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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in The Maharashtra University of Health Sciences Act, 1998

(1)There shall be a Vice-Chancellor appointed as provided in section 14 who shall be the principal executive and academic officer of the University and ex-officio Chairperson of the Management Council, Academic Council, Board of Examinations, Finance Committee and Library Committee, and shall preside, in the absence of the Chancellor and Pro-Chancellor, at any convocation for conferring degrees and also at any meeting of the senate. The powers and duties of the Vice-Chancellor shall be as provided in section 16.