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[Cites 0, Cited by 0] [Section 43(4A)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(4A)(c) in Poona University Act, 1974

(c)
(i)On receipt of such application duly scrutinised by the Executive Council, the State Government may approve or disapprove the application, in part or in whole.
(ii)Where no such application duly scrutinised by the Executive Council is received by the State Government before the day specified under clause (b), the State Government may, in exceptional circumstances, approve the proposal of opening of a new college, provided it is of the opinion that in a local area where such college is proposed to be opened there are no adequate facilities of a particular type of education and that opening of such a college is in conformity with the overall policy of the State. On receipt of such initial approval of-the State Government to start the college, the University shall initiate the procedure as laid down in this section for granting affiliation to the college and forward the necessary papers to the State Government under sub-section (6) for its order Pending finalisation of this procedure, the Vice-Chancellor may in his discretion grant provisional affiliation to the college in the interest of the students.]