Login

Maharashtra act 020 of 2024 : The Maharashtra Private Universities (Establishment and Regulation) (Amendment) Act, 2024

¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, ¨ÉÉSÉÇ 18, 2024/¡òɱMÉÖxÉ 28, ¶ÉEäò 1945 1

MAHARASHTRA ACT No. XX OF 2024.

(First published, after having received the assent of the Governor in the

"Maharashtra Government Gazette", on the 18th March 2024) An Act to amend the Maharashtra Private universities (Establishment and Regulation) Act, 2023. WHEREAS it is expedient to amend the Maharashtra Private Universities (Establishment and Regulation) Act, 2023, for the purposes hereinafter appearing; it is hereby enacted in the Seventy-fifth Year of the Republic of India, as follows :-

1. This Act may be called the Maharashtra Private Universities (Establishment and Regulation) (Amendment) Act, 2024. Short title.

Mah.

VIII of

2024.

¦ÉÉMÉ +É`ö-36--1

¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö ´É¹ÉÇ 10, +ÆEòú 13(3)] ºÉÉä̈ É´ÉÉ®ú, ¨ÉÉSÉÇ 18, 2024/¡òɱMÉÖxÉ 28, ¶ÉEäò 1945 [{ÉÞ¹ ä̀ 2, ËEò¨ÉiÉ : ¯û{ɪÉä 27.00 +ºÉÉvÉÉ®úhÉ Gò¨ÉÉÆEò 36

|ÉÉÊvÉEÞòiÉ |ÉEòɶÉxÉ

¨É½þÉ®úɹ]Åõ Ê´ÉvÉÉxɍɯb÷³ýÉSÉä +ÊvÉÊxÉªÉ¨É ´É ®úÉVªÉ{ÉɱÉÉÆxÉÒ |ÉJªÉÉÊ{ÉiÉ Eäò±Éä±Éä +vªÉÉnäù¶É ´É Eäò±Éä±Éä Ê´ÉÊxÉªÉ¨É +ÉÊhÉ Ê´ÉÊvÉ ´É xªÉÉªÉ Ê´É¦ÉÉMÉÉEòbÚ÷xÉ +ɱÉä±ÉÒ Ê´ÉvÉäªÉEäò ( <æoévéò +xéö́ éénù).<>

In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Private Universities (Establishment and Regulation) (Amendment) Act, 2024 (Mah. Act No. XX of 2024), is hereby published under the authority of the Governor.

By order and in the name of the Governor of Maharashtra,

SATISH WAGHOLE,

Secretary (Legislation) to Government, Law and Judiciary Department.

RNI No. MAHENG /2009/35528

(1)

2 ¨É½þÉ®úɹ]Åõ ¶ÉɺÉxÉ ®úÉVÉ{ÉjÉ +ºÉÉvÉÉ®úhÉ ¦ÉÉMÉ +É`ö, ¨ÉÉSÉÇ 18, 2024/¡òɱMÉÖxÉ 28, ¶ÉEäò 1945

2. In section 6 of the Maharashtra Private Universities (Establishment and Regulation) Act, 2023 (hereinafter referred to as "the principal Act"), to sub-section (1), the following proviso shall be inserted, namely :—

"Provided that, the universities specified in Part II of the Schedule on the date of commencement of this Act shall be deemed to have been established on that date.".

3. In SCHEDULE appended to the principal Act, in Part II, after entry 2, the following entries shall be added, namely :—

"3. Sanjivani University, Kopargaon Sanjivani Rural Education headquarters at the Sanjivani Society, Kopargaon, University, Kopargaon, Taluka Kopargaon,

Gat No. 24 and 25, Kopargaon, District Ahmednagar 423 601. Taluka Kopargaon,

District Ahmednagar 423 601.

4. Dr. D. Y. Patil Dnyan Prasad Dr. D. Y. Patil Unitech Society, University, Pune, headquarters Flat No. 101, Shri Motisagar at the Dr. D. Y. Patil Dnyan Apartment, Survey No. 473A, Prasad University, Pune, G. G. Thakkar Road,

Sant Tukaram Nagar, Pune 411 001.".

Pimpri-Chinchwad, Survey

Nos. 180/2/1 and 180/2/2,

Taluka Haveli, Pune 411 018

and also locations at Tathwade,

Pune, Survey Nos. 87/1, 88,

138/1A, 138/1B, 138/2B and

62/4/3.

Amendment

of section 6 of

Mah. VIII of

2024.

Amendment of Schedule of Mah. VIII of

2024.

Mah. VIII of

2024.

ON BEHALF OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATION, PRINTED AND PUBLISHED BY DIRECTOR,

RUPENDRA DINESH MORE, PRINTED AT GOVERNMENT CENTRAL PRESS, 21-A, NETAJI SUBHASH ROAD, CHARNI ROAD,

MUMBAI 400 004 AND PUBLISHED AT DIRECTORATE OF GOVERNMENT PRINTING, STATIONERY AND PUBLICATIONS,

21-A, NETAJI SUBHASH ROAD, CHARNI ROAD, MUMBAI 400 004. EDITOR : DIRECTOR, RUPENDRA DINESH MORE.

2