Section 45 in The Maharashtra Universities Act, 1994
45. Ineligibility for second consecutive term.
- No person shall be a member of the Management Council, the Academic Council or the Board of Examinations for a second consecutive term whether, as an elected, nominated, appointed or co-opted member as the case may be:Provided that, any person who as a member of the Academic Council or the Executive Council on the date of commencement of the Maharashtra Universities (Temporary Postponement of Elections of Members of University Authorities and Other Bodies) Act, 1993, and had held such membership for two consecutive terms whether completed or not on the said date, whether as an elected, appointed, nominated or co-opted member, as the case may be, shall not be eligible for being such a member of the Management Council, the Academic Council when these authorities are constituted for the first time after the commencement of this Act.
