(2)For the purpose of sub-clause (a) of clause (ii) of sub-section (1), after the date of commencement of the Maharashtra Universities (Second Amendment) Act, 1975, the Vice-Chancel may, at any time, on or before the 31st day of December, 1975, by notification in the Official Gazette, publish the names of the persons whoever may have been duly elected, nominated or otherwise appointed by that time as members of the Senate and declare that, with effect from the date of publication of such notification in the Official Gazette, the Senate shall, notwithstanding that some of the members may not have been elected, nominated or appointed or for any other reason may not be available to take office, be deemed to be duly constituted.
