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

State of Maharashtra - Subsection

Section 32(1) in Maharashtra Public Universities Act, 2016

(1)The Academic Council shall be the principal academic authority of the university and shall be responsible for regulating and maintaining the standards of teaching, research and evaluation in the university. It shall also be responsible for laying down the academic policies in regard to maintenance and improvement of standards of teaching, research, extension, collaboration programmes in academic matters and evaluation of workload of the teachers.