Section 27(4) in The Maharashtra Medical Practitioners Act, 1961
(4)After recording the report of such local inquiry and after making such further inquiry as may be necessary, the [Council] [This word was substituted for the word 'Faculty' by Maharashtra 23 of 1982, Section 28] shall forward the application together with its report, to the State Government with its recommendations. The State Government may thereupon grant or refuse the recognition, or may grant it subject to such conditions as it deems fit. The State Government shall not grant recognition to any institution which does not provide such facilities for clinical training as may be prescribed under the bylaws. The decision of the State Government shall be final.
