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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2)(f) in The Maharashtra Universities Act, 1994

(f)[eight principals of whom two shall be women and one shall be a person belonging to the Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis) Nomadic Tribes or Other Backward Classes, by rotation] [These words were substituted for the 'five principals' by Maharashtra 55 of 2000, section 22(b)(1).] of conducted, autonomous or affiliated colleges to be elected by the principals from amongst themselves;