LexThe Maharashtra Animal and Fishery Sciences University Act, 1998.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1998 : Mah. XVII] 1
THE MAHARASHTRA ANIMAL AND FISHERY SCIENCES UNIVERSITY
ACT, 1998
[Text as on 15th April 2025]
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CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
THE UNIVERSITY
3. Incorporation of University.
4. Objects and medium of instruction and examination of University.
5. Admissions to University and concession for certain classes.
6. Powers and functions of University.
7. Duties of University to help Animal Husbandry, Dairying and Fish Development
Programmes of Government.
8. For failure to comply directions under section 7, power to resume lands vested in the
University.
9. Prohibitions for award of degree, etc. in Animal Science, Dairy and Fisheries Sciences by
non-agricultural Universities or Krishi Vidyapeeths.
10. Transfer of certain institutions to State Government.
11. Inspection and Inquiry.
CHAPTER III
OFFICERS OF THE UNIVERSITY
12. Classification of Officers and staff of University.
13. Executives, Academic and other Officers.
14. Chancellor.
15. Pro-Chancellor.
16. Vice-Chancellor.
17. Powers and duties of Vice-Chancellor.
18. Registrar.
19. Comptroller.
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20. Deans of Faculties.
21. Duties of Deans.
22. Director of the University.
23. Associate Deans.
24. Powers to determine conditions of service of University employees.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
25. Authorities of University.
25A. Power of Government to specify eligibility conditions for being member of any authority of
University.
26. Executive Council.
27. Powers and duties of Executive Council.
28. Meetings of Executive Council.
29. Academic Council.
30. Powers and duties of Academic Council.
31. Faculties and Board of Studies.
32. Powers and duties of Faculties.
CHAPTER V
STATUTES AND REGULATIONS
33. Statutes.
34. Statutes how made.
35. Regulations.
CHAPTER VI
AFFILIATION AND RECOGNITION
35A. Affiliation of Colleges.
36. Recognition of Institutions of research and specialised studies and of lower Animal and
Fisheries Education.
37. Inspection of Institutions and reports.
37A. Withdrawal of affiliation.
38. Withdrawal of recognition.
CHAPTER VII
TEACHING, RESEARCH AND EXTENSION EDUCATION
39. Teaching Programme.
40. Extension Education.
41. Research Programme.
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University Act, 1998
42. Co-ordination of teaching, research and extension and integration function and curricula and
all services.
CHAPTER VIII
FINANCE AND ACCOUNTS
43. University Fund.
44. Financial Estimates.
45. Statements, returns relating to grants made to be furnished to Government.
46. Financial control of Government.
47. Accounts and Auditing.
48. Directions for maintenance of accounts.
CHAPTER IX
MISCELLANEOUS PROVISIONS
49. Certain appointments to be under contract.
50. Appointment of academic staff members to be made on recommendation of Selection
Committee.
51. Special provision for Scheduled Castes, Scheduled Tribes and Other Backward Classes in
services and posts in University.
52. Vacating of office.
53. Filling of casual vacancy.
54. Acts and proceedings not invalid merely on ground of defect in constitution, vacancy, etc.
55. Question regarding interpretation and dispute regarding constitution of University body.
56. Maintenance of discipline among students of University.
57. Authorities and officers responsible for damage.
58. Protection of acts and orders.
59. Constitutions of Committees.
60. Annual Report.
61. Power of State Government to amend first Schedule.
CHAPTER X
TRANSFER OF COLLEGES, INSTITUTIONS, RESEARCH CENTRES,
TRAINING CENTRES AND FUNDS, EMPLOYEES AND PROPERTY THEREOF
62. Transfer of Colleges, Institutions, Research Centres, Training Centres, etc. and Property
thereof.
63. New College or faculty to be constituted as constituent college, affiliated college or Faculty.
64. Transfer of service of certain employees.
65. Transfer of provident Fund and other like Funds.
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66. Payment of certain monies to the University.
