Section 29(2) in The Maharashtra Universities Act, 1994
(2)It shall consist of the following members, namely:-(a)the Vice-Chancellor - Chairman;(b)the Pro-Vice-Chancellor, if any;(c)the Deans of Faculties;(d)Chairmen of the Boards of Studies;(e)the Director of the Board of College and University Development;(f)[eight principals of whom two shall be women and one shall be a person belonging to the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis) Nomadic Tribes or Other Backward Classes, by rotation] [These words were substituted for the 'five principals' by Maharashtra 55 of 2000, section 22(b)(1).] of conducted, autonomous or affiliated colleges to be elected by the principals from amongst themselves;(g)one professor from amongst the professors in the university departments or institutions, nominated by the Vice-Chancellor;(h)one teacher representing each faculty to be co-opted by the Academic Council from amongst the teachers having not less than sixteen years' teaching experience, other than principals of colleges, Heads of university departments and Heads of recognised institutions;(i)one head of a recognised institution, nominated by the Vice-Chancellor,(j)one head or director of an academic services unit of the university, nominated by the Vice-Chancellor;(k)two eminent experts in the field of higher education, nominated by the Chancellor;(l)the Director of Higher Education, Maharashtra State [or his nominee not below the rank of Joint Director;] [These words were added by Maharashtra 55 of 2000, section 22 (b)(ii).][(l-a) the Director of Technical Education, Maharashtra State or his nominee not below the rank of Joint Director;] [This clause was inserted by Maharashtra 55 of 2000, section 22 (b)(iii).](m)the Chairman of the Maharashtra State Board of Secondary and Higher Secondary Education [or his nominee, not below the rank of Divisional Chairman of the Board]; [These words were added by Maharashtra 55 of 2000, section 22 (b)(iv).](n)[ two representatives of the managements, elected by the electoral college, consisting of the President, Chairman or nominee of each management from amongst themselves. Where the management conducts more than one college or recognised institutions, only one nominee of the management shall be a member of the electoral college]. [This clause was added by Maharashtra 55 of 2000, section 22(b)(v).]
