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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(d) in The Maharashtra Universities Act, 1994

(d)[ one member belonging to Scheduled Castes or Scheduled Tribes or Denotified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, by rotation nominated by the Vice-Chancellor; [These clauses were added by Maharashtra 55 of 2000, section 46]