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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1) in The Maharashtra Universities Act, 1994

(1)The Director of Students', Welfare shall be nominated by the Vice-Chancellor, from amongst the teachers. The emoluments, terms and conditions of service and powers and duties shall be as prescribed by the Ordinances. He shall work directly under the control of the Vice-Chancellor.