Section 86 in The Maharashtra University of Health Sciences Act, 1998
86. Annual Report.
- [(1)] [Section 86 re-numbered as sub-section (1) and sub-section (2) was added by Maharashtra 35 of 2001, section 4, w.e.f. 5-10-2010.] The Annual report of the University shall be prepared and published by the University and such report as approved by the Management Council shall be submitted to the Chancellor, the Government and the Senate. The Senate may consider the annual report in its meeting and may make recommendations as it deems fit. The Management Council shall take appropriate action on the recommendations of the Senate and report the action taken to the Senate.(2)[ The Government shall cause the annual report of the University, received by it, to be laid before each House of the State Legislature.] [Section 86 re-numbered as sub-section (1) and sub-section (2) was added by Maharashtra 35 of 2001, section 4, w.e.f. 5-10-2010.]
