleges or institutions for affiliation to the university and process the same for forwarding to the State Government as provided by the Statutes.
