Section 12(3) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(3)Without prejudice to the generality of the provisions of sub-section (1), the Council shall have the following powers and functions, namely:-(a)to approve the annual plans of the Universities and the schemes forming part of such plans;(b)subject to the provisions of section 54, to approve the annual financial estimates of the Universities;(c)to grant approval to any proposals by the Universities for reappropriation of budget grants;(d)to grant permission to the Universities for starting any new Faculties, courses or disciplines or departments, as well as introduction of additional elective subjects for any curriculam;(e)to grant administrative approval to any building proposed to be constructed by any University, the cost of which is estimated to be three lakhs rupees or more;(f)to grant administrative approval to any equipment proposed to be purchased by any University, the cost of which is estimated to be five lakhs rupees or more;(g)to review, from time to time, the work done in the Universities relating to agricultural education, teaching, research and extension education programmes including the work connected with [horticulture, food technology and forestry] [Substituted 'animal husbandry, horticulture, forestry, dairy science and food technology and fisheries' by Maharashtra Animal and Fishery Sciences University Act, 1998 (Mah. Act No. 17 of 1998).] with a view to achieving, effective coordination in the activities of the Universities and to give them suitable guidance and directions;[(g-1) to review from time to time, the work done by the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth, Dapoli, relating to education in Fishery Sciences, research and extension education programmes in Fishery Sciences, with a view to achieving effective co-ordination in the activities of that University and to give to it suitable guidance and directions ;] [Inserted by Maharashtra Act No. 11 of 2019, dated 8.7.2019.](h)to apprise the Chancellor of the functioning of the Universities in the light of the periodical evaluation made by it;(i)to move the State Government to release funds to the Universities, both Plan and Non-Plan, at such intervals as may be found necessary, on the basis of the decisions taken by the Council;(j)to advise the State Government on any matters relating to the activities of the Universities, which may be referred to it by the State Government;(k)to exercise such other powers and to discharge such other function as are incidental to or requisite to give effect to the provisions of this Act.
