Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10] [Entire Act]

State of Maharashtra - Section

Section 65 in The Maharashtra Universities Act, 1994

65. Admissions.

- In accordance with the reservation policy of the State Government for the weaker sections of society, admissions to all courses in the university department and affiliated colleges shall be made on the basis of competitive merit in accordance with the rules, if any, made by the State Government and published in the Official Gazette, or by the university and published in the University Gazette by the University:Provided that, where model rules have been framed by the State Government in the interest of students throughout the State, the university shall adopt the same and such rules shall be published in the University Gazette or the Official Gazette as the case may be, at least six months before the start of any academic session which shall begin not later than first August every year:Provided further that, having regard to the maintenance of discipline, the authority concerned shall have the power to refuse admission to a student.