Section 22A in The Dr. Babasaheb Ambedkar Technological University Act, 1989
22A. [ Power of Government to specify eligibility conditions for being member of any authority of University. [Section 22A was inserted by Maharashtra 14 of 2009, Section 9, (w.e.f. 25-5-2009).]
- Notwithstanding anything contained in any other provisions of this Act, in consultation with the Chancellor, the State Government may, by an order published in the Official Gazette, specify the eligibility conditions for being appointed or nominated as a member of any authority of the University.]
