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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

(2)If for any reason the appointment of any of the abovementioned officers remains to be made, the Vice-Chancellor shall be competent to authorise any of the members of the academic staff to attend and take part in the proceedings at the meetings of the Academic Council in his place, until the appointment of the permanent incumbent is made.