Section 71(10) in Maharashtra Public Universities Act, 2016
(10)conditions of residence, conduct and discipline of the students of the university, colleges and recognized institutions, and the action to be taken against them for breach of discipline or misconduct, including the following :-(a)use of unfair means in an examination, or abetment thereof ;(b)refusal to appear or give evidence in any authorized inquiry by an officer in charge of an evaluation and examination, or by any officer or authority of the university ; or(c)disorderly or otherwise objectionable conduct, whether within or outside the university ;
