Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 30(4)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4)(h) in Maharashtra Public Universities Act, 2016

(h)two representatives of managements to be elected by Senate from amongst the representatives of management who are members of Senate, and further provided that same managementshall not have second consecutive institutional representation: