Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 111 in Dr. Babasaheb Ambedkar Technological University Act, 2014

111. Removal of difficulties.

(1)If any difficulty arises regarding the first constitution or reconstitution of any authority or body of the University after the commencement of this Act, or in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette after consultation with the Chancellor, do anything, not inconsistent with the objects and purposes of this Act, which it thinks necessary or expedient for the purpose of removing the difficulty :Provided that, such order shall not be made later than two years from the date of commencement of this Act.
(2)Every order made under sub-section (1) shall be laid, as soon as may be, before each House of the State Legislature.The Schedule - I[See Section 4(2) and Section 109]
Serial Number Name of the University
(1) (2)
1 Mumbai University, Mumbai.
2 Pune University, Pune.
3 Shivaji University, Kolhapur.
4 Dr. Babasaheb Ambedkar Marathwada University,Aurngabad.
5 Swami Ramanand Tirth Marathwada University,Nanded.
6 Smt. Nathibai Damodar Thakersey Women'sUniversity, Mumbai.
7 Sant Gadage Baba Amaravati University,Amaravati.
8 Rashtrasant Tukdoji Maharaj University, Nagpur.
9 North Maharashtra University, Jalgaon.
10 Solapur University, Solapur.
11 Gondwana University, Gadchiroli.