Section 22(1) in The Maharashtra Universities Act, 1994
(1)The Director of Adult and Continuing Education and Extension Services shall be a full time salaried academic officer and shall be appointed by the Vice-Chancellor on the recommendation of a Selection Committee, consisting of-(a)the Vice-Chancellor - Chairman;(b)[* *] [This clause was deleted by Maharashtra 55 of 2000, section 17(a).];(c)two experts in the field, nominated by the Management Council;(d)[two nominees of the Board of Adult and Continuing Education and Extension Services.] [These words were substituted for the words 'one nominee' by Maharashtra 55 of 2000, section 17(b).]
