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

State of Maharashtra - Subsection

Section 11(2) in The Maharashtra Universities Act, 1994

(2)The Pro-Vice-Chancellor shall be appointed as provided in section 13 and the Pro-Vice-Chancellor, wherever appointed, shall be responsible for the duties allotted to him specifically by the Vice-Chancellor with the approval of the Management Council and he shall preside over the meeting of the authorities of the university in the absence of the Vice-Chancellor.