Section 49(4) in The Maharashtra Universities Act, 1994
(4)Where no provision is made by or under [the Statutes] [These words were substituted for the words 'the statutes' by Maharashtra 55 of 2000 section 37(a).] for a President or Chairman to preside over a meeting of any authority or body of the university or when the President or the Chairman so provided for is absent and no provision is made for any other person to preside, the members present shall elect a person from amongst themselves to preside at the meeting.
