Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(4) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(4)The Executive Council shall also have power, after consultation with the Academic Council, to recognise any institution for lower level education, such as technical education under the management of any authority other than the University as a recognised institution for the purpose of providing means of instruction in lower level education in technology and allied activities. The procedure prescribed in sub-sections (2) and (3) for applying for and granting or refusing to grant recognition to any institution of research or specialised studies, shall apply mutatis mutandis for applying for and granting or refusing to grant recognition to any institution for lower technical education.