Section 5 in The Maharashtra State Board of Technical Education Act, 1997
5. [ Constitution of Board. - (1) The Board shall consist of, -
(a)the Director, Technical Education, Maharashtra State as the Chairman;(b)the Director, Maharashtra State Board of Technical Education as the Member-Secretary; and(c)the following members, namely:-Class A - Ex-officio Members(i)The Chairman of the Maharashtra State Board of Secondary and Higher Secondary Education or his nominee not below the rank of the Chairman of the Divisional Board;(ii)The Director of Industries Maharashtra State or his nominee not below the rank of Joint Director;(iii)One representative of the State Nodal Centre for National Technical Manpower Information System;(iv)The Regional Officer (Western Region) of All India Council of Technical Education, New Delhi;(v)The Director, Board of Apprenticeship Training (Western Region), Government of India, Ministry of Human Resources Development;(vi)The Joint Secretary to Government, Higher and Technical Education Department or his nominee not below the rank of Deputy Secretary.Class B - Nominated Members(i)One senior most Principal from Government Engineering Colleges in the State, to be nominated by the Government.(ii)Two members to be nominated by the Government from amongst the Principals and Heads of Institutes, one each from Government or aided and unaided Polytechnics, of whom at least one shall be a woman.(iii)Two members to be nominated by the Government from amongst the teachers, one each from Government or aided and unaided polytechnics, of whom at least one shall be from Backward Class Community.(iv)Three members to be nominated by the Government from the professional bodies, one from each revenue region by rotation.(v)Six members to be nominated by the Government from amongst the associations of Industries, who are entrepreneurs of Small Scale Industries, Information Technology, Biotechnology, Gems and Jewellery, Pharmacy and Hotel Management, at least two of whom shall be from out of the Mumbai and Pune regions:Provided that a person shall cease to hold office as a member of the Board, as soon as he ceases to hold the post, designation or office, as the case may be, by virtue of which he is so appointedand such person shall inform the Chairman in writing of his having so ceased to be the member of the Board, within a week therefrom.(2)The names of the persons other than the ex-officio members, who have been nominated, from time to time, as members of the Board, shall be published by the Government in the Official Gazette.(3)On the publication of the Maharashtra State Board of Technical Education (Amendment) Act, 2002, the existing members of the Board shall be deemed to have vacated their offices on the said date.] [Section 5 Substituted by Mah. 1 of 2003, Section 4, (w.e.f. 27.11.2002).]
