Section 99 in Maharashtra Public Universities Act, 2016
99. Students Council.
(1)There shall be a University Students' Council as specified in clause (b) of sub-section (4), a university department Students' Council for the departments of the university and a college Students' Council for each conducted college or institution of the University and each affiliated college, to look after the welfare of the students and to promote and co-ordinate the extra-curricular activities of different student's associations for better corporate life. The Councils shall not engage in political activities.(2)The University Department Students' Council shall consist of the following members, namely :-(a)President, elected by an electoral college consisting of students who are engaged in full time studies in all university departments ;(b)Secretary, elected by an electoral college consisting of students who are engaged in full time studies in all university departments ;(c)one lady representative, elected by an electoral college consisting of students who are engaged in full time studies in all university departments ;(d)one representative belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (VimuktaJatis) or Nomadic Tribes or Other Backward Classes, elected by an electoral college consisting of students who are engaged in full time studies in all university departments;(e)one student from each department, elected by an electoral college consisting of students who are engaged in full time studies in that department ;(f)one student each from (a) National Service Scheme, (b) National Cadet Corps,(c)Sports and (d) Cultural activities, nominated by the Vice-Chancellor from the students who are engaged in National Service Scheme, National Cadet Corps, Sports and Cultural activities, respectively, on the basis of prescribed criteria ;(g)Director, Students' Development shall be an ex-officio member.(3)The College Students' Council for each institution, conducted college or affiliated college shall consist of the following members, namely :-(a)President, elected by an electoral college consisting of students who are engaged in full time studies in that college ;(b)Secretary, elected by an electoral college consisting of students who are engaged in full time studies in that college ;(c)one lady representative, elected by an electoral college consisting of students who are engaged in full time studies in that college ;(d)one representative belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta-Jatis) or Nomadic Tribes or Other Backward Classes, by rotation, elected by an electoral college consisting of students who are engaged in full time studies in that college:Provided that the University shall decide the category of reservation for each college for the purpose of this clause by drawing lots;(e)one student from each class, elected by an electoral college consisting of students who are engaged in full time studies in that class;(f)one student each from (a) National Service Scheme, (b) National Cadet Corps, (c) Sports and (d) Cultural activities, nominated by the Principal from the students who are engaged in National Service Scheme, National Cadet Corps, Sports and Cultural activities, respectively, on the basis of prescribed criteria ;(g)one senior teacher as coordinator of the Students' Council appointed by the principal of the college and Director, Sports and Physical Education, NSS Programme Officer and NCC Officer as permanent invitees.(4)(a)There shall be University Students' Association consisting of the following members, namely :-(i)Presidents of the University Department Students' Council and each College Students' Council ;(ii)Secretaries of the University Department Students' Council and each College Students' Council ;(iii)Lady representatives of the University Department Students' Council and each College Students' Council ;(iv)Student representatives, belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (VimuktaJatis) or Nomadic Tribes or Other Backward Classes of the University Department Students' Council and each College Students' Council.(b)The University Students' Council shall consist of the following members, namely :-(i)President, elected by the members of University Students' Association from amongst themselves ;(ii)Secretary, elected by the members of University Students' Association from amongst themselves ;(iii)one Lady Representative, elected by the members of University Students' Association from amongst themselves ;(iv)one Representative belonging to Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Classes or Special Backward Category, by rotation, elected by the members of University Students' Association from amongst themselves ;(v)one student each from (a) National Service Scheme, (b) National Cadet Corps (c) Sports and (d) Cultural activities nominated by the President of the University Students' Council in consultation with the Director, Students' Development from amongst the students of the University Departments and affiliated colleges who are engaged in National Service Scheme, National Cadet Corps, Sports and Cultural activities respectively on the basis of prescribed criteria ;(vi)Director Board of Student Development, Director Sports and Physical Education, Director Board of Lifelong Learning and extension shall be permanent invitees.(5)The first meeting of the University Students' Council shall be presided over by the Vice-Chancellor and shall be attended by such other officers as he may deem fit.(6)A student shall be eligible to be, or continue to be, a member of any of the Students' Councils, only if he is enrolled as a full time student.(7)During the period of election no person, other than a student on the rolls of college or institutions or University, shall be permitted to take part in the election process in any capacity. Any student or a candidate violating this condition shall be liable for disciplinary action against him in addition to the revocation of his candidature.(8)The budget, frequency of meeting of the University Department Students' Council, Students' Council for each institution, conducted college or affiliated college and University Students' Council shall be as may be prescribed by the Statutes.(9)The election of the student members of the Students' Councils shall be made every year, as soon as possible after the commencement of the academic year, on a date as may be prescribed. The term of office of the elected student members shall begin with effect from the date of election and shall extend up to the last day of the academic year, unless they have, in the meantime, incurred any of the disqualifications specified by or under the Act, and shall then expire.(10)One third of the members of the Students' Council shall constitute the quorum. The procedure for conduct of business of the meetings and such other matters shall be such as may be prescribed by the Statutes. The Council shall meet at least once in every three months.(11)The procedure for election, the powers and duties, authority for the conduct of election, mechanism for conduct of such elections, code of conduct for the candidates and election administrators and grievances redressal mechanism in respect of such election shall be such as may be specified by the State Government, by orders published in the Official Gazette.(12)The provisions of this sections shall come into effect from such date after issuing the order under sub-section (11), as specified by the State Government in such order.
