LexThe Maharashtra International Sports University Act, 2020.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act2020 : Mah. XXXV] 1
THE MAHARASHTRA INTERNATIONAL
SPORTS UNIVERSITY ACT, 2020
[Text as on 9th May 2023]
________________
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
UNIVERSITY
3. Establishment of University.
4. Objects of University.
5. Powers and functions of University.
6. Jurisdiction and admission to privileges of University.
7. University to be open to all caste, creed, race or class.
8. Control of State Government on University.
9. State Government to review work and progress of University.
CHAPTER III
OFFICERS OF THE UNIVERSITY
10. Chancellors and his powers.
11. Other officers of University.
12. Appointment of Vice-Chancellor.
13. Powers and duties of Vice-Chancellor.
14. Registrar.
15. Dean of Schools.
16. Powers and duties of Dean.
17. Director of Board of Examinations and Evaluation.
18. Finance and Accounts Officer.
19. Director of Knowledge Resource Centre.
CHAPTER IV
STATE COUNCIL
20. Constitution of State Council and its powers and functions.
CHAPTER V
AUTHORITIES OF UNIVERSITY
21. Authorities of University.
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22. Power of State Government to specify eligibility conditions for being member of authority
of University.
23. Governing Council.
24. Powers and duties of Governing Council.
25. Academic and Activity Council.
26. Powers and duties of Academic and Activity Council.
27. Schools of studies.
28. Board of Studies.
29. Powers and duties of Board of Studies.
30. Board of Examinations and Evaluation.
31. Powers and duties of Board of Examinations and Evaluation.
32. Powers, functions and duties of Authorities.
33. Term of office of members of Authorities.
34. Cessation of membership.
35. Disqualification for membership of Authority.
36. Ineligibility for second consecutive term.
37. Resignation of membership.
38. Procedure of meeting of authorities, bodies and committees.
39. Filling of vacancy.
CHAPTER VI
STATUTES, ORDINANCES AND REGULATIONS
40. Statutes and their subject matters.
41. Statutes how made.
42. Ordinances and their subject matters.
43. Ordinances and their making.
44. Regulations.
CHAPTER VII
GRIEVANCES OF TEACHERS AND EMPLOYEES
45. Grievances Committee and Grievances Redressal Cell.
46. Tribunal.
47. Right of Appeal.
CHAPTER VIII
ADMISSIONS, EXAMINATIONS AND EVALUATIONS
48. Admissions.
49. Disputes relating to admission.
50. Admission and evaluation.
51. Declaration of results.
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CHAPTER IX
COMMITTEES
52. Committees.
CHAPTER X
PERMISSION, AFFILIATION AND RECOGNITION
53. Affiliation.
CHAPTER XI
ENROLLMENT, DEGREE AND CONVOCATION
54. Post graduate teaching and research.
55. Enrollment of students.
56. Disciplinary powers and discipline amongst students.
57. Degrees, Diplomas, Certificates and other academic distinctions.
58. Honorary degree.
59. Convocation.
CHAPTER XII
UNIVERSITY FUNDS, ACCOUNTS AND AUDIT
60. Annual financial estimates.
61. University funds.
62. Annual accounts and audit.
63. Annual report.
CHAPTER XIII
MISCELLANEOUS
64. Authorities and officers responsible for damages.
65. Questions regarding interpretation and disputes regarding constitution of university
authority or body, etc.
66. Protection of acts and orders.
67. Delegations of powers.
68. Acts and proceedings not invalid merely on ground of defect in constitution, vacancies,
irregularity in procedure, etc.
69. Act to have over-riding effect.
70. Removal of difficulties.
71. Indemnity.
CHAPTER XIV
TRANSITORY PROVISIONS
72. Appointment of first Vice-Chancellor.
73. Transitory provisions.
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MAHARASHTRA ACT No. XXXV OF 20201
[THE MAHARASHTRA INTERNATIONAL SPORTS UNIVERSITY ACT, 2020.]
[This Act received the assent of the Governor on 28th December 2020 ;
assent first published, in the Maharashtra Government Gazette, Part VIII, on
the 28th December 2020.]
