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[Cites 0, Cited by 6] [Section 61] [Entire Act]

Bombay Presidency - Subsection

Section 61(1) in The Bombay University Act, 1974

(1)No person shall be appointed Registrar except on the recommendation of a Selection Committee constituted for the purpose and consisting of -
(i)the Vice-Chancellor - ex officio Chairman;
(ii)the nominee of the Chancellor on the Executive Council; and
(iii)three persons nominated by the Executive Council, from amongst its other members.