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[Section 35]
[Entire Act]
State of Maharashtra - Subsection
Section 35(2) in The Maharashtra Universities Act, 1994
| (a) the Vice-Chancellor; | Chairman |
| (b) the Pro-Vice-Chancellor, if any; | |
| (c) one Dean of faculty, nominated by the academic council; | |
| (d) one Head or Director from among the Heads or directors ofthe university institutions or departments, not below the rank ofprofessor and who is not a Dean nominated by the AcademicCouncil; | |
| (e) one teacher, imparting post graduate[instruction] [This word was substituted for the word 'institution' Maharashtra 55 of 2000, section 28(a).]orguiding research, but who is not a Dean, Head of the universityinstitutions or departments nominated by the Vice-Chancellor; | |
| (f) one teacher, imparting under-graduate instruction havingnot less than sixteen years of teaching experience, nominated bythe Management Council; | |
| (g) one principal of an affiliated college of arts, science orcommerce, nominated by the Management Council from amongst theprincipals who are members of the Academic Council; | |
| (h) one principal of an affiliated professional college,nominated by the Vice-Chancellor; | |
| (i) two experts, co-opted by the Board, from amongst the Headsof National and State level research institutions; | |
| (j) two persons to represent industry, banks, commerce orprofessional bodies to be nominated by the Vice-Chancellor; | |
| (ja) [ two members nominated by the Senate, one of them beingthe representatives of the Managements;] [This clause was inserted by Maharashtra 55 of 2000, section 28(b).] | |
| (k) the director of the Board of College and UniversityDevelopment | Member- Secretary: |