Section 12(3C) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(3C)If the Chancellor does not approve the name of any of the persons so recommended by the Committee constituted under sub-section (1), he may call for fresh recommendation] [These sub-sections were substituted for the sub-section (1), (2) and (3) by Maharashtra 14 of 2009, Section 10(a) (w.e.f. 25.5.2009).].
