Section 77(6) in Maharashtra Public Universities Act, 2016
(6)The Chief Executive Officer shall,-(i)be the principal executive officer of the Secretariat of the Commission responsible for carrying out all functions and duties of the Commission;(ii)lead, oversee and monitor the administration and entire activities of the Secretariat and the Commission;(iii)be responsible for execution of the policies, plans and recommendations of the Commission;(iv)establish technology driven operational mechanism for execution of policies, plans and recommendations of the Commission;(v)establish linkages and co-ordination with Vice-Chancellors of public and private universities, principals and management of all educational institutions in the State ;(vi)convene meeting of the Commission as per the directions of the Chancellor;(vii)convene seminars, workshops, meetings as may be necessary to fulfill and carry out the function and duties of the Commission;(viii)prepare annual financial estimates and statement of financial requirements for the Commission for submission to the Department of Higher Education.(ix)prepare annual report, annual audit reports of the Commission;(x)get accounts of the Secretariat and the Commission audited regularly;(xi)be the appointing and disciplinary authority of the officers and other staff of the Secretariat working under him;(xii)prepare rules of terms and conditions of service for employees of the Secretariat;(xiii)exercise such other functions, powers and duties as may be conferred upon him by the Chancellor;(xiv)do all such activities so as to fulfill objectives, functions and duties of the Commission;(xv)undertake any other task as may be assigned by the Commission and the State.
