Section 48 in The Chhatrapati Shivaji Maharaj University, Panvel, Act, 2018
48. Secretary level committee and opertionalization of University.
(1)Immediately after the commencement of this Act, there shall be established a Secretary Level Committee in order to verify and ensure compliance of the requirements to the guidelines relating to the establishment of self-financed universities, framed by the State Government from time to time; and of the undertakings submitted by the sponsoring body. The committee shall consist of the Secretaries in-charge of the Higher and Technical Education Department, the Finance Department, and the Planning Department.(2)The committee constituted under sub-section (1), shall submit its report to the Government.(3)On receipt of the report under sub-section (2), the State Government shall, publish a notification allowing the operationalization of the University.(4)The University shall, admit the students only after issuance of the notification under sub-section (3).(5)Contravention of the provision of sub-section (4) shall be an offence. Every Person committing such offence shall on conviction be punished with fine which shall not be less than two lakhs rupees.
