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[Cites 0, Cited by 1] [Section 25(2)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2)(m) in The Maharashtra Universities Act, 1994

(m)[eight] [This word was substituted for the word 'five,' by Maharashtra 55 of 2000, section 19(b)(i).] representatives of the managements of affiliated colleges or recognized institutions elected by the electoral colleges consisting Chairman or President or the representative of the Managements as the management may recommend. Where a management conducts one or more colleges or institutions only one Chairman or President or representative of such management as the case may be, shall be the member of the electoral college: