LexThe Maharashtra University of Health Sciences Act, 1998.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1999 : Mah. X] 1
THE MAHARASHTRA UNIVERSITY OF
HEALTH SCIENCES ACT, 1998
[Text as on 28th March 2025]
—————
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
THE UNIVERSITY
3. Establishment and incorporation of University.
4. Objects of University.
5. Powers and duties of University.
6. Jurisdiction and admission to privileges of University.
7. University open to all irrespective of sex, creed, class, caste, place of birth, religion or
opinion.
8. Transfer of Government colleges to the University.
9. Control of Government.
CHAPTER III
OFFICERS OF THE UNIVERSITY
(A) The Chancellor
10. Chancellor and his powers.
(B) The Pro-Chancellor.
11. Pro-Chancellor.
(C) Other Officers of the University.
12. Other officers of University.
13. Vice-Chancellor and Pro-Vice-Chancellor.
14. Appointment of Vice-Chancellor.
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15. Manner of appointment of Pro-Vice-Chancellor.
16. Powers and duties of Vice-Chancellor.
17. Deans of Faculties.
18. Registrar.
19. Controller of Examinations.
20. Finance and Accounts Officer.
21. Officers, members of authorities, bodies and employees of University deemed to be public
servants.
CHAPTER IV
AUTHORITIES OF UNIVERSITY
22. Authorities of Universities.
22A. Power of Government to specify eligibility conditions for being member of any authority of
University.
23. Senate.
24. Meeting of Senate.
25. Powers and functions of Senate.
26. Management Council.
27. Powers and functions of Management Council.
28. Academic Council.
29. Powers and duties of Academic Council.
30. Board of Examinations.
31. Powers and duties of Board of Examinations.
32. Faculties.
33. Powers and duties of Faculty.
34. Planning Board.
35. Powers and duties of Planning Board.
36. Board of Studies.
37. Powers and duties of Board of Studies.
38. Powers, functions and duties of authorities.
39. Terms of office of members of authority.
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40. Cessation of membership.
41. Disqualification of membership of authority.
42. Ineligibility for second consecutive terms.
43. Conclusiveness of decision of authority.
44. Election to be by proportional representation.
45. Resignation of membership and filling in casual vacancy.
46. Meeting of authorities.
47. Casual vacancy and standing committee to fill vacancies.
CHAPTER V
STATUTES, ORDINANCES, RULES AND REGULATIONS
48. Statutes.
49. Statutes how made.
50. Ordinances and their subject matter.
51. Ordinances and their making.
52. Regulations and Rules.
CHAPTER VI
TEACHERS AND EMPLOYEES
53. Grievances Committee.
CHAPTER VII
ADMISSIONS, EXAMINATIONS AND OTHER MATTERS RELATING TO STUDENTS
54. Admissions.
55. Examinations.
56. Declaration of results.
57. Examinations not invalid for non-compliance with Schedule.
58. Sports and Extra-curricular activities.
CHAPTER VIII
COMMITTEES
59. Committees.
60. Selection and appointment of University Teachers.
61. Selection committees for officers and employees of University and principals, teachers and
other employees of affiliated colleges.
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62. Committees.
CHAPTER IX
PERMISSION, AFFILIATION AND RECOGNITION
63. Conditions for affiliation and recognition.
64. Procedure for permission.
65. Procedure for affiliation.
66. Procedure of recognition of institutions.
67. Local managing or advisory committee of an affiliated college.
68. Continuation of affiliation or recognition.
69. Extension of affiliation or recognition.
70. Permanent affiliation and recognition.
71. Autonomous department of institution or college or recognised institution.
72. Inspection of colleges and recognised institutions and report.
73. Withdrawal of affiliation or recognition.
74. Closure of college or recognised institution.
CHAPTER X
ENROLMENT, DEGREES AND CONVOCATIONS
75. Post-graduate teaching and research.
76. Enrolment of students.
77. Disciplinary powers and discipline among students.
78. Degrees, diplomas, certificate and other academic distinctions.
79. Honorary degree.
80. Convocation.
81. Registered Graduates.
82. Removal of name from register of Graduates.
CHAPTER XI
UNIVERSITY FUNDS, ACCOUNTS AND AUDIT
83. Annual financial estimates.
84. University funds.
85. Annual accounts and audit.
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86. Annual Report.
