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State of Maharashtra - Section

Section 35 in The Maharashtra University of Health Sciences Act, 1998

35. Powers and duties of Planning Board.

- The Board shall, -
(1)suggest measures to create links and develop specific schemes of inter university and University and college interaction with industry, agriculture, banks, commerce, science and community;
(2)prepare University and college development plans, both short-term and long-term, keeping in view the objectives of the University as laid down in the Act and with due regard to the State and National Educational Policy;
(3)recommend to the Management Council the development and collaborative programmes for the departments, colleges and the University;
(4)monitor and report the progress of all such approved development, and collaborative programmes to the Management Council once a year;
(5)evaluate and assess the use of grants by University department, postgraduate centres and affiliated colleges in respect of development projects and submit the report to the Academic Council;
(6)assess the manpower requirements of trained persons in different fields, such as Health Sciences and technology and make necessary recommendations to the Academic Council introducing and strengthening of relevant courses of study;
(7)organise academic audit of development and collaborative programmes of University institutions or departments, post-graduate centres and affiliated colleges, according to the provisions of the Statutes at least once in three years and make necessary recommendations to the University for implementation;
(8)scrutinize the applications received for establishment of new colleges or institutions for affiliation to the University and process the same for forwarding to the State Government, as provided by Statutes.