Section 29 in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
29. Procedure for affiliation.-
(1)On receipt of the permission from the Government under section 28, the Board shall consider grant of first affiliation to the new institution by following the prescribed procedure given in sub-section (2) and after taking into account whether and the extent to which the stipulated conditions have been fulfiled by the institution. The decision of the Board in this regard shall be final.(2)For the purpose of considering the application for the grant of affiliation, the Board shall form Committee constituted for the purpose.(3)The Board shall decide--(a)whether affiliation should be granted or rejected;(b)whether affiliation should be granted in whole or part;(c)subjects, courses of study and the number of students to be admitted;(d)conditions, if any, which may be stipulated while granting the affiliation.(4)The Member-Secretary shall communicate the decision of the Board with a copy to the Director, Medical Education and Research and if the application for affiliation is granted, alongwith an intimation regarding--(a)the subjects and the courses of study approved for affiliation;(b)the number of students to be admitted;(c)the conditions, if any, subject to the fulfilment of which the approval is granted.(5)The procedure referred to in section 28 shall apply mutatis mutandis for the permission to open new courses, additional facilities, new subjects and additional divisions.(6)No student shall be admitted by the institution unless the first time affiliation has been granted by the Board.(7)The procedure referred to in sub-sections (2) to (4) shall, mutatis mutandis, be applied for the consideration of continuation of affiliation, from time to time.
