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

State of Maharashtra - Subsection

Section 12(1) in The Maharashtra Universities Act, 1994

(1)The Vice-Chancellor shall be appointed by the Chancellor in the manner stated hereunder: -
(a)There shall be a committee consisting of the following members to recommend suitable names to the Chancellor for appointment of Vice-Chancellor, namely:-
(i)a member nominated by the Chancellor, who shall be the retired Judge of the Supreme Court or retired Chief Justice of a High Court or an eminent scientist of national repute or a recipient of Padma Award in the field of education;
(ii)the Principal Secretary of Higher and Technical Education Department or any officer not below the rank of Principal Secretary to Government nominated by the State Government;
(iii)the Director or Head of an institute or organization of national repute, such as, Indian Institute of Technology, Indian Institute of Management, Indian Institute of Science, Indian Space Research Organisation or National Research Laboratory, nominated by the Management Council and the Academic Council, jointly, in the manner specified by the State Government by an order published in the Official Gazette,).
(b)The member nominated by the Chancellor shall be the Chairman of the Committee;
(c)The members nominated shall be the persons who are not connected with the university or any college or any recognized institution of the university;
(d)No meeting of the Committee shall be held unless all the three members of the Committee are present;
Sub-section (1) was substituted by Maharashtra 14 of 2009, section 10(a), w.e.f. 24-3-2009.Substituted sub-section (l) reads as follows:(1) The Vice-Chancellor shall be appointed by the Chancellor in the manner stated hereunder:-(a) There shall be a committee consisting of the following members to recommend suitable names, for appointment of Vice-Chancellor, namely:-(i) the Principal Secretary of Higher and Technical Education Department or any officer not below the rank of Principal Secretary to Government, nominated by the State Government],(ii) A nominee of the University 6rants Commission,(iii) One member nominated by the Chancellor,.(iv) One member nominated by the Management Council:,(v) One member nominated by the Academic Council,(b) The member nominated shall be the persons who are not connected with the university or any college or any recognized institution of the University;(c) the Chancellor shall nominate one of them as the Chairman of the Committee;(d) The quorum for the meeting of the Committee she be three.