Section 81 in The Maharashtra University of Health Sciences Act, 1998
81. Registered Graduates.
(1)Subject to the provisions of sub-section (2), the following persons shall be entitled to have their names entered in the register of registered graduates or deemed to be registered graduates, maintained by the University, namely:-(a)who are graduates of the University;(b)who are graduates holding a degree in Health Sciences of any existing University for which the University under this Act is established.(2)A person who,-(a)is of unsound mind and stands so declared by a competent court;(b)is an undischarged insolvent;(c)is convicted for an offence involving moral turpitude;(d)is a registered graduate of any other University established by law in the State of Maharashtra, shall not be qualified to have his name entered in the register of graduates, or be a registered graduate.(3)Every person who intends to be registered graduate shall make an application to the Registrar in such form and make payment of such fees, as are prescribed by Statutes.(4)The Vice-Chancellor shall, after making such inquiry as he thinks fit, decide whether the person is entitled to be registered graduate. If any question arises whether a person is entitled to have his name entered in the register or graduates or be a registered graduate or is not qualified to be a registered graduate, it shall be decided by the Vice-Chancellor after making such inquiry as the Vice-Chancellor thinks fit and such decision shall be final.
