Section 30(4) in Maharashtra Public Universities Act, 2016
(4)The Management Council shall consist of following members, namely:-(a)the Vice-Chancellor-Chairperson;(b)the Pro-Vice-Chancellor;(c)one eminent person from the field of education, industry, agriculture, commerce, banking, finance, social, cultural and other allied fields to be nominated by the Chancellor;(d)two Deans to be nominated by the Vice-Chancellor for tenure of two and half year.(e)One head or Director, nominated by the Vice- Chancellor from amongst the heads or Directors of University Departments or University institutions for a tenure of one year, by rotation:Provided that, in rotating the heads or Directors amongst Departments or University institutions, the earlier Departments or University institutions, which were given an opportunity of representation shall be ignored;(f)two principals to be elected by the Senate from amongst the principals who are the members of the Senate, out of whom one shall be elected from amongst the principals who have been elected from Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Class categories, by rotation;(g)two teachers who are not principals or directors of recognised institutions to be elected by the Senate from amongst the teachers and university teachers who are the members of the Senate, out of whom one shall be elected from amongst the teachers and university teachers who have been elected from Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Class categories, by rotation ;(h)two representatives of managements to be elected by Senate from amongst the representatives of management who are members of Senate, and further provided that same managementshall not have second consecutive institutional representation:Provided that, out of the two representatives under this clause, one member shall be elected, by rotation, from amongst the Scheduled Castes or Scheduled Tribes, or De-notified Tribes (Vimukata Jatis) or Other Backward Class;(i)two registered graduates elected by Senate from amongst elected registered graduate members of Senate, out of whom one shall be elected from amongst the registered graduates who have been elected from Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Class categories, by rotation;(j)two members elected by the Academic Council form amongst its members, one of whom shall be from amongst the elected teachers who are members of the Council and another shall be a woman;(k)one eminent-expert from the institute or organization of National repute to be nominated by the Vice-Chancellor in consultation with the Chancellor ;(l)the Secretary, Higher Education or his nominee not below the rank of Deputy Secretary or Joint Director of Higher Education;(m)the Director of Higher Education or his nominee, not below the rank of Joint Director of Higher Education;(n)the Director of Technical Education or his nominee not below the rank of Joint Director of Technical Education;(o)the Registrar - Member-Secretary.[Provided that, for the election of the candidate from the reserved categories, under clauses (f),(g),(h) and (i), for the initial term of Management Council, immediately after the commencement of this Act, point of rotation for reserved categories under the said clauses shall be decided by drawing of lots by vice-Chancellor, and while drawing of lots, it shall be ensured that the person belonging to each reserved category shall have representation on the Management Council.] [Added by Maharashtra Act No. 27 of 2018, dated 6.4.2018.]
