Section 31(3) in The Maharashtra Universities Act, 1994
(3)Board of Examinations shall consist of the following members, namely:-(a)Vice-Chancellor-Chairman;(b)Pro-Vice-Chancellor, if any;(c)the Dean of the faculty concerned with the examination;(d)one head of university department, not below the rank of Reader, nominated by the Vice-Chancellor;(e)One principal other than Dean, nominated by the Management Council;(f)one teacher other than heads of [university departments] [These words were substituted by Maharashtra 55 of 2000, section 24(b).] or principals, nominated by the Management Council;(g)Director of Higher Education; or his nominee not below the rank of Joint Director;(h)one evaluation expert, co-opted by the Board;(i)Controller of Examinations, Member-Secretary.
