Section 64(5) in The Maharashtra University of Health Sciences Act, 1998
(5)Out of the applications recommended by the University, the Government may grant permission to such institutions as it may consider right and proper in its absolute discretion, taking into account the Government's budgetary resources, the suitability of the managements seeking permission to open new institutions and the State level priorities with regard to location of institutions of Health Sciences learning.Provided however that, in exceptional cases and for the reasons to be recorded in writing, any application not recommended by the University may be approved by the state Government for starting a new college or institution of Health Sciences learning.
