LexThe Maharashtra Marathi Bhasha Vidyapeeth Act, 2023
Maharashtra · state statute
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THE MAHARASHTRA MARATHI BHASHA VIDYAPEETH ACT, 2023
[Text as on 7th April 2025]
________________
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title and commencement.
2. Definitions.
CHAPTER II
UNIVERSITY
3. Establishment of university.
4. Objects of university.
5. Powers and duties of university.
6. University open to all.
7. Control of State Government on university.
CHAPTER III
OFFICERS OF THE UNIVERSITY
8. Chancellor and his powers.
9. Officers of university.
10. Vice-Chancellor and his appointment.
11. Powers and duties of Vice-Chancellor.
12. Registrar and his powers and duties.
13. Dean and his powers and duties.
14. Director, Board of Examinations and Evaluation and his powers and duties.
15. Director, Board of Students’ Development and his powers and duties.
16. Director, Knowledge Resource Centre and his powers and duties.
17. Finance and Accounts Officer and his powers and duties.
18. Officers, members of authorities, committees or bodies and employees of the university to
be public servants.
19. Lien of other officers appointed on tenure post and their retirement.
CHAPTER IV
AUTHORITIES OF UNIVERSITY
20. Authorities of university.
21. Board of Management.
22. Powers and duties of Board of Management.
23. Academic Council.
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24. Powers and duties of Academic Council.
25. Board of Planning and Development.
26. Powers and duties of Board of Planning and Development.
27. Schools of Studies.
28. Centres for Academic Services.
29. Board of Studies.
30. Powers and duties of Board of Studies.
31. Board of Examinations and Evaluation.
32. Powers and duties of Board of Examinations and Evaluation.
33. Board of Research and Innovation.
34. Functions and duties of Board of Research and Innovation.
35. Board of Students’ Development.
36. Functions and duties of Board of Student’s Development.
37. Powers, functions and duties of authorities.
38. Term of office of members of authority.
39. Cessation of membership.
40. Disqualification of member of authority.
41. Conclusiveness of decision of authority.
42. Resignation of membership.
43. Meetings of authorities.
44. Filling of vacancy.
CHAPTER V
STATUTES, ORDINANCES AND REGULATIONS
45. Statutes and their subject matters.
46. Making of Statutes.
47. Ordinances and their subject matters.
48. Ordinances and its making.
49. Regulations.
CHAPTER VI
GRIEVANCES OF TEACHERS, EMPLOYEES AND STUDENTS
50. Grievances Redressal Committee.
51. Tribunal.
CHAPTER VII
ADMISSIONS, EXAMINATIONS, EVALUATION AND OTHER
MATTERS RELATING TO STUDENTS
52. Admissions.
53. Disputes relating to admissions.
54. Examination and evaluation.
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55. Declaration of results.
56. Examinations and evaluation not invalid for non-compliance with schedule.
57. Sports and extracurricular activities.
CHAPTER VIII
COUNCILS AND COMMITTEES
58. Councils and Committees.
59. Students’ Council.
60. Finance and Accounts Committee.
61. Buildings and Works Committee.
62. Purchase and Sales Committee.
63. Knowledge Resource Committee.
64. Fee Fixation Committee.
65. Selection and appointment of university teachers.
66. Internal Quality Assurance Committee.
67. Filling temporary vacancies of university teachers.
68. Selection Committee for officers and employees of university.
69. Other Committees.
CHAPTER IX
ENROLMENT, DEGREES AND CONVOCATIONS
70. Teaching and Research.
71. Enrolment of Students.
72. Disciplinary powers and discipline amongst students.
73. Degrees, diplomas, certificates and other academic distinctions.
74. Honorary degree.
75. Convocation.
CHAPTER X
UNIVERSITY FUNDS, ACCOUNTS AND AUDIT
76. Annual financial estimates.
77. University funds.
78. Annual accounts and audit.
79. Annual report.
CHAPTER XI
MISCELLANEOUS
80. Authorities and officers responsible for damage.
81. Teacher or non-teaching employee of a university not be disqualified.
82. Questions regarding interpretation and disputes regarding constitution of university
authority or body, etc.
