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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(5)(g) in The Maharashtra Universities Act, 1994

(g)[ It shall be obligatory on every teacher and on the non-teaching employee of the university, affiliated, conducted or autonomous college or recognised institution to render necessary assistance and service in respect of examinations of the university. If any teacher or non-teaching employee fails to comply with the order of the university or college or institution, in this respect, it shall be treated as misconduct and the employee shall be liable for disciplinary action.] [This Clause was added by Maharashtra 55 of 2000, section 25(1)(c).]