(1)[No person shall be appointed Finance Officer by nomination,] [These words were substituted for the words 'No person shall be appointed Finance Officer' by Maharashtra 32 of 1978, section 12(a).] except on the recommendation of a Selection Committee constituted for the purpose and consisting of -(i)the Vice-Chancellor - ex officio Chairman;(ii)[ the Director of Accounts and Treasuries, Maharashtra State, or his nominee not below the rank of Deputy Director of Accounts and Treasuries;] [Sub-clause (ii) was substituted for the original, by Maharashtra 32 of 1978, section 12(b).](iii)the nominee of the Chancellor on the Executive Council;(iv)two persons nominated by the Executive Council, from amongst its other members, and(v)the Registrar - ex officio Secretary.
