Section 25 in The Maharashtra University of Health Sciences Act, 1998
25. Powers and functions of Senate.
(1)The Senate shall have power to review, from time to time, the policies of the University and to suggest measures for the improvement and development of the University and to consider and pass resolutions of the annual accounts and audit reports of the University.(2)Save as otherwise expressly provided in this Act, the Senate shall have the following powers,-(i)to confer, on the recommendation of the Management Council, honorary degrees or other academic distinctions;(ii)to make, amend or repeal Statutes;(iii)to consider the financial estimates prepared by the Management Council and pass resolutions thereon;(iv)to confer, on the recommendation of the Management Council, the title of Professor of Meritus;(v)to exercise such other powers and perform such other duties as may be conferred or assigned by Statutes, Ordinances and Rules;(vi)The Senate shall transact the following business at its annual meeting, namely:-(a)review current academic programme and collaborative programme;(b)suggest new academic programme consistent with the social requirements in Medical Education;(c)suggest measures for improvement and development of the University; and(d)suggest institution of new degrees, diplomas, certificates and other academic distinctions.(3)The Senate shall receive, discuss and approve the annual reports, accounts and audit reports of the University.(4)The Senate shall review broad policies and programme of the University and suggest measures for its improvement and development.