CHAPTER XI
TRANSITORY PROVISIONS
67. Appointment of First Vice-Chancellor.
68. Transitory powers of the First Vice-Chancellor.
69. Appointment of First Registrar.
70. Constitution of First Executive Council.
71. Constitution of First Academic Council.
72. Special provisions for students.
CHAPTER XII
AMENDMENT, SAVINGS AND REMOVAL OF DIFFICULTIES
73. Amendment of Mah. XLI of 1983.
74. Savings.
75. Removal of Difficulties.
FIRST SCHEDULE
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University Act, 1998
LIST OF AMENDMENT ACTS
1. Amended by Mah. 19 of 20101 (8-7-2010)
2. Amended by Mah. 78 of 20182
1 Mah. Ord. VIII of 2010 was repealed by Mah. 19 of 2010, s. 7.
2 This Act has not come into force till 2nd April 2024.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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University Act, 1998
3. Amended by Mah. 11 of 20191 (13-6-2019)2
1 Mah. Ord. 14 of 2019 was repealed by Mah. 11 of 2019, s. 10.
2 Sections 8 and 9 of Mah. 11 of 2019 reads as follows :—
“8. Validation and savings. — Notwithstanding anything contained in the Maharashtra Agricultural Universities
(Krishi Vidyapeeths) Act, 1983 (Mah. XLI 1983) and the Maharashtra Animal and Fishery Sciences University Act, 1998
(Mah. XVII 1998) or any law, rule, document or instrument to the contrary, or in any judgement or order or direction of
any court,—
(a) the College of Fisheries, Shirgaon, Ratnagiri shall be deemed to be constituent college of the Dr. Balasaheb Sawant
Konkan Krishi Vidyapeeth, Dapoli;
(b) the Colleg e of Fisheries, Shirgaon; Taraporewala Marine Biological Research Station, Mumbai; Marine Biological
Research Station, Ratnagiri; Fodder Research Centre, Palghar; Kharland Research Centre, Panvel; Livestock Supervisor’s
Training Centre, Lanja and the Cattl e Breeding Farm, Kudal (District Sindhudurg) (hereinafter referred to as “the said
College, Research Centres, Institutes and Training Centre”), deleted by the Government Notification, Agriculture,
Animal Husbandry, Dairy Development and Fisheries Departmen t, No. PASAMPRA. 3500/ CR -135/ ADF-1, dated the
17th November 2000, shall be deemed to be the constituent College, Research Centres, Institutes or, as the case may be,
Training Centre of the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth;
(c) any st udent who immediately prior to the date of coming into force of this Act, was studying for a degree, diploma,
certificate, academic awards, etc., in Fishery Sciences in the said College, Research Centres, Institutes and Training
Centre referred to in clause (b) shall continue his studies under the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth;
(d) all the students registered as students of the said College, Research Centres, Institutes and Training Centre, referred to
in clause (b) for any subject or course or programme before the coming into force of this Act, shall deemed to have been
registered with the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth;
(e) where any examination is held by the said University, College, Research Centres, Institut es and Training Centre but
the degree or other academic distinction has not been conferred or issued or the result of any such examination has not
been published, such examination shall be deemed to have been held by the Dr. Balasaheb Sawant Konkan Krishi
Vidyapeeth and that Krishi Vidyapeeth shall be competent to confer or issue any degree, diploma, certificate, academic
distinctions, etc., and to declare the result of such examination;
(f) any degree, diploma, certificate, academic distinctions, et c., conferred or awarded in Fishery Sciences to any student
by the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth, Dapoli or the said College, Research Centre, Institute and
Training Centre before the coming into force of this Act, shall be deemed to have b een conferred or awarded under the
Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth;
(g) all benefactions, awards, certificates, accepted or received by the said College, Research Centres, Institutes and
Training Centre before the coming into force of this Act, shall be deemed to have been accepted or received by the
Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth;
(h) all property, movable or immovable obtained or all rights (including Intellectual Property Rights registered or
obtained), interest of whatsoever kind, powers and privileges of the said College, Research Centres, Institut es and
Training Centre before the coming into force of this Act, shall be deemed to have been obtained or registered with the
said College, Research Centre, Institute and Training Centre;
(i) all will, deed or other document (including research repo rts) made before the coming into force of this Act, which
contains any bequest, gift, terms and trust in favour of the College, Research Centres, Institutes and Training Centre shall
be deemed to have been made with the said College, Research Centre, Institute and Training Centre;
(j) any right, privilege, obligations or liability acquired, accrued and incurred by the said College, Research Centres,
Institutes and Training Centre, before the date of coming into force of this Act, shall be deemed to h ave been the rights,
privilege, obligation or liability acquired, accrued and incurred by the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth;
(k) all the resolutions passed by the authorities or bodies of the Dr. Balasaheb Sawant Konkan Krishi Vidyap eeth with
respect to the subject ‘fishery sciences’, shall be deemed have been passed or made by the that Krishi Vidyapeeth in
accordance with the provisions of the Maharashtra Agricultural Universities ( Krishi Vidyapeeths) Act, 1983 (Mah. XLI
of 1983), as amended by this Act;
(l) all rules, regulations or statutes made by the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth and applicable to the
said College, Research Centre, Institute and Training Centre, shall be deemed to have been made by that Krishi
Vidyapeeth in accordance with the provisions of the Maharashtra Agricultural Universities ( Krishi Vidyapeeth) Act, 1983
(Mah. XLI of 1983), as amended by this Act;
(m) all academic and non -academic staff members appointed under the said College, Research Centres, Institutes and
Training Centre, shall be deemed to have been appointed by the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth and
shall continue to work under that Krishi Vidyapeeth;
(n) any legal suit, appeal or legal proceeding of whatever nature, which is pending before any court, tribunal or authority
by or against the said College, Research Centres, Institutes and Training Centre before the coming into force of this Act,
shall be deemed to have been pending by or against the Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth.
