Section 36(4) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(4)The Executive Council shall also have power to recognise any institution or farms for Animal Husbandry, Dairying and Fisheries, under the management of any authority other than the university, as recognised institution for the purpose of providing means of education and research including instruction in lower level education in these and allied activities. The procedure prescribed in sub-sections (2) and (3) for applying for and granting or refusing to grant recognition to any institution of research or specialised studies shall apply mutatis mutandis for applying for and granting or refusing recognition to any institution for Veterinary, Animal Husbandry, Dairying and Fisheries education.