_______________
An Act to establish and incorporate an International Sports University, Maharashtra in the State
of Maharashtra, a specialized University first of its kind, to create competent personnel in
sports, to promote physical education and sports education in the areas of sports
sciences, sports medicine, sports technology, sports governing, sports
management, sports media and communication, sports coaching
and training, besides functioning as the State training center for
select sports disciplines by adopting best international practices
and for matters connected therewith or incidental thereto.
WHEREAS, it is expedient to establish and incorporate an International Sports University,
Maharashtra, in the State of Maharashtra , a specialized University first of its kind, to create competent
personnel in sports, to promote physical education and sports education in the areas of sports sciences,
sports medicine, sports technology, sports governing, sports management, sports media and
communication, sports coaching and training, besides functioning as the State training center for select
sports disciplines by adopting best international practices and for matters connected therewith or
incidental thereto, it is hereby enacted in the Seventy-first 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
International Sports University Act, 2020.
(2) It extends to the whole of the State of Maharashtra.
(3) It shall come into force on such date 2 as the State Government may, by notification in the
Official Gazette, appoint.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) ―Academic and Activity Council‖ means the Academ ic and Activity Council of the
University constituted under section 25 ;
(b) ―academic staff‖ means such categories of staff as are designated as academic staff by
the Ordinances ;
(c) ―affiliated college‖ means a college, which is under the management of any authority
other than a University and is affiliated to the University ;
(d) ―authorities‖ means the authorities of the University as specified by or under this Act ;
(e) ―Board of Studies‖ means the Board of Studies of a Department of the University
constituted under section 28 ;
(f) ―Campus‖ means the Campus of the University as may be established by it at any place
within State ;
(g) ―Chancellor‖ means the Chancellor of the University ;
1 For Statement of Objects and Reasons, see Maharashtra Government Gazette , 2020, Part V -A, Extraordinary No. 40,
dated the 14th December 2020, Pages 57-59.
2 This Act came into force on 21 st January 2021 vide SE & SD, Sankirn -3020/C.R.213/ Kriyuse-1, Maharashtra
Government Gazette Part IV B, dated the 19th January 2021.
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(h) ―choice based credit system‖ means the curricular system t hat offers multiple
interdisciplinary choices for students to select from the courses (core, elective or minor or skill -
enhancement courses) to accumulate credits as prescribed in Statutes ;
(i) ―College‖ means a College or other academic institution established or maintained by, or
admitted to the privileges of the University ;
(j) ―Dean‖ means the Head of the School ;
(k) ―Department‖ means the Department established by University under different Schools
for teaching a particular subject or a group of subjects ;
(l) ―Director‖ means the head of the Regional Centre or a head of a recognized institution ;
(m) ―employee‖ means any person appointed by the University and includes teachers and
other staff of the University and Colleges ;
(n) ―fee‖ means tuition fee, other fees and charges, including developmental charges ;
(o) ―Finance Committee‖ means the Finance Committee of the University ;
(p) ―Fund‖ means the University Fund referred to in section 61 ;
(q) ―Governing Council‖ means the Governing Council of the University constituted under
section 23 ;
(r) ―Government or State Government‖ means the Government of Maharashtra ;
(s) ―Institution‖ means an academic institution, not being a College, maintained by, or
admitted to the privileges of the University ;
(t) ―Knowledge Resource Centre‖ means a library established by the University on the
Campus or Regional Centre of the University to hold in print, electronic and audio -video format
material, monographs, reference volumes, text and review books, all types o f journals and any
other material in various format useful for education, research, extension services or for similar
purposes ;
(u) ―prescribed‖ means prescribed by Statutes or Ordinances or Regulations, as the case may
be, made by or under this Act ;
(v) ―Principal‖ means the Head of a College maintained by the University or affiliated to the
University ;
(w) ―recognized institution‖ means institution granted recognition by the University for the
purpose of conducting various courses of the University ;
(x) ―Regional Centre‖ means a Regional Centre established or maintained by the University
for the purpose of conducting various courses of the University and co-ordinating and supervising
the work of Study Centres in any region and for performing such othe r functions, as may be
conferred on such Centre by the Governing Council ;
(y) ―School‖ means a School of Studies established by the University ;
(z) ―section‖ means the section of this Act ;
(za) ―sports education‖ includes sports coaching, sports traini ng, sports sciences, sports
medicine, sports technology, sports journalism, sports governing, sports management, sports
media and communication, etc ;
(zb) ―State‖ means the State of Maharashtra ;
(zc) ―State Council‖ means the Maharashtra Council of Spor ts Education and Research,
constituted under section 20 of the Act ;
(zd) ―Statutes‖, ―Ordinances‖ and ―Regulations‖ means, respectively, the Statutes, the
Ordinances and the Regulations of the University made under the Act ;
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(ze) ―Study Centre‖ means a Centre established, maintained or recognized by the University
for the purpose of physical education, sports education, training, counselling, advising or for
rendering any other assistance required by the students ;
(zf) ―Teachers of the University‖ mean s Professors, Associate Professors, Assistant
Professors and such other persons as may be appointed for imparting instructions, training,
coaching or conducting research in the University or in any Campus, College or Institution or
Regional Centres and Study Centres, maintained by the University and are designated as Teachers
by the Ordinances ;
(zg) ―University‖ means the International Sports University, MAHARASHTRA established
and incorporated as a University under this Act ;
(zh) ―Vice-Chancellor‖ means the Vice-Chancellor of the University.
