Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(C) in Poona University Act, 1974

(C)
(i)fifteen persons nominated by the Chancellor, including distinguished educationists, scholars, social workers, women and representatives of the minorities, backward communities and other interests not represented above;
(ii)1[two members, of whom one shall be from amongst the employees of the University and the other shall be from amongst the employees of the affiliated Colleges and recognised Institutions,] other than Teachers, Registrar, Deputy Registrar, Assistant Registrars or any other officers of equivalent rank nominated by the Vice-Chancellor;
(iii)four students from the Faculties by rotation, who have shown academic merit in the preceding Degree examination in the Faculties: and are engaged in full-time studies in the University, to be appointed as prescribed by the Statutes;
(iv)one-fourth for the total number of Heads of University Departments, or five such Heads, whichever is more, by rotation, to be appointed as prescribed by the Statutes.