Section 27 in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
27. Condition of affiliation.-
(1)The management applying for affiliation and management whose institution has been granted affiliation for a specified period, shall give and comply with the following undertaking :--(a)that the provisions of the Act and regulations thereunder and the standing orders and directions of the Board shall be observed,(b)that there shall be a separate local managing committee provided for affiliated schools or colleges,(c)that the number of students admitted for courses of study shall not exceed the limits prescribed by the Board and the Government, from time to time,(d)that there shall be suitable and adequate facilities such as buildings, laboratories, libraries, books, equipments required for teaching and research, hostels, gymnasium, as may be prescribed,(e)that the financial resources of the nursing and Paramedical Institutions shall be such as to make due provision for its continued maintenance and working,(f)that the strength and qualification of teaching and non-teaching staff of the affiliated recognized institutions and the emoluments and the terms and conditions of service of the staff of affiliated institution shall be such as may be prescribed, and which shall be sufficient to make due provision for courses of study, teaching or training or research efficiently,(g)that all teaching and non-teaching employees and the required facilities of the institution to be affiliated, shall be made available by the institutions for conducting examinations and for promoting other activities of the Board,(h)that the directions and orders issued by the Chairman and other officers of the Board in exercise of the powers conferred on them under the provisions of the Act and the regulations shall be complied with,(i)that there shall be no change or transfer of the management without previous permission of the Board,(j)that institution shall not be closed without prior permission of the Government.(2)No institution which is a part of another Board shall be considered for affiliation unless a "no objection certificate" is given by the parent Board.
