Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1)(c) in The Maharashtra Universities Act, 1994

(c)his appointment shall be for a term of five years, and he shall be eligible for reappointment [for only one more term of five years.] [These words were inserted by Maharashtra 55 clause 2000, section 15(c).] The qualifications and experience for the purpose of selection of the Controller shall be such as may be prescribed.