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

State of Maharashtra - Subsection

Section 12(4) in The Maharashtra Universities Act, 1994

(4)The Chancellor may appoint one of the persons included in the panel to be the vice-Chancellor:Provided, however, that if the Chancellor does not approve any of the persons so recommended, he may call for a fresh panel either from the same committee or after constitution of a new committee for the purpose, from such committee.