Section 114(1) in The Maharashtra Universities Act, 1994
(1)Every authority of an existing university shall, as soon as, practicable, Out within a period of six months from the date of commencement of this Act, be reconstituted in accordance with the provisions of this Act. Every such authority shall be deemed to be reconstituted with effect from such date as the Vice-Chancellor may, from time to time, specify by notification.
