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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2)(l) in The Maharashtra Universities Act, 1994

(l)[ eighteen principals of the affiliated, conducted and autonomous colleges, of whom not less than two shall be women and atleast one shall be a person belonging to the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, by rotation, elected by the electoral college consisting of principals;] [This clause was substituted by Maharashtra 55 of 2000, section 19(a).]