Section 71 in Maharashtra Public Universities Act, 2016
71. Statutes and their subject matters.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-(1)conferment of honorary degrees and academic distinctions;(2)establishment and maintenance of the sub-campuses university departments, institutions, conducted colleges, institutions of higher learning, research or specialized studies and hostels;(3)constitution, powers, duties and functions of authorities of the university not laid down under any of the provisions of this Act;(4)abolition of university departments or institutions and conducted colleges;(5)rules of procedure for conduct of business at the meetings of authorities of the university;(6)appropriation of funds of the university for furtherance of the objects of the university;(7)norms for grant of autonomy to university departments or institutions, affiliated colleges and recognized institutions, subject to the approval of the State Government;(8)acceptance and management of trusts, bequests, donations, endowments and grants from individuals or organizations;(9)disciplinary action against defaulting teachers, officers and other employees of the university, affiliated colleges and recognized institutions other than the colleges or institutions managed and maintained by the State Government or Central Government or local authorities;(10)conditions of residence, conduct and discipline of the students of the university, colleges and recognized institutions, and the action to be taken against them for breach of discipline or misconduct, including the following :-(a)use of unfair means in an examination, or abetment thereof ;(b)refusal to appear or give evidence in any authorized inquiry by an officer in charge of an evaluation and examination, or by any officer or authority of the university ; or(c)disorderly or otherwise objectionable conduct, whether within or outside the university ;(11)mechanism and procedure for redressal of grievances of the students;(12)functions and duties of Students' Council in university, colleges and recognized institutions ;(13)procedure for conduct of elections to various authorities and bodies;(14)conditions and procedure for grant of approval to the appointments of the teachers in the colleges and recognized institutions and suspension or withdrawal thereof ;(15)inspection of colleges, recognized institutions, halls and hostels;(16)procedure to be followed while granting permission for transfer of management ;(17)Norms and Procedure to be followed while nominating members on authorities, boards and committees by the Vice-Chancellor under this Act ;(18)norms of grant and withdrawal of affiliations to colleges and institutions ;(19)transferring, in public interest, of the management of a college or institution by the university and the conditions for such transferring, subject to the approval of the State Government;(20)qualifications, recruitment, code of conduct, terms of office, duties and conditions of service including periodic training and advance training, field exposure, deputation, assessment of teachers, officers and other employees of the university and affiliated colleges except those colleges or institutions which are maintained by the State or Central Government or local authority, retirement benefits and the manner of termination of their services as approved by the State Government, provided that these shall not be in contravention of State Government policies in this regard ;(21)procedure to be followed for purchases under sub-section (7) of section 98;(22)any matter which is to be prescribed by Statutes or which is necessary to give effect to the provisions of this Act.