CHAPTER XII
MISCELLANEOUS
87. Authorities and Officers responsible for damages.
88. Membership of State Legislature and of Parliament.
89. Questions regarding interpretation and disputes regarding constitution of the University
authority or body, etc.
90. Protection of acts and orders.
91. Delegation of powers.
92. Acts and proceedings not invalid merely on ground of defect in constitution, vacancies,
irregularity in procedure, etc.
CHAPTER XIII
TRANSITORY PROVISIONS
93. Transitory powers of the first Vice-Chancellor.
94. Admission of students to privileges of University.
95. Act to prevail over other enactments.
96. Removal of difficulties.
97. Repeal of Mah. Ord. XI of 1998 and saving.
SCHEDULE
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LIST OF AMENDMENT ACTS
1. Amended by Mah. 56 of 20001 (27-12-2000)
2. Amended by Mah. 29 of 20012 (16-5-2001)
3. Amended by Mah. 15 of 20023 (27-11-2001)
4. Amended by Mah. 27 of 2005
1 Sections 3 and 4 of Mah. 56 of 2000 reads as under :—
“3. Validating provision and saving.— Notwithstanding anything contained in any law for the time being in force, any
judgement, decree or order of any Court or Tribunal to the contrary, any student admitted, enrolled or any examinations
conducted, and results declared of the Pharmacy courses conducted by the pharmacy colleges and institutions under the
Maharashtra University of Health Sciences Act, 1998 (Mah. X of 1999) , during the period commencing on the 3 rd June
1998 and ending on and including the day immediately preceding the date of commencement of Mahar ashtra University
of Health Sciences (Amendment) Act, 2000 (Mah. LVI of 20 00), shall be deemed to be valid and effective as if such
admissions, enrollments, conduct of examinations and declaration of results of such examination or any action taken or
thing done, had been duly given, made, conducted, declared, taken or done under the Maharashtra University Act, 1994
(Mah. XXXV of 1994) and accordingly,—
(a) all acts or things done or proceedings, taken by any officer or authority of the Health Sciences Uni versity shall
be deemed to have been done and taken and to have always been done or taken by the concerned university mentioned in
the Schedule appended to the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994) (hereinafter referred to as “ the
respective universities”) ;
(b) no suit, appeal, application or other proceedings shall lie or be maintained or continued in any Court or before
any Tribunal, officer or other authority for any action taken including declaration of the results by the Health Sci ences
University ; and
(c) no Court, Tribunal, Officer or other authority shall enforce any decree or order directing the reconsideration of
any action including declaration of the results, by the Health Sciences University.
4. Declaration for removal of doubt.— For the removal of doubt, it is hereby declared that the pharmacy colleges and
institutions shall from the very inception of the Maharashtra University of Health Sciences Act, 1998 (Mah. X of 1999),
be treated as never to have been transferred or affiliated to the Maharashtra University of Health Sciences and for all
purposes, these pharmacy colleges and institutions shall always be treated as having remained as colleges and institutions
affiliated to their respective universities and all action s taken by the Health Sciences University in respect of the said
pharmacy courses conducted by the pharmacy colleges and institutions shall always be deemed to have been taken by the
said respective universities under the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994).”.
2 Sections 3 of Mah. 29 of 2001 reads as follows :—
“3. Validating provisions.— Notwithstanding anything contained in the principal Act, all the students who were,
on the date of coming into force of this Act, enrolled or who are thereafter enrolled to the Post Graduate courses in
Medical, Dental, Ayurved, Unani and Homoeopathy Sciences conducted by the colleges and institutions under the
University, till the grant of recognition to such Post Graduate degree courses by the Central Government, shall be and be
deemed always to have been validly and effectively so admitted or enrolled as if such admissions or enrolments have
been duly made by such colleges and institutions under the Maharashtra Universities Act, 1994 (Mah. XXXV of 199 4),
to which such colleges, institutions and students, as provided under sub -section ( 4) of section 6 of the principal Act,
stand re-affiliated, from the date of coming into force of this Act.”.
3 Maharashtra Ordinance No. IV of 2002 was repealed by Mah. XV of 2002, s. 4.
Section 3 of Mah. 15 of 2002 reads as follows :—
“3. Validating provisions.— Notwithstanding anything contained in the principal Act, all the students who were,
on the date of coming into force of this Act, enrolled or who are thereaf ter enrolled to the Post Graduate Diploma
Courses in Medical, Dental, Ayurved, Yoga and Naturopathy, Unani and Homoeopathy Sciences conducted by the
colleges and institutions under the University, shall be and be deemed always to have been validly and effe ctively so
admitted or enrolled as if such admissions or enrolments have been duly made by such colleges and institutions under the
Maharashtra Universities Act, 1994 (Mah. XXXV of 1994), to which such colleges, institutions and students, as provided
under sub-section ( 5) of section 6 of the principal Act, stand re -affiliated, from the date of coming into force of this
Act.”.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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5. Amended by Mah. 50 of 20051 (31-10-2005)
6. Amended by Mah. 26 of 20092 (30-11-2009)
7. Amended by Mah. 17 of 20103 (30-06-2010)
8. Amended by Mah. 35 of 20104 (5-10-2010)
1 Mah. Ordinance No. IX of 2005 was repealed by Mah. L of 2005, s. 4.
Section 3 of Mah. 50 of 2005 reads as follows :—
3. Validating provisions.— Notwithstanding the deletion of sub -sections (4) and ( 5) of section 6 of the principal
Act, all colleges and autonomous institutions of Health Sciences admitted to the privileges of, or affiliated to, the
Universities specified in the Schedule to the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994), on or before the
date of coming into force of the Maharashtra University of Health Sciences (Amendment) Act, 2005 (Mah. L of 2005) ,
and all students who, on the said date stood enrolled, by such colleges or institutions for Post Graduate Degree or
Diploma in Medical, Dental, Ayurved, Unani, Homoeopathy, Yoga and naturopathy Sciences, shall, so fa r as such Post
Graduate Degrees or Diplomas are concerned, continue to be affiliated to, or admitted to the privileges of, their
respective Universities specified in the Schedule to the Maharashtra Universities Act, 1994 (Mah. XXXV of 1994), until
those st udents have acquired such Post Graduate Degrees or Diplomas from their respective Universities under the
Maharashtra Universities Act, 1994 (Mah. XXXV of 1994).
Explanation.— For the purposes of this section, the expression “Post Graduate Degree or diplom a in Medical Sciences”
includes the Post Graduate Deg ree or diploma in Occupational Therapy, Physiotherapy, Audiology, Speech Therapy,
Prosthetics and Orthotices.”
2 Maharashtra Ordinance No. XXV of 2009 was repealed by Mah. XXVI of 2009, s. 3(2).
3 Maharashtra Ordinance No. VI of 2010 was repealed by Mah. XVII of 2010, s. 3.
4 Maharashtra Ordinance No. XIV of 2010 was repealed by Mah. XXXV of 2010, s. 6.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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Sciences Act, 1998
MAHARASHTRA ACT No. X OF 19991
[THE MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES ACT, 1998.]
[This Act received the assent of the Governor on the 21st January 1999 ; assent was first published in
the Maharashtra Government Gazette, Extraordinary No. 10, Part IV, on the 21st January 1999.]
An Act to establish and incorporates a University of Health Science in
the State of Maharashtra and to provide for matters connected
therewith and incidental thereto.
WHEREAS it was expedient to establish and incorporate an independent University of Health
Sciences for the purposes of ensuring proper and systematic instruction, teaching, training and research
in modern medicine and Indian Systems of Medicine in the State of Maharashtra, and to have balanced
growth in the medical sciences so also an uniformity in various courses in medical faculty in the State,
and to provide for matters connected therewith and incidental thereto ;
AND WHEREAS it was considered necessary to immediately make a law for the same ;
AND WHEREAS both Houses of the State Legislature were not in session ;
AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which
rendered it necessary for him to take immediate action to make a law for the purposes aforesaid ; and,
therefore, promulgated the Maharashtra University of Health Sciences Ordinance, 1998 (Mah. Ord.
