Section 26 in Maharashtra Public Universities Act, 2016
26. Authority of university.
- The following shall be the authorities of the university, namely:(1)the Senate;(2)the Management Council;(3)the Academic Council;(4)the Faculty;(5)the Board of Deans;(6)the Board of Sub-campuses of the university;(7)the Board of Studies;(8)the Board of University Departments and Inter-disciplinary studies;(9)the Board of Post-Graduate Education in Colleges;(10)the Board of Lifelong Learning and Extension;(11)the Board of Examinations and Evaluation;(12)the Board of Information Technology;(13)the Board of National and International Linkages;(14)the Board for Innovation, Incubation and Enterprise;(15)the Board of Students' Development;(16)the Board of Sports and Physical Education;(17)the Board of Research;(18)such other bodies of the university as are designated by the Statutes, to be the authorities of the university.