9. Power to remove difficulty. — (1) If any difficulty arises in giving effect to the provisions of this Act, the
Government may, by order published in the Official Gazette, do anything, not inconsistent with the provisions of this Act,
as appear to it to be necessary or expedient for removing the difficulty :
Provided that, no such order shall be made after expiry of a period of two years from the date of commencement of the
Act.
(2) Every order made under sub -section (1) shall be laid, as soon as may be, after it is made, before each House of the
State Legislature.”
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University Act, 1998
4. Amended by Mah. 40 of 2023
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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University Act, 1998
MAHARASHTRA ACT No. XVII OF 19981
[THE MAHARASHTRA ANIMAL AND FISHERY SCIENCES UNIVERSITY ACT, 1998.]
[This Act received the assent of the Governor on the 3rd May 1998; the assent was
first published in the Maharashtra Government Gazette, Extraordinary, Part IV,
on the 4th May 1998.]
An Act to provide for the establishment and incorporation of the Animal and Fishery
Sciences University in the State of Maharashtra and for matters
connected therewith and incidental thereto.
WHEREAS it is expedient to establish and incorporate a separate University exclusively for
providing facilities for the study of Animal and Fishery Sciences and for conduct of research in, and
extension and development of these Sciences, and for co -ordination thereof and to provide for matters
connected therewith or supplemental or incidental thereto; It is hereby enacted in the Forty -ninth Year
of the Republic of India as follows :—
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement. — (1) This Act may be called the Maharashtra
Animal and Fishery Sciences University Act, 1998.
(2) It extends to the whole of the State of Maharashtra.
(3) This section shall come into force at once. The State Government may, by notification 2 in the
Official Gazette, direct that all or any of the remaining provisions of this Act shall come into force on
such dates as may be specified therein.
2. Definitions.— In this Act, unless the context otherwise requires,—
3[(a-1) “affiliated college” means a college which has been granted affiliation by the
University] ;
(1) “animal” includes birds, fish, wildlife and reptiles ;
(2) “appointed day” means the date appointed under sub-section (3) of section 1;
(3) “constituent college” means a College, specified in the First Schedule and is under the
direct management of University ;
(4) “Dairy technology” means the science of processing of milk or manufact uring of milk
products and marketing thereof ;
(5) “department” means a department, established and designated as such by the Statute with
reference to a subject or group of subjects ;
(6) “extension education ” means the educational activities concerned with the training of
livestock farmers, home makers and other groups concerned with animal health or welfare or
improved animal husbandry practices and various phases of scientific technology related to
animal d emonstration to carry the new technology and innovation to livestock farms and farm
homes through the Government Departments of Animal Husbandry, Dairy and Fisheries and the
like including various continuing education programmes ;
(7) “Fishery Sciences” means aquaculture, Pisciculture, marine biology, fish biology, study
of fish diseases or management of technology relating to development of under water resources ;
1 For Statement of Objec ts and Reasons of the L. A. Bill No. VII of 1998, See Maharashtra Government Gazette , 1998,
Part V-A, page 12.
2 Sections 2, 3 and 67 to 72 came into force w.e.f. 1 March 2000 vide G.N.A., A.H.D.D. & F.D. No. PASAMPRA.
1095/CR/-77/PART III/ADF -1(i), dt. 1 -3-2000, Section 75 came into force w.e.f. 3 -6-2000 vide G.N.A., A.H.D.D. &
F.D. No. PASAMPRA. 3500/CR/-38/ADF-1, dt. 3-6-2000; Sections 4 to 66, 73 and 74 came into force w.e.f. 17-11-2000
vide G.N.A., A.H.D.D. & F.D. No. PASAMPRA. 3500/CR. 135/ADF-1, dt. 17-11-2000.