VIII of 1998), on the 3rd June 1998 ;
AND WHEREAS upon the reassembly of the State Legislature on the 20 th July 1998, the
Maharashtra University of Health Sciences Bill, 1998 (L. A. Bill No. XXXV of 1998), for converting
the said Ordinance into an Act of the State Legislature was introduced in the Maharashtra Legislative
Assembly on the 21st July 1998 and was passed by the Legislative Assembly on the 30 th July 1998 and
was then transmitted to the Legislative Council and was passed by the Legislative Council with
amendments on the 7th August 1998 ;
AND WHEREAS both Houses of the State Legislature were prorogued on the 7 th August 1998,
and therefore, it was not possible to complete the procedure laid down in article 197 (1) for the passing
of the said Bill second time by the Legislative Assembly ;
AND WHEREAS as provided under article 213( 2)(a) of the Constitution o f India, the said
Ordinance was to cease to operate after the 30 th August 1998, on which date the period of six weeks
from the date of reassembly of the State Legislature was to expire ;
AND WHEREAS it was expedient to take immediate action to continue th e operation of the
provisions of the said Ordinance by law ;
AND WHEREAS both Houses of the State Legislature were not in Session and the Governor of
Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take
immediate action to continue the provisions of the said Ordinance ; and therefore, by repealing by
withdrawal the said Ordinance, promulgated with retrospective effect, that is with effect from the 3 rd
June 1998, the Maharashtra University of Health Sciences (Cont inuance) Ordinance, 1998 (Mah. Ord.
XI of 1998), on the 29th August 1998 ;
AND WHEREAS it is expedient to replace the provisions of the Maharashtra University of
Health Sciences Ordinance, 1998 (Mah. Ord. VIII of 1998) followed by the Maharashtra University of
Health Sciences (Continuance) Ordinance, 1998 (Mah. Ord. XI of 1998) by an Act of the State
Legislature ; It is hereby enacted in the Forty-ninth year of the Republic of India as follows :—
1 For Sta tement of Objects and Reasons of the L. A. Bill No. XXXV of 1998, See Maharashtra Government Gazette ,
1998, Extraordinary, Part V, page 565.
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CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.— (1) This Act may be called the Maharashtra
University of Health Sciences Act, 1998.
(2) It extends to the whole of the State of Maharashtra.
(3) It shall be deemed to have come into force on the 3rd June 1998.
2. Definitions.— In this Act, unless the context otherwise requires,—
(1) “academic services unit ” means a University Science and instrumentation centre, academic
staff college, computer centre, University printing press or any other unit providing specialised services
for the promotion of any of the objectives of the University ;
(2) “affiliated college ” means a college imparting education in Health Sciences which has been
granted affiliation by the University ;
(3) “approved institution ” means a hospital, health centre, affiliated college or such other
institution recognised by the University as an institution in which a person may undergo training, if
any, required by a course of study before the conferral of any degree, diploma or othe r academic
distinction of the University ;
(4) “authorities” means the authorities of the University as specified by or under this Act ;
(5) “autonomy” means a privilege of the University conferred by Statutes permitting a college,
institution or a Unive rsity department to conduct academic programmes and examinations, develop
syllabus for the respective subjects and issue certificates of passing the examinations, etc., a college,
institution or a University department which has been granted autonomy shall have full academic,
administrative and financial autonomy, subject to the provisions of this Act and Statutes ;
(6) “autonomous college”, “autonomous institution” or “autonomous department ” means a
college, institution or department to which autonomy is granted and is designated to be so by Statutes ;
(7) “bodies” means the bodies of the University formed by the respective authorities ;
(8) “Central Councils ” means various Councils of Health Sciences constituted by the Central
Government ;
(9) “ Chancellor”, “Pro -Chancellor”, “Vice -Chancellor” and “Pro -Vice-Chancellor” means,
respectively, the Chancellor, the Pro -Chancellor, the Vice -Chancellor and the Pro -Vice-Chancellor of
the University ;
(10) “collaboration ” means collaborative academic activity of t he University with other
universities, academic institutions (local, regional, national or international), research institutions and
organisations ;
(11) “college ” means a college imparting education in Health Sciences conducted by the
University or affiliated to the University situated in the State of Maharashtra ;
(12) “conducted college” means a college maintained and managed by the University ;
(13) “department” means a department teaching a particular subject or a group of subjects in a
college as prescribed in Statutes ;
(14) “Director” means a head of an institution including a centre, or a school of the University as
designated by the Management Council ;
(15) “Director of Medical Education and Research”, “Director of Health Services ” and “Director
of Ayurveda” means respectively, the Director of Medical Education and Research, Maharashtra State,
the Director of Health Services, Maharashtra State and the Director of Ayurveda, Maharashtra State ;
(16) “Government” means the Government of Maharashtra ;
(17) “Health Sciences ” means modern scientific medicine in all its branches concerning
preventive, promotive, curative and rehabilitative services and includes surgery, obstetrics and
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gynaecology, 1dental science, nursing a nd other allied subjects including the Indian Systems of
Medicine in all their branches ;
(18) “hostel” means unit of residence for the students of the University maintained or recognised
by the University in accordance with the provisions of this Act ;
(19) “Indian Systems of Medicines ” includes Ayurveda, Unani, Homoeopathy, Naturopathy,
Yoga and such other disciplines as may be prescribed ;
(20) “Local Managing Committee ” means a Committee constituted for a College under the
provisions of this Act ;
(21) “Management” means the trustees, or the managing or governing body, by whatever name
called, of any trust registered under the 2Bombay Public Trusts Act, 1950 (Bom. XXIX of 1950) or any
society registered under the Societies Registration Act, 1860 (21 of 1860) under the management of
which one or more colleges or recognised institutions or other institutions are conducted and admitted
to the privileges of the University :
Provided that, in relation to any college or institution established or maintaine d by the Central
Government or the State Government or a local authority such as a Zilla Parishad, municipal council
or municipal corporation, it means, respectively, the Central Government or the State Government or
the concerned local authority that is t he Zilla Parishad, municipal council or municipal corporation, as
the case may be ;
(22) “non-vacational academic staff” means such staff as the Government may classify to be non-
vacational academic staff and includes all such staff which is complimentary to academic staff but,
shall not include the staff engaged purely in discharging administrative functions ;
(23) “Other Backward Classes ” means such classes or parts of or groups within such classes as
are declared, from time to time, by the State Govern ment to be the Other Backward Classes and
Vimukta Jatis and Nomadic Tribes ;
(24) “post-graduate department” means a department in a college or institution of higher learning,
research or specialised studies, imparting post-graduate instruction or guidance for research recognised
to be so by the University ;
(25) “prescribed” means prescribed by Statutes or Ordinance or Rules or Regulations, as the case
may be, made by or under this Act ;
(26) “principal or Dean ” means the head of a college, specialised educational institution, post -
graduate centre or other recognised institution duly approved by the University ;
(27) “recognised institution ” means an institution of higher learning, research or specialised
studies other than an affiliated college and recognised to be so by the University ;
(28) “Registrar” means the Registrar of the University appointed under section 18 and includes
Deputy Registrar and Assistant Registrar ;
(29) “ registered graduate ” means a graduate registered or deemed to be registered under this Act ;
(30) “Schedule 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, i n relation to the State of Maharashtra
under article 341 of the Constitution of India and for the purposes of this Act includes Nav-Buddhas ;
(31) “Scheduled Tribes ” means such tribes or tribal communities or parts of or groups within,
such tribes or trib al 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 ;
(32) “school” means a school of studies maintained by or recognised as such by the University ;
1 The word “pharmacy,” shall be deemed always to have been deleted by Mah. 56 of 2000, s. 2.
2 Now read as Maharashtra Public Trusts Act.
12 The Maharashtra University of Health [1999 : Mah. X
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(33) “ Statutes”, “Ordinances”, “Rules” and “ Regulations ” means, respectively, the Statutes,
Ordinances, Regulations and Rules of the University made by or under this Act ;
(34) “ student of the University ” means a person en rolled in the University for undergoing a
course of study for a degree, diploma or other academic distinctions of the University ;
(35) “ teachers ” means full time approved Demonstrators, Tutors, Assistant Lecturers, Lecturers,
Readers, Associate Professors, Professors and other persons teaching or giving instructions on full time
basis in affiliated colleges or approved institutions in the University ;
(36) “University ” means the Maharashtra University of Health Sciences, established under
section 3 of this Act ;
(37) “University department” means a department established and maintained by the University ;
(38) “University Grants Commission ” means the Commission established under section 4 of the
University Grants Commission Act, 1956 (8 of 1956);
(39) “University institution” means a centre, a school, or an institute established and maintained
by the University ;
(40) “University teacher” means a teacher appointed by the University.
CHAPTER II
THE UNIVERSITY
3. Establishment and incorporation of Un iversity.— (1) There shall be establi shed a
University by the name “ the Maharashtra Un iversity of Health Sciences ” with jurisdiction over the
whole of the State of Maharashtra.
(2) The University shall be a body corporate, by the name specified in sub -section (1) and shall
have perpetual succession and a common seal and shall sue and be sued by the said name.
(3) The University shall be competent to acquire and hold property both movable and immovable,
to lease, sell or otherwise transfer or dispose of any movable or immovable property, which may vest
in or be acquired by it for the purposes of University, and to contract and do all other things necessary
for the purposes of this Act :
Provided that, no such lease, sale or transfer of such property shall be made without the valuation
made thereof by the approved valuer appointed by the University and without the prior consent of the
Government.
