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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(1)The Planning and Evaluation (Monitoring) Board shall be the principal planning body of the University and also be responsible for the monitoring of the developments of the University in accordance with the objectives of the University. It shall be responsible to plan development of the University, both physical and academic development and monitoring of teaching and non-teaching resources, providing a broad vision and policy framework, and it shall conduct academic audit of the University departments, affiliated colleges and recognized institutions. It shall also plan, monitor, guide and co-ordinate undergraduate and post-graduate academic programme and development of affiliated colleges.