Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 36 in The Maharashtra Animal and Fishery Sciences University Act, 1998

36. Recognition of Institutions of research and specialised studies and of lower Animal and Fisheries Education.

(1)The Executive Council shall have the power to recognise any institution of research or specialised studies under the management of any authority other than the University as a recognised institution for the purpose of providing means of instruction and research to meet partially the requirements of the University for advanced degrees, and for imparting lower education in Animal and Fishery Sciences.
(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 a letter in respect of the following matters, namely:-
(a)constitution and personnel of the managing body;
(b)subject and courses in regard to which recognition is sought;
(c)accommodation, equipment and the number of students for w 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 enquiry to be made by a competent person authorised by it in this behalf;
(b)make such further enquiry 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 or farms for Animal Husbandry, Dairying and Fisheries, under the management of any authority other than the university, as recognised institution for the purpose of providing means of education and research including instruction in lower level education in these 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 granting or refusing recognition to any institution for Veterinary, Animal Husbandry, Dairying and Fisheries education.