Section 54 in Maharashtra Public Universities Act, 2016
54. Powers and duties of Board of Innovation, Incubation and Enterprise.
- The Board of Innovation, Incubation and Enterprise shall have the following powers and duties, namely:-(a)to create synergy at policy and operative level mechanism for co-existence and co-operation between various research and development activities in university departments, colleges and various industries in the State and in other States;(b)to create synergy through operative policy mechanism and support system for incubation of good ideas such as product, process, service and innovation, into a scalable mode so as to establish small, medium and large industries;(c)to establish a system to support protection of intellectual property rights at national and global level;(d)to establish a system so as to guide and help young entrepreneurs in operational, legal, business model creation and financial support;(e)to project and plan the activities to be carried out by the Centre for Innovation, Incubation and Enterprise;(f)to prepare annual programmes of activities of the Centre for Innovation, Incubation and Enterprise and review the same periodically;(g)to prepare the annual budget of the Centre for Innovation, Incubation and Enterprise;(h)to oversee and monitor the activities of the Centre for Innovation, Incubation and Enterprise;(i)to submit an annual report of working of Centre for Innovation, Incubation and Enterprise to the Management Council;(j)to undertake any other task as may be assigned by the university authorities to carry out the objectives of the Board for Innovation, Incubation and Enterprise.
