Section 73 in Maharashtra Public Universities Act, 2016
73. Ordinances and their subject matters.
- Subject to the provisions of this Act, the Ordinances may provide for all or any of the following matters, namely :-(1)conditions under which students shall be admitted to courses of study for degrees, diplomas, certificates and other academic distinctions ;(2)Norms and process of fixation of fees, other fees and charges for courses and programs to be adopted by fee fixation committee under this Act ;(3)fees for affiliation and recognition to colleges and institutions ;(4)conditions governing the appointment and duties of examiners ;(5)conduct of examinations, other tests and evaluation, and the manner in which the candidates may be assessed or examined by the examiners ;(6)recognition of teachers of the university and the conditions subject to which persons may be recognized as qualified to give instruction in the university departments, colleges and recognized institutions ;(7)norms to be observed and enforced by colleges and recognized institutions regarding transfer of students ;(8)The constitution, powers, duties and functions of the Equal Opportunity Cell including provisions for establishing a Cell in accordance with the provision of the Persons with Disabilities (Equal Opportunity, Protection of Rights and Full Participation) Act, 1995 and the guidelines and directives of the University Grants Commission issued from time to time ;(9)Mechanism for prevention of ragging of students of university and affiliated colleges ;(10)Mechanism for prevention of sexual harassment of teachers, employees, students of university and affiliated colleges and redressal of grievances relating to sexual harassment, incidences and penalty for those who indulge in sexual harassment, in accordance with the provisions of the Sexual Harassment of Women at Work place (Prevention, Prohibition and Redressal) Act, 2013;(11)any academic matter which, by or under this Act or the Statutes is to be prescribed by the Ordinance or which is necessary to give effect to the provisions of this Act.
