Section 64 in The Maharashtra University of Health Sciences Act, 1998
64. Procedure for permission.
(1)The University shall prepare a perspective plan for educational development For the location of institutions of higher learning in a manner ensuring equitable distribution of facilities of Health Sciences Education having due regard, in particular, to the needs of unserved and under developed areas within the jurisdiction of the university. Such plan shall be prepared by the Academic Council and shall be placed before the Senate through the Management Council and shall be updated every five years.(2)No application for opening a new college or institution of higher learning which is not in conformity with such plan, shall be considered by the University.(3)The management seeking permission to open a new college or institution of higher learning shall apply in the prescribed form to the Registrar of the University before the last day of October of the year preceding the year from which the permission s sought.(4)All such applications received within the aforesaid prescribed time-limit shall be scrutinised by the Planning Board and be forwarded to the Government with the approval of the Management Council on or before the last day of December of the year, with such recommendations (duly supported by relevant reasons) as are deemed appropriate by the Management Council.(5)Out of the applications recommended by the University, the Government may grant permission to such institutions as it may consider right and proper in its absolute discretion, taking into account the Government's budgetary resources, the suitability of the managements seeking permission to open new institutions and the State level priorities with regard to location of institutions of Health Sciences learning.Provided however that, in exceptional cases and for the reasons to be recorded in writing, any application not recommended by the University may be approved by the state Government for starting a new college or institution of Health Sciences learning.(6)No application shall be entertained directly by the Government for the grant of permission for opening a new college or institution of Health Sciences learning.