3 Clause (a-1) was inserted by Mah. 40 of 2023, s. 2(a).
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(8) “ Krishi Vidyapeeths” means the Krishi Vidyapeeths constituted under the Maharashtra
Agriculture Universities (Krishi Vidyapeeths) Act, 1983 (Mah. XLI of 1983) ;
(9) “Other Backward Class” means such classes or parts of or groups within such classes as
are declared, from time to time, by the State Government to be the Other Backward Classes and
Vimukta Jatis and Nomadic Tribes ;
(10) “prescribed” means prescribed by Statutes made under this Act ;
(11) “recognised institution” means an institution for research or specialised studies other
than a 1[constituent college or affiliated college], recognised or deemed to be recognised as such
by the University and includes any institution for imparting training and education in the sciences
of Veterinary, Animal Husbandry, Dairying and Fisheries and in service Diploma training ;
Livestock Supervisors training or any other such training ; which is under the direct management
of the University or which is recognised or deemed to be recognised as such by the University ;
(12) “Schedule” means the Schedule to this Act ;
(13) “Scheduled Castes” means such castes, races or tribes or parts of or groups within, such
castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Maharashtra
under article 341 of the Constitution of India, and for the purpose s of this Act includes
Nav-Buddhas ;
(14) “ Scheduled Tribes” means such tribes or tribal communities or parts of, or groups
within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the
State of Maharashtra under article 342 of the Constitution of India residing in any part of the State
of Maharashtra ;
(15) “Statutes” and “Regulations” means, respectively the Statutes and the Regulations of
the University made or deemed to be made under this Act ;
(16) “University” means the University constituted under this Act ;
(17) “Animal and Fishery Sciences” means,—
(a) the sciences and technology of diagnosis, treatment (surgery and medicine) and
control of diseases of domestic animals and includes, basic veterinary sciences and applied
veterinary sciences ; or
(b) Animal husbandry, breeding, dairying, fisheries, marine biology, basic and applied
sciences relating to livestock, dairy and fisheries, management technology including
bio-technology and practices relating thereto.
CHAPTER II
THE UNIVERSITY
3. Incorporation of University. — (1) The Chancellor, the Pro -Chancellor, the first
Vice-Chancellor and the First Members of then Executive Council and the Academic Council of the
University and all persons, who may hereafter becomes such executives, officers and me mbers so long
as they continue to hold office or membership are her eby constituted a body corporate by the name of
the Maharashtra Animal and Fishery Sciences University, and such body corporate shall have perpetual
succession and a common seal and may sue and be sued by that name.
(2) The University shall be competent to acquire and hold property, both movable and
immoveable, to lease, sell or otherwise transfer any moveable or immovable property which may vest
in or be acquired by it for the purposes of t he University, and to contract and to do all other things
necessary for the purpose of this Act.
(3) The headquarter of the University shall be located at such place, as the State Government may,
by notification in the Official Gazette, appoint.
1 These words were substituted for the words “Constitution College” by Mah. 40 of 2023, s. 2(b).
1998 : Mah. XVII] The Maharashtra Animal and Fishery Sciences 11
University Act, 1998
(4) Notw ithstanding anything contained in sub -section ( 3), the State Government may, at any
time, by notification in the Official Gazette, direct that the University shall have its headquarter at the
place other than that appointed under sub-section (3).
4. Objects and medium of instruction and examination of University. — (1) The University
shall have the following objects, namely :—
(i) to impart and co -ordinate education in Animal and Fishery Sciences includ ing the post
graduate education ;
(ii) to further advancement of learning and prosecution of research in Animal Sciences and
Fishery Sciences with special emphasis on need -based research relevant to field problems of the
State and aspirations of the farmers ;
(iii) to impart lower education in the field of Veterinary, Animal and Fishery Sciences ;
(iv) to organise and impart continued education, refresher’s training courses and summer
institutes, hold technical symposiums, seminars and workshops to bring about professional
development and skill, improvement of the technical personnel in the field ;
(v) to hold examinations and confer such Degrees, Diplomas, Certificates and other
academic distinctions as deemed fit ;
(vi) to undertake lab to land transfer of technology, to effectively deliver benefits of research
to the rural masses, industries and other related beneficiaries in the sector in the State through
appropriate extension agencies ;
(vii) to integrate teaching research and extension training with an ultimate aim to promote
productivity in Animal Husbandry, Dairy, Poultry and Fishery Sectors ;
(viii) to promote marine and inland fisheries, to preserve and upgrade wild li fe and zoo
animals in the State ;
(ix) to develop brackish water and fresh water aquaculture ;
(x) to develop marketing infrastructure ;
(xi) to formulate welfare schemes for fishermen and livestock farmers ;
(xii) to develop by-products technology in livestock, fisheries and dairy ;
(xiii) to liaise and establish vital linkages with the concerned Departments of Animal
Husbandry, Dairy Development and Fisheries Development of the State and Union and national
and international research institutes specialised in the field of Animal and Fishery Sciences with a
view to keep abreast of the latest technology.