CHAPTER II
UNIVERSITY
3. Establishment of University. — (1) There shall be established a University by the name of
the ―International Sports University, Maharashtra‖.
(2) The University shall be a body corporate, b y 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 oth erwise 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 ple adings shall be
signed and verified by the Registrar or any other person authorized in this behalf, and all process in
suits and proceedings shall be issued to and served on the Registrar.
(5) The headquarters of the University shall be in Pune and it may establish or maintain
Campuses, Colleges, Regional Centres and Study Centres at such other places as it may deem fit:
Provided that, the University may, with the prior approval of the Government and approval of the
University Grants Commission, also establish Campuses and Study Centres outside State.
4. Objects of University.— The objects of the University shall be,—
(i) to create competent personnel in the field of physical education, sports sciences, sports,
medicine, sports technology, sports governing , sports management, sports media and
communication, sports coaching, sports training besides functioning as the State training centre
for select sports disciplines by adopting best international practices and for matters connected
therewith or incidental thereto ;
(ii) to provide for research and development and dissemination of knowledge in physical
education and sports education by providing specially designed academic and training
programmes in various areas of physical education and sports sciences, s ports medicine, sports
technology, sports governing, sports management, sports media and communication, sports
coaching and training, in advanced technologies of sports ;
(iii) to strengthen physical education and sports training programmes to promote spor ts
including traditional and tribal sports and games ;
(iv) to establish centres and institutions of excellence for imparting state of the art
educational training and research in the fields of physical education and sports sciences, sports
medicine, spor ts technology, sports governing, sports management, sports media and
communication, sports coaching and high performance training for all sports and games ;
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(v) to provide professional and academic leadership to other institutions in the field of
physical education and sports sciences, sports medicine, sports technology, sports governing,
sports management, sports media and communication, sports coaching and training ;
(vi) to provide vocational guidance and placement services in physical education, sports
sciences, sports medicine, sports technology, sports governing, sports management, sports media
and communication, sports coaching and training and other related fields ;
(vii) to generate capabilities for the development of knowledge, skills and competen ces at
various levels in the fields of physical education, sports sciences, sports medicine, sports
management, sports technology and high performance training for all sports and games ;
(viii) to generate capabilities to provide infrastructure of internat ional standard for sports
education, training and research in the areas related to physical education, sports sciences, sports
medicine, sports technology, sports governing, sports management, sports media and
communication, sports coaching and high performance training for all sports and games ;
(ix) to prepare highly qualified professionals in the fields of physical education, sports
sciences, sports medicine, sports technology, sports governing, sports management, sports media
and communication, sports c oaching and high performance training for all sports and games and
sports governing education ;
(x) to serve as a Centre of Excellence for the elite and other talented sports persons of all
sports and games and innovation in physical education and sports education and to carry out,
endorse and propagate research ;
(xi) to function as a leading resource centre for knowledge and development in the areas of
physical education, sports sciences, sports medicine, sports technology, sports governing, sports
management, sports media and communication, sports coaching and high performance training
for all sports and games ;
(xii) to provide international collaboration in the fields of physical education, sports
sciences, sports medicine, sports technology, sports governing, sports management, sports media
and communication, sports coaching and high performance training for all sports and games ;
(xiii) to establish close linkage with sports academies, Schools, Colleges, sports and
recreation clubs, sports associat ions and international federations for the purpose of teaching,
training and research in physical education and sports sciences, sports medicine, sports
technology, sports governing, sports management, sports media and communication, sports
coaching and high performance training for all sports and games ;
(xiv) to train talented athletes so as to help them to evolve into elite athletes of State,
National and International level ;
(xv) to make India and the State of Maharashtra a sporting power ;
(xvi) to provide a comprehensive centre for evaluation of sports person and expertise ;
(xvii) such other objects, not inconsistent with the provisions of this Act, which the State
Government may, by notification in the Official Gazette, specify in this behalf.
