Section 40(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(2)Where an affiliated college desires to become a constituent college, the college shall send a letter of application to the Registrar, with its terms and conditions, if any. Such application shall be considered by the Executive Council, and such Council shall recommend to the State Government whether such application should be granted or refused, and if the application be granted subject to what terms and conditions as may be mutually agreed upon between the College and the University. The State Government may after such inquiries as appears to it to be necessary, grant or refuse the application, subject to such modifications, if any, as it may deem fit to make in the terms and conditions recommended by the Executive Council. If the application is granted, the college shall be a constituent college and shall be taken under direct management by the University, on and from such date as may be specified in this behalf by the State Government by notification in the Official Gazette.