(4) In all suits and other legal proceedings by or against the University, the pleadings shall be
signed and verified by the Registrar or any other person authorised in this behalf, and all process in
suits and proceedings shall be issued to and served on the Registrar.
(5) The headquarter of the University shall be located at Nashik and it may establish additional
campuses at such other places with the prior approval of the Government within the State of
Maharashtra as it may deem fit and appropriate.
(6) The University shall be both, a teaching and an affiliating University.
4. Objects of University. — The objects of the University shall be to disseminate, create and
preserve knowledge and understanding by teaching, research, extension and service and by effective
demonstration and influence of its corporate life on society, in general, and in particular the objects
shall be—
(a) to carry out its responsibility of creation, preservation and dissemination of knowledge ;
(b) to promote discipline and the spirit of intellectual inquiry and to dedicate itself as a
fearless academic community to the sustained pursuit of excellence ;
(c) to encourage individuality and diversity within a climate of tolerence and mutual
understanding ;
1999 : Mah. X] The Maharashtra University of Health 13
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(d) to promote freedom, secularism, equality and social justice as enshrined in the
Constitution of India and to be catalyst i n socioeconomic transformation by promoting basic
attitudes and values of essence to national development ;
(e) to extend the benefits of knowledge and skills for development of individuals and
society by associating the University closely with local and regional problems of development ;
(f) to carry out social responsibility as an informed and objective critic, to identify and
cultivate talent, to train the right kind of leadership in all walks of life and to help younger
generation to develop right attitudes, interests and values ;
(g) to promote equitable distribution of facilities of Health Sciences education ;
(h) to provide for efficient and responsive administration, scientific management and
develop organisation of teaching and research ;
(i) to promote acquisition of knowledge in rapidly developing and changing society and to
continually offer opportunities of upgrading knowledge, training and skills in the context of
innovations, research and discovery in all fields of human endeavour by de veloping educational
network related to Health Sciences with use of modern communication media and technologies
appropriate for a learning society ;
(j) to strive to promote competitive merit and excellence as the sole guiding criterion in all
academic and other matters relating to students ;
(k) to impart education and training to achieve the goal of physical, mental and spiritual
health of every individual ;
(l) to create better understanding between different systems of medicines through inter -
disciplinary study and research ;
(m) to establish and develop Indian Systems of Medicine so as to keep health of a healthy
individual and to cure the disease of diseased individual.
5. Powers and duties of University. — The University shall have the following powers and
duties, namely :—
(a) to make provision to enable conducted and affiliated colleges and recognised institutions
to undertake specialised studies ;
(b) to establish, maintain and manage University departments, laboratories, libraries,
museums and equipments for teaching or research ;
(c) to establish, maintain and manage departments and institutions of research, specialised
studies or academic services unit ;
(d) to organise, maintain and manage colleges, institutions, hostels, health centres, auditoria
and gymnasiums ;
(e) to provide for establishment of campuses for serving a group of affiliated colleges, and
also to provide for and maintain common resources centres in such campuses in the form of
libraries, laboratories, computer centres, and the like centres of learning :
Provided that, in case of any industry or any non -Government organisations availing
themselves of such facility of the University or such organisations providing the facility to the
University prior approval of the Government shall be obtained by the University ;
(f) to create posts of directors, principals, teachers and other teaching or non -vacation
academic posts required by the University with the prior approval of the State Government and to
prescribe their qualifications and make appointments thereto ;
(g) to appoint or recognise persons working in any other University or organisation as
teachers of the University for specified period ;
14 The Maharashtra University of Health [1999 : Mah. X
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(h) to create non -teaching skilled, administrative, ministerial and other posts and prescribe
the qualifications and pay-scales for such posts, with prior approval of the State Government and
to make appointments thereto ;
(i) to facilitate mobility of teac hers within the University and to other Universities with the
consent of the teacher concerned ;
(j) to make provision, wherever feasible in the University departments, affiliated colleges,
institutions, recognised institutions and schools, for survey and collection of statistics, data and
other particulars relevant to various developmental activities including State and National plans
evaluation of the developmental schemes with the participation of the students as a part of their
curricular activities ;
(k) to control and regulate admission of students for various courses of study in University
departments, conducted and affiliated colleges, institutions, schools and recongnised institutions ;
(l) to lay down the conditions of affiliation of colleges and recognition of institutions taking
into account the credibility of the management and the norms of academic performance of
colleges, faculties and subjects, as may be laid down from time to time, and satisfy itsel f by
periodical assessment or otherwise that those conditions are fulfilled ;
(m) to designate a University department, conducted college, an affiliated college,
institution, or school as an autonomous University department, conducted college, affiliated
college or institution or school, as the case may be, in accordance with the guidelines, if any, laid
down by the University Grants Commission ;
(n) to monitor and evaluate the academic performance of affiliated colleges and recognised
institutions for affiliation and periodical accreditation ;
(o) to inspect, where necessary, affiliated colleges and recognised institutions through
suitable machinery established for the purpose, and take measures to ensure that proper standards
of instruction, teaching an d training are maintained by them and adequate library, laboratory,
hospital, workshop and other academic facilities are provided for ;
(p) to hold and to manage trusts and endowments and institute and award, fellowships,
travelling fellowships, scholarsh ips, studentship, medals and prizes for teachers and students of
the University and colleges ;
(q) to make arrangements for promoting welfare of employees of the University ;
(r) to co -ordinate and regulate teaching and research in the affiliated colleges and
recognised institutions ;
(s) to provide for the training and quality improvement of teachers and non -teaching
employees ;
(t) to provide for periodical assessment of the performance of teachers and non -teaching
employees of the colleges, institutio ns and University in accordance with the provisions of
Statutes ;
(u) to regulate and provide for attendance of the teachers on the premises of the University
or colleges or institutions during teaching hours and beyond teaching hours as prescribed and to
prohibit teachers from taking or conducting private tution or private coaching classes ;
(v) to prescribe for conduct and discipline rules for teaching and non -teaching staff and to
ensure the enforcement thereof ;
(w) to prescribe the Code of Conduct for managements ;
(x) to establish, maintain and manage, whenever necessary,—
(i) a printing and publication department ;
(ii) university extension boards ;
(iii) information bureaus ;
1999 : Mah. X] The Maharashtra University of Health 15
Sciences Act, 1998
(iv) employment guidance bureaus ; and
(v) such other activities as may be necessary and possible to fulfill the objects of the
University ;
(y) to co -operate or collaborate with any other University, institution, authority or
organisation for research and advisory services and for such purposes to enter into appropriate
arrangement with other Universities, institutions, authorities, or organisat ions to conduct certain
courses as the situation may demand ;
(z) to rescind affiliation granted to the colleges ;
(aa) to explore the possibilities of augmenting the resources of the University by exploring
or innovating activities such as research and development, consultancy, training programmes and
providing services for different clients from i ndustry, trade or any other non -government
organisations ;
(bb) to recommend to the Government to take over, in the public interest, the management
of an affi liated college, institution or autonomous college in case where irregularities or
commissions or omissions of criminal nature by the management of such college, or institution
are prima facie evident to the committee of enquiry appointed by the University ;
(cc) to receive funds for collaboration programmes from foreign agencies subject to rules
and regulations of the Central Government and Government in that behalf ;
(dd) to lay down for teachers and University teachers, service conditions including code of
conduct, workload, norms of performance appraisal, and such other instructions or directions as,
in the opinion of the University, may be necessary in academic matters ;
(ee) to undertake development programmes in Health Sciences, research, consultancy based
projects and training programmes for outside agencies, by charging fees so as to generate
resources ;
(ff) to provide for instruction and training in such branches of medicine and allied sciences,
as may be considered suitable and to make provision for research and for the advancement and
dissemination of knowledge in Health Sciences, striving to maintain at all times highest possible
standards of academic excellence ;
(gg) to institute and award degrees, diplomas, certificates and other academic d istinctions
for persons who shall have pursued approved courses of study in a University college or an
affiliated college unless exempted therefrom in the manner prescribed and shall have passed the
prescribed examinations of the University or shall have c arried on research satisfactorily under
conditions as may be prescribed ;
(hh) to develop, upgrade and start department in medical specialities as may be required and
to provide instructions for such courses of study as it may determine ;
(ii) to hold ex aminations and to confer honorary degrees or other distinctions under
conditions as may be prescribed ;
(jj) to prescribe conditions under which the award of any degree, title, diploma and other
academic distinctions may be withheld ;
