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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(1)(j) in The Maharashtra Universities Act, 1994

(j)[two principals], [These words were substituted for the words 'one principal' by Maharashtra 55 of 2000, section 21 (a)(ii)(a).]elected by the Senate, from amongst the principals who are members of the Senate, [of whom one principal shall be a person belonging to the category of the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, by rotation]; [These words were added by Maharashtra 55 of 2000, section 21 (a)(ii)(b).]