Section 81(1) in The Maharashtra Universities Act, 1994
(1)The management applying for affiliation or recognition, and management whose college or institution has been granted affiliation or recognition, shall give and comply with the following undertaking,-(a)that the provisions of the Act and Statutes, Ordinances and Regulations thereunder and the standing orders and directions of the university shall be observed;(b)that there shall be a separate local managing committee provided for an affiliated college as provided by section 85;(c)that the number of students admitted for courses of study shall not exceed the limits prescribed by the university and the State Government from time to time;(d)that there shall be suitable and adequate physical facilities such as buildings, laboratories, libraries, books, equipment required for teaching and research, hostels, gymnasium, as may be prescribed;(e)that the financial resources of the college or institution shall be such as to make due provisions for its continued maintenance and working;(f)that the strength and qualifications of teaching and non-teaching staff of the affiliated colleges and recognised institutions and the emoluments and the terms and conditions of service of the staff of affiliated colleges shall be such as prescribed by the university and which shall be sufficient to make due provision for courses of study, teaching or training or research, efficiently;(g)that the service of all teaching, non-teaching employees and the facilities of the college to be affiliated shall be made available for conducting examinations [and evaluation] [These words were inserted by Maharashtra 55 of 2000, section 47.] and for promoting other activities of the university;(h)that the directions, and orders issued by the Chancellors, Vice-Chancellor and other officers of the university in exercise of the powers conferred on them under the provisions of the Act, Statutes, Ordinances and Regulations shall be complied with;(i)that there shall be no change or transfer of the management without previous permission of the university;(j)that the college or institution shall not be closed without previous permission of the university;(k)that in the event of disaffiliation or derecognition or closure of the college or institution under section 92 all the assets of the college or institution including building and equipment which have been constructed or created out of the amount paid as a grant-in-aid by the State Government or the University Grants Commission shall vest in the State Government.
