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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3) in Poona University Act, 1974

(3)A person appointed to be Director of Students' Welfare shall continue to hold his lien on his substantive post, if appointed from amongst the Teachers and shall be eligible for all the benefits that would have otherwise accrued to him but for his appointment as Director of Students' Welfare.