Section 2(f) in The Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher, Technical and Vocational Education (Prohibition) Act, 2013
(f)"appropriate authority" means any authority established by or under,-(i)the Indian Nursing Council Act, 1947,(ii)the Dentists Act, 1948,(iii)the Indian Medical Council Act, 1956,(iv)Indian Medicine Central Council Act, 1970,(v)the Indira Gandhi National Open University Act, 1985,(vi)the All India Council for Technical Education Act, 1987,(vii)the National Council for Teacher Education Act, 1993,(viii)an Agricultural University constituted under the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983,(ix)the Yashwantrao Chavan Maharashtra Open University Act, 1989,(x)an university constituted under the Maharashtra Universities Act, 1994,(xi)the Maharashtra State Board for Technical Education Act, 1997,(xii)the Maharashtra Animal and Fisheries Science University Act, 1998, or(xiii)Maharashtra University of Health Sciences Act, 1998,
