Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75(4)] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(4)(b) in The Maharashtra Universities Act, 1994

(b)The Committee of such unit shall consist of the following members, namely:-
(i)the Vice-Chancellor - Chairman;
(ii)one Dean nominated by Deans from amongst themselves;
(iii)not more than three Fleads of university institutions or departments making use of the services of the unit, nominated by the Academic Council;
(iv)one nominee of the funding agency for the unit, if any;
(v)one expert having special knowledge of the concerned academic services, other than the employees of the university, nominated by the Vice- Chancellor;
(vi)Head or Director of the concerned Academic Services Unit- Secretary;