Section 25B(1) in The Maharashtra National Law University Act, 2014
(1)There shall be a Building Committee consisting of the following members, namely :-(i)the Vice-Chancellor ;(ii)one member nominated by the Executive Council ;(iii)the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary to the Higher and Technical Education Department of State Government ;(iv)the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary to the Public Works Department of State Government ;(v)the Secretary or Principal Secretary or, as the case may be, Additional Chief Secretary to the Finance Department of State Government ;(vi)the Secretary or Principal Secretary to the Law and Judiciary Department of State Government ;(vii)two members of the faculty nominated by the Vice-Chancellor;(viii)the Finance and Accounts Officer of the university ;(ix)one member of the non-teaching staff nominated by the Vice-Chancellor ;(x)the Architect appointed by the university ; and(xi)the Registrar, who shall be the Member-Secretary.
