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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1)(a) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(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 the 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 organisation 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 Executive Council and the Academic Council, jointly, in the manner specified by the State Government by an order published in the Official Gazette ;