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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3)(f) in Maharashtra Public Universities Act, 2016

(f)the Vice-Chancellor shall nominate the following members, as per the recommendations of the search committee appointed by him for this purpose, in consultation with the Chancellor, namely:-
(i)eight Principals of conducted, autonomous or affiliated colleges which are accredited by the National Assessment and Accrediation Council (NAAC) or National Board of Accreditation (NBA), as the case may be of whom one shall be woman and one shall be a person belonging Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Class, by rotation;
(ii)two professors out of whom one shall be a person belonging Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Class, by rotation;
(iii)one head of a recognized institution;