Section 53 in Maharashtra Public Universities Act, 2016
53. Board of Innovation, Incubation and Enterprise.
(1)There shall be a Board of Innovation, Incubation and Enterprise for creation and cultivation of an enabling environment to propagate the concept of innovation and to convert the innovative ideas into working models through a process of incubation which shall finally lead to the creation of enterprise.(2)The university shall establish an independent Centre for Innovation, Incubation and Enterprise to carry out the objectives of the Board for Innovation, Incubation and Enterprise. The Centre shall exercise the powers and perform the duties as may be assigned by the Board, from time to time.(3)The Board for Innovation, Incubation and Enterprise 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)five prominent industrialists, nominated by Commission from manufacturing, information and communication technology, bio-sciences and technology, agro - industries and service industries;(e)one senior manager from the lead bank of the District in which head quarter of the University is located to be nominated by Vice-Chancellor;(f)two teachers from university departments or university institutions, who are active in innovation, research and development nominated by the Vice-Chancellor;(g)two teachers, nominated by the Vice-Chancellor, from colleges who are active in innovation, research and development;(h)the representative of Department of Information and Technology, not below the rank of the Deputy Secretary;(i)the Director, Innovation, Incubation and Linkages - Member-Secretary.(4)There shall be minimum three meetings of the Board to be conducted in the year.
