Section 77 in The Maharashtra University of Health Sciences Act, 1998
77. Disciplinary powers and discipline among students.
(1)All powers relating to discipline and disciplinary action in relation to the students of the University departments and institutions and colleges, maintained by the University, shall vest in the Vice-Chancellor.(2)The Vice-Chancellor may, by order, delegate all or any of his powers under this Act as he deems fit, to such other officer as he may nominate in that behalf.(3)The Vice-Chancellor may, in the exercise of his powers, by order, direct that any student or students be expelled or rusticated for a specified period, or be not admitted to a course or courses of study in a college, institution or department of the University for a specified period, or be punished with fine, not exceeding three hundred rupees, or be debarred from taking an examination or examinations conducted by the department, college or institution maintained by the University for a specified period not exceeding five years or that the result of the student or students concerned in the examination in which he or they have appeared be cancelled:Provided that, the Vice-Chancellor shall give reasonable opportunity to the student concerned of being heard, if expulsion is for a period exceeding one year.(4)Without prejudice to the powers of the Vice-Chancellor, the principals of conducted colleges, heads of the University institutions and heads of department of the University shall have authority to exercise all such powers over the students in their respective charge as may be necessary for the maintenance of proper discipline.(5)The Vice-Chancellor shall, subject to the approval of the Management Council, make rules of discipline and proper conduct for students of the University which shall also apply to the students of all its conducted colleges and University departments or institutions and every student shall be supplied with a copy of such rules.(6)The principals of the colleges and heads of the institutions, maintained by the University, may make such supplementary rules of discipline and proper conduct, not inconsistent with the rules made by the Vice-Chancellor, as they think necessary and every student shall be supplied with a copy of such supplementary rules.(7)At the time of admission, every student shall sign a declaration to the effect that he submits himself to the disciplinary jurisdiction of the Vice-Chancellor and the other officers and authorities or bodies of the University and the authorities or bodies of the conducted colleges and institutions, and shall observe and abide by the rules made by the Vice-Chancellor in that behalf and in so far as they may apply, the supplementary rules made by the principals of conducted colleges and heads of University institutions.(8)All powers relating to disciplinary action against students of an affiliated college or recognised institution not maintained by the University, shall vest in the principal of the affiliated college or head of the recognised institution, and the provisions of the foregoing sub-sections including the rules, if any, made thereunder, shall mutatis mutandis apply to such colleges, institutions and students therein.
