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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(B) in Poona University Act, 1974

(B)The following members elected as prescribed by the Statutes :
(i)[ Deleted.] [Clause (B) Sub-clause (i) Deleted by Maharashtra 23 of 1990 S. 2 (i)(ai) w.e.f 12-2-1988.]
(ii)the Head of one of the recognised institutions, from amongst themselves;
(iii)twenty-five Teachers, other than Principals of autonomous, conducted, constituent or affiliated colleges, Heads of recognised institutions, or Heads of University Department, [these seats being allotted faculty-wise and voting shall also be faculty-wise] [These words were substituted for the words these seats being allotted faculty wise at voting to be in Common by Mah, 32 of 1978, a 6(1) (a).], from amongst themselves;
(iv)two Heads of higher secondary schools, from amongst themselves;
(v)two teachers of higher secondary schools from amongst themselves;
(vi)twenty-five Registered Graduates, who are not Principals or Teachers elected from amongst themselves, of whom two seats shall be reserved for the Scheduled Castes, two seats shall be reserved for the Scheduled Tribes and one seat shall be reserved for Denotified and Nomadic Tribes; the election to the twenty general seats shall be faculty-wise, and the election to the reserved seats shall be held simultaneously, as prescribed by the Statutes;
(vii)the Chairman and the Secretary of the Students' Council and two other members elected by the Students Executive Union, from amongst. themselves;
(viii)[ four members of the Maharashtra Legislative Assembly, from amongst its members;] [Substituted for the words 'one member for amongst the employees of the University' by Maharashtra 32 of 1978, S. 6(1)(b).]
(ix)one member of the Maharashtra Legislative Council, from amongst its members;
(x)one representative of each Municipal Corporation in the University area, from amongst its Councilors;
(xi)the Chairman of the Social Welfare Committee and the Chairman of the Education Committee of each of the Zilla Parishads of the Districts specified in the Schedule;
(Xii)one representative of the Municipal Councils, in each of the district specified in the Schedule, from amongst their Councillors;
(xiii)two representative of such commercial and industrial bodies in the University area as are prescribed by the Statutes, from amongst their members;
(xiv)one representative of such Registered Trade Unions in the University areas as are prescribed by the Statutes, from amongst their members;
(xv)one representative of such Cooperative Societies, the area of operation of which extends to one or more Districts, or the authorised share capital of which is more than Rs. 10 lakhs, as prescribed by the Statutes, from amongst the members of such societies;
(xvi)one-third of the total number of representatives of the trusts or societies managing the non-government colleges at a time by rotation. For the purposes of such rotation, the public trusts registered under the Bombay Public Trust Act, 1950, and the societies registered under the Societies Registration Act, 1860, which conduct these colleges, shall be arranged into six groups, consisting as far as possible of an equal number of such trust and societies, each trust or societies, whether it conducts one or more colleges, to be entitled to send only one representative, and the representative of the management from one of the groups to retire after the end of the first year and have another term of one year at the end of the period of six years, and the representatives from other groups to retire after every two years, in such manner as prescribed by the Statutes, and
(xvii)two representatives of individual donors and nominees of organisations, each having donated not less than rupees one lakh or property of the value of not less than rupees one lakh to, or for the purposes of the University, from amongst themselves: