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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3) in The Maharashtra Universities Act, 1994

(3)[ The term of the Director shall be co-terminus with that of the Vice-Chancellor or till he attains the age of superannuation, whichever is earlier.] [This sub-section was added by Maharashtra 55 of 2000, section 13(c)]