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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3)(f) in Maharashtra Public Universities Act, 2016

(f)A person recommended by the committee for appointment as Vice-Chancellor shall,-
(i)be an eminent academician and an administrator of high caliber;
(ii)be able to provide leadership by his own example;
(iii)be able to provide vision; and have ability to translate the same into reality in the interest of students and society; and
(iv)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.