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State of Maharashtra - Section

Section 50 in Spicer Adventist University Act, 2014

50. Regulatory Board.

- A Regulatory Board shall be established as an independent body by the State Government in such manner as may be prescribed, for the purpose of providing a regulatory mechanism and for the purpose of ensuring appropriate standards of teaching, examination, research, extension programme, protection of interest of the students and reasonable service conditions of the employees are being maintained by the University.