Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Maharashtra - Subsection

Section 36A(5) in The Maharashtra Universities Act, 1994

(5)There shall be a Research and Recognition Committee for each Board of Studies. The Committee shall consist of-
(i) the Pro-Vice-Chancellor Chairman
(ii) the Dean of the Faculty Member
(iii) the Chairman of the Board of Studies Member
(iv) the head of the University Department, if any. Member
(v) two experts in the subject, not below the rank of Readers,who have successfully guided at least five Ph.D students and havepublished research work in recognised or reputed national orinternational journals, anthologies, etc., one of them being fromoutside the University, to be nominated by the Vice-Chancellor. Member
(vi) an expert in the area of specialisation nominated by theVice-Chancellor, where a referee is to be appointed forevaluation of highly specialised topic or subject. Member
The nominated members shall attend the meeting only for the particular item:Provided that, if there is no Pro-Vice-Chancellor, the Dean shall officiate as the Chairman of the Committee.