5. Powers and functions of University. — (1) The University shall have the following powers
and functions, namely :—
(i) to plan, design, develop and prescribe courses of study and conduct appropriate academic
and training programmes in physical education an d sports education including sports sciences,
sports medicine, sports technology, sports governing, sports media and communication, sports
coaching and other related fields and to provide for instruction and training in such branches of
learning as the University may, from time to time, determine and to make provisions for research
and for the advancement and dissemination of knowledge ;
(ii) to grant, subject to such conditions as the University may determine, diplomas or
certificates to, and confer degre es or other academic distinctions on, persons, on the basis of
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examinations, evaluation or any method of testing, and to withdraw any such certificates,
diplomas, degrees or other academic distinctions for good and sufficient cause ;
(iii) to provide oppor tunities to the students of the University to participate in the sports
tournaments and competitions in co -ordination with Maharashtra Olympic Association,
established International Sports Federations, National Sports Federations, Indian Olympic
Association and Association of Indian Universities and any recognized sports association dealing
with any individual or a group of sports ;
(iv) to have liaison or membership with various national, international professional sports
organizations or bodies ;
(v) to establish and maintain, with the prior approval of the State Government, such
Campuses, Regional Centres, Study Centres specialized laboratories or other units for research,
instruction and training as are, in the opinion of the University, necessary for t he furtherance of
its objects ;
(vi) to initiate under graduate, post graduate, research, innovation and skill development
programme related to sports education and physical education ;
(vii) to establish, maintain Colleges, Schools, Campuses, Regional Cen tres and Study
Centres and affiliated colleges and recognized institutions in the manner laid down by the
Statutes;
(viii) to confer honorary degrees or other distinctions in the manner prescribed by the
Statutes ;
(ix) to create posts of Principals, Profe ssors, Associate Professors, Assistant Professors and
other teaching or academic posts, required by the University and to appoint persons to such posts
of Principals, Professors, Associate Professors, Assistant Professors or other teaching or academic
posts ;
(x) to appoint persons working in any other University or academic institution or a reputed
sports organization, including those in a University or a sports organisations located outside India
for a specified period, as visiting professors or coaches or trainers or consultants ;
(xi) to create administrative, ministerial and other posts and to make appointments thereto ;
(xii) to collaborate or develop linkages with any other University or authority or Institution
of higher learning, including those located outside the country, in such manner and for such
purposes as the University may determine ;
(xiii) to provide facilities through the distance education system to such persons and in such
manner as may be prescribed by the Statutes ;
(xiv) to inst itute and award fellowships, scholarships, studentship, medals and prizes for
raising academic and research standards ;
(xv) to organize and to undertake studies, training and extension services ;
(xvi) to make provisions for research and advisory service s and for that purpose, to enter
into such agreements with other institutions, industrial or other organizations, as the University
may deem necessary ;
(xvii) to organize and conduct induction programmes, orientation programmes, refresher
courses, workshops, seminars and other programmes for teachers, trainers, coaches, evaluators,
other academic staff and students ;
(xviii) to conduct innovative experiments and promote new methods and technologies in the
fields of physical education, sports sciences, sports medicine, sports technology, sports governing
and other related fields ;
(xix) to purchase or to take on lease any land or building or sports complex or sports
infrastructure and scientific sports research equipment or indoor stadium or works which m ay be
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necessary or convenient for the purposes of the University, on such terms and conditions as it
may think fit and proper and to construct, alter and maintain any such building or work ;
(xx) to collaborate with any national and international sport in stitutions or organizations for
imparting specific training to students ;
(xxi) to enter into Memorandum of Understanding (MOU) with sport institutions or
organizations, for imparting training, infrastructure facilities sharing, method of evaluation, award
of degrees, diplomas and certificates, etc ;
(xxii) to hire services of world class trainers and coaches ;
(xxiii) to hire staff on contract (teaching, non -teaching, technical, trainers and coaches) for
