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 1] [Entire Act]

State of Maharashtra - Section

Section 56 in The Maharashtra Universities Act, 1994

56. Maharashtra State Council for Higher Education.

(1)The State Government may, by notification in the Official Gazette, establish the Maharashtra State Council for Higher Education.
(2)[ The composition of the Maharashtra State Council for Higher Education shall be as follows, namely:-
(1) Chief Minister Chairman
(2) Minister for Higher and Technical Education Vice-Chairman
(3) Minister of State for Higher and Technical Education Member
(4) Two Members of the Maharashtra Legislative Assemblynominated by the Speaker of the Maharashtra Legislative Assembly. Members
(5) One Member of the Maharashtra Legislative Councilnominated by the Chairman of the Maharashtra Legislative Council. Member
(6) Four Educational Experts or Educational Administratorsnominated by the Chancellor, of which one shall be therepresentative of the Management. Member
(7) One principal nominated by the Chancellor from amongst theprincipals. Member
(8) One teacher nominated by the Chancellor from amongst theteachers. Member
(9) Three Vice-Chancellors of the Universities in the Statenominated by the Chancellor from amongst the Vice-Chancellors. Member
(10) The Secretary, Higher and Technical Education Department. Member
(11) The Secretary, Medical Education Department Member
(12) The Secretary, Planning Department. Member
(13) The Secretary, Finance Department. Member
(14) The Secretary, Sports Department. Member
(15) Director, Technical Education, Maharashtra State Member
(16) Director, Higher Education, Maharashtra State. Member Secretary].
[This sub-section was substituted by Maharashtra 27 of 2002, section 2(1).]
(3)[The Maharashtra State Council for Higher Education shall be the authority of the State Government in-charge of, and responsible for, the state higher education. The Council shall be the planning, monitoring, co-ordinating and evaluating authority and] [These words were substituted for the words 'The Maharashtra State Council for Higher Education' by Maharashtra 55 of 2000, section 39(b)(i).] shall act as a think-tank for Higher Education including technical, medical and professional education. It shall tender advice to the State Government in the following matters, namely:-
(a)to prepare programmes in the various subjects in the sphere of higher education, keeping in view the overall priorities, perspectives and needs of the society and expectations from higher education;
(b)to advise the State Government in respect of determining and maintaining uniformity of standards of education in the universities;
(c)to advise on promoting co-operation and co-ordination of the various educational institutions among themselves and explore the scope for interaction between the universities on the one hand and industry and other organizations on the other hand;
(d)to suggest ways and means of raising additional resources for higher education from industry and other sources;
(e)to advise on inter-university programmes for various activities undertaken by the universities in fulfilment of the provisions of the Act;
(f)to advise on programmes for greater co-operation and interaction and exchange of university teachers, college teachers and the teachers of university departments;
(g)[ to consider and approve the developmental programme of the universities; [These clauses were added Maharashtra 55 of 2000, section 39(b)(ii)]
(h)to initiate inter-university programme for the various activities related to teaching, research and extension in the field of higher education;
(i)to take steps and recommend to the State Government and to the universities the steps that may be taken to remove the regional imbalance, and to make higher education available to backward classes, rural and tribal communities, women and any such specified groups.]
(4)The term of office of members other than ex-officio members shall be five years.
(5)The Maharashtra State Council for Higher Education shall meet at least twice in a year.
(6)Nothing in this section shall empower the Council to carry out any executive functions in the Management of the affairs of the universities.