(kk) to institute, maintain and administer University colleges, hospitals and laboratories and
institutes of research library or other institution necessary to carry out the objects of the
University ;
(ll) to affiliate or recognise colleges and institutions and to withdraw such affiliation or
recognition ;
(mm) to establish, maintain and administer hostels, to recognise hostels not managed by the
University and to suspend or withdraw such recognition therefrom ;
16 The Maharashtra University of Health [1999 : Mah. X
Sciences Act, 1998
(nn) to exercise such control over the stude nts of the University, as well to secure their
health, well being and discipline and to exercise through the affiliated colleges control for similar
purposes over the students of affiliated colleges ;
(oo) to accept, hold and manage any endowments, donati ons or funds which may become
vested in it for the purposes of the University by grant, testamentary disposition or otherwise, and
to invest such endowments, donations or funds in any manner that the University may deem fit :
Provided that, no donation from a foreign country, foreign foundation or any person in such
country or foundation shall be accepted by the University, save with the approval of the
Government ;
(pp) to borrow money with or without security for such purposes, as may be approved by
the Government, from the Central Government, the University Grants Commission or other
incorporated bodies subject to the provisions of this Act ;
(qq) to fix fees and demand and collect such fees as may be prescribed ;
(rr) to undertake publication of works of merit and research pertaining to Health Sciences ;
(ss) to establish and maintain University Libraries, Research Station and Museums ;
(tt) to establish research posts and to appoint suitable persons to such posts ;
(uu) to establish suitable resid ential accommodation to the staff of the University to the
extent feasible ;
(vv) to generally to do such other acts or make such other provisions as may be deemed
necessary or desirable to further the objects of the University ;
(ww) to comply with and carry out any directives issued by Government from time to time
with reference to above powers, duties and responsibilities of the University.
6. Jurisdiction and admission to privileges of University. — (1) No college in the State of
Maharashtra imparting education in Health Sciences shall, save with the consent of the University and
the sanction of Government, be associated in any way with or seek admission to, any privileges of any
other University in India or abroad.
(2) Any such privilege enjoyed from other University before the date of commencement of this
Act by any Medical College or Institution of Health Sciences situated in the State shall be deemed to
be withdrawn with effect from such date.
(3) On and from the date of commencement of this Act, all colleges and autonomous Institutions
of Health Sciences previously admitted to the privileges of or affiliated to the Universities specified in
the Schedule appended to this Act, shall be deemed to be a dmitted to the privileges of or affiliated to,
the Maharashtra University of Health Sciences established under section 3 of this Act.
1[(4) * * * *]
2[(5) * * *]
7. University open to all irrespective of sex, creed, class, caste, place of birth, religion or
opinion. — (1) No citizen of India shall be excluded from any office of the University or from
membership of any of its authorities, bodies or committees, or from appointment to any post, or from
admission to any degree, diploma, certificate or other academic distincti on or course of study on the
ground only of sex, race, creed, class, caste, place of birth, religious belief or profession or political or
other opinion :
Provided that, the University may maintain, accredit or recognise any college or institution
exclusively for women or reserved for women.
(2) The University shall adopt Government policy and orders or directions issued from time to
time, in regard to the reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes
1 Sub-section (4) was deleted by Mah. 50 of 2005, s. 2.
2 Sub-section (5) was deleted by Mah. 50 of 2005, s. 2.
1999 : Mah. X] The Maharashtra University of Health 17
Sciences Act, 1998
for appointment to dif ferent posts of teachers and non -teaching officers and employees and for the
purpose of admission of students in the affiliated or conducted colleges, University departments,
University institutions or recognised institutions.
(3) The University shall ado pt the general policy of Government in regard to the welfare of
various categories of weaker sections of the society and minorities as directed by the Government,
from time to time.
8. Transfer of Government colleges to the University.— (1) The Government may at any time,
by notifications in the Official Gazette , transfer any Government college of Health Sciences to the
University and from the date of such transfer the said college shall be a University College.
(2) When any Government college is transfe rred to the University under sub -section ( 1) with
effect from the date on which such transfer takes place, the following consequences shall ensue,
namely :—
(i) all the assets including the properties and liabilities pertaining to the said college shall
stand transferred to, and vest in the University ;
(ii) all members of the teaching staff or other employees of the said college who
immediately before the date of such transfer were serving in or were attached to, that college shall
stand transferred to t he appropriate Excerpt shown. Open the full act in Lexace.