Section 118 in Maharashtra Public Universities Act, 2016
118. Shifting college location.
(1)The permission for shifting of location of a college or institution of higher learning only within the same district shall be granted.(2)The Management Council of the university shall consider the points referred to in sub-section (3) before granting permission for shifting of location of a college.(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.(4)If the college is being shifted from one location to another for reason of natural calamity, emergent permission shall be granted by the university and shall in due course of time be approved by the State Government.
