42. Statutes to be made prescribing conditions of service of employees in Colleges and recognised institutions.
(1)Without prejudice to any power to make Statutes contained elsewhere in this Act, the Senate shall make Statutes to provide for the following matters in respect of Teachers and other employees in affiliated colleges and recognised institutions, other than those managed and maintained by the State Government or the University, namely :-(a)the qualifications required for the [different posts, except those of Teachers;] [These words were substituted for the words 'different posts', by Maharashtra 58 of 1974. section 8.][(a-a) the manner and mode of selection and appointment of Principals and Teachers;] [Clause (a-a) was inserted by Maharashtra 32 of 1978, section 9(a).](b)a reasonable period of probation and confirmation in respect of all permanent posts;(c)the duties to be performed and the workload to be assigned to each category or posts;(d)security of service :(e)all disciplinary matters, including the procedure to be followed by the management for holding enquiries, except where an employee is convicted of a criminal charge involving moral turpitude.(f)the pay, allowances and other benefits, including post-retirement benefits, and(g)other conditions of service :[Provided that, in making any Statutes under this section in respect of Principals, Teachers and other employees in affiliated Colleges and recognised Institutions established and administered by minorities, whether based on religion or language, the Senate, shall have due regard to the provisions of article 30 of the Constitution of India] [This proviso was inserted, by Maharashtra 32 of 1978, section 9(b).].(2)[ * * *] [Subjection (2) was deleted by Maharashtra 11 of 1978, section 2.]
