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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(4) in Maharashtra Public Universities Act, 2016

(4)The Chancellor may appoint one of the persons included in the panel to be the Vice-Chancellor:Provided, that, if the Chancellor does not approve any of the persons so recommended, he may call for a fresh panel either from the same committee or after constitution of a new committee for the purpose, from such new committee.