short term and long term basis ;
(xxiv) to start a ny new allied course or research programme or diploma or training program
and discontinue any course or training programme ;
(xxv) to provide training, coaching and other back up to high level sports persons for
achieving success in different national and international sports competitions ;
(xxvi) to appoint on contract or otherwise visiting professors, emeritus professors,
consultants, trainers, coaches and such other persons who may contribute to the advancement of
the objects of the University ;
(xxvii) to determine standards of admission to the University, which may include an
entrance examination, evaluation or any other method of testing ;
(xxviii) to demand and receive payment of fees and other charges ;
(xxix) to provide and supervise the residences of the students of the University and to make
arrangements for promoting their health and general welfare ;
(xxx) to lay down conditions of service of all categories of employees, including their code
of conduct ;
(xxxi) to regulate and enforce discipline among the students and the employees, and to take
such disciplinary measures in this regard as may be deemed by the University to be necessary ;
(xxxii) to make arrangements for promoting the health and general welfare of the
employees;
(xxxiii) to receive benefactions, donations and gifts and to acquire, hold and manage, and to
dispose of, with the previous approval of the State Government, any property, movable or
immovable, including trust and endowment properties, for the purposes of the University ;
(xxxiv) to borrow, with the previous approval of the State Government, on the security of the
property of the University, money for the purposes of the University ;
(xxxv) to provide for the preparation of instructional and training materials, including films,
cassettes, tapes, video cassettes and other software ;
(xxxvi) to recognise persons for imparting instructions in any affiliated College, recognized
institution, School, Campuses, Regional Centres or Study Centres admitted to the privileges of
the University ;
(xxxvii) to invest the funds of the University in or upon such securities and transpose any
investment from time to time in the nationalized banks in the interest of the University ;
(xxxviii) to execute conveyances regarding transfers, mortgages, leases, licenses, agreements
and other conveyances in respect of the property, movable or immovable, including Government
securities, belonging to the University or to be acquired for the purposes of the University, after
taking prior permission of the State Government ;
(xxxix) to act as a technical advisory body to the Government of Maharashtra and other
States, National Organizations, established State and National Sports Federations, institutes on all
matters related to sports ;
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(xl) to give effect to the procedures and standards provided under the National Sports Talent
Search and Identification Scheme and any other identified scheme ;
(xli) to confer autonomous status on affiliated College or recognised Institution in the
manner laid down by the Statutes ;
(xlii) to admit to its privileges any College or Institution in or outside the State subject to
such conditions as may be laid down by the Statutes:
Provided that, no College or Institution shall be so admitted except with the prior approval
of the State Government; and
(xliii) to do all such other acts and things as may be necessary, incidental or conducive to the
attainment of all or any of its objects.
(2) In exercising its powers referred to in sub -section ( 1), it shall be the endeavour of the
University to maintain an all-India character and high standards of teaching, training and research, and
the University shall, among other measures which may be necessary for the said purpose, take, in
particular, the following measures, namely:—
(i) admissions of students shall be made on all -India basis through appropriate procedures
approved by the Governing Council of the University and also making provision for admission of
certain percentage of students from the Maharashtra, as may be recommended by the Academic
and Activity Council and approved by the Governing Council ;
(ii) foreign students shall be admitted by the University to various courses and programmes
as per the policy and schemes of the Government of India and the procedure approved b y the
Governing Council ;
(iii) semester system, continuous evaluation and choice -based credit system shall be
introduced and the University shall enter into agreement with other universities and academic
institutions for credit transfer and joint degree or duel degree programmes ;
(iv) innovative courses and programmes of studies shall be introduced with a provision for
periodic review and restructuring ;
(v) accreditation shall be obtained from the National Assessment and Accreditation Council
(NAAC) or any other accrediting agency at the national level ;
(vi) e-governance shall be introduced with effective governing information.