83. Protection of acts and orders.
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84. Delegation of powers.
85. Acts and proceedings not invalid merely on ground of defect in constitution, vacancies,
irregularity in procedure, etc.
86. Power of State Government to appoint a Commission to cause an inquiry in respect of
certain matters connected with university.
CHAPTER XII
TRANSITORY PROVISIONS
87. Appointment of first officers of university.
88. Transitory powers of first Vice-Chancellor.
89. Removal of difficulties.
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MAHARASHTRA ACT No. XI OF 20241
[THE MAHARASHTRA MARATHI BHASHA VIDYAPEETH ACT, 2023.]
[This Act received the assent of the Governor on the 18th January 2024; assent was first published
in the Maharashtra Government Gazette, Extraordinary No. 12, Part IV, on the 19th January 2024.]
An Act to establish and incorporate the Marathi Bhasha Vidyapeeth for promoting, preserving,
strengthening and transforming Marathi language, Marathi literature and culture and for
development and advancement of Marathi language in higher education in the State of
Maharashtra and for matters connected therewith or incidental thereto.
WHEREAS it is expedient to establish and incorporate the Marathi Bhasha Vidyapeeth for
promoting, preserving, strengthening and transforming Marathi language, Marathi literature and
culture and for development and advancement of Ma rathi language in higher education in the State of
Maharashtra and for matters connected therewith or incidental thereto; it is hereby enacted in the
Seventy-fourth Year of the Republic of India, as follows :—
CHAPTER I
PRELIMINARY
1. Short title and c ommencement.— (1) This Act may be called the Maharashtra Marathi
Bhasha Vidyapeeth Act, 2023.
(2) It shall come into force on such date, as the State Government may by notification in the
Official Gazette, appoint.
2. Definitions.— In this Act, unless the context otherwise requires,—
(i) “Academic Council” means the Academic Council of the university;
(ii) “adjunct professor”, “adjunct associate professor” or “adjunct assistant professor”
means a person from industry, trade, agric ulture, commerce, social, cultural, academic or any
other allied field who is so designated during the period of collaboration or association with the
university;
(iii) “authorities” means the authorities of the university as specified by or under this Act;
(iv) “Board of Management” means the Board of Management of the university;
(v) “centre” means a centre established, managed and maintained by the university as
prescribed by the Statutes, and includes centre for academic services;
(vi) “Chancellor” o r “Vice -Chancellor” means, respectively, the Chancellor or the
Vice-Chancellor of the university;
(vii) “choice based credit system” means the curricular system that offers multiple
inter-disciplinary choices for students to select from the courses (cor e, elective or minor or soft
skill or skill enhancement courses, etc.) to accumulate credits as prescribed by the Statutes;
(viii) “collaboration” means collaborative academic activity of the university with other
universities, academic institutions including local, regional, national or international institutions,
industries, research institutions and organizations;
(ix) “Dean” means the Dean of the School of the university;
(x) “De -notified Tribes ( Vimukta Jatis )” means tribes declared as such by the S tate
Government, from time to time;
(xi) “department” means a department established by the university for teaching a particular
subject or a group of subjects in the university;
1 For Statement of Objects and Reasons of the L. A. Bill No. LVIII of 2023, see Maharashtra Government Gazette, 2024,
Extraordinary No. 57, Part V-A, dated the 18th December 2023, pages 76-77.
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(xii) “Director” means a head of an institution including a centre or a school of the
university as designated by the Board of Management;
(xiii) “Economically Weaker Section” means any Economically Weaker Section as notified
by the State Government, from time to time;
(xiv) “fees” means tuition fees, other fees and charges, including developmental charges, to
be collected by the university and its sub-centres;
(xv) “head of the university department” or “head of the university centre” means a head of
the university Department or head of the university Centre, respectively;
(xvi) “higher education” means the pursuit of knowledge beyond learning at the stage of
higher secondary school education or equivalent level thereof;
(xvii) “hostel” means a place of res idence for the students of the university, provided,
established or maintained by the university;
(xviii) “inter -disciplinary studies” means the combined academic studies and research in
different disciplines as prescribed by the Statutes;
(xix) “Knowledge Resource Centre” means a library established by the university on the
campus or sub -centres of the university to hold in print, electronic and audio -video format,
monographs, reference volumes, texts and review books, all types of journals and any other
material in any format useful for education, research, extension services or for similar purposes;
(xx) “multi-disciplinary studies” means the combined academic and research programs in
different streams of a particular discipline as prescribed by the Statutes;
(xxi) “Nomadic Tribes” means tribes wandering from place to place in search of their
livelihood, as declared by the State Government, from time to time;
(xxii) “non -vacational academic staff” means such staff as the State 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;
(xxiii) “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;
(xxiv) “prescribed” means prescribed by the Statu tes or Ordinances or Regulations, as the
case may be, made by or under this Act;
(xxv) “Registrar” means the Registrar of the university;
(xxvi) “regional centre” or “sub -centre” means a comprehensive inherent independent unit
of the university for decen tralization of academic, administrative, research and extension
activities, with the objective of improving efficiency and effectiveness;
(xxvii) “regulatory authorities” means the regulatory authority established by the
Government of India, from time to time, for laying down norms and conditions for ensuring
academic standards of higher education, such as University Grants Commission, National
Council of Teacher Education, Distance Education Council, etc.;
(xxviii) “Scheduled Castes” means such castes, r aces 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;
(xxix) “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;
(xxx) “School” means a school of studies maintained and managed by the university;
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(xxxi) “Special Backward Category” means socially and educationally backward classes of
citizens declared as a Special Backward Category by the State Government;
(xxxii) “State” means the State of Maharashtra;
(xxxiii) “State Government” or “Government” means the Government of Maharashtra;
(xxxiv) “Statutes”, “Ordinances” and “Regulations” means, respectively the Statutes,
Ordinances and Regulations of the university, made by or under this Act;
(xxxv) “student” means an individual who is admitted and registered for any academic
programme of the university;
(xxxvi) “teacher” means full -time approved professor, associate professor, assistant
professor, reader, lecturer, libraria n, principal, Director of an institution, Director of Knowledge
Resource Centre, Director of Centre of Lifelong Learning and Extension, deputy or assistant
librarian in the university, Director or instructor of physical education in any school, centre,
department or sub-centre or regional centre of the university;
(xxxvii) “university” means the Marathi Bhasha Vidyapeeth, Riddhapur, Amravati
established under section 3 of this Act;
(xxxviii) “University Grants Commission” means the University Grants Commission
established under the University Grants Commission Act, 1956 (3 of 1956).
CHAPTER II
UNIVERSITY
3. Establishment of university. — (1) There shall be established a non -affiliating unitary
university, by the name of the “Marathi Bhasha Vidyapeeth, Riddhapur, Amravati”.
(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 university, 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 Riddhapur, Amravati, 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 immova ble 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:
Provided that, no such transfer by way of lease, sell, mortgage, leave and license, gift ,
Memorandum of Understanding (MoU) or otherwise, or disposal of such property shall be made
without the valuation made thereof by the approved valuer appointed by the university and without the
prior permission of the State Government.
4. Objects of univ ersity.— 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 Marathi language and lit erature in
general, and in particular, the objects relating thereto shall be,—
(1) to promote education, research and training in Marathi language, Marathi literature and
culture, for the advancement of knowledge and for betterment of the society;
(2) to make provision for research and for the advancement and dissemination of
knowledge, and generally to cultivate and promote Marathi language and literature in various
multi-disciplinary and inter-disciplinary areas;
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(3) to function as a high -level research centre in Marathi language, Marathi literature and
culture;
(4) to study various dialects of Marathi language across the State;
(5) to facilitate and promote advanced study and research in art, culture, music, stage-plays,
painting, sculpture, architecture, archaeology, language, literature, grammar, linguistics, history,
religion, philosophy, medicine, engineering, sciences and handicrafts and the like that have
development on the basis of the Marathi language and literature;
(6) to provide for resear ch on ancient, medieval and modern Marathi literature in every
field keeping in view the likely future scientific developments;
(7) to develop Marathi as a language of modern knowledge and medium of instruction;
(8) to serve as a centre for fostering co -operation and interaction between the academic and
research community on the one hand and industry and the Government on the other;
(9) to establish regional centers or sub -centers within the State or beyond the State
boundaries as per the directions, rules, regulations and notifications issued in this behalf by the
State Government, University Grants Commission and other regulatory auth orities, from time to
time;
(10) to promote freedom, secularism, equality, social justice as 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;
(11) to promote equitable distribution of teaching, learning, training and other support
service facilities of higher education;
(12) 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;
(13) 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 all such means
generally to improve the governance of the university and facility to provides for higher
education;
(14) to provide flexible and modular learning pathways thereby enabling multi -entry and
exit options;
(15) to undertake such other activities as may be required to fulfill and in furtherance of the
above objectives and the National Education Policy of the Ce ntral Government or directives,
regulations issued by the regulatory authority.
5. Powers and duties of university. — The university shall have the following powers and
duties, namely :—
(1) 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;
(2) to make provision for research and for the advancement and dissemination of
knowledge, and generally to cultivate and promote Marathi language, Marathi literature and
culture in various branches of learning and their multi-disciplinary and inter-disciplinary areas;
(3) to determine the procedu res regarding development of Marathi language embodying in
itself all the educational fields existing in the developing world and evolving suitable approach
therefor;
(4) to establish, organize, maintain and manage university schools, departments, centres ,
regional centres or sub -centres, laboratories, knowledge resource centres, learning resource
centres, libraries, etc. for teaching, learning, training, research and development or extension;
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(5) to establish an International Centre for preservation and promotion of Marathi language,
Marathi literature and culture;
(6) to establish, maintain and manage hostels, health centres, auditoria and gymnasiums and
sports facilities;
(7) to translate books of other languages into Marathi language according to the needs in
consonance with the objectives of the university and also to translate the books of Marathi
language into other languages;
(8) to compile and publish Marathi words, expressions, colloquial terms, mutual
borrowings, words peculiar to industries an d other occupations which are used by Marathi
speaking people in the State of Maharashtra and also in other countries where Marathi speaking
people resides;
(9) to organize exchange programmes with other institutions of repute in India and abroad
with a v iew to keep abreast with the latest developments in relevant areas of teaching and
research;
(10) to grant joint degrees or dual degrees, and transfer of credits by allowing multi-campus
teaching and research with other institutes or universities in India or abroad as per the directions,
rules, regulations and notifications issued in this behalf by the State Government, University
Grants Commission and other regulatory authorities, from time to time, in niche areas in tune
with the National Education Policy, 2020;
(11) to identify and establish linkages including Memorandum of Understanding (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;
(12) to create posts of university teachers, non -vacational academic staff, non -teaching
skilled, administrative, ministerial staff and other posts required by the university, from its funds
and from the fun ds received from other funding agencies (excluding State Government),
prescribe their qualifications, experience and pay-scales, and make appointments thereto;
(13) to make appointments to the posts of university teachers, non -vacational academic
staff, non -teaching skilled, administrative, ministerial staff and other posts created by the
university and also on the vacant posts sanctioned by the State Government, as per the
qualifications and experience specified by the State Gove rnment, the University Grants
Commission and other regulatory authorities, from time to time;
(14) to appoint or recognize persons working in any other university, industry, research
institutes or organization as adjunct professors, adjunct associate prof essors, adjunct assistant
professors, professors of practice, emeritus professors, chair professors, distinguished professors,
visiting professors of the university for specified period;
(15) to nominate the eligible, performing and contributing individuals from within the
university on various officers’ positions as prescribed by the Statutes;
(16) 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 certificates in a stand -alone format or joint format with other
State or national or global universities;
(17) to decide the criteri a for eligibility of admissions to various programmes 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 inter -disciplinary
schools, university departments, centres, including those on sub-centres or regional centres;
(18) to institute degrees, 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,—
10 The Maharashtra Marathi Bhasha Vidyapeeth Act, 2023 [2024 : Mah. XI
(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
examinations and earned the required credits or marks or grades prescribed by the
university; or
(b) have pursue d approved courses of study in the university, school or centre and
have passed the examinations and earned the required credits or marks or grades prescribed
by the university; or
(c) have engaged in research under the conditions provided by the Ordinanc es and
Regulations;
(19) to confer and award such degrees, diplomas and certificates to, and provide for such
lectures, instructions and training for blended and distance education, open, online, blended and
continuing education courses;
(20) to confer honorary degrees or other academic distinctions as prescribed by the Statutes;
(21) to build up financial self -sufficiency by undertaking academic teaching, training and
allied programmes, research, development, consultancy and testing activities for publi c and
private industries, Governmental organizations at local, regional, national and global level and
resource generative services in a cost-effective manner;
(22) to monitor and evaluate the academic performance of university schools, departments,
centres and for periodical accreditations;
(23) 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;
(24) to fix, demand and receive or recover such fees and other charges, as may be regulated
by the Ordinances, from time to time;
(25) to supervise, control and regulate the conduct and discipline of the students of the
university, schools, departments, centres and hostels;
(26) 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;
(27) to provide facilities for revision or in-service courses for teachers of the university;
(28) 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;
(29) 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;
(30) 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;
(31) to prescribe and enforce students’ charter;
(32) 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;
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(33) to make provision for participation of students in,—
(a) National Service Scheme (NSS);
(b) National Cadet Corps (NCC);
(c) home guards and civil defense;
(d) 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 necessary and possible, to fulfill the objects of the
university;
(34) to provide for special training or coaching for competitive examinations, for
recruitment to the public services, public sector undertakings and other competitive employment
opportunities;
(35) to co-operate and collaborate with any other univers ity, 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;
(36) to transfer or receive transfers of any movable property on behalf of the university;
(37) 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;
(38) 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;
(39) 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 oversea s or any other Non -Governmental
Organizations;
(40) to undertake academic collaboration programmes, research and advisory services with
universities and institutions abroad, with prior approval of the Board of Management:
Provided that, these shall not be in contravention of t he State Government policies in this
regard;
(41) to receive funds for collaboration programmes from foreign agencies, within the rules
and regulations of the Central Government and the State Government in that regard;
(42) 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 professional manner and use
the interest generated through it for the growth and development of academic, human resources,
research and development, academic and physical infrastructure development and any other
infrastructure;
(43) to lay down such instructions or directions for univers ity teachers as, in the opinion of
the university, may be necessary in academic matters;
12 The Maharashtra Marathi Bhasha Vidyapeeth Act, 2023 [2024 : Mah. XI
(44) 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;
(45) to take appropriate measures in order to increase the gross enrolment ratio;
(46) to promote by itself, or in co -operation with other universities or organizations, the
study of Indian and Foreign languages in general and Asian languages in particular;
(47) to evolve an operational scheme for ensuring a ccountability of teachers,
non-vacational academic and non-teaching staff of the university;
(48) 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;
(49) to have a learner-centric approach and perform the role of being knowledge creator;
(50) to develop products, services and technologies for industry and society and generate
revenue and other resources for the university;
(51) 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;
(52) 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 important issues before the State,
Country and society at large;
(53) 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;
(54) 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;
(55) 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;
(56) to ensure introduction of choice based credit system with transferable and receivable
credit points from four streams, namely, the academic stream, the technolo gy stream, the
professional and social stream and the personality and cultural development stream;
(57) to facilitate mobility of teachers for collaborating institutions such as industries,
research and development laboratories, professional associations, industry associations and
Non-Governmental Organizations, engaged in societal development, to enable translation of
knowledge to viable real-life applications and in turn enrich the university programmes;
(58) 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;
(59) to conduct academic and administrative audit of the university schools, departments
and centres at regular intervals;
(60) to establish regional centres or sub -centres, within State, outside States and foreign
countries with the respective permission of the Board of Management, the State Government and
the Central Government;
(61) 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;
(62) 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.
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6. University open to all. — (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 the reservation for the 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
the 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 w ill impose additional
financial liability on the State Government ex-chequer;
(b) revise the pay, allowances, post -retirement benefits and other benefits of its teachers,
officers and other employees, who are appointed and established on the State Governm ent
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 u niversity appointed on the 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 develop ment 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;
(f) transfer by sale or lease of immovable property.
(2) The unive rsity 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 State Government;
(b) contributions received from individuals, industries, institutions, 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 aid ed
and self-supporting academic programmes;
(d) charges received from sponsored research and consultancy and testing;
(e) development fund or 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, who 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;
14 The Maharashtra Marathi Bhasha Vidyapeeth Act, 2023 [2024 : Mah. XI
(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 all universities in the State, by notification
in the Official Gazette, prescribe a Standard Code providing for the 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), Nomadic Tribes, and Other Backward Classes, Economically Weaker Section (EWS),
duties, workload, pay, allowances, post -retirement benefits, other benefits, conduct and disciplinary
matters and other conditions of service of the officers, teachers and ot her employees of the university
and the teachers 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) (a) qualifications and experience for the purpose of appointment of teachers in the university
shall be in accordance with the norms laid down by the University Grants Commission or any other
regulatory authorities, as the case may be.
(b) qualifications and experience for the purpose of appointment of non-teaching employees in
the university shall be such, as may be prescribed.
(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 Accoun ts
Officer and Director, 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 Joint Director of Higher
Education or Joint Director of Technical Education, shall have right to cause inquiry or inspection of
the university with respect to any complaint received by the Government.
(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 Governme nt may deem fit, the State Government may make enquiry and
may issue a directive to the university for proper exercise of such powers or performance of such
duties or comply with the order within such period as specified by the State Government; and it sha ll
be the duty of the university to comply with such directions. In case the university fails to comply with
the directives, the State Government shall call upon the university to give reasons in writing, within
such period as specified by the State Govern ment, as to why the directives were not complied with. If
the university fails to give the reasons within the period specified by the State Government or 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 8.
(8) The State Government shall carry out, test audit or full audit of the accounts of the university
regularly at such intervals, as it may deem fit or at any time.
CHAPTER III
OFFICERS OF THE UNIVERSITY
8. Chancellor 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 the 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 and necessary action.
2024 : Mah. XI] The Maharashtra Marathi Bhasha Vidyapeeth Act, 2023 15
(3) The Chancellor,—
(a) shall, on receiving a reference from the State Government under the provisions of
sub-section (7) of section 7 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, within such period as may be specified by the Chancellor
and shall, after considering such report or explanation, or inform ation or record, issue such
orders including imposition of penalty for its non-compliance thereupon, as may be deemed fit in
the interest of the university or students or larger interest of the public, and his orders shall be
final and binding and shall be complied with by the university forthwith.
(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 that, 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 shall not
be made, and if any cause is shown, within the time specified b y 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 thereon shall be final.
(5) Where, in the opinion of the Chancellor, the conduct of any nominated or appointed 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.
9. Officers of university. — The following shall be the other officers of the univExcerpt shown. Open the full act in Lexace.