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State of Maharashtra - Section

Section 70 in Maharashtra Public Universities Act, 2016

70. Casual vacancy and Standing Committee to fill vacancies.

(1)When any vacancy occurs in the office of a member, other than an ex-officio member or, a member nominated by the Chancellor, of any authority or other body of the university except Management Council before the expiry of his normal term, the vacancy shall be filled by nomination of a person by the Standing Committee constituted under sub-section (3) who is otherwise eligible to be elected on the said authority or body from the same category.
(2)In case, any vacancy occurs in the office of a member, other than an ex-officio member of Management Council of the university, it shall be filled as soon as possible, by nomination or election or co-option, as the case may be, of a person by the authority, body or the officer concerned. The person so nominated, elected or co-opted shall be a person who is otherwise eligible to be nominated, elected or co-opted on the said authority or body from the same category. The person so nominated, elected or co-opted shall hold office only so long as the member in whose place he has been nominated, elected or co-opted shall have held it, if the vacancy had not occurred.
(3)The constitution of the Standing Committee for filling in the vacancies mentioned in sub-section (1) shall be as follows, namely :-
(a)Pro-Vice-Chancellor - Chairman;
(b)Chancellor's nominee on Management Council;
(c)one dean nominated by Management Council;
(d)one elected member of the Management Council nominated by that Council;
(e)one principal nominated by Senate from amongst its members;
(f)one teacher nominated by Senate from amongst its members;
(g)one graduate nominated by Senate from amongst its members;
(h)Registrar - Member-Secretary.
(4)The term of the Standing Committee shall commence on 1st September and shall be of five years from the said date. The term of the members shall expire on the expiry of the said period of five years, irrespective of the date on which a member has entered upon his office.