Section 33(4) in The Maharashtra State Board of Technical Education Act, 1997
(4)The Secretary of the Board shall place the application and the report of Academic Committee on scrutiny of application and local enquiry before the Board in its meeting which shall pass a resolution recording whether the report be accepted or rejected. If the Board rejected the application and report by majority or unanimously and decides not to recommend conferment of autonomous statutes, it shall record the reasons therefore. If the Board proposes to grant the application and recommend conferment of autonomous statute, it shall pass a resolution to that effect and also specify the conditions subject to which autonomous statute shall be conferred.
