Section 82(5) in The Maharashtra Universities Act, 1994
(5)Out of the applications recommended by the university, the State Government may grant permission to such Institutions as it may consider right and proper in its absolute discretion, taking into account the State Government's budgetary resources, the suitability of the managements seeking permission to open new institutions and the State level priorities with regard to location of institutions of higher learning:Provided, however, that in exceptional cases and for the reasons to be recorded in writing any application not recommended by the university may be approved by the State Government for starting a new college or institution of higher learning:[Provided further that, from the [academic year 2011-2012], [This proviso was added by Maharashtra 55 of 2000, section 48(b).] such permission from the State Government shall be communicated to the university [on or before 15th June of the year] [These words and figures were substituted for the words and figures 'on or before 15th July of the year' by Maharashtra 16 of 2011, section 2(b)(ii), (w.e.f. 14-2-2011] in which the new college is proposed to be started. Permission received thereafter shall be given effect by the university only in the subsequent academic year.] [This sub-section was substituted by Maharashtra 55 of 2000, section 38.]
