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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(b) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(b)The State Government may appoint a person, who in its opinion, has expertise in any aspect of agricultural development, to be the Vice-Chairman of the Council, [and the Vice-Chairman shall, subject to the provisions of this Act, hold office for a period of three years from the date of his appointment. The Vice-Chairman shall hold office during the pleasure of the State Government; and the State Government may, if it appears to it to be necessary and expedient so to do in the public interest, by order remove him from office at any time: [This portion and proviso added by Maharashtra 32 of 2013, Section 3, (w.e.f. 25-10-203).]