Section 56 in The Maharashtra Animal and Fishery Sciences University Act, 1998
56. Maintenance of discipline among students of University.
(1)All powers relating to discipline and disciplinary action in relation to the students of the University shall vest in the Vice-Chancellor.(2)The Vice-Chancellor may, in the exercise of his powers, by order, direct that any student or students be expelled or rusticated for a specified period, or be not admitted to a course or courses of study in a college, institution or Department of the University for a specified period or be punished with fine, not exceeding three hundred rupees, or be debarred from taking an examination or examinations conducted by the University, college, institution or Department for a specified period, not exceeding five years, or that the result or results of the student or students concerned in the examination or examinations in which he has or they have appeared be postponed or cancelled.(3)Without prejudice to the powers of the Vice-Chancellor, the Principals of colleges and institutions and Heads of Teaching Departments in the University shall have the authority to exercise such powers over the students in their respective charges, as may be necessary for the maintenance of proper discipline.(4)The Vice-Chancellor shall, subject to the approval of the Executive Council, make rules of discipline and proper conduct for the students of the University, which shall also apply to the students of all colleges and institutions, and every student shall be supplied with a copy of such rules at the time of his admission.(5)The disciplinary jurisdiction of the Vice-Chancellor shall extend to the students of all colleges and institutions recognised by the University.
