Section 65 in The Maharashtra University of Health Sciences Act, 1998
65. Procedure for affiliation.
(1)On receipt of the permission from the Government under section 64, the Academic Council of the University shall consider grant of first time affiliation to the new college or institution by following the prescribed procedure given in sub-section (2) and after taking into account whether, and the extent to which, the stipulated conditions have been fulfilled by the college or institution. The decision of the Academic Council in this regard shall be final.(2)For the purpose of considering the application for the grant of affiliation, the Academic Council shall cause an inquiry by a committee constituted for the purpose by it.(3)The Academic Council shall decide,-(a)whether affiliation should be granted or rejected;(b)whether affiliation should be granted in whole or part;(c)subjects, courses of study, the number of students to be admitted;(d)conditions, if any, which may be stipulated, while granting, or for granting the affiliation.(4)The Registrar shall communicate the decision of the Academic Council to the applicant management with a copy to the Secretary, Medical Education and Drugs Department, and if the application for affiliation is granted, along with an intimation regarding,-(a)the subjects and the courses of study approved for affiliation;(b)the number of students to be admitted;(c)the conditions, if any, subject to the fulfillment of which the approval is granted.(5)The procedure referred to in sub-sections (1) to (6) of section 64 shall apply, mutatis mutandis, for the permission to open new courses, additional faculties, new subjects and additional divisions.(6)No student shall be admitted by the college or institution unless the first time affiliation has been granted by the University to the college or institution.(7)The procedure referred to in sub sections (1) to (4) shall apply,mutatis mutandis, for the consideration of continuation of affiliation, from time to time.
