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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(1) in The Maharashtra National Law University Act, 2014

(1)There shall be a Finance Committee constituted by the Executive Council consisting of the following, namely:-
(i)the Vice-Chancellor;
(ii)three members nominated by the Executive Council from amongst its members out of whom at least one shall be a representative of the Government of Maharashtra ;
(iii)the Finance and Accounts Officer of the university.