Section 57 in Maharashtra Public Universities Act, 2016
57. Board of Sports and Physical Education.
(1)There shall be a Board of Sports and Physical Education in the university to promote the culture of sports and look after sports related activities. The activities of the Board shall be carried out by the Director of Sports and Physical Education.(2)The Board of Sports and Physical Education shall consist of the following members, namely:-(a)the Vice-Chancellor - Chairperson;(b)the Pro-Vice-Chancellor;(c)three professionals, nominated by the Vice-Chancellor with established credibility in different fields of sports;(d)District Sports Officer of the district where the University Head Quarter is located.(e)one teacher from the university department of Physical Education, nominated by the Management Council;(f)two sports teachers, from affiliated, conducted or autonomous colleges, nominated by the Management Council;(g)Zonal or Divisional president (principal of the host college) and secretary(director physical education of the host college) with the tenure of one year;(h)the President, Secretary of the University Student Council;(i)one student member from sports of University Student Council nominated by the President of University Students Council under sub-sub clause (v) of sub-clause (b) of sub-section (4) of section 99;(j)the Director, Sports and Physical Education - Member-Secretary.
