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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(2)(a) in The Maharashtra Universities Act, 1994

(a)There shall be a finance and accounts committee consisting of the following members, namely:-
(i)the Vice-Chancellor - Chairman;
(ii)the Pro-Vice-Chancellor, if any;
(iii)one person, nominated by the State Government, not below the rank of a Deputy Secretary;
(iv)the Director of Accounts and Treasuries or his representative, not below the rank of [Deputy Director] [These words were substituted for the words 'Joint Director' by Maharashtra 55 of 2000,section 43(b)(i)(1).] of Accounts and Treasuries;
(v)three persons, nominated by the Management Council from amongst its members;
(vi)two persons, nominated by the Academic Council from amongst its members;
(vii)the Finance and Accounts Officer - Secretary;
(viii)[ the Registrar and the Director, Board of College and University Development shall be the permanent invitees]; [This entry was added by Maharashtra 55 of 2000, section 43 (b)(i)(2).]