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

State of Maharashtra - Subsection

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

(A)
(i)the Chancellor;
(ii)the Vice-chancellor;
(iii)the Director of Education or his representative not below the rank of Joint Director;
(iv)the Director of Higher Education;
(v)the Director of Technical Education or his representative not below the rank of Joint Director;
(vi)the Director of Art or his representative not below the rank of Joint Director;
(vii)the Director of Medical Education and Research or his representative not below the rank of Joint Director;
(viii)[ the Chairman, Maharashtra State Board of Secondary and Higher Secondary Education is) the Chairman, Maharashtra State Board of Higher Technical Education, if any; [Clause (viii) was substituted for original Clauses (viii) and (is) by Maharashtra 6 of 1977 S. 22.]
(xi)the Deans of Faculties;]
(xii)the Registrar, [***] [Deleted 'and' by Maharashtra 23 of 1990 S. 2 (i)(ai) w.e.f 12-2-1988.]
(xiii)the Director of Students' Welfare, [and] [Added by Maharashtra 23 of 1990, s 2(i) a(ii) w.e.f 12-2-1988.]
(xiv)[ one-third of the total number of Principals of affiliated, constituent, conducted and autonomous colleges at a time by rotation, or five such Principals, whichever is more. For the purposes of such rotation, the colleges shall be arranged into six groups, consisting as far as possible of an equal number of colleges and the Principals from one of the groups shall retire after the first year and have another term for one year at the end of the period of six years, and the Principals from the remaining groups shall retire after every two years, in the manner prescribed by the Statutes.] [Added by Maharashtra 23 of 1990, 2(i) a(iii) w.e.f 12-2-1988.];