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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2C) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(2C)A person recommended by the Committee for appointment as a Vice-Chancellor shall, -
(a)be an eminent academician or an administrator of high calibre;
(b)be able to provide leadership by his own example;
(c)be able to provide vision and have ability to translate the same into reality in the interest of students and society; and
(d)possess such educational qualifications and experience as may be specified by the State Government by an order published in the Official Gazette, in consultation with the Chancellor.