(2) The University shall endeavour to promote the use of Marathi as the medium of instruction
and examination :
Provided that, English may be the medium of instruction and examination in such subjects, and
for such period or periods, as may from time to time, be prescribed.
5. Admissions to University and concession for certain classes. — The University shall be
open to all persons, who or whose parents have resided in the State of Maharashtra for not less than
three years, during the period of ten years immediately preceding the date on which admission is
sought and no person shall be exc luded from admission to any degree, diploma, certificate or other
academic distinction or course of study on the ground only of religion, race, caste, sex or place of birt h
or political or other opinion :
Provided that, the University may, subject to the previous sanction of the State Government,
reserve certain seats for the purpose of admission for students, in any college or institution maintained
or controlled by the University for the following classes of persons, namely :—
(i) the Scheduled Castes and Scheduled Tribes ;
(ii) the Other Backward Classes ;
12 The Maharashtra Animal and Fishery Sciences [1998 : Mah. XVII
University Act, 1998
(iii) persons who and whose parents have not resided in the State at least for three years
during the period of ten years immediately preceding the date on which admission is sought ;
(iv) children of freedom fighters ;
(v) affected persons as defined in the Maharashtra Projects Affected P ersons Rehabilitation
Act, 1986 (Mah. XXXII of 1989)1 and their children ;
(vi) children of defence personnel :
Provided further that, the University may, subject to like sanction also grant to the persons falling
under all or any of the categories ( i), (ii), (iv) and ( v) in the last preceding proviso, exemptions from
payment of such fees or boarding, lodging or other charges, or from all fees and charges, or provide for
such special scholarships as it may deem fit :
Provided also that, nothing in this section shall require the University to admit to any course of
study any person who does not meet the prescribed academic qualifica tions or other qualifications or
academic standards for admission to such course or to retain on the rolls of the University persons
whose academic records are below the minimum standards required for the award of a degree or whose
personal conduct is such as to be prejudicial to the purposes of the University or to the rights and
privileges of other students and academic staff members :
Provided also that, nothing in this section shall require the University to admit to any course of
study, students large r in number than, or with academic or other qualifications lower than, those
prescribed.
6. Powers and functions of University. — Subject to the provisions of this Act, the University
shall have the following powers and functions, namely :—
(i) to provide for instructions in Animal and Fisheries Sciences and in such other branches of
learning as the University may deem fit ;
(ii) to make provisions for conduct of research and dissemination of the findings of research
and technical information through extension education programmes ;
(iii) to institute courses of study and to hold examinations for and to confer degrees,
diplomas, certificates and other academic distinctions on persons who have,—
(a) pursued a course of study as prescribed ; or
(b) carried out research in the University or in an institution recognised in thi s behalf,
by the University ;
(iv) to institute degrees, diplomas, certificates and other academic distinctions ;
(v) to confer honorary degrees and other distinctions as may be prescribed ;
(vi) to provide lectures and instructions for field workers, farmers and other persons not
enrolled as regular students of the University and to grant certificates to them as may be
prescribed ;
(vii) to establish and maintain laboratories, libraries, research stations, institutions,
demonstration centres, museums and aquariums for teaching, research and extension education
and such other facilities as may be deemed appropriate for University students and employees ;
(viii) to institute and maintain colleges, centres, workshop wings and other institutions
relating to Animal and Fishery Sciences and allied sciences and hostels thereof ;
(ix) to supervise and control the residence, conduct and discipline of the student of the
University and to make arrangements for promoting their health and welfare ;
(x) to institute teaching, research and extension education posts required by the University
and to appoint persons to such posts ;
1 Now see the Maharashtra Project Affected Persons Rehabilitation Act, 1999 (Mah. XI of 2001).
1998 : Mah. XVII] The Maharashtra Animal and Fishery Sciences 13
University Act, 1998
(xi) to create administrative, ministerial and other posts an d to appoint persons to
such posts ;
(xii) to institute and award fellowships, scholarships and prizes in accordance with
the Statutes ;
(xiii) to fix, demand and receive such fees and other charges as may be prescribed ;
(xiv) to co-operate with other Universities and Government departments in such manner and
for such purposes as the University may determine ;
(xv) to make provision for consumers co -operative societies to serve the needs of students
and staff of the University and of the colleges and institutions under its control ;
(xvi) to establish diagnostic centres for fish and livestock ;
(xvii) to do all such acts and things, whether incidental to the powers and functions or not, as
may be requisite in order to further the objects of the University.
7. Duties of University to help Animal Husbandry, Dairying and Fish De velopment
Programmes of Government.— It shall be the duty of the University to carry out or undertake as the
Pro-Chancellor under intimation to the Chancellor may, from time to time, direct within such period as
may be specified in the direction, production of such breeds of animals and foundation stock of animals
at its research forms as have been provided in the Livestock Breeding Policy and the Fisheri es
Breeding Policy of the State, to carry out survey for estimating cost of production of such breeds and
the productivity thereform, and such other schemes and activities such as the fodder development
schemes and the fresh water prawn seeds and other var iety of fish seed, their productivity cost to help
and support the Animal Husbandry, Dairy and Fisheries Programme of Government.
8. For failure to comply directions under section 7, power to resume lands vested in the
University.— The State Government may, if in its opinion, the University has failed to utilise lands
and farms vested in it, properly in accordance with the directions issued under section 7, by notice, call
upon the University to show cause, within a specified period, why the lands or farms vested in it as
specified in the notice should not be resumed by the State Government. After considering the cause, if
any, shown by the University, the State Government may, by order, resume all or any of the land or
farms specifie d in the notice from the University and carry out or undertake its development
programmes or activities thereon, whether by itself or through any agency specified by it in this behalf.
9. Prohibition for award of degree, etc. in Animal Science, Dairy and Fisheries Sciences by
non-agricultural Universities or Krishi Vidyapeeths.— Notwithstanding anything contained in any
Act relating to the establishment of any non -agricultural or Krishi Vidyapeeths in the State, no such
University shall be competent to award degrees, diplomas, certificates or other academic distinctions in
Animal Science and Fisheries Sciences.
1[Provided that, nothing in this section or any other provision of this Act shall apply to the
Dr. Balasaheb Sawant Konkan Krishi Vidyapeeth , Dapoli; and that University shall be competent to
award any degree, diploma, certificate or any other academic distinction in Fishery Sciences.]
10. Transfer of certain institutions to State Governmen t.— The University may, if in its
opinion, any college, research institution, schools, centre, activity or other institutions transferred to
and vesting in it is surplus to its requirements, it may request the State Government to take over the
same. Upon such request, the State Government may, by notification in the Official Gazette, direct that
such institution shall, from such date and subject to such terms and conditions (including those relating
to the employees serving therein or thereunder) as may be specified in the notification, cease to vest in
the University and passed to, and be main tained by, the State Government ; and thereupon all the
properties and assets and liabilities of the University in relation to such institution shall stand
transferred to, and vest in, the State Government. However, the conditions of service of the employees,
1 This proviso was added and deemed to be added with effect from 17th November 2000 by Mah. 11 of 2019, s. 6.
14 The Maharashtra Animal and Fishery Sciences [1998 : Mah. XVII
University Act, 1998
if any, transferred to the S tate Government alongwith the institution shall not be less favourable than
those applicable to them immediately before such transfer.
11. Inspection and Inquiry.— (1) The Chancellor shall have the right to cause an inspection to
be made by such person o r persons or body of persons, as he may direct, of the University, its
buildings, farms, libraries, museum, workshops and equipments of any college, institution, or hostel
maintained, administered or recognised by the University and of the teaching and other work conducted
by on behalf of the University or under its auspices of, and of the conduct of examinations or other
functions of the University and to cause an inquiry to be made in like manner regarding any matter
connected with the administration or finances of the University.
(2) The Chancellor shall, in every case, give due notice to the University of his intention to cause
an inspection or inquiry to be made and the University shall be entitled to appoint a representative, who
shall have the right to be present and to be heard at the inspection or inquiry.
(3) After an inspection or inquiry has been caused to be made, the Chancellor may address the
Vice-Chancellor on the result of such inspection or inquiry and the Vice-Chancellor shall communicate
to the Executive Council the views of the Chancellor and call upon the Executive Council to
communicate to the Chancellor through him its opinion thereon within such time as may have been
specified by the Chancellor. If the Executive Council communicates its opinion within the specified
time limit, after taking into consideration that opinion or where the Executive Council fails to
communicate its opinion in time, after the specified time limit is over, the Chancellor may proceed and
advise the Executive C ouncil upon the action to be taken by it, and fix a time limit for taking
such action.
