Section 50 in The Maharashtra University of Health Sciences Act, 1998
50. Ordinances and their subject matter.
- Subject to the conditions prescribed by or under this Act, the Management Council may make Ordinance, to provide for all or any of the following matters, namely:-(i)the conditions under which students shall be admitted to courses of study for degree, diploma, certificate and other academic distinctions;(ii)the fees to be charged for enrolment of students for attending such courses in the University and the conducted colleges (including the tuition fees and hostel charges), which shall, as far as possible be uniform for the colleges situated in the same local areas, for admission to the examinations leading to degrees, diplomas, certificate and other academic distinctions, and for registration of graduates;(iii)the conditions of residence, conduct and discipline of the students of the University, and action to be taken against them for breach of discipline or misconduct, including the following:-(a)use of unfair means at an examination or abetment thereof;(b)refusal to appear or give evidence in any authorised inquiry by an officer in charge of an examination, or by any officer or authority of the University; or(c)disorderly or otherwise objectionable conduct, whether within or outside the University;(iv)the qualifications and classification of teachers in University departments, colleges and recognised institutions;(v)the conditions governing the appointment and duties of examiners;(vi)the conduct of examinations and other tests, and the manner in which the candidates may be assessed or examined by the examiners;(vii)the recognition of teachers of the University and the conditions subject to which persons may be recognised as qualified to give instructions in the University departments, colleges and recognised institutions;(viii)the inspection of colleges, recognised institutions, halls and hostels;(ix)the mode of execution of contracts or agreements for by or on behalf of the University;(x)the rules to be observed and enforced by colleges and recognised institutions regarding transfer of students wherever necessary;(xi)the powers and functions of students' associations and other organisation in colleges;(xii)all other matters which, by or under this Act or Statutes, are to be or may be, provided by Ordinance; and(xiii)generally, all matters for which provision is, in the opinion of the Management Council, necessary for the exercise of the powers conferred, or the performance of the duties imposed, on the Management Council by or under this Act or Statutes.
