Section 118(3) in Maharashtra Public Universities Act, 2016
(3)Permission shall be granted by the university after the concurrence of the State Government:Provided that,-(a)such shifting of location does not result in disturbing the educational development of the location from where the college is being shifted;(b)such shifting to a new location is allowed only if such location is within the periphery of five kilometres of the location for opening a new college or institution of higher learning, as indicated in the annual perspective plan; and(c)the infrastructure and other facilities in the new location are adequate as per the prescribed norms.
