Section 79(1)(b) in The Maharashtra Universities Act, 1994

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State of Maharashtra - Subsection

Section 79(1)(b) in The Maharashtra Universities Act, 1994

(b)The selection committee shall consist of -

(i)the Vice-Chancellor, or the Pro-Vice-Chancellor upon the direction of the Vice-Chancellor, Chairman;

(ii)two members, nominated by the Management Council, from amongst its members;

(iii)a Dean, not being a member of the Management Council, nominated by the Vice-Chancellor;

(iv)two experts having special knowledge in the field related to the post to be filled, who are not connected with the university, and affiliated college or recognised institution, nominated by the Vice-Chancellor;

(v)one person belonging to Scheduled Castes or Scheduled Tribes, or other Backward Classes, nominated by the Vice-Chancellor;

(vi)the Registrar shall act as Member-Secretary of the selection committee, except where he himself is a candidate for the post.

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State of Maharashtra - Subsection

Section 79(1)(b) in The Maharashtra Universities Act, 1994