Section 72 in Maharashtra Public Universities Act, 2016
72. Statutes how made.
(1)The Statutes may be made, amended or repealed by the Senate in the manner hereinafter provided.(2)The Statute Committee shall be constituted by Management Council as under :-(a)One member of Management Council from amongst the elected members of that Council - as Chairman,(b)One Dean,(c)One Professor of university department or affiliated colleges,(d)One Principal of affiliated college,(e)Registrar of the university,(f)Law Officer of the university as Member-Secretary.Such Statute Committee shall prepare and propose draft Statutes concerning the matters referred to in the last preceding section and shall present to the Management Council for its recommendations to senate.(3)The Management Council, if it thinks necessary, may obtain the opinion of any officer, authority or body of the university with regard to any draft Statute which is before it for consideration.(4)Every Statute passed by the Senate shall be submitted to the Chancellor who may give or withhold his assent thereto or send it back to the Management Council for reconsideration. The Chancellor may send the draft Statutes to the State Government for its views, if there are implications, financial or otherwise, on the part of the State Government in the implementation of such Statutes.(5)No Statute passed by the Senate shall be valid or shall come into force until assented to by the Chancellor.(6)Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suomotu or on the advice of the State Government, may, direct the university to make provisions in the Statutes in respect of any matter specified by him and if the Senate fails to initiate adopt the direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Senate for its inability to comply with such direction, make or amend the Statutes in that respect, suitably.(7)The Senate may take into consideration the draft of a statute either of its own motion or on a proposal by the management council. In the case of a draft which is not proposed by the management council, the senate, before considering the same, shall obtain the opinion of the management council :Provided that, if the management council fails to submit its opinion within three months from the date it receives the draft, the senate may proceed to take the draft into consideration.(8)The Senate if it thinks necessary may also obtain the opinion of any officer, authority or body of the university in regard to any draft statute which is before it for consideration :Provided that, any such draft statute pertains to academic matters, the senate shall obtain the opinion of the academic council before considering the same.(9)The Management Council shall recommend the draft statutes to senate for approval and every statute passed by the senate shall be submitted to the Chancellor.(10)Notwithstanding anything contained in the foregoing sub-sections, the State Government shall have power to prescribe uniform Statutes on the subjects through publication in the OfficialGazette, which shall be binding on the universities.
