Section 25 in The Maharashtra State Board of Technical Education Act, 1997
25. Conditions of affiliation.
(1)The management applying for affiliation and management whose institution has been granted affiliation for a period specified, shall give and comply with the following undertaking-(a)that the provisions of the Act and regulations thereunder and the standing orders and directions of the Board shall be observed.(b)that there shall be a separate local managing committee provided for an affiliated polytechnic or institution;(c)that the number of students admitted for course of study shall not exceed the limits prescribed by the Board and the Government, from time to time;(d)that, there shall be suitable and adequate physical facilities such as buildings, laboratories, libraries, books, equipment required for teaching and research, hostels, gymnasium, as may be prescribed.(e)that the financial resources of the institution shall be such as to make due provision for its continued maintenance and working;(f)that the strength and qualifications of teaching and non-teaching staff of the affiliated recognized institutions and the emoluments and the terms and conditions of service of the staff of affiliated institutions shall be such as prescribed by the Board and which shall be sufficient to make under provision for courses of study teaching or training or research efficiently;(g)that the services of all Reaching and non-teaching employees and the facilities of the institution to be affiliated shall be made available for conducting examinations and for promoting other activities of the Boards;(h)that the directions and, orders issued by the Chairman and other officer of the Board in exercise of the powers conferred on them under the provisions of the Act, and regulations shall be complied with;(i)that there shall be no change or transfer of the management without previous permission of the Board;(j)that the institution shall not be closed without previous permission of the Board;(k)that in the event of disaffiliation or derecognition or closure of the polytechnic or institution under section 32 or 35 as the case my be, all the assets of the institution including buildings and equipments which have been constructed or created out of the amount paid as grant-in-aid by the Government shall vest in the Government.(2)No institution which is part of another Board shall be considered for affiliation unless a "no objection certificate" is given by the parent Board.
