34A. [ Temporary provision to adjust term of office of student members. [Section 34-A was inserted by Maharashtra 60 of 1975, section 7.]
- Notwithstanding anything contained in this Act or the Statutes, if a person was elected, appointed or nominated as a student member of any authority, body or committee, of the University before the beginning of the academic year current on the date of commencement of the Maharashtra Universities (Second Amendment) Act, 1975, his term of office shall be deemed to have expired on the said date and the vacancy shall be filled as soon as possible by election, appointment or nomination, and, unless disqualified in the meantime, the student member so elected, appointed or nominated, as the case may be, shall hold office upto and inclusive of the last day of the current academic year.] [Sub-section (3) was substituted for the original by Maharashtra 60 of 1975, section 6.]
