LexThe Maharashtra COEP Technological University Act, 2022.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act2022: Mah. XXXV] 1
THE MAHARASHTRA COEP TECHNOLOGICAL UNIVERSITY
ACT, 2022
[Text as on 27th April 2023]
—————
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title and commencement.
2. Definitions.
3. Incorporation of University.
4. Objects of University.
5. Powers and duties of University.
6. University open to all irrespective of sex, race, creed, class, caste, place of birth, religion or
opinion.
7. Control of State Government on University.
8. Chancellor and his powers.
9. Chairman of the Board of Governance, his appointment and powers and duties.
10. Other officers of University.
11. Vice-Chancellor and his appointment.
12. Powers and duties of Vice Chancellor.
13. Registrar and his powers and duties.
14. Dean of school.
15. Director, Board of Examinations and Evaluation and his powers and duties.
16. Director Board of Research, Innovation, Incubation and Linkages and his powers and
duties.
17. Director, Board of Students‘ Development and his powers and duties.
18. Director of Knowledge Resource Centre and his powers and duties.
19. Finance and Accounts Officer and his powers and duties.
20. Officers, members of authorities, committees, bodies and employees of University to be
public servants.
21. Lien of other officers appointed on tenure post and their retirement.
22. Authorities of University.
23. Board of Governance.
24. Powers and duties of the Board of Governance.
25. Academic Council.
26. Powers and duties of Academic Council.
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27. School Councils.
28. Functions and duties of School Councils.
29. Board of Examinations and Evaluation.
30. Functions and duties of Board of Examinations and Evaluation.
31. Board of Research, Innovation, Incubation and Linkages.
32. Functions and duties of Board of Research, Innovation, Incubation and Linkages.
33. Board of Students‘ Development.
34. Functions and duties of Board of Students‘ Development.
35. Powers, functions and duties of authorities.
36. Term of office of members of authority.
37. Cessation of membership.
38. Disqualification for membership of authority.
39. Conclusiveness of decision of authority.
40. Resignation of membership.
41. Meetings of authorities.
42. Filling of vacancy.
43. Statutes and their subject matters.
44. Making of Statutes.
45. Ordinances and their subject matters.
46. Ordinances and their making.
47. Regulations.
48. Grievances Redressal Committee.
49. University and College Tribunal.
50. Admissions.
51. Disputes relating to admissions.
52. Examination and evaluation.
53. Declaration of results.
54. Examinations and evaluation not invalid for non-compliance with schedule.
55. Sports and extracurricular activities.
56. Councils and Committees.
57. Students‘ Council.
58. Finance and Accounts Committee.
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59. Buildings and Works Committee.
60. Purchase Committee.
61. Knowledge Resource Committee.
62. Fee Fixation Committee.
63. Selection and appointment committee for appointment of University teachers.
64. Internal Quality Assurance Committee.
65. Filling temporary vacancies of University teachers.
66. Selection committees for officers and employees of University.
67. Other Committees.
68. Teaching and research.
69. Enrolment of students.
70. Disciplinary powers and discipline amongst students.
71. Degrees, diplomas, certificates and other academic distinctions.
72. Honorary degree.
73. Convocation.
74. Annual financial estimate.
75. University funds.
76. Annual accounts and audit.
77. Annual report.
78. Authorities and officers responsible for damages.
79. Teacher or a non-teaching employee of University not to be disqualified.
80. Questions regarding interpretation and disputes regarding constitution of University
authority or body, etc.
81. Protection of acts and orders.
82. Delegation of powers.
83. Acts and proceedings not invalid merely on ground of defect in constitution,
vacancies, irregularity in procedure, etc.
84. Appointment of Commission.
85. Provisions for existing employees in other Government Engineering College and
College of Engineering Pune.
86. Provisions relating to continuance of officers and constitution of authorities.
87. Savings.
88. Removal of difficulties.
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LIST OF AMENDMENT ACTS
1. Amended by Mah. 16 of 2023
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Act, 2022
MAHARASHTRA ACT No. XXXV of 20221
[THE MAHARASHTRA COEP TECHNOLOGICAL UNIVERSITY ACT, 2022]
[This Act received the assent of the Governor on the 9th May 2022; assent first published in the
Maharashtra Government Gazette, Part VIII, on the 10th May 2022.]
