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State of Maharashtra - Section

Section 6 in The Maharashtra University of Health Sciences Act, 1998

6. Jurisdiction and admission to privileges of University.

(1)No college in the State of Maharashtra imparting education in Heath Sciences shall, save with the consent of the University and the sanction of Government, be associated in any way with or seek admission to any privileges of any other University in India or abroad.
(2)Any such privilege enjoyed from other University before the date of commencement of this Act by any Medical College or Institution of Health Sciences situated in the State shall be deemed to be withdrawn with effect from such date.
(3)On and from the date of commencement of this Act, all colleges and autonomous Institutions of Health Sciences previously admitted to the privileges of or affiliated to the Universities specified in the Schedule appended to this Act, shall be deemed to be admitted to the privileges of or affiliated to, the Maharashtra University of Health Sciences established under section 3 of this Act.
(4)[* * *]
(5)[* * *]
Sub-section (4) and (5) were deleted by Maharashtra 50 of 2005, section 2, w.e.f 31-10-2005.Deleted sub-section (4) and (5) reads as follows:(4) Notwithstanding anything contained in sub-sections (1) to (3) or any other provisions of this Act, on the date of coming into force of the Maharashtra University of Health Sciences (Amendment) Act, 2001 (hereinafter in this section referred to as "the said date"), all colleges and autonomous institution of Health Sciences admitted to the privileges of or affiliated to, the University under sub-section (3), conferring Post Graduate degrees in Medical, Dental,Ayurved, Unaniand Homoeopathy Sciences and all the students who, on the said date stood enrolled or are thereafter enrolled, by such colleges or institutions for such Post Graduate degree courses in Medical, Dental,Ayruved, Unaniand Homoeopathy Sciences, shall, so far as such Post Graduate degrees are concerned, stand re-admitted to the privileges of, or re-affiliated to, their respective universities specified in the Schedule to the Maharashtra Universities Act, 1994, to which they were, immediately before the coming into force of this Act, admitted or affiliated, until the Post Graduate degrees in Medical, Dental,Ayurved, Unaniand Homoeopathy Sciences granted by the University are recognised by the Central Government on the recommendations of the Medical Council of India, the Dental Council of India, the Central Council of Indian Medicine and the Central Council of Homoeopathy, respectively;Provided that, such re-admission or re-affiliation granted to such, colleges or autonomous institutions and the students prior to receiving such recognition under this sub-section shall not be revoked or withdrawn or in any way changed by the State Government or any other authority till those students have acquired such Post Graduate degrees from their respective universities under the Maharashtra Universities Act, 1994, irrespective of the grant of the recognition by the Central Government, to the said Post Graduate degrees being conferred by the UniversityExplanation.- For the purposes of this sub-section, the expression "Post Graduate degree in Medical Sciences" shall mean Post Graduate degree in modern scientific medicine and shall include the Post Graduate degree in Occupational Therapy., Physiotherapy, Audiology, Speech Therapy and Prosthetics and Orthotics.](5) Notwithstanding anything contained in sub sections (1) to (4) or any other provisions of this Act, on the date of coming into force of the Maharashtra University of Health Sciences (Amendment and Continuance) Act, 2002 (hereinafter referred to as "the said date"), all colleges and autonomous institutions of Health Sciences admitted to the privileges of, or affiliated to, the University under sub-section (3), conferring Post Graduate Diploma in Medical, Dental,Ayurved, Yoga and Naturopathy,Unaniand Homoeopathic Sciences and all the students who, on the aid date stood enrolled or are thereafter enrolled, by such colleges or Institutions for such Post Graduate Diploma Courses in Medical, Dental,Ayurved, Yogaand Naturopathy, Unani and Homoeopathic Sciences, shall, so far as such Post Graduate Diplomas are concerned, stand re-admitted to the privileges of, or re-affiliated to, their respective universities specified in the Schedule to the Maharashtra Universities Act, 1994, to which they were, immediately before the coming into force of this Act, admitted or affiliated, until further orders in this behalf from the Government:Provided that, such re-admission or re-affiliation granted to such colleges or autonomous institutions and the students shall not be revoked or withdrawn or in any way changed by the State Government or any other authority till those students have acquired such Post Graduate Diplomas from their respective Universities under the Maharashtra Universities Act, 1994.]