Section 12(3A) in The Maharashtra Universities Act, 1994
(3A)A person recommended by the Committee for appointment as a Vice-Chancellor shall,-(a)be an eminent academician or an administrator of high caliber;(b)be able to provide leadership by his own example;(c)be able to provide vision and have ability to translate the same into reality in the interest of students and society; and(d)possess such educational qualifications and experience as may be specified by the State Government, by an order published in the Official Gazette, in consultation with the Chancellor.
