MAHARASHTRA ACT No. XXX OF 2024.
(First Published, after having received the assent of the Governor in the
"Maharashta Government Gazette", On the 31st July 2024.) An Act further to amend the Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015. WHEREAS, it is expedient further to amend the Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015, 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 Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) (Amendment) Act, 2024.
Mah.
XXVIII
of 2015. Short title.
(1)
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In pursuance of clause (3) of article 348 of the Constitution of India, the following translation in English of the Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) (Amendment) Act, 2024 (Mah. No. XXX 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
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1
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.
2. In section 7 of the Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015 (hereinafter referred to as " the principal Act "), in sub-section (3),—
(i) in clause (a), after the words " Chief Secretary " the words " or Additional Chief Secretary " shall be inserted;
(ii) in clause (h), for the word " Secretary " the words " Member- Secretary " shall be substituted.
3. In section 8 of the principal Act, in sub-section (1) after the words
"five years from the date of their nomination" the words " or till they attains sixty-five years of age, whichever is earlier " shall be inserted.
4. In section 11 of the principal Act, in sub-section (3), in clause (a), after the words " Chief Secretary " the words " or Additional Chief Secretary "
shall be inserted.
Amendment of
section 7 of
Mah. XXVIII of
2015.
Amendment of section 8 of Mah. XXVIII of
2015.
Amendment of section 11 of Mah. XXVIII of
2015.
Mah.
XXVIII
of 2015.
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.
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