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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(2)(o) in Maharashtra Public Universities Act, 2016

(o)ten Principals of affiliated, conducted, autonomous colleges which are accredited by National Assessment and Accreditation Council (NAAC) or National Board of Accreditation, (NBA), as the case may be, to be elected by the collegium of principals from amongst themselves; of whom one each shall be a person belonging to Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis) or Nomadic Tribes, Other Backward Classes, and one shall be a woman;