Section 5 in The Maharashtra University of Health Sciences Act, 1998
5. Powers and duties of University.
- The University shall have the following powers and duties, namely:-(a)to make provision to enable conducted and affiliated colleges and recognised institutions to undertake specialised studies;(b)to establish, maintain and manage University departments, laboratories, libraries, museums and equipments of teaching or research;(c)to establish, maintain and manage departments and institutions of research, specialised studies or academic services unit;(d)to organise, maintain and manage colleges, institutions, hostels, health centres, auditoria and gymnasiums;(e)to provide for establishment of campuses for serving a group of affiliated colleges, and also to provide for and maintain common resources centres in such campuses in the form of libraries, laboratories, computer centres, and the like centres of learning:Provided that, in case of any industry of any non-Government organisations availing themselves of such facility of the University or such organisations providing the facility to the University prior approval of the Government shall be obtained by the University;(f)to create posts of directors, principals, teachers and other teaching or non-vacation academic posts required by the University with the prior approval of the State Government and to prescribe their qualifications and make appointments thereto;(g)to appoint or recognise persons working in any other University or organisation as teacher of the University for specified period;(h)to create non-teaching skilled, administrative, ministerial and other posts and prescribe the qualifications and pay-scales for such posts, with prior approval of the State Government and to make appointments thereto;(i)to facilitate mobility of teachers within the University and to other Universities with the consent of the teacher concerned;(j)to make provision, wherever feasible in the University department, affiliated colleges, institutions, recognised institutions and schools, for survey and collection of statistics, data and other particulars relevant to various developmental activities including State and National plans evaluation of the developmental schemes with the participation of the students as a part of their curricular activities;(k)to control and regulate admission of students for various courses of study in University departments conducted and affiliated colleges, institutions, schools and recognised institutions;(l)to lay down the conditions of affiliation of colleges and recognition of institutions taking into account me credibility of the management and norms of academic performance of colleges, faculties and subjects, as may be laid down from time to time, and satisfy itself by periodical assessment or otherwise that those conditions are fulfilled;(m)to designate a University department, conducted college, an affiliated college, institution or school as an autonomous University department, conducted college, affiliated college or institution or school, as the case may be, in accordance with the guidelines, if any, laid down by the University Grants Commission;(n)to monitor and evaluate the academic performance of affiliated colleges and recognised institutions for affiliation and periodical accreditation;(o)to inspect, where necessary, affiliated colleges and recognised institutions through suitable machinery established for the purpose, and take measures to ensure that proper standards of instruction, teaching and training are maintained by them, and adequate library, laboratory, hospital, workshop and other academic facilities are provided for;(p)to hold and to manage trusts and endowments and institute and award, fellowships, travelling fellowships, scholarships, studentship, medals and prizes for teachers and students of the University and colleges;(q)to make arrangements for promoting welfare of employees of the University;(r)to co-ordinate and regulate teaching and research in the affiliated colleges and recognised institutions;(s)to provide for the training and quality improvement of teachers and non-teaching employees;(t)to provide for periodical assessment of the performance of teachers and non-teaching employees of the colleges, institutions and University in accordance with the provisions of Statutes;(u)to regulate and provide for attendance of the teachers on the premises of the University or colleges or institutions during teaching hours and beyond teaching hours, as prescribed and to prohibit teachers from taking or conducting private tuition or private coaching classes;(v)to prescribe for conduct and discipline rules for teaching and nonteaching staff and to ensure the enforcement thereof;(w)to prescribe the Code of Conduct for managements;(x)to establish, maintain and manage, whenever necessary,-(i)a printing and publication department;(ii)university extension boards;(iii)information bureaus;(iv)employment guidance bureaus; and(v)such other activities as may be necessary and possible to fulfill the objects of the University;(y)to co-operate or collaborate with any other University, institution, authority or organisation for research and advisory services and for such purposes to enter into appropriate arrangement with other Universities, institutions, authorities, or organisations to conduct certain courses as the situation may demand;(z)to rescind affiliation granted to the college;(aa)to explore the possibilities of augmenting the resources of the University by exploring or innovating activities such as research and development, consultancy, training programmes and providing services for different clients from industry, trade or any other non-government organisations;(bb)to recommend to the Government to take over, in the public interest, the management of an affiliated college, institution or autonomous college in case where irregularities or commissions or omissions of criminal nature by the Management of such college, or institution are prima facie evident to the committee of enquiry appointed by the University;(cc)to receive funds for collaboration programmes from foreign agencies subject to rules and regulations of the Central Government and Government in that behalf;(dd)to lay down for teachers and University teachers, service conditions including code of conduct, workload, norms of performance appraisal, and such other instructions or directions as, in the opinion of the University, may be necessary in academic matters;(ee)to undertake development programmes in Health Sciences, research, consultancy based projects and training programmes for outside agencies, by charging fees so as to generate resources;(ff)to provide for instruction and training in such branches of medicine and allied sciences, as may be considered suitable and to make provision for research and for the advertisement and dissemination of knowledge in Health Sciences, striving to maintain at all times highest possible standards of academic excellence;(gg)to institute and award degrees, diplomas, certificates and other academic distinctions for persons who shall have pursued approved courses of study in a University, college or an affiliated college unless exempted therefrom in the manner prescribed and shall have passed the prescribed examinations of the University or shall have carried on research satisfactorily under conditions as may be prescribed;(hh)to develop, upgrade and start department in medical specialities as may be required and to provide instructions for such courses of study as it may determine;(ii)to hold examinations and to confer honorary degrees or other distinctions under conditions as may be prescribed;(jj)to prescribe conditions under which the award of any degree, title, diploma and other academic distinctions may be withheld;(kk)to institute, maintain and administer University, colleges, hospitals and laboratories and institutes of research, library or other institutions necessary to carry out the object of the University,(ll)to affiliate or recognise colleges and institutions and to withdraw such affiliation or recognition;(mm)to establish, maintain and administer hostels, to recognise hostels not managed by the University and to suspend or withdraw such recognition therefrom;(nn)to exercise such control over the students of the University, as well to secure their health, well being and discipline and to exercise through the affiliated colleges control for similar purposes over the students of affiliated colleges;(oo)to accept, hold and manage any endowments, donations or funds which may become vested in it for the purposes of the University by grant, testamentary disposition or otherwise, and to invest such endowments, donations or funds in any manner that the University may deem fit:Provided that, no donation from a foreign country, foreign foundation or any person in such country or foundation shall be accepted by the University, save with the approval of the Government;(pp)to borrow money with or without security for such purposes, as may be approved by the Government, from the Central Government, the University Grants Commission or other incorporated bodies subject to the provisions of this Act;(qq)to fix fees and demand and collect such fees as may be prescribed;(rr)to undertake publication of works of merit and research pertaining to Health Sciences;(ss)to establish and maintain University Libraries, Research Station and Museums;(tt)to establish research posts and to appoint suitable persons to such posts;(uu)to establish suitable residential accommodation to the staff of the University to the extent feasible,(vv)generally to do such other acts or make such other provisions as may be deemed necessary or desirable to further the objects of the University;(ww)to comply with and carry out any directives issued by Government from time to time, with reference to above powers, duties and responsibilities of the University.
