Section 34 in The Maharashtra State Board of Technical Education Act, 1997
34. Equivalence and Eligibility.
(1)The institutions granted autonomy shall be required to obtain equivalence for their courses and programmes from the Board.(2)The Autonomous Institution shall get their curriculum, teaching and examination scheme approved by the Board, from time to time.(3)The Board shall carry out inspection of such Autonomous Institutions at least once in three years.(4)The Board shall monitor all academic and examination related activities of the Autonomous Institutions such as curriculum, teaching examination scheme, teaching hours, academic schedule, eligibility of candidate to appear for the examination, etc.(5)The Government Body and other committees of Autonomous Polytechnic or Institution shall have representative from the Board on such committees.(6)The Board shall grant equivalence for the purpose of employment education to any Diploma, Post Diploma, Post Graduate Diploma, Advance Diploma or any such programme conducted by any Government recognized institute under any similar Board or University or any examination authority located in Maharashtra outside Maharashtra or outside India on the basis of scrutiny of curriculum.(7)The Board shall, wherever necessary obtain equivalence for any Diploma, Post Diploma, Post Graduate Diploma, Advance Diploma or any such programme conducted by the Board from any similar Board, College, University or any other Examination Authority within or outside India.(8)The Board shall issue eligibility certificate on the basis of equivalence granted to any course or programme.
