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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3) in Maharashtra Public Universities Act, 2016

(3)The Director, Board of Examinations and Evaluation shall be appointed by the Vice- Chancellor on the recommendation of the selection committee constituted for the purpose under this Act:Provided that, in appointing the Director, Board of Examinations and Evaluation preference shall be given to the persons with proven capacity of use of technology in delivery of education.