Section 41 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
41. Recognition of institutions of research and specialized studies and of lower agricultural education.
(1)The Executive Council shall have the power to recognize any institution of research or specialized studies under the management of any authority other than the University as recognized institution for the purpose of providing means of instruction and research to meet partially the requirements of the University for advanced degrees.(2)An institution applying for recognition under this section shall send a letter of application to the Registrar and shall give full information in such letter in respect of the following matters:-(a)constitution and personnel of the managing body;(b)subjects and courses in regard to which recognition is sought;(c)accommodation, equipment and the number of students for whom provision has been or is proposed to be made;(d)the strength of the staff, their qualifications and salaries and the research work done by them;(e)fees levied or proposed to be levied and the financial provision made for capital expenditure on buildings, lands and equipment and for the continued maintenance and efficient working of the institution.(3)On receipt of a letter under sub-section (2), the Executive Council shall-(a)[ direct a local inquiry to be made by a Committee consisting of the following members namely:- [[Clause (a) was substituted by Maharashtra 14 of 2003, Section 10, (w.e.f. 3.3.2003).Substituted clause (a) reads as follows-(a)direct a local inquiry to be made by a competent person authorized by it in this behalf:]](i)the Director of Instruction - Chairman;(ii)one non-official member of Executive Council;(iii)one official member of the Executive Council](b)make such further inquiry as may appear to it to be necessary;(c)record its opinion after consulting the Academic Council on the question whether the application should be granted or refused, either in whole or in part stating the results of any inquiry under clauses (a) and (b).(4)The Executive Council shall also have power to recognise any institution for lower agricultural school or gramsevak training centre under the management of any authority other than the University, as recognised institution for the purpose of providing means of instruction in lower level education in agricultural and allied activities. The procedure prescribed in sub-sections (2) and (3) for applying for and granting or refusing to grant recognition to any institution of research or specialised studies shall apply mutatis mutandis for applying for and for granting or refusing recognition to any institution for lower agricultural education.
