(1)[No person shall be appointed Finance Officer by nomination] [Substituted for the words No persons shall be appointed Finance officer by Maharashtra 32 of 1978, S. 12(a).] except on the recommendation of a Selection Committee constituted for the purpose and consisting of -(i)the Vice-Chancellor a Chairman(ii)[ the Director of Accounts and Treasuries, Maharashtra State, or his nominee not below the rank of Deputy Director of Accounts and Treasuries;] [Substituted by Maharashtra 32 of 1978, S. 12(b).](iii)the nominee of the Chancellor on the Executive Council(iv)two persons nominated by the Executive Council, from amongst its other members, and(v)the Registrar ex-officio Secretary.
