Section 82(5B) in The Maharashtra Universities Act, 1994
(5B)[ Notwithstanding anything contained in this Act or any other law for the time being in force, on and from the date of commencement of the Maharashtra Universities (Second Amendment) Act, 2013,-(a)no management shall establish or open a new college or an institution of higher learning in the State, except with the prior permission of the State Government;(b)no management shall start a new course of study, subject, faculty or additional division, except with the prior permission of the State Government.Explanation. - For the purposes of this sub-section, the expressions "establish or open a new college or an institution of higher learning" and "start a new course of study, subject, faculty or additional division", shall include establishing or opening of any such college or an institution of higher learning, and starting of any such course of study, subject, faculty or additional division, on the basis of no grant-in-aid from the State Government.
