Section 103(2) in Maharashtra Public Universities Act, 2016
(2)Local selection committee shall consist of the following members, namely:-(a)the Vice-Chancellor, Chairperson;(b)the Dean of the faculty concerned;(c)the head of the department concerned;(d)one expert nominated by the Vice-Chancellor :Provided that, where the head of the department is also the Dean, the Vice-Chancellor shall nominate two persons instead of one;(e)one member, belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Classes or Special Backward Category, not below the rank of Principal or Professor nominated by the Vice-Chancellor;(f)one principal or professor who is a member of Management Council to be nominated by the Management Council ;(g)the Director, Higher Education or his nominee, not below the rank of Joint Director of Higher Education; and(h)the Director, Technical Education or his nominee, not below the rank of Joint Director of Technical Education:Provided that, before the expiry of one year as aforesaid, the Vice-Chancellor shall take steps to fill up the post by appointment in accordance with the provisions of section 102.
