Section 109(7) in Maharashtra Public Universities Act, 2016
(7)Notwithstanding anything contained in this Act or any other law for the time being in force,-(a)no management shall establish or open a new college or an institution of higher learning in the State, except with the prior permission of the State Government;(b)no management shall start a new course of study or subjects, faculty, additional division or satellite centers except with the prior permission of the State Government.Explanation. - For the purpose of this sub-section, the expressions "establish or open a new college or an institution of higher learning" and "start a new course of study, subject, faculty, additional division or satellite center" shall include establishing or opening of such college or institution of higher learning, and starting of any such course of study, subject, faculty, additional division, or satellite center, on the basis of no grant-in aid from the State Government.
