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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(10) in The Maharashtra Universities Act, 1994

(10)The Vice-Chancellor shall be the [appointing and disciplinary authority] [These words were substituted for the words 'appointing authority' by Maharashtra 55 of 2000, section 11(c).] for officers of the university of the rank of Assistant Registrar and of the rank equivalent thereto and above.