6. Jurisdiction and admission to privileges of University. — (1) The jurisdiction of the
University shall extend to the whole of the State of Maharashtra.
(2) If a College or Institution, public or private, Indian or foreign, seeks to be associated with or
be admitted to the privileges of the University, such association or admission may be permitted with
the sanction of the State Government and consent of the concerned University.
(3) Any such privilege enjoyed from any other University before the date of such association or
admission by any college or institution situated in the State shall be deemed to be withdrawn with
effect from such sanction and permission.
7. University to be open to all caste, creed, race or class. — (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 distinction 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 establish, maintain, accredit or recognize any college or
institution exclusively for women, or reserved for women.
(2) The University shall adopt Government policy and orders issued, from time to time, in regard
to the reservation for Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic
Tribes and Other Backward Classes for appointment to different posts of teachers and non -teaching
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employees and for the purpose of admission of students in the aff iliated or conducted or community
Colleges, University Departments, University Institutions or recognized institutions.
(3) The University shall adopt with the general policy of the State Government in regard to the
welfare of various categories of weaker sections of the society, minorities, women and persons with
disability as directed by the State Government, from time to time.
8. Control of State Government on University. — (1) Without prior approval of the State
Government, the University shall not,—
(a) create new posts of teachers, officers or other employees ;
(b) revise the pay, allowances, post -retirement benefits and other benefits of its teachers,
officers and other employees ;
(c) grant any special pay, allowance or other extra remuneration of any description
whatsoever, including ex-gratia payment or other benefits having financial implications, to any of
its teachers, officers or other employees ;
(d) divert any earmarked funds received for any purpose, other than that for which it was
received ;
(e) transfer by sale or lease of immovable property ;
(f) incur expenditure on any development work from the funds received from the State
Government or University Grants Commission or any person or body for the purposes other than
the purposes for which the funds are received ;
(g) take any decision regarding affiliated colleges resulting in increased financial liability,
direct or indirect, for the State Government.
(2) The University shall be competent to incur expenditure, in consonance with the p olicies and
directives of the State Government issued from time to time, from the funds received from,—
(a) various funding agencies without any share or contribution from the State Government ;
(b) contributions received from individuals, industries, ins titutions, organizations or any
person whosoever, to further the objectives of the University ;
(c) contributions or fees for academic or other services offered by the University for aided
and self-supporting academic programmes ;
(d) development fund, o r any other fund established by the University; for the purposes
of,—
(i) creation of posts in various cadres;
(ii) granting pay, allowances and other benefits to the posts created through its own
funds provided those posts are not held by such persons, wh o are holding the posts for
which Government contribution is received;
(iii) starting any academic programmes on self-supporting basis;
(iv) granting remunerations or incentives to its employees for performing any task
assigned to them other than their regular duties and responsibilities ;
(v) incurring expenditure on any development work and on welfare activities of its
students and employees:
Provided that, there is no financial liability, direct or indirect, immediate or in future,
on the State Government.
(3) The State Government may, in accordance with the provisions contained in this Act, for the
purpose of securing and maintaining uniform standards in the University, by notification in the Official
Gazette, prescribe a Standard Code providing for th e classification, manner and mode of selection,
appointment, induction and advance training, field exposure, deputation and reservation of post in
favour of members of the Scheduled Castes, Scheduled Tribes, De -notified Tribes ( Vimukta Jatis ),
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Nomadic Trib es, and Other Backward Classes, duties, workload, pay, allowances, post -retirement
benefits, other benefits, conduct and disciplinary matters and other conditions of service of the officers,
teachers and other employees of the University and the teachers a nd other employees in the affiliated
colleges and recognized institutions (other than those managed and maintained by the State
Government, Central Government and the local authorities) and the provisions for absorption of
teachers and employees in the University Departments, affiliated or conducted colleges and institutions
who are aided and rendered surplus. However, the unaided teachers and employees who are rendered
surplus in the University Departments, affiliated or conducted colleges and institutions shall not be
eligible, for absorption at the aided vacancies in the University affiliated or conducted colleges and
institutions. Where such Code is prescribed, the provisions made in the Code shall prevail, and the
provisions made in the Statutes, Ordinances and Regulations made under this Act, for matters included
in the Code shall, to the extent to which they are inconsistent with the provisions of the Code, be
invalid.
