Section 102(2) in Maharashtra Public Universities Act, 2016
(2)The selection committee for making recommendations for appointment of university teachers shall consist of the following members :-(a)the Vice-Chancellor or the Pro-Vice-Chancellor upon directions of the Vice-Chancellor-Chairman ;(b)one person, not below the rank of professor, nominated by the Chancellor ;(c)the Dean of the Faculty concerned as a Member Secretary ;(d)the Head of the university department or a head of the concerned School of multidisciplinary institution, nominated by the Vice-Chancellor ;(e)not less than three experts nominated by the Management Council out of a panel of not less than six names of experts not connected with the university recommended by the Academic Council, who have special knowledge of the subject for which the teacher is to be selected ;(f)one person not below the rank of Professor or Principal belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Classes, nominated by the Chancellor ;(g)one principal who is a member of Management Council to be nominated by the Management Council;(h)Director, Higher Education or his nominee not below the rank of Joint Director ;(i)Director, Technical Education or his nominee not below the rank of Joint Director :Provided that, a head referred to in clause (d), who is an Associate Professor shall be a member of the selection committee for the selection to the Assistant Professor.