An Act to establish and incorporate the COEP Technological University as a specialised
technological unitary public university, to collaborate with research industries and corporate
industrial associates, to provide vertical mobility to students undergoing technical education in
high growth sectors and to prepare students towards gainful employment, to provide scientific
and technology management and develop organisation of teaching, learning, training, research,
consultancy, testing and extension, to establish centre of excellence, research park with industries
and to give effect to the objects envisaged in the new education policy and for matters connected
therewith or incidental thereto.
WHEREAS, it is expedient to establish and incorporate the COEP Technological University as a
specialised technological unitary public university, to collaborate with research industries and
corporate industrial associates, to provide vertical mobility to students undergoing technical education
in high growth sectors and to prepare students toward s gainful employment, to provide scientific and
technology management and develop organisation of teaching, learning, training, research,
consultancy, testing and extension, to establish centre of excellence, research park with industries and
to give effect to the objects envisaged in the new education policy and for matters connected therewith
or incidental thereto, it is hereby enacted in the Seventy -third Year of the Republic of India as
follows :—
CHAPTER I
PRELIMINARY
1. Short title and commencement. — (1) This Act may be called the Maharashtra COEP
Technological University Act, 2022.
(2) 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,—
(1) ―Academic Council‖ means the Academic Council of the University ;
(2) ―All India Council for Technical Education ‖ means the All India Council for Technical
Education established under the All India Council for Technical Educat ion Act, 1987 (52 of
1987) ;
(3) ―alumni‖ means former students of the University and includes former students of the
Government College of Engineering, Pune ;
(4) ―appointed date‖ means the date appointed under sub-section (2) of section 1 ;
(5) ―authorities‖ means the authorities of the University as specified by or under this Act ;
(6) ―Board of Governance‖ means the Board of Governance of the University ;
(7) ―centre ‖ means a centre established, managed and maintained by the University as
prescribed by the Statutes ;
1 For Statement and Objects and Reasons, see Maharashtra Government Gazette , Part VA, dated the 24 th March 2022,
pages 75-76.
2 This Act came into force on 21 st June 2022, vide G.N.,H & T.E.D, Sankirn - 1111/ (36/20) / TE -2., 21st June 2022,
Maharashtra Government Gazette, Part IV B, dated 23rd June 2022.
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(8) ―Chancellor‖ or ― Vice-Chancellor‖ means, respectively, the Chancellor or the Vice -
Chancellor of the University ;
(9) ―choice based credit system ‖ means the curricular system that offers multiple inter -
disciplinary choices for students to select from the courses (core, elective or minor or soft skill or
skill enhancement courses, etc.) to accumulate credits as prescribed in the Statutes ;
(10) ―collaboration ‖ means collaborative academic activity of the University with other
universities, academic institutions including local, regional, national or international institutions,
research institutions and organizations in the field of science and technology, agriculture,
industry, trade and commerce, sports, social, cultural, and any other field ;
(11) ―Dean‖ means the Dean of the School of the University ;
(12) ― De-notified Tribes ( Vimukta Jatis)‖ means tribes declared as such by the State
Government, from time to time ;
(13) ―department‖ means a department established by the Un iversity for teaching a
particular subject or a group of subjects in the University ;
(14) ―Economically Weaker Section ‖ means any Economically Weaker Section as notified
by the State Government, from time to time ;
(15) ―existing college‖ means the Government College of Engineering, Pune (COEP) ;
(16) ―fee‖ means tuition fees, other fees and charges, including developmental charges to be
collected by the University ;
(17) ―Head of the University Department‖ or ―Head of the University Centre‖ means a Head
of the University Department or Head of the University Centre ;
(18) ―higher education ‖ means the pursuit of knowledge beyond learning at the stage of
higher secondary school education ;
(19) ―hostel‖ means a place of residence for the students of the University, provided,
established, maintained, by the University ;
(20) ―inter -disciplinary studies ‖ means the combined academic studies and research in
different disciplines as prescribed by Statutes ;
(21) ―Knowledge Resource Centre ‖ means a library established by the University on the
