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[Cites 0, Cited by 3] [Section 109(3)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(3)(g) in Maharashtra Public Universities Act, 2016

(g)after considering the report of the university under clause (f), the State Government may grant final approval to such management as it may consider fit and proper in its absolute discretion, taking into account the State Government's budgetary resources, and other relevant factors, the suitability of management seeking permission to open new institution, etc. The final approval under this clause may be granted on or before 15th June, of the year in which such new college or institutions are proposed to be started. Such approval from the State Government shall be communicated to the university. Approvals granted thereafter shall be given effect by the university only in the subsequent academic year: