LexThe Dr. Babasaheb Ambedkar Technological University Act, 2014.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act2014 : Mah. XXIX] 1
THE DR. BABASAHEB AMBEDKAR TECHNOLOGICAL
UNIVERSITY ACT, 2014
[Text as on 22nd July 2024]
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CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title and commencement.
2. Definitions.
CHAPTER II
UNIVERSITY
3. Incorporation of University.
4. Jurisdiction of University, Regional centres and Sub-centres.
5. Objects of University.
6. Medium of instruction and examination of University.
7. Admission to University and concessions for certain classes.
8. Powers and functions of University.
CHAPTER III
OFFICERS OF THE UNIVERSITY
9. Officers of University.
10. Chancellor.
11. Powers and duties of the Chancellor.
12. Inspection and inquiry by Chancellor.
13. Vice-Chancellor.
14. Powers and duties of Vice-Chancellor.
15. Director.
16. Deans of faculties.
17. Registrar.
18. Appointment of Registrar, his powers and duties.
19. Finance Officer.
20. Appointment of Finance Officer, his powers and duties.
21. Joint Director.
22. Deputy Director.
23. Other Officers.
24. Power to determine conditions of service of University employees.
25. Authorities and officers responsible for damages.
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CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
26. Authorities of University.
27. Executive Council.
28. Meeting of Executive Council.
29. Powers and duties of Executive Council.
30. Academic Council.
31. Powers and duties of Academic Council.
32. Planning and Evaluation (Monitoring) Board.
33. Powers and duties of Planning and Evaluation (Monitoring) Board.
34. Finance Committee, its constitution, meetings and powers.
35. Board of Studies.
36. Other authorities of University.
37. Disqualification of Members of authorities.
38. Resignation by members of authorities.
CHAPTER V
THE STATUTES, ORDINANCES AND REGULATIONS
39. Statutes.
40. How Statutes are made.
41. Ordinances.
42. How Ordinances are made.
43. Regulations and Rules.
CHAPTER VI
TEACHER’S TRAINING AND CURRICULUM DESIGN
AND DEVELOPMENT CENTRE
44. Establishment and responsibilities of Teacher’s Training and Curriculum Design and
Development Centre.
CHAPTER VII
REGIONAL CENTRES AND SUB-CENTRES
45. Regional centres.
46. Sub-centres.
CHAPTER VIII
PERMISSION, AFFILIATION AND RECOGNITION
47. Conditions for affiliation and recognition.
48. Procedure for permission.
49. Procedure for affiliation.
50. Procedure of recognition of institutions.
51. Local managing or advisory committee of an affiliated college.
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52. Continuation of affiliation or recognition.
53. Extension of affiliation or recognition.
54. Permanent affiliation and recognition.
55. Autonomous University department or institution, college or recognized institution.
56. Inspection of colleges and recognized institutions and report.
57. Withdrawal of affiliation or recognition.
58. Closure of college or recognized institution.
CHAPTER IX
ORGANIZATION OF UNDERGRADUATE, POST-GRADUATE TEACHING
AND EXTENSION EDUCATION
59. Schools of University.
60. Academic staff of University.
61. Teaching programme.
62. Extension Education Programme.
63. Co-ordination of teaching research, and extension education and curriculum and
services.
CHAPTER X
ENROLMENT AND DEGREES
64. Enrolment of students.
65. Minimum essential qualifications for enrolment of students.
66. Honorary degrees.
67. Removal of name from register of graduates or conviction for certain offences.
CHAPTER XI
COMMITTEES
68. Committee for selection and appointment of University teachers.
69. Filling temporary vacancies of University teachers.
70. Selection committee for appointment of Director.
71. Selection committee for appointment of Registrar.
72. Selection committee for appointment of Joint Director.
73. Selection committee for appointment of Deputy Director.
74. Committee for recognition of teachers of University.
75. Selection committee for appointment of principal of affiliated college or institution
maintained by University.
76. Selection Committee for appointment of Finance Officer.
77. Selection Committee for appointment of Librarian.
78. Library Committee.
79. Certain appointments under contract.
80. Appointment of other academic staff, officers and employees as members to be made
on recommendation of selection committee.
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81. Resignation and cessation of Membership.
82. Casual vacancy.
83. Acts and proceedings not invalidated merely on ground of defect in constitution or
vacancy.
84. Questions regarding interpretations and disputes regarding constitution of University
Authority or Body, etc.
85. Committee for appointment of examiners.
86. Other committees.
CHAPTER XII
FINANCE
87. University fund.
88. Contingency fund.
89. Special fund and depreciation fund.
90. Annual financial estimates.
91. Annual accounts and audit report.
92. Annual report.
CHAPTER XIII
MISCELLANEOUS PROVISIONS
93. Power to prescribe standard code for employees of University, Affiliated college and
recognized institutions.
94. Powers of State Government of cause inquiry to be made in respect of any matter
connected with University.
95. Financial control of Government.
96. Special provision for Scheduled Castes, Scheduled Tribes in services and posts in
University, affiliated colleges and institutions.
97. Convocations.
98. Delegation of powers.
99. Maintenance of discipline among students of University.
100. Protection of acts and orders.
101. Absorption of persons on deputation in service of University.
102. Acts and proceedings not invalid merely on ground of defect in constitution, vacancies,
irregularity in procedure, etc.
CHAPTER XIV
TRANSITORY PROVISIONS
103. Repeal of Mah. XXII of 1989 and vacating the offices.
104. Appointment of first Vice-Chancellor, first Registrar and first Finance Officer.
105. Continuation of existing staff.
106. Duties of first Vice-Chancellor.
107. Constitution of first Executive Council.
108. Constitution of first Academic Council.
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109. Saving as to certain examinations.
110. Amendment of Mah. XXXV of 1994.
111. Removal of difficulties.
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LIST OF AMENDMENT ACTS
1. Amended by Mah. 16 of 2023 (24-03-2023)
2. Amended by Mah. 18 of 2024 (20-07-2024)1
1 Section 3 reads as under :—
“3. Saving. Notwithstanding anything contained in the principal Act or any rules, Regulations, Statutes or Ordinances
made thereunder or any Order issued, as the case may be, any degree course conducted in the Marathi language, shall be deemed
to have been conducted in accordance with the principal Act, as amended by the Dr. Baba saheb Ambedkar Technological
University (Amendment) Act, 2024 (Mah. XVIII of 2024).”.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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MAHARASHTRA ACT No. XXIX OF 20141
[THE DR. BABASAHEB AMBEDKAR TECHNOLOGICAL UNIVERSITY ACT, 2014.]
[This Act received the assent of the Governor on the 27th June 2014, assent was first published
in the Maharashtra Government Gazette, Part IV, on the 27th June 2014.]
An Act to establish and incorporate a University of Technology in the State of Maharashtra.
WHEREAS it is expedient to establish and incorporate a University of Technology in the State of
Maharashtra and for matters connected therewith or incidental thereto ; it is hereby enacted in the Sixty-fifth
Year of the Republic of India as follows :—
CHAPTER I
PRELIMINARY
1. Short title and commencement. — (1) This Act may be called T he Dr. Babasaheb Ambedkar
Technological University Act, 2014.
(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,—
(1) “Academic Council” means the Academic Council of the University;
(2) “academic staff” means such categories of staff as are designated as academic staff of the
University;
(3) “affiliated college” means a college which has been granted affiliation by the University;
(4) “appointed day” means the day notified under sub-section (2) of section 1;
(5) “autonomy” means a privilege of the University conferred by the Statutes to permit an affiliated
college, institution or a University department to conduct academic programmes and examinations, develop
syllabus for the respective subjects and issue certificates of passing the examinations, etc. An affiliated
college, institution or a University department which has been granted autonomy shall have full academic
administrative and financial autonomy subject to the provisions of the Act and Statutes;
(6) “autonomous college”, “autonomous institution” or “autonomous department” mean s a college,
institution or department to which autonomy is granted and is designated to be so by the Statutes;
(7) “Board of Studies” means the Board of Studies of the University;
(8) “Chancellor” means the Chancellor of the University;
(9) “college” means a college conducted by the University, or affiliated to the University, situated in
the University area;
(10) “conducted institution” means the institution conducted by the University;
(11) “Denotified Tribes (Vimukta Jatis)” means tribes, declared as such by the State Government, from
time to time;
(12) “department” means a department designated to be so by the Statutes, with reference to a subject
or a group of subjects;
(13) “Director” means a head of an institution, including a Regional centre, or a school of the
University;
1 For S tatement of O bjects and Reasons of the L. A. Bill No. XXII of 2014, see Maharashtra Government Gazette , 2014 ,
Extraordinary No. 23, Part V-A, dated the 12th June 2014, page 56.
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(14) “Director of Technical Education” means the Director of Technical Education, Maharashtra State;
(15) “Dean” means the Dean of the Faculty;
(16) “Dean of Research and Development” means the head of research and development of every centre
of advanced study, so appointed, who shall perform his functions including instruction, teaching, training or
research as may be prescribed;
(17) “Executive Council” means the Executive Council of the University;
(18) “existing University” means the Dr. Babasaheb Ambedkar Technological University, constituted
under the Dr. Babasaheb Ambedkar Technological University Act, 1989 (Mah XXII of 1989);
(19) “extension education and service” means educational activities undertaken by the University, other
than regular training activities for the purpose of transference of technology to the backward areas of the
State and includes the work which may be undertaken by the University for organizing villagers or groups
of families for development al activities and making them self -reliant by ensuring that necessary services,
assistance and help are made available to them from the concerned quarters including the Government
Departments and various corporations established by the State Government;
(20) “Faculty” means a faculty to the University;
(21) “Finance Committee” mean the Finance Committee of the University;
(22) “Government” or “State Government” means the Government of Maharashtra;
(23) “grievances committee” means the grievances committe e constituted to look into the grievances
of the employee concerned;
(24) “hostel” means a place of residence for the students of the University or college or institutions
provided, maintained or recognized by the University;
(25) “Head of the conducted institution” means the teacher, principally responsible for instructions or
research in the conducted institution;
(26) “Head of department” means the teacher principally responsible for instruction, training or
research in a department;
(27) “Head of the recognized institution” means the person principally responsible for administration
and teaching in the recognized institution;
(28) “institution” means an academic institution of higher learning, not being a college, associated with
and admitted to the privileges of the University;
(29) “Local Managing Committee” means a committee constituted for an affiliated college under the
provisions of this Act;
(30) “management” means the trustees or the managing or governing body, by whatever name called,
of any trust registered under the Bombay Public Trusts Act, 1950 (XXIX of 1950) or any society registered
under the Societies Registration Act, 1860 (21 of 1860) , under whose management an institution to be
admitted to the privileges of the University functions;
(31) “Nomadic Tribes” means tribes wandering from place to place in search of their livelihood, as
declared by the State Government, from time to time;
(32) “Other Backward Classes” means and includes such classes or parts of or groups within such
classes as are declared, from time to time, by the State Government to be Other Backward Classes;
(33) “Planning and Evaluation (Monitoring) Board” means the Planning and Evaluation (Monitoring)
Board of the University;
(34) “prescribed” means prescribed by the Statutes, Ordinances or regulations as the case may be, made
by or under this Act;
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(35) “principal” means head of a college, specialized educational institution, or other recognized
institutions duly approved by the University;
(36) “recognized institution” means an institution of higher learning, research or specialized studies,
other than a college, and recognized to be so by the University;
(37) “Regional centre” means a centre established or maintained by the University, as its constituent
unit, for the purpose of coordinating and supervising the work of students and institutions and for rendering
any other assistance including training, conducting classes and administering examinations and for
performing such other functions as may be conferred on such centre by the Executive Council;
(38) “Schedule” means Schedules appended to this Act;
(39) “Scheduled Castes” means such castes, races or tribes or parts of, or groups within, such castes,
races or tribes as are deemed to be Scheduled Castes, in relation to the State of Maharashtra under article
341 of the Constitution of India and, for the purposes of this Act includes Nav-Buddhas;
(40) “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 and, for the
purpose of this Act, includes Vimukta Jatis and Nomadic Tribes;
(41) “Statutes”, “Ordinances” and “regulations” mean, respectively, the Statutes, the Ordinances and
the regulations of the University made or deemed to have been made under this Act;
(42) “Sub-centre” means a centre established and maintained by the University, as its constituent unit,
for the purpose of advising, counseling or for rendering any other assistance required by the student and
institutions and for performing such other functions as may be conferred on such centre by the Executive
Council;
(43) “Teacher” means a full -time Professor, Assistant Professor, Reader, Lecturer, or tutors in any
conducted, affiliated or recognized institution in the University, and includes any other persons, imparting
instruction or guiding research, whether serving full-time or part -time or in honorary capacities, who are
designated to be teachers by the Statutes;
(44) “University” means the Dr. Babasaheb Ambedkar Technological University, established under
section 3 of this Act;
(45) “University area” means the area of the whole of the State of Maharashtra;
(46) “University Schools” means schools established by the University;
(47) “University Grants Commission” means the University Grants Commission constituted under the
University Grants Commission Act, 1956 (3 of 1950);
(48) “Vice-Chancellor” means the Vice-Chancellor of the University.
CHAPTER II
UNIVERSITY
3. Incorporation of University.— (1) With effect from the appointed day, the existing University,
shall be deemed to have been reconstituted as the Dr. Babasaheb Ambedkar Technological University under
this Act.
(2) The first Chancellor, the first Vice-Chancellor and the first members of the Executive Council and
the Academic Council, and all persons who may hereafter become the Chancellor, the Vice-Chancellor and
members of the Executive Council and the Academic Council, are hereby constituted and declared to be a
body corporate by the name of the “Dr. Babasaheb Ambedkar Technological University” and such body
corporate shall have perpetual succession and a common seal, and may by that name, sue and be sued.
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(3) The University shall be a affiliating University and the territorial limits, within which the powers
conferred upon the University by or under this Act may be exercised, shall comprise the whole of University
area and it may affiliate any other college, or institution conducting engineering, pharmacy, architecture,
hotel management and catering technology courses for the conferment of degrees, diplomas or grant
certificates to the students admitted therein.
(4) The University shall be competent to acquire and hold property, both movable and immovable, to
lease, sell or otherwise transfer or dispose of such 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.
(5) The principal seat of the University shall be at Lonare in Raigad district in Konkan region, or at
such other places as the State Government may, by notification in the Official Gazette, specify in this behalf.
(6) The University may establish Regional centres at Mumbai, Pune, Nagpur, Aurangabad and at such
other places as may be determined by the University, from time to time, in the manner laid down by the
Statutes.
(7) The University may establish Sub-centres at Kolhapur, Solapur, Amravati, Nanded, Jalgaon and at
such other places as may be determined by the University, from time to time, in the manner laid down by
the Statutes.
4. Jurisdiction of University, Regiona l centres and Sub -centres.— (1) The Jurisdiction of the
University shall extend to the whole of the State of Maharashtra.
(2) On and from the appointed day, all existing colleges and autonomous institutions imparting
education at degree and above level in various courses excepting those in Management which are coming
under the purview of All India Council of Technical Education, Council of Architecture and Council of
Pharmacy, previously admitted to the privileges of or affiliated to the universities specified in the Schedule-
I appended to this Act, shall have the option to be admitted to the privileges of or affiliated to the Dr.
Babasaheb Ambedkar Technological University established under this Act.
(3) Any new society, association or body in the State of Maharashtra seeking affiliation or recognition
by the University to the college or institution started or conducted by it, imparting education at degree and
above level in various courses excepting those in Management which are coming under the purview o f All
India Council of Technical Education, Council of Architecture and Council of Pharmacy, need not seek the
permission of any other University constituted under the Maharashtra Universities Act, 1994 (Mah. XXXV
of 1994), in the area of which the college or the institution, as the case may be, is to be or is located. On an
application of any such society or association or body, the University may, notwithstanding anything
contained in any other law for the time being in force, grant the affiliation, with the previous sanction of the
State Government, or the recognition, as the case may be, without seeking permission of any other University
in the area of which the college or institution is to be or is located.
(4) No educational institution affiliated to or recognized by the University shall be associated in any
way with, or seek admission to any privileges of, any other University established by law, except, with the
permission of the University and the State Government.
(5) The campus and area of jurisdiction of the Regional centres and Sub-centres of the University shall
be as specified in the Schedule-II.
5. Objects of University.— The Objects of the University shall be as follows, namely :—
(a) to provide facilities and offer opportunities for highe r education in engineering, technology and
allied sciences by instruction, training, research, development and extension and by such other means as the
University may deem fit;
(b) to devise and implement programme of education in engineering, technology and allied sciences
which are relevant to the current needs of the society, alive to the longterm requirements and responsive to
the anticipated changes and developments in terms of breadth of diversity and depth of specialization;
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(c) to further the adva ncement of knowledge in engineering, technology and allied sciences; to
prosecute and promote research; to disseminate and advance the knowledge thereon for the betterment of
society and to bring about a widespread awareness of the tools and methods contin uously generated by the
advances in engineering, technology and allied sciences; and to achieve transference of technology to
backward regions as well as to underprivileged persons in the State;
(d) to serve as a centre for fostering co -operation and exch ange of ideas between the academic and
research community on the one hand and the industrial and Governmental employers on the other, and to
promote entrepreneurship among the students;
(e) to teach and examine students in such manner, and confer such degrees, diplomas, certificates and
other academic distinctions, as the University may deem fit;
(f) to provide integrated technological education at all levels for economic developments of the State
and backward areas in particular;
(g) to co-operate with industries both in public and private sectors with a view to devising courses of
instruction which would met the requirements of such industries;
(h) to establish extension centres at different regions of the University;
(i) such other purposes, not inco nsistent with the foregoing provisions of this Act, which the State
Government may, on application by the University, by notification in the Official Gazette, specify in this
behalf.
6. Medium of Instruction and Examination of University .— The medium of instruction and
examination for courses upto certificate level may be Marathi or English, while that for courses beyond
certificate level shall be English 1[or Marathi].
7. Admission to University and concessions for certain classes.— The University shall be open to
all persons, irrespective of caste, creed, religion or sex and no person shall be excluded from admission to
any degree, diploma, certificate or other academic distinction or courses of study, or from any office of the
University or from membership of any of its authorities, bodies or committees, or from appointment to any
post on the ground only of religion, race, caste, sex, place of birth or political or other opinion :
Provided that, the University may, subject to the previous sanction of the State Government, reserve
certain seats for purposes of admission in accordance with the State Government rules issued from time to
time for students for the following classes of persons, namely :—
(i) the Scheduled Castes, Scheduled Tribes, Nomadic Tribes, De-notified Tribes (Vimukta Jatis)
and Other Backward Classes;
(ii) students coming from State other than Maharashtra in case of selective courses.
8. Powers and functions of University.— Subject to the provisions of this Act, the University shal l
have the following powers and functions, namely :—
(1) to provide for instruction and training in engineering, technology and allied sciences;
(2) to provide for research and for advancement and for dissemination of knowledge in
engineering, technology and allied sciences;
(3) to institute degrees, diplomas and other qualifications including academic distinctions in
engineering, technology and allied sciences;
(4) to make provision for conduct of research and transference of technological knowledge
through extension education programme;
1 These words were added and deemed to have been added with effect from the 20th July 2023 by Mah. 18 of 2024, s. 2.
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(5) to institute courses of study and to hold examinations for and to confer degrees, diplomas,
certificates and other academic distinctions;
(6) to hold examinations and confer degrees, diplomas, certificates and oth er academic
distinctions on persons who have,—
(i) pursued a prescribed course of study, or
(ii) carried out research in the University or in any other centre or institution recognized by
the University under the prescribed conditions;
(7) to confer honorary degrees or other academic distinctions in the prescribed manner and under
the prescribed conditions;
(8) to prescribe conditions under which the award of any degree, diploma, certificate and other
academic distinctions to persons may be withheld;
(9) to provide training and instructions for persons not enrolled as regular students of University
and to grant certificates to them as may be prescribed;
(10) to establish, develop and maintain faculties, laboratories, libraries and departments and other
institutions of higher learning and research for such purposes as the University may determine;
(11) to act as co-ordinator among the various faculties, laboratories and centres of the University;
(12) to co-operate with any other University, authority or association or any other public or private
body having in view the promotion of purposes and objects similar to those of the University for such
purposes as may be agreed upon and on such terms and conditions as may, from time to time, be
prescribed;
(13) to create teaching, research and extension posts and to appoint persons to such posts;
(14) to provide or arrange for training of teachers through Curriculum Design and Development
Centre in the manner laid down by the Statutes;
(15) to create administrative, ministerial and other posts and to appoint persons to such posts;
(16) to institute and award fellowships, scholarships, prizes and medals in accordance with the
Statutes;
(17) to establish and maintain institutions, schools, centres, workshops and other institutions
relating to technology and allied sciences;
(18) to establish and maintain such Regional centres as may be determined by the University from
time to time;
(19) to establish and maintain Sub-centres in the manner laid down by the Statutes;
(20) to establish and maintain or recognize hostels for students of the University and residential
accommodation for the staff of the University and to withdraw any such recognition;
(21) to supervise and control the residence (in hostel), conduc t and discipline of the students of
the University and to make arrangements for promoting their health and welfare;
(22) to fix, demand and receive such fees and other charges as may be prescribed;
(23) to make provision for consumers, co-operative societies and institutions under its control;
(24) to admit to the privileges of the University, colleges and institutions not maintained by the
University and withdraw all or any of those privileges in accordance with such conditions as may be
prescribed by the Statutes;
(25) to lay down the conditions of affiliation of colleges and recognition of institutions taking into
account the credibility of the management and the norms of academic performance of affiliated
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colleges, faculties and subjects, as may be laid down, by the Academic Council in accordance with the
rules and regulations laid down by the State Government from time to time, and satisfy itself by
periodical assessment through Planning and Evaluation (Monitoring) Board that those conditions are
fulfilled;
(26) to designate a University department, conducted college, an affiliated college, institution, or
school as an autonomous University department, conducted college, affiliated college or institution or
school, as the case may be, in accordance w ith the guidelines, if any, laid down by the University
Grants Commission, from time to time;
(27) to monitor and evaluate the academic performance of affiliated colleges and recognized
institutions for affiliation, continuance of recognition, renewal of affiliation and periodical
accreditation;
(28) to inspect, where necessary, affiliated colleges and recognized institutions through suitable
machinery established for the purpose, and take measures to ensure that proper standards of instruction,
teaching and training are maintained by them and adequate library, laboratory, hostel, workshop and
other academic facilities are provided for;
(29) to rescind affiliation granted to colleges;
(30) to ‘de-recognize’ the institutions which have been granted recognition by the University;
(31) to act as trustees or managers for any property, legacy, endowment, bequest or gift for the
purpose of education or research or otherwise in furtherance of the work and welfare of the University
and to invest any funds represe nting the same, in accordance with the provisions of this Act and the
Statutes made there under;
(32) to assess the needs of the State and the country in terms of subjects, field of specialization,
levels of education and training of technical manpower both on short and long term basis, and to initiate
necessary programmes to meet those needs;
(33) to organize advance studies and research programme based on a deep understanding of the
trends in engineering, technology and in allied sciences so that the pr ofession shall be ensured of
persons who are not only up -to-date in knowledge and learning, but also shall be able to provide the
lead;
(34) to promote research, design, development and extension service activities that have a
relevance to social needs and the development programme of the nation and particularly of backward
and under developed areas;
(35) to initiate measures to enlist the co -operation of industries and Governmental employers to
provide complementary facilities;
(36) to provide for continuous experimentation in imparting knowledge, organisation of training
and preparation of textbooks and other instructional materials;
(37) to arrange for progressive introduction of continuous evaluation and reorientation of the
objectives in educational measurement;
(38) to further entrepreneurial ability among its students;
(39) to educate the public with regard to the requirement of, and opportunities in, the profession
of engineering, technology and allied sciences and its responsibilities and service to the society;
(40) to enter into any agreement for the merger in the University of any other college or institution
and for taking over its rights and liabilities and or any other purpose not repugnant to the provisions of
this Act;
(41) to do all s uch acts and things, whether incidental to the powers and functions aforesaid or
not, as may be necessary or desirable to further the objects of the University;
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(42) to make provision to enable colleges and recognized institutions to undertake specialized
studies;
(43) to recommend to the State Government to take over, in the public interest, the management
of an affiliated college, institution or autonomous college in case where irregularities or commissions
or omissions of criminal nature by the management of such college or institution are prima facie evident
to the committee of enquiry appointed by the University;
(44) to establish and maintain industry co -ordination centres for fostering partnership with
industry for mutual benefits.
CHAPTER III
OFFICERS OF THE UNIVERSITY
9. Officers of University.— The following shall be the officers of the University, namely :—
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) the Directors;
(d) the Deans of Faculties;
(e) the Dean of Research and Development;
(f) the Registrar;
(g) the Finance Officer;
(h) the Joint Director;
(i) the Deputy Director; and
(j) such other officers in the service of the University as may be declared by Statutes to be officers
of the University.
10. Chancellor.— The Governor of Maharashtra shall be the Chancellor of the University.
11. Powers and duties of the Chancellor.— (1) The Chancellor shall, by virtue of his office, be the
Head of the University and shall, when present, preside over the meetings of the authorities of the University
and the Convocation of the University.
(2) The Chancellor may call for his information any papers relating to the administration and affairs of
the University and such requisition shall be complied with by the University.
(3) Every proposal to confer an honorary degree shall be subject to the prior approval of the Chancellor.
(4) The Chancellor may, by an order in writing, annul any proceeding of any officer or authority of the
University, which is not in conformity with this Act, the Statutes, the Ordinances or the regulations:
Provided that, before making any such order, he shall call upon the officer or authority to show cause
why such an order should not be made, and if any cause is shown within the time specified by him in this
behalf, he shall consider the same, before passing the order.
(5) The Chancellor shall exercise such other powers as are laid down by this Act or as may be conferred
on him by the Statutes.
12. Inspection and inquiry by Chancellor .— (1) The Chancellor shall ha ve the right to cause an
inspection to be made by such person or persons, as he may direct, of the University, its buildings,
laboratories, libraries, workshops and equipment of any institution or hostel maintained or administered by
the University, and of the teaching and other work conducted by the University, or under its auspices, and
2014 : Mah. XXIX] The Dr. Babasaheb Ambedkar Technological University 17
Act, 2014
of the conduct of examinations or other functions of the University, and to cause an inquiry to be made in
respect of any matter connected with the administration and finances of the University.
(2) The Chancellor shall, in every case, give due notice to the University of his intention to cause
inspection or inquiry to be made, and the University shall be entitled to appoint a representative, who shall
have the right to be present and to be heard at such inspection or inquiry.
(3) The Chancellor shall, communicate to the University his views with reference to the result of such
inspection or inquiry, and may, after ascertaining the opinion thereon of the University with such advice as
the Chancellor may offer on the action to be taken thereon, and fix a timelimit for taking such action.
(4) The University shall, within the timelimit so fixed, report to the Chancellor the action which has
been taken or is proposed to be taken by it on the advice tendered by him.
(5) The Chancellor may, where action has not been taken by the University to his satisfaction, within
the timelimit fixed, and after considering any explanation furnished or representation made by the
University, issue such directions, as he may think fit and the University shall comply with such directions.
(6) Notwithstanding anything contained in the preceding sub -sections, if, at any time, the Chancellor
is of opinion that in any matter the affairs of the University are not managed in furtherance of the objects of
the University or in accordance with the provisions of this Act and the Statutes, Ordinances and regulations
or that special measures are desirable to maintain standards of University teaching, examinati ons, research
or extension education, administration or finances, the Chancellor may indicate to the University any matter
in regard to which he desires an explanation and call upon the University to offer such explanation within
such time as may be specified by him. If the University fails to offer any explanation within the time specified
or offers an explanation which, in the opinion of the Chancellor is no satisfactory, the Chancellor may issue
such directions as he may deem fit, and the University shall comply with such directions.
13. Vice–Chancellor.— (1) The Vice-Chancellor shall be appointed by the Chancellor in the manner
stated hereunder :—
(a) There shall be 1[a Search-cum-Selection Committee] consisting of the following members to
recommend suitable names to the Chancellor for appointment of Vice-Chancellor, namely :—
2[(i) a member nominated by the Chancellor, who shall be a person of eminence in the sphere
of higher education and shall be either an eminent scholar of national repute or a re cipient of
Padma Award in the field of education;]
(ii) the Principal Secretary of Higher and Technical Education Department or any officer
not below the rank of Principal Secretary to Government, nominated by the State Government;
(iii) the Director or Head of an institute or organisation of national repute, such as, Indian
Institute of Technology, Indian Institute of Management, Indian Institute of Science, Indian Space
Research Organisation or National Research Laboratory, nominated by the Executive Co uncil
and the Academic Council, jointly, in the manner specified by the State Government by an order
published in the Official Gazette;
3[(iv) a member to be nominated by the Chairman, University Grants Commission.]
(b) The member nominated by the Chancellor shall be the Chairman of the Committee;
4[(c) The members nominated on the Committee shall be persons who are not connected in any
manner with the University or any college or any recognized institution of the University;]
1 These words were substituted for the words “a Committee” by Mah. 16 of 2023, s. 2(1)(a)(i).
2 This sub-clause was substituted by Mah. 16 of 2023, s. 2(1)(a)(ii).
3 This sub-clause was inserted by Mah. 16 of 2023, s. 2(1)(a)(iii).
4 This clause was substituted by Mah. 16 of 2023, s. 2(1)(b).
18 The Dr. Babasaheb Ambedkar Technological University [2014 : Mah. XXIX
Act, 2014
(d) No meeting of the Co mmittee shall be held unless all the 1[***] members of the Committee
are present.
(2) The process of preparing a panel shall begin at least three months before the probable date of
occurrence of the vacancy of the Vice-Chancellor and shall be completed within the time limit fixed by the
Chancellor. The Chancellor however, may, extend such time limit if in the exigency of the circumstances it
is necessary so to do, so however that the period so extended shall not exceed three months in the aggregate.
(3) The Committee shall recommend a panel of not less than five suitable persons for the consideration
of the Chancellor for being appointed as the Vice -Chancellor. The names so recommended shall be in
alphabetical order without any preference being indicated. The report shall be accompanied by a detailed
write up on suitability of each person included in the panel.
(4) A person for being recommended by the Committee for appointment as a Vice -
Chancellor shall,—
(a) be a distinguished technologist ;
2[(b) be a person possessing highest level of competence, integrity, morals and
institutional commitment; and should be a distinguished academician, with a minimum of ten years
of experience as a Professor in any university or ten years of experience in a repute d research or
academic administrative organisation with proof of having demonstrated academic leadership;]
(c) be able to provide leadership by his own example ;
(d) be able to provide vision and have ability to translate the same into reality in the i nterest of
students and society ; and
(e) possess such 3[additional educational qualifications] and experience as may be specified by
the Government, by an order published in the Official Gazette, in consultation with the Chancellor.
(5) The eligibility conditions and the process for recommendation of names for appointment as Vice -
Chancellor shall be given wide publicity to ensure the recommendation of most suitable candidates.
(6) If the Chancellor does not approve the name of any of the persons so reco mmended by the
committee constituted under sub-section (1), he may call for fresh recommendation.
4[(6A) If a person selected by the Chancellor does not take over the charge of the post of Vice -
Chancellor, the Chancellor may select another suitable person from the remaining persons from a panel or
he may call for a fresh panel either from the same Committee or after constitution of a new Committee for
the purpose, from such new Committee.]
(7) The Vice-Chancellor shall be a whole -time salaried officer of t he University. He shall, subject to
the terms and conditions of service, hold office for a term of five years, which term may be extended by the
Chancellor, in exceptional circumstances, for a period not exceeding in the aggregate six months, for reasons
which shall be stated in the order extending the term.
(8) The Vice -Chancellor may, after giving one months notice, resign his office, by tendering his
resignation in writing to the Chancellor. The resignation shall take effect on its acceptance by the Chancellor.
(9) The emoluments to be paid to the Vice-Chancellor and other conditions of service shall be such as
may be prescribed by Statutes and shall not be varied to his disadvantage after his appointment, without his
consent.
1 The word “three” was deleted by Mah. 16 of 2023, s. 2(1)(c).
2 This clause was substituted by Mah. 16 of 2023, s. 2(2)(a).
3 These words were substituted for the words “educational qualifications” by Mah. 16 of 2023, s. 2(2)(b).
4 This sub-section was inserted by Mah. 16 of 2023, s. 2(3).
2014 : Mah. XXIX] The Dr. Babasaheb Ambedkar Technological University 19
Act, 2014
(10) In the event of the occurrence of a vacancy in the office of the Vice-Chancellor by reason of death,
resignation or otherwise, the Chancellor may nominate the senior most Dean or Director or any other suitable
person, who shall act as Vice -Chancellor until a regular appointme nt of Vice -Chancellor is made in
accordance with sub-section (1) and a new Vice -Chancellor enters upon his office, or until a period of six
months from the date on which such nominee entered upon the office of the Vice -Chancellor, expires,
whichever is earlier.
(11) Where any temporary vacancy in the office of the Vice -Chancellor occurs by reason of leave,
illness or any other reason, a Dean or Director or any other suExcerpt shown. Open the full act in Lexace.