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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(4) in Maharashtra Public Universities Act, 2016

(4)
(a)There shall be University Students' Association consisting of the following members, namely :-
(i)Presidents of the University Department Students' Council and each College Students' Council ;
(ii)Secretaries of the University Department Students' Council and each College Students' Council ;
(iii)Lady representatives of the University Department Students' Council and each College Students' Council ;
(iv)Student representatives, belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (VimuktaJatis) or Nomadic Tribes or Other Backward Classes of the University Department Students' Council and each College Students' Council.
(b)The University Students' Council shall consist of the following members, namely :-
(i)President, elected by the members of University Students' Association from amongst themselves ;
(ii)Secretary, elected by the members of University Students' Association from amongst themselves ;
(iii)one Lady Representative, elected by the members of University Students' Association from amongst themselves ;
(iv)one Representative belonging to Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Classes or Special Backward Category, by rotation, elected by the members of University Students' Association from amongst themselves ;
(v)one student each from (a) National Service Scheme, (b) National Cadet Corps (c) Sports and (d) Cultural activities nominated by the President of the University Students' Council in consultation with the Director, Students' Development from amongst the students of the University Departments and affiliated colleges who are engaged in National Service Scheme, National Cadet Corps, Sports and Cultural activities respectively on the basis of prescribed criteria ;
(vi)Director Board of Student Development, Director Sports and Physical Education, Director Board of Lifelong Learning and extension shall be permanent invitees.