Section 9 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
9. Prohibition for award of degree, etc. in Agriculture, [***] [Deleted 'Veterinary Science and Fisheries' by Maharashtra Animal and Fishery Sciences University Act, 1998 (Mah. Act No. 17 of 1998).] by non-agricultural University.
- Notwithstanding anything contained in any Act relating to the establishment of any non-agricultural University in the State, no such University shall be competent to award any degrees, diplomas, certificates or other academic distinctions in Agriculture, Veterinary Science and Fisheries.[Provided that, nothing in this section or section 40 shall apply to the Yashwantrao Chavan Maharashtra Open University established under section 3 of the Yashwantrao Chavan Maharashtra Open University Act, 1989 or any institution of higher learning or studies recognized by that University under clause (xxiii) of sub-section (1) of section 5 of that Act; and that University shall be competent to award any degrees, diplomas, certificates or other academic distinctions in Agriculture, Veterinary Science and Fisheries.] [This proviso was added by Maharashtra 41 of 1989, Section 2.][Provided further that, notwithstanding anything contained in section 9 of the Maharashtra Animal and Fishery Sciences University Act, 1998, the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth, Dapoli shall also be competent to award degrees, diplomas, certificates or other academic distinctions in Fishery Sciences.] [Added by Maharashtra Act No. 11 of 2019, dated 8.7.2019.]
