Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(8) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(8)The Registrar shall be under the superintendence and control of the Chancellor. The Registrar shall be the appointing and the disciplinary authority of t employees of the University, other than the academic staff and officers of the rank o Assistant Registrar and other officers holding posts equivalent thereto or above. An appeal by a person aggrieved by the decision of the Registrar, may be preferred, within thirty days from the date of communication of such decision, to the Vice-Chancellor.