Section 49 in Maharashtra Public Universities Act, 2016
49. Board of Information Technology.
(1)There shall be a Board of Information Technology to create an umbrella structure to professionally manage the selection, deployment and use of application software and technology in Academics, Finances and Administration, address the issues relating to use of the right kind of technology, software, hardware and connectivity to deploy technology in all domains of activities and associated tasks of the university and to project the funds required for that purpose.(2)The Board of Information Technology shall meet at least three times in a year.(3)The Board of Information Technology shall consist of the following members, namely:-(a)the Vice-Chancellor - Chairperson;(b)the Pro-Vice-Chancellor;(c)the Deans of faculties and Associate Deans, if any;(d)the Director of Board of Examinations and Evaluation;(e)the Finance and Accounts Officer;(f)one professor from university departments having knowledge and expertise in the domain of software and hardware, nominated by the Vice-Chancellor;(g)two experts in the field of information and communication technology, nominated by the Vice-Chancellor, one of whom shall be an expert in software and the other in the field of hardware;(h)the Registrar;(i)the Dean of Faculty of Science and Technology shall act as a Member-Secretary.
