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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(11) in Maharashtra Public Universities Act, 2016

(11)If a person receiving an honorarium from the consolidated fund of the State, or if a principal of an affiliated college or a recognized institution or a university teacher is appointed as Vice-Chancellor, his terms and conditions of service shall not be altered to his disadvantage during his tenure as Vice-Chancellor.