Section 42 in The Maharashtra Animal and Fishery Sciences University Act, 1998
42. Co-ordination of teaching, research and extension and integration function and curricula and all services.
(1)In consultation with the appropriate officers of the University, Vice-Chancellor shall be responsible for taking such steps as may be necessary for the full co-ordination of teaching, research and extension education activities of the University.(2)The Vice-Chancellor shall be responsible, working through the appropriate officers and the staff of the University, for ensuring that the conditions are established whereby there is maximum feasible progress in the development of new information and upgradation of technology in the industrial, physical and social sciences related to the Animal Husbandry and Fishery Science and their transfer to the teaching curricula and to the educational programme leading to their understanding and adoption, where applicable in practice, under the University.(3)The Vice-Chancellor shall be responsible, working through the appropriate officers and staff of the University, to ensure that there is an appropriate inter-relation of the different curricula and courses offered in the different Faculties of the University, so as to avoid unnecessary duplication of functions between the Faculties and provide the students with the best course offerings and Faculty contacts feasible within the University's resources and talents.(4)The University shall develop its programme of research and extension education keeping in view the need of the State in general and in particular, provide appropriate technical support and consultative advice to the State Government Departments engaged in Animal Husbandry, Dairying and Fisheries Development work.(5)Notwithstanding anything contained in this Act, having regard to the interest of the State as a whole, the State Government may, by notification in the Official Gazette, entrust any specialized research programme to the recognized institutions, for such period and subject to such terms and conditions, as may be specified in such notification.
