Section 110(3) in Maharashtra Public Universities Act, 2016
(3)The Pro-Vice-Chancellor shall communicate the decision of Academic Council to the management with a copy to the Director of Higher Education, within one month from the date of communication of sanction by the State Government in respect of opening the new college or institution of higher learning or starting a new course of study, subjects, faculties or additional divisions, or satellite centers and if the application for affiliation is granted, along with an intimation regarding,-(a)the courses of study, subjects, faculties or additional divisions for which affiliation is granted;(b)the number of students to be admitted ;(c)the conditions, if any, subject to the fulfillment of which the affiliation is granted and time stipulated for compliance of such conditions.
