Section 42 in The Maharashtra Universities Act, 1994
42. [ Term of office of members of authorities. [This section was substituted by Maharashtra 55 of 2000, section 35.]
(1)The term of every authority constituted under this Act shall commence, on the 1st September and shall be of five years from the said date and the term of the members of every authority shall expire on the expiry of the said period of five years irrespective of the date on which a member has entered upon his office.(2)The process of election and nomination shall be commenced three months before the date on which actual vacancy occurs and shall be completed not later than 31st December, in that year.(3)The process of co-option shall be completed within three months of commencement of the term of the authority.]
