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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(4) in The Maharashtra Universities Act, 1994

(4)The Pro-Vite-Chancellor shall be a full time salaried officer of the university, and the pay and allowances admissible to him as well as the terms and conditions of his service shall be such as determined by the State Government.