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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1)(g) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(g)any other activities directed towards cultural, economic and social betterment;
(xxiii)to provide for inter-faculty and area or regional studies;
(xxiv)to manage colleges, departments, institutions of research or specialized studies, laboratories, museums, halls, hostels and gymnasiums maintained by the University;
(xxv)to provide, if and where it thinks necessary, housing accommodation for teachers and other employees of the University;
(xxvi)to arrange for inspection of University departments and post-graduate departments in colleges with a view to assessing their academic performance and needs;
(xxvii)to direct inspection of colleges and recognized institutions, halls and hostels, in order to assess their academic performance and needs, issue instructions where necessary, for maintaining efficiency and ensuring adequate student amenities and proper terms and conditions of employment of their teachers and other employees, and in the event of disregard of such instructions, make modification of the conditions of their recognition, or to take such other measures as it thinks fit;
(xxviii)to cause an inquiry to be made in respect of any matter concerning the proper conduct, working and finances of colleges and recognized institutions;
(xxix)to call for reports, returns and other information from colleges, recognized institutions, halls and hostels;
(xxx)to confer honorary degrees and academic distinctions as prescribed by the Statutes;
(xxxi)to supervise and control the admission, residence (in hostel), conduct and discipline of the students of the University, and to make provisions for promoting their health and general welfare;
(xxxii)to create posts and appoint officers and other employees of the University, prescribe their qualifications, fix their emoluments, determine the terms and conditions of their service and discipline and, where necessary, their duties;
(xxxiii)to create posts and appoint teachers of the University in accordance with the qualifications prescribed by the Academic Council for different classes of teachers, including the additional qualifications, if any, if so, prescribed for a particular post of teachers, fix their emoluments, define the terms and conditions of their service and discipline and their duties;
(xxxiv)to ensure that appointment of teachers, officers and other employees in all colleges and recognized institutions are made in accordance with the qualification and subject to the terms and conditions of service and discipline and duties prescribed by or under the Statutes and Ordinances;
(xxxv)to recognize any member of the staff of a college or recognized institution as a teacher of the University and withdraw such recognition;
(xxxvi)to appoint examiners and moderators and, where necessary, remove them, fix their emoluments and fees, travelling and other allowances and to arrange for the proper conduct and timely publication of the results of the University examinations and other tests;
(xxxvii)to cancel examinations, in part or in whole, in the event of malpractices, and take disciplinary action against any person or group of persons or institutions found guilty of such malpractices;
(xxxviii)to take disciplinary action, where necessary, against persons appointed as invigilators, examiners, and other staff for any examinations;
(xxxix)to take disciplinary action, where necessary, against students enrolled in the University including candidates for any examinations;
(xi)to fix, demand and receive such fees and other charges as are regulated by the Ordinances;
(xli)to requisition the facilities of colleges and recognized institutions, where necessary, for promoting the facilities of the University, after giving due notice to the college or recognized institutions;
(xlii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, Statutes, Ordinances and regulations;
(xliii)to exercise all the powers of the University not otherwise provided for in this Act or the Statutes, and all other powers which are required, to give effect to this Act, or the Statutes, Ordinances and regulations; and
(xliv)to delegate, subject to the approval of the Chancellor, any of its powers, except the power to make Ordinances, to the Vice- Chancellor, the Registrar or the Finance Officer, or such other authority of the University, or a committee appointed by it, as it may think fit.