Section 13(3) in The Maharashtra Universities Act, 1994
(3)[ The term of the Pro-Vice-Chancellor shall be co-terminus with that of the Vice-Chancellor or till he attains the age of superannuation, whichever is earlier.] [Sub-section (3) substituted by Maharashtra 14 of 2013, section 2, (w.e.f 30-5-2013).]
