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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Maharashtra - Subsection

Section 77(2) in Maharashtra Public Universities Act, 2016

(2)There shall be Board of Management to carry out the functions and duties of Commission as under
(a) Minster, Higher and Technical Education - Chairperson ;
(b) Minister of State, Higher and TechnicalEducation - Vice-Chairperson ;
(c) Secretary, Higher Education and TechnicalEducation Department - Member ;
(d) Eminent Educationist of National and GlobalRepute nominated by the Chancellor - Member ;
(e) Advisor, Planning and Coordination - Member ;
(f) Advisor, Quality and Excellence Assurance - Member ;
(g) Advisor, Open Education Resources andTeacher Training - Member ;
(h) Advisor, Networking and Support Services - Member ;
(i) Advisor, Finances and Resources Generation - Member ;
(j) Advisor, Examination and Evaluation - Member ;
(k) one renowned Industrialist nominated byChancellor - Member ;
(l) one Vice-Chancellor of Public Universitiesnominated by Chancellor - Member ;
(m) one Professional Expert from the field ofFinance, Accounting, Legal and other allied area nominated byChancellor - Member ;
(n) one Principal of NAAC accredited A gradedCollege with proven excellence nominated by Chancellor - Member ;
(o) one Professor from University or Collegenominated by Chancellor - Member ;
(p) the Director of Higher Education - Member ;
(q) the Director of Technical Education - Member ;
(r) the Chief Executive Officer of Commission - Member-Secretary.