Section 53 in The Maharashtra Universities Act, 1994
53. Ordinance and their subject matter.
- Subject to the conditions prescribed by or under this Act, the Management Council may make Ordinances to provide for all or any of the following matters, namely:-(i)the conditions under which students shall be admitted to courses of study for degree, diplomas, certificates and other academic distinctions;(ii)the fees to be charged for enrolment of students for attending such courses in the university and colleges (including the tuition fees and hostel charges), which shall, as far as possible, be uniform for the colleges situated in the same local area, for admission to the examinations leading to degrees, diplomas, certificates and other academic distinctions, and for registration of graduates;(iii)the conditions of residence, conduct and discipline of the students of the university, and the action to be taken against them for breach of discipline of misconduct, including the following:-(a)use of unfair means at an examination, or abetment thereof;(b)refusal to appear or give evidence in any authorised inquiry by an officer in charge of an examination, or by any officer or authority or the university; or(c)disorderly or otherwise objectionable conduct, whether within or outside the university;(iv)the qualifications and classification of teachers in university departments, colleges and recognized institutions;(v)the conditions governing the appointment and duties of examiners;(vi)the conduct of examinations and other tests, and the manner In which the candidates may be assessed or examined by the examiners;(vii)the recognition of teachers of the university and the conditions subject to which persons may be recognized as qualified to give instruction in the university department, colleges and recognized institutions;(viii)the inspection of colleges, recognized institutions, halls and hostels;(ix)the recognition of halls and hostels;(x)the mode of execution of contracts or agreements for, or on behalf of the university;(xi)the rules to be observed and enforced by colleges and recognized institutions regarding transfer of students;(xii)the powers and functions of students' association and other organizations in colleges;(xiii)all other matters which, by or under this Act or the Statutes, are to be, or may be, provided by Ordinances; and(xiv)generally, all matters for which provision is, in the opinion, of the Management Council, necessary for the exercise of the powers conferred, or the performance of the duties imposed, on the Management Council by or under this Act, or the Statutes.
