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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Maharashtra - Subsection

Section 105(2) in Maharashtra Public Universities Act, 2016

(2)The Selection Committee shall consist of-
(a)the Vice-Chancellor, Chairperson;
(b)the Chancellor's nominee on the Management Council;
(c)two experts having special knowledge in the field related to the post to be filled, who are not connected with the university or affiliated college or recognized institution under its jurisdiction, nominated by the Chancellor;
(d)one person belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes, or Other Backward Classes, not below the rank of Principal or Professor nominated by the Vice-Chancellor;
(e)one elected principal or teacher who is a member of Management Council to be nominated by the Management Council,;
(f)the Director of Higher Education or his nominee, not below the rank of the Joint Director of Higher Education;
(g)the Registrar, Member-Secretary :
Provided that, where he himself is a candidate for the post then in such case, the Pro-Vice-Chancellor shall be the Member-Secretary.