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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(5)(i) in The Maharashtra Universities Act, 1994

(i)propose to the Registrar that explanation be called from any non-academic member for un authorised expenditure or irregularities in any particular case, and recommend disciplinary action against the persons at fault;