Section 11(3) in Maharashtra Public Universities Act, 2016
(3)The Vice-Chancellor shall be appointed by the Chancellor in the manner stated hereunder :-(a)There shall be a committee consisting of the following members to recommend suitable names to the Chancellor for appointment of Vice-Chancellor, namely:-(i)a member nominated by the Chancellor, who shall be the retired Judge of the Supreme Court or retired Chief Justice of a High Court or an eminent scholar of national repute or a recipient of Padma Award in the field of education;(ii)the Principal Secretary of Higher and Technical Education Department or any officer not below the rank of Principal Secretary to Government nominated by the State Government;(iii)the Director or Head of an institute or organization of national repute established by an Act of Parliament, nominated by the Management Council and the Academic Council, jointly, in the manner specified by the State Government by an order published in the Official Gazette.(b)The member nominated by the Chancellor shall be the Chairman of the committee.(c)The members nominated on the committee shall be persons who are not connected with the university or any college or any recognized institution of the university.(d)No meeting of the committee shall be held unless all the three members of the committee are present.(e)The committee shall recommend a panel of not less than 5 suitable persons for the consideration of the Chancellor for being appointed as the Vice- Chancellor. The names of the persons so recommended shall be in alphabetical order without any preference being indicated. The report shall be accompanied by a detailed write-up on suitability of each person included in the panel.(f)A person recommended by the committee for appointment as Vice-Chancellor shall,-(i)be an eminent academician and an administrator of high caliber;(ii)be able to provide leadership by his own example;(iii)be able to provide vision; and have ability to translate the same into reality in the interest of students and society; and(iv)possess such educational qualifications and experience as may be specified by the State Government, by an Order published in the Official Gazette, in consultation with the Chancellor.(g)The eligibility conditions and the process for recommendation of names for appointment as Vice-Chancellor shall be given wide publicity to ensure the recommendation of most suitable candidates.
