Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Maharashtra - Section

Section 105 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

105.

It shall, however, be competent for the Executive Council and the Registrar, at any time during the period of probation or thereafter, by either party giving six calendar months' notice in writing to the other, or by mutual agreement, to terminate the tenure of his office.