Section 70(3) in Maharashtra Public Universities Act, 2016
(3)The constitution of the Standing Committee for filling in the vacancies mentioned in sub-section (1) shall be as follows, namely :-(a)Pro-Vice-Chancellor - Chairman;(b)Chancellor's nominee on Management Council;(c)one dean nominated by Management Council;(d)one elected member of the Management Council nominated by that Council;(e)one principal nominated by Senate from amongst its members;(f)one teacher nominated by Senate from amongst its members;(g)one graduate nominated by Senate from amongst its members;(h)Registrar - Member-Secretary.
