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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1)(c) in The Maharashtra University of Health Sciences Act, 1998

(c)The appointment of the Controller shall be for a term of five years, and the Controller shall be eligible for re-appointment. The qualifications and experience for the purpose of selection of the Controller shall be such as may be prescribed by Statutes.