(4) The Executive Council shall, within the time limit so fixed, report to the Chancellor through
the Vice-Chancellor the action which has been taken or is proposed to be taken on the advice tendered
by him.
(5) The Chancellor may, where action has not been taken by the Executive Council to his
satisfaction within the time limit fixed, and after considering any explanation furnished or
representation made by the Execut ive Council, issue such directions, as the Chancellor may think fit,
and the Executive Council and other authority concerned shall comply with such directions.
(6) Notwithstanding anything contained in the preceding subsections, if at any time the
Chancellor is of the opinion that in any matter the affairs of the University are not managed in
furtherance of the objects of the University or in accordance with the provisions of this Act and the
Statutes and Regulations or that special measures are desirable t o maintain the standards of University
teaching, examinations, research, extension education, administration or finances, the Chancellor may
indicate to the Executive Council through the Vice-Chancellor any matter in regard to which he desires
an explanation and call upon the Executive Council to offer such explanation within such time as may
be specified by him. If the Executive Council fails to offer any explanation within the time specified or
offers an explanation which in the opinion of the Chancellor, is not satisfactory, the Chancellor may
issue such directions as appear to him to be necessary, and the Executive Council and any other
authority concerned shall comply with such directions.
(7) The Executive Council shall furnish such information relati ng to the administration and
finances of the University as the Chancellor may, from time to time, require.
(8) The Executive Council shall furnish to the State Government such returns or other information
with respect to the property or activities of the University as the State Government may, from time to
time, require.
CHAPTER III
OFFICERS OF THE UNIVERSITY
12. Classification of Officers and staff of University. — The Personnel of the University shall
be classified under one of the following categories :—
(a) Executives, Academic Officers and other Officers, who have the administrative authority
and who are designated as such by or under this Act.
1998 : Mah. XVII] The Maharashtra Animal and Fishery Sciences 15
University Act, 1998
(b) Academic staff members who have duties of an academic nature, such as teaching,
research and extension education and who hold professional rank of Professor, Associate
Professor, Research Officer, Assistant Professors, Research Assistant, Lecturer or Dem onstrator
or the like, as may be designated by or under this Act.
(c) Ministerial staff members who are in the service of the University and not included in the
categories (a) and (b) above.
13. Executives, Academic and other Officers. — The following sh all be the Executives,
Academic Officers, other Officers, and officers declared by Statutes of the University, namely :—
(a) Executives :—
(i) The Chancellor ;
(ii) The Pro-Chancellor ;
(iii) The Vice-Chancellor ;
(b) Academic Officers :—
(i) The Director of the University ;
(ii) The Deans of Faculties ;
(iii) The Associate Deans.
(c) Other officers :—
(i) The Registrar ;
(ii) The Comptroller ;
(iii) The Librarian.
(d) Officers declared by Statutes.— Such other persons as may be declared by the Statutes to
be the Academic Officers or other Officers of the University :
Provided that, the same person may be appointed to more than one post in the category or
Academic Officers or other Officers or Officers declared by Statutes :
Provided fur ther that, in the category of Academic Officers or other Officers or Officers
declared by Statutes, any of the posts may be filled or may not be filled at any time.
14. Chancellor.— (1) The Governor of Maharashtra shall be the Chancellor of the University.
(2) The Chancellor shall by virtue of his office, be the head of the University and shall, when
present, preside at any convocation of the University.
(3) The Chancellor may call for his information any papers relating to the administration of the
affairs of the University and such requisition shall be complied with by the University.
(4) Every proposal to confer any honorary degree shall be subject to co nfirmation, by the
Chancellor.
(5) The Chancellor may, by order in writing, annul any proceeding of any officer or authority of
the University, which is not in conformity with this Act, the Statutes or the Regulations, or which is
prejudicial to the interest of the University :
Provided that, before making any such order, he shall call upon the officer or authority to show
cause why such an order should not be made, and if any cause is shown within the time specified by
him in this behalf, he shall consider the same.
(6) The Chancellor shall exercise such powers and perform such other duties as are laid down by
this Act.
16 The Maharashtra Animal and Fishery Sciences [1998 : Mah. XVII
University Act, 1998
15. Pro-Chancellor.— (1) The Minister for Animal Husbandry, Dairy Development and
Fisheries, Maharashtra State, shall be the Pro -Chancellor of the University and shall, in the absence of
the Chancellor, preside over the convocation of the University.
