Section 144 in Maharashtra Public Universities Act, 2016
144. Issue of order providing for matters when a new university is constituted.
- When any new university is constituted by a notification in the Official Gazette under sub-section (2) of section 3, or a cluster university under sub-section (6) of that section, the State Government may, notwithstanding anything contained in this Act, by one or more orders published in the Official Gazette, provide for all or any of the following matters, namely:-(a)the appointment of the first Vice-Chancellor and other officers of the university and the term for which they shall be appointed;(b)the constitution of the first Management Council and Academic Council in such manner as it thinks fit and the term for which it shall function;(c)the continuance or application of such Statutes, Ordinances and Regulations with such modifications as it may specify:Provided that, the Competent Authority of the new university shall adopt such statutes, ordinances and regulations, either in toto or with such modifications as deemed fit, within a period of two years from its establishment.(d)the exercise of option by the registered graduates of any of the then existing universities to continue to remain registered graduates of the same universities or to get registered with the new university;(e)the continuance or discontinuance of membership of the Management Council, the Academic Council and other authorities, bodies and committees of the existing universities constituted under this Act;(f)the filling in the vacancies caused by discontinuance of the members of authorities or bodies or committees of the existing university;(g)the continuance of affiliation of the colleges or the recognition of the institutions by the new university to which the area is added and discontinuance of the same by the existing university from which the area is carved out;(h)the transfer of any of the employees of the existing university to the new university and the terms and conditions of service applicable to such employees or termination of the service of the employees of the existing university by giving such terminal benefits as the State Government deems fit:Provided that, the terms and conditions of service of any employee so transferred shall not be varied to his disadvantage;(i)transfer of assets, that is to say, the property, movable or immovable, right, interest of whatsoever kind acquired, and the liabilities and obligations incurred, before the issue of any such order; and(j)such other supplemental, incidental and consequential provisions as the State Government may deem necessary.
