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State of Maharashtra - Section

Section 76 in Maharashtra Public Universities Act, 2016

76. Maharashtra State Commission for Higher Education and Development.

(1)There shall be established the Maharashtra State Commission for Higher Education and Development.
(2)The composition of the Commission shall be as follows, namely:-
(a) the Chief Minister Chairperson ;
(b) the Minister for Higher and TechnicalEducation Vice-Chairperson ;
(c) the Minister for Finance Member ;
(d) the Minister for Medical Education Member ;
(e) the Minister for Industries Member ;
(f) the Minister for Skill Development andEntrepreneurship Member ;
(g) the Minister of State for Higher andTechnical Education Member ;
(h) the Leaders of Opposition in the StateLegislative Council and Assembly Members;
(i) three members of the Maharashtra LegislativeAssembly, nominated by the Speaker of the Maharashtra LegislativeAssembly Members
(j) two members of the Maharashtra LegislativeCouncil, nominated by the Chairman of the Maharashtra LegislativeCouncil Members;
(k) two eminent industrialists to be nominatedby Chancellor Members ;
(l) one eminent professional from the domain offinance or commerce or education or law and judiciary, havingexperience of creation of education linkages with real lifesituations, nominated by the Chancellor Member ;
(m) two Scientists or Technocrats or SocialLeaders for their eminence in Techno-social-Development worknominated by the Chancellor Members;
(n) one educationist having experience inreforms in the nature, role and delivery of education, nominatedby the Chancellor Member;
(o) two Vice-Chancellors of the Public andPrivate Universities in the State nominated by the Chancellor Members ;
(p) two Principals nominated by the Chancellorfor their contributions in linking of education with socialdevelopment, Members ;
(q) two senior eminent teachers fromuniversities or colleges with the minimum Teaching and Researchexperience of fifteen years nominated by the Chancellor. Members ;
(r) the Secretary, Higher and TechnicalEducation Department Member ;
(s) the Secretary, Medical Education and DrugsDepartment Member ;
(t) the Secretary, Planning Department Member ;
(u) the Secretary, Finance Department Member ;
(v) the Secretary, School Education Department Member;
(w) the Secretary, Industries Department Member;
(x) the Secretary, Skill Development andEntrepreneur-ship Development Department Member;
(y) the Director of Technical Education Member ;
(z) the Director of Higher Education Member ;
(za) the Director of Medical Education andResearch Member;
(zb) the Joint Secretary, Western RegionalOffice of University Grants Commission Member;
(zc) the Chief Executive Officer of theCommission Member-Secretary :
Provided that, if the Chief Minister holds the portfolio of Higher and Technical Education, Industries, Medical Education, Skill Development and Entrepreneurship or Finance he may appoint any other Minister as a member.
(3)Term of office of the appointed members of the Commission shall be of five years and shall be co-terminus with the term of the Legislative Assembly.
(4)The Commission shall meet at least twice in a year.
(5)The Commission shall be the authority of the State Government in charge of, and responsible for, the higher education in the State. The Commission shall be the planning, monitoring, co-ordinating and evaluating authority and shall act as a thinktank for higher education, including technical, medical, management, professional education and emerging fields in the education such as Bio-Sciences and Technology and those which would emerge on the horizon of knowledge in future. The Commission shall create synergy between various stakeholders namely, the State Government, public and private universities, private skills education providers and industries.