(2) The Pro -Chancellor may call for his information any papers relating to the administration of
the affairs of the University and such requisition shall be complied with by the University.
(3) The annual programme of the work of the University shall be referred to the Pro -Chancellor
for his information and any suggestion made by him shall be considered by the Executive Council.
(4) He shal l also exercise such powers and perform such duties of the Chancellor as the
Chancellor may, by order in writing, delegate to him and such delegation may be subject to such
restrictions and conditions as may be specified in such order.
16. Vice-Chancellor.— 1[(1) The Vice -Chancellor shall be appointed by the Chancellor in the
manner stated hereunder :—
(a) There shall be a Committee consisting of the following members to recommend suitable
names to the Chancellor for appointment of the Vice-Chancellor, namely :—
(i) a member nominated by the Chancellor, who shall be the retired Judge of the
Supreme Court or retired Chief Justice of a High Court or an eminent scientist of national
repute in the field of Animal Husbandry or Dairy Technology or Fisheries or a recipient of
Padma Award in the field of Agriculture or related field ;
(ii) a member nominated jointly by the Executive Council and the Academic Council
of the University in the manner specified by the State Government by an order published in
the Official Gazette, who shall be the Director or Head of a National Institute or
Organisation of repute in the area of a Veterinary Science or Dairy Technology or Fishery
Science such as Indian Veterinary Research Institute (IVRI), Izzatnagar, National Dairy
Research Institute (NDRI), Karnal or Central Institute of Fisheries Education (CIFE),
Mumbai ;
(iii) the Secretary (ADF), in the Agriculture, Animal Husbandry, Dairy Development
and Fisheries Department of the Government of Maharashtra or any officer not below the
rank of the Secretary to the Government, nominated by the Government ;
(b) The member nominated by the Chancellor shall be the Chairman of the Committee ;
(c) The members, nominated shall be the persons not connected with the University or any
college or any recognised institution of the University ;
(d) No meeting of the Committee shall be held unless all the three members of the
Committee are present.]
2[(2) The process of preparing a panel shall begin at least three months before the probable date of
occurrence of the vacancy of the Vice-Chancellor and shall be completed within the time limit fixed by
the Chancellor. The Chancellor, however, may extend such time limit if in the exigency of the
circumstances, it is necessary so to do, so however, that the period so extended shall not exceed three
months in the aggregate.
(2A) The Committee shall recommend a panel of not less than five suitable persons for th e
consideration of the Chancellor for being appointed as the Vice -Chancellor. The names so
recommended shall be in alphabetical order without any preference being indicated. The report shall be
accompanied by a detailed write-up on suitability of each person included in the panel.
(2B) The Chancellor may select one of the said persons from such panel for the post of the
Vice-Chancellor and appoint the person to such post. If the Chancellor does not approve any of the
person in the panel or if the person se lected by the Chancellor for the post of Vice -Chancellor is not
willing to accept the office of the Vice -Chancellor, the Chancellor may call for a fresh panel, either
1 Sub-section (1) was substituted by Mah. 19 of 2010, s. 2(a).
2 These sub-sections were substituted for sub-section (2) Mah. 19 of 2010, s. 2(b).
1998 : Mah. XVII] The Maharashtra Animal and Fishery Sciences 17
University Act, 1998
from the same Committee or after constitution of a new Committee for the purpose, from su ch new
Committee.
(2C) A person recommended by the Committee for the appointment as a Vice-Chancellor shall,—
(a) be an eminent academician and an administrator of high calibre ;
(b) be able to provide leadership by his own example ;
(c) be able to provide vision and have ability to translate the same into reality in the interest
of students and society ; and
(d) possess such educational qualifications and experience as may be specified by the State
Government, by an order published in the Official Gazette, in consultation with the Chancellor.
(2D) The eligibility conditions and the process for recommendation of names for appointment as a
Vice-Chancellor shall be given wide publicity to ensure the recommendation of most suitable
candidates.]
(3) The Vice-Chancellor shall be the whole-time salaried officer of the University.
1[(4) The Chancellor may appoint a person for the post of Vice -Chancellor, from amongst the
persons recommended by above mentioned Committee. The Vice -Chancellor so appointed shall hold
office for a term of five years and shall not be eligible for re-appointment.]
(5) The Vice-Chancellor may, after giving three months notice, resign his office, by tendering his
resignation in writing to the Chancellor. The resignati on shallExcerpt shown. Open the full act in Lexace.