Section 40 in The Maharashtra Universities Act, 1994
40. Students' Council.
(1)There shall be a University Students' Council as specified in sub-section (4), a University Departments Students' Council for the post-graduate departments of the university and a Students' Council for each conducted college or institution of the University and each affiliated college, to look after the welfare of the students and to promote and co-ordinate the extracurricular activities of different student's associations for better corporate life. The Councils shall not engage in political activities.(2)(a)The University Department Students' Council consist of the following members, namely:-(i)Vice-Chancellor - President,(ii)Director of Students' Welfare - Chairman;(iii)Director of Sports and Physical Education, if any;(iv)National Service Scheme Coordinator, if any;(v)One student from each university department who has shown academic merit at the preceding degree examination and is engaged in full time studies in a university, institution or department or conducted college, nominated by the Vice-Chancellor;(vi)Two lady students nominated by the Pro-Vice-Chancellor [and if there is no Pro-Vice-Chancellor shall nominate two lady students.] [These words were added by Maharashtra 55 of 2000, section 34 (a)(i)](b)the Students Council for each institution, conducted college [or] [This word was substituted By Maharashtra 55 of 2000, section 34(a)(ii)(A).] affiliated college shall consist of the following:-(i)Principal - Chairman;(ii)One lecturer, nominated by the principal;(iii)Teacher in charge of National Cadet Corps;(iv)National Service Scheme Programme Officer;(v)One student from each class, who has shown academic merit at the examination held in the preceding year and who is engaged in full-time studies in the college nominated by the principal;(vi)Director of Sports and Physical Education, if any;(vii)One student from each of the following activities, who has shown outstanding performance, nominated by the principal, namely:-(1)Sports;(2)National Service Scheme and Adult Education;(3)National Cadet Corps;(4)Cultural Activities;(viii)Two lady students nominated by the principal:[Provided that, two of the students from the categories (vii) and (viii) shall be those belonging to the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Classes.] [This proviso was added by Maharashtra 55 of 2000, section 34(a)(iii)(B).](3)The Student members of both these Councils shall elect, from amongst themselves, the Secretary of their respective council,(4)(a)There shall be University Students Council consisting of not more than fifteen persons, nominated through selection, from amongst Secretaries of the respective councils under sub-section (3) as prescribed by the Statutes:-Provided that, at least one seat each be reserved for students belonging to-(i)Scheduled Castes;(ii)Scheduled Tribes,[iia) Denotified Tribes; (Vimukta Jatis); [These sub-clauses were inserted by Maharashtra 55 of 2000, section 34(b).](iib)Nomadic Tribes;](iii)Other Backward Classes; and(iv)One seat for woman student, remaining seats being distributed districtwise:Provided further that, for the purpose of nomination through selection details based on academic performance, participation in National Cadet Corps, National Service Scheme and Adult Education, Cultural Activities or such other activities as may be prescribed by the Statute;(b)The University Students Council so formed shall elect its own President and Secretary;(c)Every meeting of the University Students' Council shall be presided over by the Vice-Chancellor and shall be attended by such other officers as may be prescribed.(5)A student shall be eligible to be, or continue to be, a member of any of the Students' Council, only if he is enrolled as a full time student.(6)The nomination of the student members of the Students' Council shall be made every year, as soon as possible after the commencement of the academic year on a date to be fixed by the Management Council. The term of office of nominated student members shall begin with effect from the date of nomination and shall extend upto the last day of the academic year, unless they have, in the meantime, incurred any of the disqualifications specified by or under the Act; and shall then expire.(7)One-third of the members of the Council shall constitute the quorum. The rules and procedure for conduct of business of the meetings and such other matters shall be such be such as may be prescribed. The Council shall meet at least once in every three months.
