Section 36 in Maharashtra Public Universities Act, 2016
36. Board of Deans.
(1)There shall be a Board of Deans to co-ordinate, oversee, implement and to supervise the academic activities of the university. It shall be responsible to plan the development of the university in academics, research and development, entrepreneurship, intellectual property rights, incubation of industries and linkages with industries for integrated planning. It shall also plan, monitor, guide and coordinate under-graduate and post-graduate academic programmes and development of affiliated colleges.(2)The Board of Deans shall consist of the following members, namely:-(a)the Pro-Vice-Chancellor, Chairperson;(b)the Deans of faculties;(c)the Director of Innovation, Incubation and Linkages.
