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[Cites 0, Cited by 1] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(3) in The Maharashtra Universities Act, 1994

(3)The Grievances Committee shall consist of the following members, namely:-
(a)The Pro-Vice-Chancellor, where there is no Pro-Vice-Chancellor, a member of the Management Council nominated by the Management Council .......................... Chairman
(b)[Two] [ This word was substituted for the word 'four' by Maharashtra 55 of 2000, section 57(a)(i)(A).] members of the Management Council nominated by the Management Council from amongst themselves [one of them belonging to the Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, by rotation] [These words were added by Maharashtra 55 of 2000, section 57(a)(1)(B)]................................Members;
(ba) [ two members of the Senate nominated by the members ofthe Senate, from amongst themselves, one of them being the womanrepresentative of the management and one shall be a teacher; [These clauses were inserted by Maharashtra 55 of 2000, section 57(a)(ii).] Members [These clauses were inserted by Maharashtra 55 of 2000, section 57(a)(ii).]
(bb) two members nominated by the members of Academic Council,from amongst themselves, one of them being the principal and oneshall be a teacher. [These clauses were inserted by Maharashtra 55 of 2000, section 57(a)(ii).] Members;] [These clauses were inserted by Maharashtra 55 of 2000, section 57(a)(ii).]
(c) The Registrar. ................... Member Secretary.
[* *] [This sub-section was deleted by Maharashtra 55 of 2000, section 57(b).]