Maharashtra act 021 of 2023 : The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) (Amendment) Act, 2023

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, 2023 (Mah. Act. No. XXI of 2023), 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 MAHARASHTRA ACT No. XXI OF 2023.

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

"Maharashtra Government Gazette", on the 21st April 2023). An Act to amend the Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015.

WHEREAS it is expedient 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-fourth 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, 2023.

Short title.

Mah.

XXVIII

of 2015.

(1)

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2. In section 11 of the Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015,-

(1) in sub-section (3),-

(a) for clauses (c) and (d), the following clauses shall be substituted, namely :-

"(c) two Chartered Accountants of repute who are members of the Institute of Chartered Accountants of India, for a period of not less than ten years

(d) two Cost Accountants of repute who are members of the Institute of Cost and Works Accountants of India, for a period of not less than ten years, or the financial experts of repute

(b) clause (f) shall be deleted;

(c) after clause (h), the following clauses shall be inserted, namely:-

"(h-1) the Commissioner, Medical Education (h-2) the Director, Directorate of AYUSH, Maharashtra State

(d) for clause (j), the following clause shall be substituted, namely:-

"(j) an officer of the State Government not below the rank of Joint Secretary.

(2) after sub-section (4), the following sub-sections shall be inserted, namely:-

"(4A) The Chairperson may invite the Registrar of any University in the State of Maharashtra as an invitee member when the business of the Fees Regulating Authority pertaining to the professional courses concerned with that University is transacted.

(4B) The Chairperson may also invite any person or officer from the field of Higher Education, Technical Education, Medical and Health Science, Architecture, Agriculture, Ayurved Medicine, Homeopathy, Dental, Nursing or Pharmacy Education for obtaining their expert opinion. Such expert invitees may participate in the proceedings of the meetings of the Fees Regulating Authority, but they shall have no right to vote.";

(3) in sub-section (5), for the word "member", the words "member or experts" shall be substituted.

Mah.

XXVIII

of 2015. Amendment of section 11 of Mah.

XXVIII of

2015.

.. Member .. Member"; .. Member .. Member"; .. Member- Secretary.";

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

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