Section 28 in The Maharashtra Universities Act, 1994
28. Powers and duties of Management Council.
- The Management Council shall exercise the following powers and perform the following duties namely:-(a)make such provisions, as may enable colleges and institutions to undertake specialised studies and, where necessary or desirable organise and make provision for common laboratories, libraries, museums and equipment for teaching and research;(b)establish departments, colleges, schools, institutions of higher learning, research and specialised studies, hostels and provide housing for staff, on the recommendation of the Academic Council;(c)make, amend or repeal ordinances and prepare draft Statutes and make such recommendations thereon to the Senate as it thinks fit;(d)hold, control and arrange for administration of assets and properties of the university;(e)present the budget estimate as received from the Finance and Accounts Committee with its own modifications, if any, to the Senate for its final approval;(f)enter into, vary, carry out and cancel contracts on behalf of the university;(g)determine the form of a common seal for the university, and provide for its custody and use;(h)accept, on behalf of the university, trusts, bequests, donations and transfer of any movable or immovable property to the university;(i)transfer by sale, or otherwise, any movable property on behalf of the university;(j)borrow, lend or invest funds on behalf of the university as recommended by the Finance and Accounts Committee;(k)lay down policy for administering funds at the disposal of the university for specific purposes;(l)provide buildings, premises, furniture, apparatus and other means needed for the conduct of the work of the university;(m)recommend to the Senate conferment of honorary degrees and academic distinctions;(n)institute and confer such degrees, diplomas, certificates and other academic distinctions as recommended by the Academic Council and arrange for convocation for conferment of the same, as provided by the ordinances;(o)institute fellowships, travelling, fellowships, scholarships studentships, exhibitions, awards, medals and prizes, and prescribed rules therefor in accordance with the Regulations made in this behalf;(p)make Regulations for collaboration with other universities institutions and organisations for mutually beneficial academic programmes recommended by the Board of College and University Development;(q)create posts of university teachers and non-vacation academic staff on recommendation of the Academic Council as and when required;(r)lay down by Statute, on the basis of qualification and terms and conditions of service and other guidelines approved by the State Government from time to time, and the procedure for appointment of University teachers and non-vacation academic staff and fix their emoluments and norms of workload and conduct and discipline;(s)create posts of officers and other employees of the university, subject to prior approval of the State Government;(t)lay down by Statutes the procedures for appointment of officers and other employees of the university, qualifications, mode of recruitment, pay scales, terms and conditions of service including conduct, discipline and their duties;(u)prescribe by Statutes procedure for appointment of teachers, officers and other employees in all institutions and colleges affiliated to the university, terms and conditions of their service and rules and procedures for their appointments;(v)prescribe fees and other charges;(w)prescribe honoraria, remunerations and fees and travelling and other allowances for paper-setters, examiners and other examination staff, visiting faculty, and for such other services rendered to the university;(x)receive and consider report of the working of the university from the Vice-Chancellor periodically as provided by the Ordinances;(y)prepare academic calendar of the university as per the Statutes, and guidelines from the University Grants Commission for next academic year before the expiry of the current academic year;(z)confer autonomous status on university departments, affiliated colleges and recognised institutions on the recommendation of the Academic Council subject to the predetermined norms approved by the State Government having regard to the guidelines of the University Grants Commission;(aa)consider the perspective plan for the academic development of the university, prepared, by the Board of College and University Development;(bb)assess and approve the feasibility of proposals from the Academic Council for academic programmes;(cc)consider and adopt the annual report, annual accounts and audit reports and forward them to the Senate for approval;(dd)cause an inquiry to be made in respect of any matter concerning the proper conduct, working and finance of colleges, institutions or departments of the university;(ee)delegate, any of it powers, except the power to make, amend or repeal Ordinances, to the Vice-Chancellor or such officer or authority of the university or a committee appointed by it, as it thinks fit.
