Section 27(1) in The Maharashtra Universities Act, 1994
(1)The Management Council shall be the principal executive authority to formulate statutes and forward the same to the Senate for approval and make ordinances to administer the affairs of the university and shall carry out all such duties which are not specifically assigned to any other authority. It shall consist of the following members, namely:-(a)the Vice-Chancellor - Chairman;(b)the Pro-Vice-Chancellor, if any;(c)one Dean, elected by the Senate from amongst the Deans] [These words were substituted for the words 'nominated by the Senate' by Maharashtra 55 of 2000, section 21(a)(1).[];(d)one person nominated by the Chancellor;(e)the Secretary, Higher Education or his nominee not below the rank of Deputy Secretary or Joint Director of Higher Education;(f)the Director of Technical Education or his nominee not below the rank of Joint Director;(g)the Director of Higher Education or his nominee not below the rank of Joint Director of Higher Education;(h)one head or Director, nominated by the Senate, from amongst the heads of Directors of university departments or university institutions;(i)the Director, Board of College and University Development;(j)[two principals], [These words were substituted for the words 'one principal' by Maharashtra 55 of 2000, section 21 (a)(ii)(a).]elected by the Senate, from amongst the principals who are members of the Senate, [of whom one principal shall be a person belonging to the category of the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, by rotation]; [These words were added by Maharashtra 55 of 2000, section 21 (a)(ii)(b).](k)one teacher from the university department or university institutions with ten years post-graduate teaching experience, who is not a Head or Director of university department or university institution, elected by the Senate from amongst the teachers, who are members of the Senate:[Provided that, if no teacher from the university department or university institutions with ten years post-graduates teaching experience is available then the teacher from the university department or university institutions with lesser experience but, in any case not less than five years post-graduate teaching experience may be considered] [This proviso was added, Maharashtra 55 of 2000 section 21(a)(iii).];(l)two teachers from amongst the teachers of the affiliated colleges with sixteen years teaching experience, who is not a principal, elected by the Senate from amongst the teachers of the affiliated colleges who are members of the Senate [of whom one shall be woman] [These words were added by Maharashtra 55 of 2000, section 21(a)(iv).],(m)one person, who is not a Dean, Head or Director of university department, principal, teacher [student member or representative of management] [These words were substituted for the words 'or student member' by Maharashtra 55 of 2000, section 2(a)(v).] elected by the Senate from amongst its members.(n)three persons elected by the Academic Council from amongst its members as prescribed by Statute;(o)[ two representatives of the managements, elected by the Senate from amongst themselves of whom shall be a woman representative] [This clause was added by Maharashtra 55 of 2000, section 2(a)(vi).]:Provided that not more than one person shall be from one faculty as prescribed by the Statutes.
