Section 20(1)(C) in The Bombay University Act, 1974

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Bombay Presidency - Subsection

Section 20(1)(C) in The Bombay University Act, 1974

(C)

(i)fifteen persons nominated by the Chancellor, including distinguished educationists, scholars, social workers, women and representatives of the minorities, backward communities and other interests not represented above;

(ii)[two members, of whom one shall be from amongst the employees of the University and the other shall be from amongst the employees of the affiliated Colleges and recognized Institutions,] [These words were substituted for the words 'one members from amongst the employees of the University' by Maharashtra 32 of 1978, section 6(1)(b).] other than Teachers, Registrar, Deputy Registrars, Assistant Registrars or any other officers of equivalent rank, nominated by the Vice-Chancellor;

(iii)four students from the Faculties by rotation, who have shown academic merit in the preceding Degree examination in the Faculties, and are engaged in full-time studies in the University, to be appointed as prescribed by the Statutes;

(iv)one-fourth of the total number of Heads of University Departments, or five such Heads, whichever is more, by rotation, to be appointed as prescribed by the Statutes.

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Bombay Presidency - Subsection

Section 20(1)(C) in The Bombay University Act, 1974