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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Maharashtra - Subsection

Section 97(4) in Maharashtra Public Universities Act, 2016

(4)Elected and Nominated members shall have a term of five years from the date of election or nomination. If any vacancy occurs in the office of such member, the vacancy shall be filled within three months by the Principal and the member so appointed shall hold office for the residual term for which the earlier member shall have held the office if the vacancy had not occurred.