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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(5) in The Maharashtra Universities Act, 1994

(5)Subject to the superintendence, direction and control of the Vice-Chancellor, the Dean shall, after taking such advice as he thinks necessary, decide upon the grievances of students regarding the enrolment, eligibility, migration, scholarships, studentships or free-ships grant of terms, admission to university examinations.