Section 93(2) in Maharashtra Public Universities Act, 2016
(2)The powers and duties of the Council shall be as follows:-(i)to advise to the Vice-Chancellor through generation of reports and action plans in academic, research and development, administration, generation of financial resources and governance so as to make a University academically vibrant, administratively efficient and financially a strong system;(ii)to devise a mechanism and approach for monitoring of the working of the University system as a whole and to keep track of the activities and provide information and critical analysis and comments on the progress and impact of the activities on the working of Universities and its identity in the Society;(iii)to advise the University regarding strategic perspective planning ;(iv)to take up any other task that the Chairman of the Council shall find of importance for the growth of the University;(v)to make periodic report on the development, progress, working of University to the Chancellor ;(vi)to keep track of various reforms and policies thereon as devised by the Commission.
