1. The Chairman of the Governing Council is the Hon'ble Chief Justice of the Bombay High Court, who is also the  Patron-in-chief.

2. Members of the Governing Council are :-

   (a) Five sitting Hon'ble Judges of the Bombay High Court.
   (b) The Attorney General of India.
   (c) The Advocate General of Maharashtra.
   (d) Two persons, one an academician and another a Mediator of International repute, to be nominated by the Hon'ble Chief Justice.   
   (e) The Chief Secretary to the Government of Maharashtra (Ex-Officio).       
   (f) The Principal Secretary, Finance, Government of Maharashtra (Ex-Officio).       
   (g) The Principal Secretary & RLA, Law & Judiciary Department, Government of Maharashtra.       
   (h) The Director of Maharashtra Judicial Academy and Indian Mediation Centre and Training Institute (Ex-Officio).
   

* * *

Executive Committee of the Academy

The day to day working of the Academy and management of its Fund shall be looked after by an Executive Committee comprising the following members :

Permanent Faculty Members

The faculty members shall be nominated by the Hon'ble Chief Justice. They shall be :-

(a) A Director, who will be a Sitting or Former Hon'ble Judge of the High Court or any other person with the appropriate qualification as may be fixed by the Governing Council, and will work as such, till completing the age of 65 years or till the Hon'ble Chief Justice desires to continue his services, whichever is earlier. The Hon'ble Chief Justice of the Bombay High Court however on the recommendations of the Governing Council shall have the power to extend the services of the Director for a period of upto two years, after his attaining the age of 65 years.

(b) Two Joint Directors, who will be from the cadre of the District Judges.

(c) Three Additional Directors, who will be a part of the Faculty of the Academy.

 Members of Governing Council

* * *