Section 93 in Maharashtra Public Universities Act, 2016
93. Advisory Council.
(1)The Advisory Council shall consist of following members -(a)to be nominated by the Chancellor,-(i)An eminent industrialist who has proven wide experience in the changing scenario of opportunities for youth and global trends in academy - industry interaction - Chairman;(ii)An eminent scientist of repute with experience of working with national and gobal entities that deal with policy and approaches in research and development - Member;(iii)An eminent social leader who has experience of working with the masses and understands the linkages between education and social transformations - Member;(iv)An eminent educationist who is conversant with new trends in the world of higher education - Member;(v)An Information Communication Technology (ICT) expert who has wide experience at the national and international level in the in higher and professional education - Member;(b)ex-officio :(vi)the Vice-Chancellor - Member;(vii)the Pro Vice-Chancellor -Member- Secretary;(2)The powers and duties of the Council shall be as follows:-(i)to advise to the Vice-Chancellor through generation of reports and action plans in academic, research and development, administration, generation of financial resources and governance so as to make a University academically vibrant, administratively efficient and financially a strong system;(ii)to devise a mechanism and approach for monitoring of the working of the University system as a whole and to keep track of the activities and provide information and critical analysis and comments on the progress and impact of the activities on the working of Universities and its identity in the Society;(iii)to advise the University regarding strategic perspective planning ;(iv)to take up any other task that the Chairman of the Council shall find of importance for the growth of the University;(v)to make periodic report on the development, progress, working of University to the Chancellor ;(vi)to keep track of various reforms and policies thereon as devised by the Commission.(3)The Advisory Council shall meet at least two times in a year.
