Section 16(2B) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(2B)The Chancellor may select one of the said persons from such panel for the post of the Vice-Chancellor and appoint the person to such post. If the Chancellor does not approve any of the person in the panel or if the person selected by the Chancellor for the post of Vice-Chancellor is not willing to accept the office of the Vice-Chancellor, the Chancellor may call for a fresh panel, either from the same Committee or after constitution of a new Committee for the purpose, from such new Committee.
