Section 99(3) in Maharashtra Public Universities Act, 2016
(3)The College Students' Council for each institution, conducted college or affiliated college shall consist of the following members, namely :-(a)President, elected by an electoral college consisting of students who are engaged in full time studies in that college ;(b)Secretary, elected by an electoral college consisting of students who are engaged in full time studies in that college ;(c)one lady representative, elected by an electoral college consisting of students who are engaged in full time studies in that college ;(d)one representative belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta-Jatis) or Nomadic Tribes or Other Backward Classes, by rotation, elected by an electoral college consisting of students who are engaged in full time studies in that college:Provided that the University shall decide the category of reservation for each college for the purpose of this clause by drawing lots;(e)one student from each class, elected by an electoral college consisting of students who are engaged in full time studies in that class;(f)one student each from (a) National Service Scheme, (b) National Cadet Corps, (c) Sports and (d) Cultural activities, nominated by the Principal from the students who are engaged in National Service Scheme, National Cadet Corps, Sports and Cultural activities, respectively, on the basis of prescribed criteria ;(g)one senior teacher as coordinator of the Students' Council appointed by the principal of the college and Director, Sports and Physical Education, NSS Programme Officer and NCC Officer as permanent invitees.
