Section 34 in Maharashtra Public Universities Act, 2016
34. Faculty.
(1)The faculty shall be the principal academic coordinating authority of the university in respect of studies and research in relation to the subjects included in the respective faculty and also in respect of studies and research in multi-faculties.(2)The university shall have the following faculties, namely:-(i)Faculty of Science and Technology;(ii)Faculty of Commerce and Management;(iii)Faculty of Humanities;(iv)Faculty of Inter-disciplinary Studies.(3)Each faculty shall comprise of such subjects as prescribed by the Statutes.(4)A faculty shall consist of the following members, namely :-(a)the Dean of the faculty - ex-officio Chairperson;(b)the Associate Dean, if nominated under sub-section (5) of section 15;(c)Chairpersons of each Board of Studies for the subjects comprised in the faculty;(d)one person, nominated by each Board of Studies, who is an approved teacher and is otherwise eligible to be nominated as a member of the Board of Studies;(e)five special invitees, who are eminent scholars with proven academic achievements and industrial or professional exposure in the subjects within the faculty, to be nominated by the Pro-Vice-Chancellor in consultation with the Dean of the faculty.
