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[Section 56]
[Entire Act]
State of Maharashtra - Subsection
Section 56(2) in The Maharashtra Universities Act, 1994
| (1) Chief Minister | Chairman |
| (2) Minister for Higher and Technical Education | Vice-Chairman |
| (3) Minister of State for Higher and Technical Education | Member |
| (4) Two Members of the Maharashtra Legislative Assemblynominated by the Speaker of the Maharashtra Legislative Assembly. | Members |
| (5) One Member of the Maharashtra Legislative Councilnominated by the Chairman of the Maharashtra Legislative Council. | Member |
| (6) Four Educational Experts or Educational Administratorsnominated by the Chancellor, of which one shall be therepresentative of the Management. | Member |
| (7) One principal nominated by the Chancellor from amongst theprincipals. | Member |
| (8) One teacher nominated by the Chancellor from amongst theteachers. | Member |
| (9) Three Vice-Chancellors of the Universities in the Statenominated by the Chancellor from amongst the Vice-Chancellors. | Member |
| (10) The Secretary, Higher and Technical Education Department. | Member |
| (11) The Secretary, Medical Education Department | Member |
| (12) The Secretary, Planning Department. | Member |
| (13) The Secretary, Finance Department. | Member |
| (14) The Secretary, Sports Department. | Member |
| (15) Director, Technical Education, Maharashtra State | Member |
| (16) Director, Higher Education, Maharashtra State. | Member Secretary]. |