76A. [ Powers of the Chancellor to issue directions when affairs of the University are not managed in furtherance of its objects, etc. [Sections 76-A and 76-B were inserted by Maharashtra 14 of 1984, section 7(1).]
- Notwithstanding anything contained in this Act or the Statutes made thereunder, if at any time the Chancellor is of the opinion that the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provisions of this Act and the Statutes, Ordinances or Regulations made thereunder, or that special measures are desirable to maintain the standard of University teaching, examinations, research or extension education, or any action taken by the University or its authorities or officers is prejudicial to the interest of the University, the Chancellor may issue such directions as appear to him to be necessary, and the Vice-Chancellor and the authorities and officers concerned shall comply with such directions.
