Section 112 in The Maharashtra Universities Act, 1994
112. Issue of order or orders providing for matters when new university is constituted.
- When any new university is constituted by a notification in the Official Gazette under sub-section (2) of section 3, the State Government may, notwithstanding anything contained in this Act, by one or more orders published in the Official Gazette, provide for all or any of the following matters, namely:-(a)the appointment of the first Vice-Chancellor and other officers of the university and the term for which they shall be appointed;(b)constitution of the first Management Council and Academic Council in such manner as it thinks fit and the term for which it shall function;(c)continuance or application of such Statutes, Ordinances, Regulations and Rules with such modifications as it may specify;(d)the exercise of option by the registered graduates of any of the then existing universities to continue to remain registered graduates of the same universities or to get registered with the new university;(e)the continuance or discontinuance of the membership of the Senate, the Management Council, the Academic Council and other authorities, bodies and committees of the existing universities constituted under the Act;(f)the filling in the vacancies caused by discontinuance of the members of authorities or bodies or committees of the existing university;(g)the continuance of the affiliation of the colleges or the recognition of the institutions by the new university to which the area is added and discontinuance of the same by the existing university from which the area is carved out;(h)the transfer of any of the employees of the existing university to the new university and the terms and conditions applicable to such employees or termination of the service of the employees of the existing university by giving such terminal benefits as the State Government deems fit:Provided that, the terms and conditions of service of any employees so transferred shall not be varied to his disadvantage;(i)the transfer of the assets, that is to say, property, movable or immovable, rights, interest of whatsoever kind acquired and the liabilities and obligations incurred, before the issue of any such order; and(ii)such other supplemental, incidental and consequential provisions as the State Government may deem necessary.
