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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in The Maharashtra Universities Act, 1994

(2)The Librarian shall be appointed by the Vice-Chancellor on the recommendation of a selection committee constituted for the purpose. His qualifications, emoluments, and terms and conditions of service shall be as recommended by the University Grants Commission and approved by the State Government.