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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(6)(i) in Maharashtra Public Universities Act, 2016

(i)propose to the Vice-Chancellor that explanation be called for unauthorized expenditure or other financial irregularities from any academic member or nonvacation academic staff or an officer of the university of the rank of Assistant Registrar or equivalent and above;