Section 16 in The Maharashtra Universities Act, 1994
16. Director of Board of College and University Development.
(1)The Director of the Board of College and University Development shall be nominated by the Vice-Chancellor, from amongst professors of the university, institutions or departments or principals [with fifteen years teaching experience.] [These words were added by Maharashtra 55 of 2000, section 13(a).](2)The Director shall be, -(a)the principal academic planning and academic audit officer for the academic development programmes, including post-graduate teaching, research and extension programmes and collaborative programmes of the university;(b)the Secretary of the Board of College and University Development and shall conduct academic audit of university departments or institutions, recognized institutions, post-graduates centres and affiliated colleges [as the Board may direct and on receiving complaints suo moto.] [These words were added by Maharashtra 55 of 2000, section 13(b)](c)responsible for ensuring that the decisions of the Board for long-term and short-term development plans of the university and its [*] [The word 'affiliated' was deleted by Maharashtra 55 of 2000, section 13(c).] colleges in their academic programmes are duly processed and implemented through relevant authorities, bodies, committees and officers;(d)the principal liaison officer with the external funding agencies for generating funds for the collaborative and development programmes of the university and monitor their proper utilization;(e)responsible for establishing liaison for fostering and promoting collaboration between the university, colleges and national and international institutions and scientific, industrial and commercial organizations;(f)responsible for submitting an annual report on the progress achieved in different developmental and collaborative programmes to the Vice-Chancellor who shall place the same before the Management Council.(3)[ The term of the Director shall be co-terminus with that of the Vice-Chancellor or till he attains the age of superannuation, whichever is earlier.] [This sub-section was added by Maharashtra 55 of 2000, section 13(c)]
