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

State of Maharashtra - Subsection

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

(n)[ two representatives of the managements, elected by the electoral college, consisting of the President, Chairman or nominee of each management from amongst themselves. Where the management conducts more than one college or recognised institutions, only one nominee of the management shall be a member of the electoral college]. [This clause was added by Maharashtra 55 of 2000, section 22(b)(v).]