Section 25A in The Maharashtra Animal and Fishery Sciences University Act, 1998
25A. [ Power of Government to specify eligibility conditions for being member of any authority of University. [Section 25A was inserted by Maharashtra 19 of 2010, Section 5, (w.e.f. 8.7.2010).]
- Notwithstanding anything contained in any other provisions of this Act, the State Government may, consultation with the Chancellor, by an order published in the Official Gazette, specify the eligibility conditions for being elected or nominated as a member of any authority of the University.] [Sub-section (1) was substituted by Maharashtra 19 of 2010, section 2(a), (w.e.f. 8 7.2010).]
