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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(1)(b) in The Maharashtra University of Health Sciences Act, 1998

(b)The selection committee shall consist of-
(i)the Vice-Chancellor, or the Pro-Vice-Chancellor upon the direction of the Vice-Chancellor - Chairperson;
(ii)two members, nominated by the Management Council, from amongsts its members.
(iii)a Dean, not being a member of the Management Council, nominated by the Vice-Chancellor;
(iv)two experts having special knowledge in the field related to the post to be filled, who are not connected with the University, and affiliated college or recognised institution, nominated by Vice-Chancellor;
(v)one person belonging to Scheduled Castes or Scheduled Tribes or Other Backward Classes, nominated by the Vice-Chancellor;
(vi)the Registrar shall act as the member-secretary of the selection committee except where the Registrar is also a candidate for the post. In case when Registrar is also a candidate, any person nominated by the Vice-Chancellor shall act as a member-secretary.