Section 104 in Maharashtra Public Universities Act, 2016
104. Appointment and selection of principal of conducted colleges.
- The selection committee for selection of Principals of conducted colleges or directors or heads of university institutions or post-graduate centres or sub-centres maintained by the university, shall consist of the following members, namely:-(a)the Vice-Chancellor - Chairperson;(b)Chancellor's nominee on the Management Council;(c)two experts, nominated by the Management Council and one expert nominated by the Academic Council, who are not connected with the university, colleges or institutions under its jurisdiction;(d)one member belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Classes not below the rank of Principal or Professor nominated by the Vice-Chancellor;(e)one principal who is a member of Management Council to be nominated by the Management Council;(f)the Director, Higher Education or his nominee, not below the rank of Joint Director of Higher Education;(g)the Director, Technical Education or his nominee, not below the rank of Joint Director of Technical Education.
