Section 81(4) in The Maharashtra University of Health Sciences Act, 1998
(4)The Vice-Chancellor shall, after making such inquiry as he thinks fit, decide whether the person is entitled to be registered graduate. If any question arises whether a person is entitled to have his name entered in the register or graduates or be a registered graduate or is not qualified to be a registered graduate, it shall be decided by the Vice-Chancellor after making such inquiry as the Vice-Chancellor thinks fit and such decision shall be final.