(4) The qualifications and experience for the purpose of appointment of non -teaching employees
in the University, affiliated colleges and recognized institutions (other than those managed and
maintained by the State Government, Central Government and the local authorities) shall be as may be
specified by the Government, by an order published in the Official Gazette.
(5) Notwithstanding anything contained in this Act, if the circumstances so require and the State
Government considers it necessary to do so, it may appoint, on deputation, a suitable person possessing
the requisite qualifications to perform the duties of the Registrar, Finance and Accounts Officer or the
Director of the Board of Examinations and Evaluation, for a period of not more than one year at a time
and not more than three years in the aggregate.
(6) The State Government through any officer not below the rank of Director, Sports and Youth
Welfare shall have right to cause inspection of any affiliated, conducted, or autonomous college,
recognized institution or University Department or Campus or Regional Centre or Study Centre.
(7) In case of failure of the University to exercise powers or perform duties specified in section 5,
or where the University has not exercised such powers or performed such duties adequately, or where
there has been a failure to comply with any order issued by the State Government, or under any other
circumstances as the State Government may deem fit, the State Government may issue a directive to
the University for proper exercise of such powers or performance of such duties or comply with the
order; and it shall be the duty of the University to comply with such direction. In case the University
fails to comply with the directives, the State Government shall call upon the University to give reasons
in writing as to why the directives were not complied with. If the State Government is not satisfied
with the explanation, it may refer the matter to the Chancellor for taking necessary action under
sub-section (3) of section 10.
(8) The State Government shall carry out test audit or full audit of the accoun ts of a University,
College, School, Institution, Campus, Regional Centre, Study Centre, regularly at such intervals as it
may deem fit.
9. State Government to review work and progress of University.–– (1) The State Government
may, from time to time, app oint one or more persons to review the work and progress of the
University, including Colleges, Institutions, Schools, Campuses, Regional Centres, Study Centres
maintained by it, and to submit a report thereon; and upon receipt of that report, the State Go vernment
may, after obtaining the views of the Governing Council thereon through the Vice -Chancellor, take
such action and issue such directions, as it considers necessary, in respect of any of the matters dealt
with in the report and the University shall abide by such action and be bound to comply with such
directions.
(2) The State Government shall have the right to cause an inspection to be made by such person
or persons, as it may direct, of the University, its buildings, sports complexes, libraries, la boratories
and equipment, and of any College, Institution, School, Campus, Regional Centre or Study Centre
maintained by the University; and also of the examinations, teaching and other work conducted or done
by the University and to cause an inquiry to be made in like manner in respect of any matter connected
with the administration or finances of the University, Colleges, Institutions, Schools, Campus,
Regional Centres or Study Centres.
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Sports University Act, 2020
(3) The State Government shall, in every matter referred to in sub -section (2), give notice of its
intention to cause an inspection or inquiry to be made, to the University, and the University shall have
the right to make such representations to the State Government, as it may consider necessary.
(4) After considering the r epresentations, if any, made by the University, the State Government
may cause to be made such inspection or inquiry as is referred to in sub-section (3).
(5) Where any inspection or inquiry has been caused to be made by the State Government, the
University shall be entitled to appoint a representative, who shall have the right to be present and be
heard at such inspection or inquiry.
(6) The State Government may, if the inspection or inquiry is made in respect of the University or
any College, Institution, School, Campus, Regional Centre or Study Centre established or maintained
by it, address the Vice -Chancellor with reference to the result of such inspection or inquiry together
with such views and advice with regard to the action to be taken thereon, as t he State Government may
be pleased to offer, and on receipt of address made by the State Government, the Vice-Chancellor shall
communicate to the Governing Council the views of the State Government with such advice as the
State Government may offer upon the action to be taken thereon.
(7) The Governing Council shall communicate through the Vice -Chancellor to the State
Government such action, if any, as it proposes to take or has been taken upon the result of such
inspection or inquiry.
