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State of Maharashtra - Section

Section 15 in Poona University Act, 1974

15. Librarian.

(1)The Librarian shall be a whole time salaried officer appointed by the Executive Council on the recommendation of a Selection Committee constituted for the purpose, and shall possess such qualifications, and exercise such powers and perform such duties, as are prescribed by the Statutes. He shall be assisted by a Committee appointed for the purpose.
(2)When the office of the Librarian falls vacant, or when the Librarian is by reason of illness, or absence or any other cause, unable to perform the duties of his office, such duties shall be performed for the time being for a period not exceeding six months or until a Librarian is duty appointed, whichever is earlier, by such person as the Vice-Chancellor may appoint for the purpose.