Section 101(3) in Maharashtra Public Universities Act, 2016
(3)The Fee Fixation Committee shall consist of the following members, namely :-(a)a retired Vice-Chancellor or an eminent educationist having wide experience in the field of education, who shall not be connected with the university or any college or institution under its jurisdiction as the Chairperson ;(b)the Dean of the faculty concerned ;(c)Chancellor's nominee on the Management Council ;(d)one finance expert nominated by the Vice-Chancellor, preferably a Chartered Accountant, not connected with the university or college or institutions under its jurisdiction ;(e)one legal expert nominated by the Vice-Chancellor, not connected with the university or college or institution under its jurisdiction ;(f)Registrar or his nominee not below the rank of Deputy Registrar - Member Secretary.