campus or sub -campuses of the University to hold in print, electronic and audio -video format
material, monographs, reference volumes, texts and review books, a ll types of journals and any
other material in various format useful for education, research, extension services or for similar
purposes ;
(22) ―multi-disciplinary studies‖ means the combined academic and research programs in
different streams of a particular discipline as prescribed by the Statutes ;
(23) ―Nomadic Tribes ‖ means tribes wandering from place to place in search of their
livelihood, as declared by the State Government, from time to time ;
(24) ― non-vacation academic staff ‖ means such staff as the Board of Governance may
classify to be non -vacation 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, provided that these shal l not be in contravention of the State Government policies in
this regard ;
(25) ―Other Backward Classes ‖ means any socially and educationally backward classes of
citizens as declared by the State Government and includes Other Backward Classes declared by
the Government of India in relation to the State of Maharashtra, from time to time ;
(26) ―prescribed‖ means prescribed by Statutes or Ordinances or Regulations, as the case
may be, made by or under this Act ;
(27) ―Registrar‖ means the Registrar of the University ;
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(28) ―regulatory authorities‖ means the regulatory authority established by the Government
of India, from time to time, in respect of professional education ;
(29) ―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 ;
(30) ― 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 ;
(31) ―School‖ means a school of studies maintained and managed by the University ;
(32) ― Special Backward Categor y‖ means socially and educationally backward classes of
citizens declared as a Special Backward Category by the State Government ;
(33) ―State‖ means the State of Maharashtra ;
(34) ―State Government‖ or ―Government‖ means the Government of Maharashtra ;
(35) ―Statutes‖, ―Ordinances‖ and ―Regulations‖ means, respectively, the Statutes,
Ordinances and Regulations of the University, made by or under this Act ;
(36) ―student ‖ means an i ndividual who is admitted and registered for any academic
programme of the University ;
(37) ―sub-Campus‖ means a comprehensive inherent independent unit of the University for
decentralization of academic, administrative, research and extension activities , with the objective
of improving efficiency and effectiveness.
(38) ―teacher‖ means full -time approved professor, associate professor, assistant professor,
in any school, centre, department or sub-campus of the University.
(39) ―University‖ means the COEP Technological University established under section 3 of
this Act ;
(40) ―University Grants Commission‖ means the University Grants Commission established
under the University Grants Commission Act, 1956 (3 of 1956).
CHAPTER II
UNIVERSITY
3. Incorporation of University. — (1) With effect from the appointed date, the existing
Government College of Engineering, Pune (COEP) shall, stand constituted as a non -affiliating unitary
University, by the name of the ―COEP Technological University ‖.
(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) In all suits and other legal proceedings by or against the Universit y, the pleadings 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.
(4) The headquarter of the University shall be at Pune, Maharashtra.
(5) The jurisdiction of the University shall extend to the whole of the State of Maharashtra.
(6) The University shall be competent to acquire and hold property, both movable and
immovable, to transfer by way of lease, sell, mortgage, leave and license, gift, Memorandum of
Understanding (MoU) or otherwise or dispose of any movable or immovable property, which may vest
in or be acquired by it for the purposes of the University, and to contract and do all other things
necessary for the purposes of this Act :
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Provided that, no such transfer by way of lease, sell, mortgage, leave and license, gift,
Memorandum of Understanding (MoU) or otherwise or dispose of such property shall be made without
the valuation made thereof by the approved valuer app ointed by the University and without the prior
permission of the State Government :
Provided further that, no prior permission of the State Government shall be required under the
first proviso, where the transfer of immovable property is temporarily made for for the period upto ten
years or ten years in aggregate for activities as may be required to fulfill in furtherance of the objects of
the University and for renewal of such transfer beyond ten years, the prior permission of the State
Government shall be necessary.
(7) On and from the appointed date,—
(a) the control and management of the existing college together with the control and
management of all properties and assets including any cash balance held by the existing college
or on its account, whether in deposit with any Bank or otherwise pertaining t hereto, shall stand
transferred to, and vest in, the University ;
(b) save as provided in this section, all rights, powers and privileges, duties, debts, liabilities
and obligations of the existing college contractual or otherwise, arising or accrued or i ncurred in
relation to the affairs of the existing college, shall stand transferred to, and vest in, the University ;
(c) any doubt or difference in regard to transfer of any asset or liability under foregoing
clauses shall be referred to the Government, through Director of Technical Education, and the
decision of the State Government thereon shall be final.
(8) The properties, assets and rights transferred to the University by virtue of sub -section ( 7),
shall continue to be utilized for the purposes for which they were being utilized or were intended to be
utilized immediately before the appointed date.
(9) On and with effect from the appointed date,—
(a) the existing college shall stand de -affiliated in a phased manner from the Savitribai
Phule Pune University, Pune :
Provided that, the students who have taken the admission prior to the appointed date, shall
continue with the privileges of the Savitribai Phule Pune University, Pune, till the completion of
their existing courses and get degrees or awards of the Savitribai Phule Pune University, Pune ;
(b) for the students of existing college, the Savitribai Phule Pune University, Pune shall
make arrangement for conferment of the corresponding degree, diploma and other academic
distinction, on the basis of the result of such examination.
4. Objects of University. — The objects of the University, in general, shall be to disseminate,
create and preserve knowledge and understanding by teaching, research and development, skill
development, training and education, extension and service in engineering and technology in general,
and in particular, the objects relating thereto shall be,—
(i) to promote education, research and training in engineering and technology, including
information technology and its application, architecture, planning, management and applied
sciences for the advancement of knowledge and for the betterment of society ;
(ii) to make provision for research and for the advancement and dissemination of
knowledge, and generally to cultivate and promote the engineering and technology, pure and
applied sciences, liberal arts, humanities and social sciences, finance and accounts ma nagements,
different forms of medicine, law, physical education and other branches of learning and culture
and their multi-disciplinary and interdisciplinary areas ;
(iii) to provide facilities and opportunities for graduate and postgraduate education, Ph .D.
and research in the field of engineering and technology, including information technology and its
application, architecture, planning, management and applied sciences and by instruction, training,
research, development and extension and by such other means as the University may deem fit ;
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(iv) to serve as a centre for fostering co -operation and interaction between the academic and
research community on the one hand and industry on the other ;
(v) to organize exchange programmes with other institutions of repute in India and abroad
with a view to keeping abreast of the latest developments in relevant areas of teaching and
research ;
(vi) to create and administer a research fund for supporting and facilitating research
initiatives and projects of faculty members and students ;
(vii) to define an enabling framework for researchers to obtain sponsorships for research
projects and which makes the participating researchers responsible for the successful
implementation of the project ;
(viii) to identify and establish linkages including Memorandum of Understandings (MoU)
for long term relationships with national and international research organizations for widening the
scope of research opportunities and funding options available to the teachers and students of the
University ;
(ix) to identify and establish linkages including Memorandum of Understandings (MoU) for
long term relationships with industry bodies and individual companies for creating opportunities
for teachers and students of the University to involve themselves in real life research projects and
obtaining sponsorships ;
(x) to utilize University resources for industrial manpower training ;
(xi) to provide assistance for improving employability including entrepreneurial training,
specialized skilled training in soft skill requirement by industries ;
(xii) to carry out its responsibility of creation, preservation and dissemination of knowledge
therefor ;
(xiii) to promote discipline and the spirit of intellectual inquiry and to dedicate itself a s a
fearless academic community to the sustained pursuit of excellence ;
(xiv) to encourage individuality and diversity within a climate of tolerance and mutual
understanding ;
(xv) to promote freedom, secularism, equality and social justice enshrined in the
Constitution of India, and to be catalyst in patriotic socio -economic transformation by promoting
basic attitudes and values of essence to national development ;
(xvi) to extend the benefits of knowledge and skills for development of individuals and
society by associating the University closely with local, regional and national problems of
development ;
(xvii) to carry out social responsibility as an informed and objective critic, to identify and
cultivate talent, to train the right kind of leadershi p in all walks of life and to help younger
generation to develop right attitudes, interests and values ;
(xviii) to promote equitable distribution of teaching, learning, training and other support
services facilities of higher education ;
(xix) to provid e for efficient and responsive administration, scientific and technology
management and develop organization of teaching, learning, training, research, consultancy,
testing and extension ;
(xx) to devise motivational systems to ensure that individual cogn itive abilities are not
constrained but rather the innovative spirit and desire to make true contribution and realize self -
achievement is nurtured ;
(xxi) to promote national integration, fraternity and preserve cultural heritage and inculcate
respect towards different religions and diverse cultures of India through the study of different
religions, literature, history, science, art, civilizations and cultures ;
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(xxii) to build up financial self -sufficiency by undertaking academic teaching, training and
allied programmes, research, development, consultancy and testing activities for public and
private industries, Governmental organizations at local, regional, national and global level and
resource generative services in a cost-effective manner ;
(xxiii) to promote better interaction and co-ordination among different universities and other
universities in the State, in the region, in the nation and at global level by al l such means
generally to improve the governance of the University and facility it provides for higher
education ;
(xxiv) to promote gender equality and sensitivity in society ;
(xxv) to emerge as a University par excellence known for its scientific and technological
breakthroughs, collaborations, symbiotic associations, transforming research and innovations for
the well-being of society and humanity, and demonstrating eternal human values ;
(xxvi) to promote and maintain transparency of highest order in matters of admission,
appointments, evaluation, accreditation, administration and finance ;
(xxvii) to establish state -of-art facilities for education, skills training and entrepreneurship
development including establishment of centres of excellence ;
(xxviii) to establish research park with industries or academia or research laboratories or
alumni ;
(xxix) to provide flexible and modular learning pathways thereby enabling multi -entry and
exit options ;
(xxx) to provide learning opportunities to wide r ange of learners representing diverse
background age groups and socio -economic status and geographic location through a self -paced,
self-styled, face to face and online learning environment ;
(xxxi) to establish links, to collaborate and engage in partnerships with colleges, universities,
research institutions, profit and non -profit organizations, corporate, industry, industry
associations, professional societies, in India and overseas to conceptualize, design, develop, and
offer specific joint education a nd research programmes, training programmes, and exchange
programmes and research, consultancy for faculty, students and others ;
(xxxii) to ensure the proper utilization of high -end modern equipment and facility with
removal of obsolescence as and when needed ;
(xxxiii) to offer mechanism and facility of credit banking or transfer system to create options
of multi-entry and exit and opportunities for movement across universities or domains or sectors ;
(xxxiv) to provide students an opportunity of life long and continuous training through the
University courses offered through conventional or blended or distance or open or online
education for different pedagogical approaches and system ;
(xxxv) to provide vertical mobility to students undergoing technic al education by offering
diploma, bachelors, masters and doctoral programme in high growth sectors and offer various
specializations to prepare the youth towards gainful employment and entrepreneurship ;
(xxxvi) strive to promote competitive merit and excellence as the sole guiding criterion in all
academic and other matters relating to students ;
(xxxvii) to undertake such other activities as may be required to fulfill and furtherance of the
above objectives and education policy of the Central Government or any other regulatory
authority.
5. Powers and duties of University. — The University shall have the following powers and
duties, namely :—
(i) to provide for instructions, extension, teaching, learning and training in such branches or
subjects or disciplines and courses of study including a choice -based credit system and any other
system that may emerge in future, as the University may, from time to time, determine ;
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(ii) to make provision for research and for the advancement and dissemination of
knowledge, and generally to cultivate and promote the engineering and technology, pure and
applied sciences, liberal arts, humanities and social scien ces, finance and accounts managements,
different forms of medicine, law, physical education and other branches of learning and culture
and their multi-disciplinary and interdisciplinary areas ;
(iii) to organize, maintain and manage University schools, de partments, centres, sub -
campuses, laboratories, Knowledge Resource Centres, learning resource centres, libraries,
museums and equipment for teaching, learning, training, research and development or extension ;
(iv) to establish, maintain and manage hostels, health centres, auditoria and gymnasiums and
sports facilities ;
(v) to provide for establishment on the University campus and sub -campuses, multi -
University and inter -University centres, research laboratories, modern technology facilitation
centres, centres of life -long learning, set up by the regulatory authorities, Central Government or
the State Government, teaching or learning or training at local, regional, national and global level,
which may be used by a University :
Provided that, in the case of any industry or any non -Government organization availing
themselves of such facility of a University or such organizations providing the facility to a
University, prior approval of the Board of Governance shall be obtained by the University :
Provided further that, these shall not be in contravention of State Government policies in
this regard ;
(vi) to create posts of University teachers, non-vacation academic staff, non-teaching skilled,
administrative, ministerial staff and other posts required by the University, from its funds and
from the funds received from other funding agencies (excluding State Government), prescribe
their qualifications, experience and pay-scales and make appointments thereto ;
(vii) to make appointments to the posts of University teachers, non -vacation academic staff,
non-teaching skilled, administrative, ministerial staff and other posts created by the Unive rsity
and also on the vacant posts sanctioned by the State Government, as per the qualifications and
experience specified by the State Government, the University Grants Commission, All India
Council for Technical Education and other regulatory authorities, from time to time ;
(viii) to appoint or recognize persons working in any other University, industry, research
institutes or organization as adjunct professors, adjunct associate professors, adjunct assistant
professors, professors of practice, emeritus professors, chair professors, distinguished professors,
visiting professors of the University for specified periods ;
(ix) to nominate the eligible, performing and contributing individuals from within the
University on various officers positions as prescribed by the statutes ;
(x) to prescribe the courses of instruction and studies, in conventional, contemporary and
futuristic modes of delivery, in choice based credit system for the various examinations leading to
specific degrees, diplomas or certificate s in a stand -alone format or joint format with other State
or national or global universities ;
(xi) to decide the criteria for eligibility of admissions to various programs of studies in the
University and to supervise, control and regulate admission of students for various courses of
study in the academic units of the University such as multi -disciplinary and interdisciplinary
schools, University departments, centres, including those on sub-campus ;
(xii) to institute degrees, and post -graduate diplomas , post -diplomas, and post -higher
secondary diplomas, certificates and other academic distinctions on the basis of examinations or
by other to hold examinations or evaluations and confer degrees, post -graduate diplomas, post -
diplomas, and award post -higher secondary diplomas and certificates and other academic
distinctions on persons who,—
(a) unless exempted therefrom in the manner prescribed, have pursued approved
courses of study in the University, school, department or centre and have passed the
14 The Maharashtra COEP Technological University [2022: Mah. XXXV
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examinations and earned the required credits or marks or grades prescribed by the
University ; or
(b) have pursued approved courses of study in the University, school or centre and
have passed the examinations and earned the required credits or marks or grades p rescribed
by the University ; or
(c) have engaged in research under the conditions provided by Ordinances and
Regulations ;
(xiii) to confer and award such degrees, diplomas and certificates to, and provide for such
lectures, instructions and training fo r blended and distance education, open, online, blended and
continuing education courses ;
(xiv) to confer honorary degrees or other academic distinctions as prescribed by the
Statutes ;
(xv) to monitor and evaluate the academic performance of University schools, departments,
centres and for periodical accreditations ;
(xvi) to hold and to manage trusts and endowments and to institute and award fellowship,
travelling fellowship, scholarship, studentship, medals and prizes for teachers and students of the
University ;
(xvii) to fix, demand and receive or recover such fees and other charges, as may be regulated
by the Ordinances, from time to time ;
(xviii) to constitute a fee fixation committee ;
(xix) to supervise, control and regulate the conduct and discipline of the students of the
University, schools, departments, centres and hostels ;
(xx) to provide for mobility of students from formal to non -formal stream and vice -versa,
and also among the other universities in the State, outside the State and country ;
(xxi) to provide facilities for revision or in-service courses for teachers of the University ;
(xxii) to provide for the training and education in the domain of quality assurance, intensive
workshops or learning exercises on enhancing quality and also mechanism for setting up of
internal quality assurance for quality improvement of teachers and non-teaching employees ;
(xxiii) to provide for periodical assessment of the performance of teachers and non-teaching
employees in the University in accordance with the norms prescribed by the University Grants
Commission or other regulatory authorities and the State Government, as the case may be ;
(xxiv) to regulate and provide for attendance of the teachers and non -teaching employees on
the premises of the University during teaching hours and beyond teaching hours, as prescribed
and to prohibit teachers from taking or conducting private tuitions or private coaching classes ;
(xxv) to enforce, conduct and discipline rules for teachers and nonteaching employees
prescribed in the Statutes ;
(xxvi) to prescribe and enforce students charter ;
(xxvii) to establish, maintain and manage, whenever necessary,
(a) Knowledge Resource Centre ;
(b) University schools, departments, centres or cells ;
(c) information bureaus ;
(d) training and placement cell and career guidance bureau ; and
(e) such other activities as may be necessary and possible to fulfill the objects of the
University ;
(xxviii) to make provision for participation of students in,—
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(a) the National Service Scheme ;
(b) the National Cadet Corps ;
(c) home guards and civil defense ;
(d) the national sports organization ;
(e) physical and military training ;
(f) extra-mural teaching and research ;
(g) programmes related to lifelong learning and extension ;
(h) any other programmes, services or activities directed towards cultural, economic
and social betterment as may be ne cessary and possible, to fulfill the objects of the
University ;
(xxix) to provide for special training or coaching for competitive examinations, for
recruitment to the public services, public sector undertakings and other competitive employment
opportunities ;
(xxx) to co-operate and collaborate with any other University, institution, industry, authority
or organization, for research and advisory services and for such purposes to enter into appropriate
arrangement with other universities, institutions, industry, authorities, or organizations to conduct
certain courses as the situation may demand, to offer research solutions and consultancy ;
(xxxi) to transfer or receive transfers of any movable property on behalf of the University ;
(xxxii) to manage, regulate and administer the revenue, finance, accounts, investments,
properties, business and all other administrative affairs of the University and for that purpose to
appoint such agent or agents as it may deem fit ;
(xxxiii) to manage intellectual prop erty rights, transfer technology, develop incubation
centres, entrepreneurship centres and research parks ;
(xxxiv) to appoint in order to execute an instrument or transact any business of the
University, any person as attorney of the University with such powers as it may deem fit ;
(xxxv) to explore the possibilities of augmenting the resources of the University by
exploring or innovating activities such as research and development, consultancy and testing,
training programmes and providing services for different clients from universities , research
institutions, profit and non -profit organizations, industry, trade, professional associations,
industry associations, other organizations in India or overseas or any other non -government
organizations ;
(xxxvi) to undertake academic collaborati on programmes, research and advisory services
with universities and institutions abroad, with prior approval of the Board of Governance :
Provided that, these shall not be in contravention of State Government policies in this
regard ;
(xxxvii) to receive funds for collaboration programmes from foreign agencies, within the
rules and regulations of the Central Government and State Government in that regard ;
(xxxviii) to create development corpuses out of surplus that the University may generate
through its teaching, learning, training, research and development, consultancy and testing, and
any other academic and extension and outreach activities and to invest it in a professional manner
and use the interest generated through it for the growth and developme nt of academic, human
resources, research and development, academic and physical infrastructure development and any
other infrastructure ;
(xxxix) to lay down for University teachers, such instructions or directions as, in the opinion
of the University, may be necessary in academic matters ;
16 The Maharashtra COEP Technological University [2022: Mah. XXXV
Act, 2022
(xl) to undertake development programmes in higher education, research, consultancy based
projects and training programmes for outside agencies, by charging fees, so as to generate
revenue and resources ;