(8) Where, the Govern ing Council does not, within a reasonable time, take action to the
satisfaction of the State Government, it may, after considering any explanation furnished or
representation made by the Governing Council, issue such directions, as it may think fit, and th e
Governing Council shall comply with such directions.
(9) Without prejudice to the foregoing provisions of this section, the State Government may, by
order in writing, annul any proceeding of the University which is not in conformity with the provisions
of this Act or the Statutes or the Ordinances :
Provided that, before making any such order, the State Government shall call upon the
Vice-Chancellor to show cause why such an order should not be made, and, if any cause is shown
within a reasonable time, it shall consider the same.
(10) The State Government shall have such other powers, in respect of the affairs of the
University, as may be prescribed by the Statutes.
CHAPTER III
OFFICERS OF THE UNIVERSITY
10. Chancellors and his powers. –– (1) The Governor of Maharashtra shall be the Chancellor of
the University and the Chancellor, by virtue of his office, shall be the Head of the University.
(2) The Chancellor, when present, shall preside over the convocation of the University and may
issue directions to t he Vice-Chancellor to convene the meeting of any authority of the University for
specific purposes, whenever necessary, and the Vice -Chancellor shall submit the minutes of such
meeting to the Chancellor for his perusal.
(3) The Chancellor,––
(a) shall, on receiving a reference from the State Government under sub -section ( 7) of
section 8 in such matter; or
(b) may, in any matter suo motu or otherwise,
call for a report or an explanation or such information and record relating to such matter or any
matter or affairs of the University, and shall, after considering such report or explanation, or
information or record, issue such directions thereupon as may be deemed fit in the interest of the
University or student or larger interest of the public, and his direct ions shall be final and shall be
complied with by the University forthwith.
2020 : Mah. XXXV] The Maharashtra International 15
Sports University Act, 2020
(4) The Chancellor may, after taking report in writing from the Vice -Chancellor, suspend or
modify any resolution, order or proceeding of any authority, body, committee or officer which, in his
opinion, is not in conformity with this Act, Statutes, Ordinances or Regulations made thereunder, or is
not in the interest of the University and the University, authority, body, committee and officer, shall
comply with the same :
Provided th at, before making any such order, the Chancellor shall call upon the University,
authority, body, committee or, as the case may be, officer to show cause why such an order should not
be made, and if any cause is shown, within the time fixed by the Chancellor, he shall consider the same
and wherever he deems it necessary, after consulting the State Government, decide the action to be
taken in the matter, and his decision shall be final.
(5) Where, in the opinion of the Chancellor, the conduct of any nominate d or appointed or
co-opted member is detrimental to the smooth functioning of the University or any authority or body or
committee, he may, after giving such member an opportunity to offer his explanation in writing and
after considering such explanation, if any, and satisfying himself that, it is necessary so to do,
disqualify such member or suspend him for such period, as he may deem fit.
(6) The Chancellor shall, exercise such other powers and perform such other duties, as may be
conferred upon or vested in him by or under this Act.
11. Other officers of University. — The following shall be the officers of the University,
namely:-
(1) the Vice-Chancellor ;
(2) the Registrar ;
(3) the Dean of Schools ;
(4) the Finance and Accounts Officer ;
(5) the Director of Board of Examinations and Evaluation ;
(6) the Director of Knowledge and Resource Centre; and
(7) such other officers as may be declared by the Statutes to be the officers of the
University.
12. Appointment of Vice-Chancellor.— (1) There shall be a Vice-Chancellor who shall be the
principal academic and executive officer of the University and ex-officio Chairperson of the Governing
Council, Academic and Activity Council, Board of Examinations and Evaluation, Finance and
Accounts Committee, and sh all preside in the absence of the Chancellor at any convocation for
conferring degrees :
Provided that, first Vice-Chancellor shall be appointed by the State Government.
(2) Save as otherwise provided, pay and allowances, terms and conditions of service of the
Vice-Chancellor shall be such, as may be determined by the State Government, from time to time.
(3) The Vice-Chancellor shall be appointed by the Chancellor in the following manner:—
(a) There shall be a committee consisting of the Excerpt shown. Open the full act in Lexace.