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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(1)The term of office of the Chairperson and members of the Divisional Fee Regulatory Committee shall be for a period of three years from the date of their nomination and in case of vacancy arising earlier, for any reason, such vacancy shall be filled for the remainder period of the term.