(xli) to take appropriate measures in order to increase the gross enrolment ratio ;
(xlii) to promote by itself or in co-operation with other universities, the study of Marathi and
the use of Marathi as a medium of instruction, study, research and examination, in ad herence to
the policies of the State Government ;
(xliii) to promote by itself, or in co -operation with other universities or organizations, the
study of Indian, foreign languages in general and Asian languages in particular ;
(xliv) to evolve an operati onal scheme for ensuring accountability of teachers, non -vacation
academic and non-teaching staff of the University ;
(xlv) to create knowledge and disseminate it and foster high quality research which is
contemporary, globally competitive and locally as well as regionally and nationally relevant ;
(xlvi) to have a learner-centric approach and perform the role of being a knowledge creator ;
(xlvii) to develop products, services and technologies for industry and society and generate
revenue and other resources for University ;
(xlviii) to create a comprehensive digital University framework for both, e -learning and e -
administrative services to exploit the power of ‗learning by collaboration‘ and ‗participation‘ with
use of information and communication technology ;
(xlix) to set -up research parks, technology incubators and other engagement entities to
translate University research to commercial domain and co -ordinated projects involving multiple
faculty groups from several disciplines that address some impo rtant issues before the State,
country and society at large ;
(l) to identify skills to which students need to be exposed to, by taking into account the local
needs, training facilities available, emerging needs and new employment opportunities ;
(li) to provide an environment for the all -round development of youth by exposing them to
the rich cultural heritage of the country and creating opportunities for development of skills in
technology ;
(lii) to ensure introduction of choice based credit system wit h transferable and receivable
credit points from four streams, namely, the academic stream, the technology stream, the
professional and social stream and the personality and cultural development stream ;
(liii) to facilitate mobility of teachers to collab orating institutions such as industries,
research and development laboratories, professional associations, industry association, non -
Government organizations, engaged in societal development, to enable translation of knowledge
to viable real-life applications and in turn enrich University programmes ;
(liv) to comply with and carry out any directives issued by the State Government, from time
to time, with reference to above powers, duties and responsibilities of the University ;
(lv) to conduct academic a nd administrative audit of University schools, departments,
centres at regular intervals ;
(lvi) to establish sub -campuses, and centres outside the State and foreign countries with the
respective permission of the Board of Governance, State and the Central Government ;
(lvii) to hire services of world class experts, trainers and agencies for specific assignment,
with the recommendation of Academic Council ;
(lviii) to hire staff on contract (teaching, non -teaching, technical experts) for short term
basis ;
(lix) to hire the outsourced se rvices for the purpose of house -keeping, gardening, security
and other such services as decided by the Board of Governance ;
2022: Mah. XXXV] The Maharashtra COEP Technological University 17
Act, 2022
(lx) to write-off and auction the un-serviceable equipment and utilities ;
(lxi) to appoint on contract or otherwise visiting professors, emeritus professors, consultants
and such other persons who may contribute to the advancement of the objects of the University ;
(lxii) to do all such other acts and things as may be necessary for , or incidental or conducive
to, the attainment of all or any of its objects.
6. University open to all irrespective of sex, race, 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.
(2) The University shall adopt Government policy and orders issued, from time to time, in regard
to th e reservation for Scheduled Castes, Scheduled Tribes, De -notified Tribes ( Vimukta Jatis ),
Nomadic Tribes, Other Backward Classes and Economically Weaker Sections for appointment to
different posts of teachers and non-teaching employees and for the purpose of admission of students in
University.
(3) The University shall adopt 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
disabilities, as directed by the State Government, from time to time.
7. Control of State Government on University. — (1) Without prior permission of the State
Government, the University shall not,—
(a) create new posts of teachers, officers or other employees, which will impo se additional
financial liability on the State Government exchequer ;
(b) revise the pay, allowances, post -retirement benefits and other benefits of its teachers,
officers and other employees, who are appointed and established on State Government sanctioned
posts ;
(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 of the University a ppointed on State Government
sanctioned posts from the State Government funds ;
(d) divert any earmarked funds received from the State Government for any purpose other
than that for which it was received ;
(e) incur expenditure on any development work fr om the funds received from the State
Government for the purposes other than the purposes for which the funds are received.
(2) The University shall be competent to incur expenditure, in consonance with the policies 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 Excerpt shown. Open the full act in Lexace.