Section 26 in The Maharashtra State Board of Technical Education Act, 1997
26. Procedure for permission.
(1)[* * * *] [[Sub sections (1) and (2) were deleted by Maharashtra 1 of 2003 Section 14(e) (w.e.f. 27.11.2002).Deleted sub-section (1) and (2) reads as follows.(1)The Board shall prepare a perspective academic plan for Technical Education Development in a manner ensuring quality aspects of Diploma Level Particular to the needs of the State within the jurisdiction of the Board.(2)No application for opening a new institution which is not In confermity with such plan, shall be considered by the Board.]](2)[* * * *] [[Sub sections (1) and (2) were deleted by Maharashtra 1 of 2003 Section 14(e) (w.e.f. 27.11.2002).Deleted sub-section (1) and (2) reads as follows.(1)The Board shall prepare a perspective academic plan for Technical Education Development in a manner ensuring quality aspects of Diploma Level Particular to the needs of the State within the jurisdiction of the Board.(2)No application for opening a new institution which is not In confermity with such plan, shall be considered by the Board.]](3)The management seeking permission to open a new institution shall apply in the prescribed form to the Member-Secretary [of the Board] [These words were inserted by Maharashtra 1 of 2003 Section 14(b) (w.e.f. 27.11.2002).] before the last day of October of the year preceding the year from which the permission is sought.(4)All such application received within the aforesaid prescribed time limit shall be scrutinized by the Board and be forwarded to the Government on or before the last day of December of the year.(5)Out of the applications recommended by the Board, the Government may grant permission to such institutions as it may consider right and proper in its absolute discretion, taking into account the Government's budgetary resources, the suitability of the managements seeking permission to open new institutions and the State level priorities with regard to location of institutions of Technical Education.Provided however, that in exceptional cases and for the reasons to be recorded in writing, any application no recommended by the Board may be approved by the Government for starting a new Institution of Technical Education.(6)No application shall be entertained directly by the Government for the grant of permission for opening new Institution of Technical Education.
