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State of Maharashtra - Section

Section 27 in Maharashtra Public Universities Act, 2016

27. Power of State Government to specify eligibility conditions for being member of any authority of university.

- Notwithstanding anything contained in any other provisions of this Act, in consultation with the Chancellor, the State Government shall, by an order published in the Official Gazette, specify the eligibility conditions for being elected, nominated or co-opted as a member of any authority of the university.