Section 76(2) in The Maharashtra Universities Act, 1994
(2)The selection committee for making recommendations for appointment of university teachers shall consist of the following members:-(a)the Vice-Chancellor, or the Pro-Vice-Chancellor upon directions of the Vice-Chancellor - Chairman;(b)one person, nominated by the Chancellor;(c)the Dean of the Faculty concerned,(d)the Head of the university department or head of the concerned [school of multidisciplinary Institution, nominated by the Vice-Chancellor]; [These words were substituted for the word 'institution' by Maharashtra 55 of 2000, section 44(a).](e)[not less than three experts] [These words were substituted for the words 'three experts', by Maharashtra 55 of 2000, section 44(b).] nominated by the Management Council out of a panel of not less than six names of experts not connected with the university, recommended by the Academic Council, who have special knowledge of the subject for which the teacher is to be selected;(f)one person belonging to Scheduled Castes or Scheduled Tribes [Denotified Tribes (Vimukta Jatis) and Nomadic Tribes] [These words were inserted by Maharashtra 55 of 2000, section 44(c).] or Other Backward Classes, nominated by the Chancellor;(g)[ Director, Higher Education or his nominee not below the rank of Joint Director: [These clauses were added by Maharashtra 55 of 2000, section 44(d).](h)Director, Technical Education or his nominee not below the rank of Joint Director.]Provided that, a head, referred to in clause (d), who is a reader shall be a member of the selection committee for the selection to the posts of lecturer.
