Section 114 in The Maharashtra Universities Act, 1994
114. Constitution of authorities.
(1)Every authority of an existing university shall, as soon as, practicable, Out within a period of six months from the date of commencement of this Act, be reconstituted in accordance with the provisions of this Act. Every such authority shall be deemed to be reconstituted with effect from such date as the Vice-Chancellor may, from time to time, specify by notification.(2)Every person holding office as a member of any such authority immediately before the commencement of this Act shall, on the date of such commencement continue to hold the said office and the authority with such members shall exercise the powers and perform the duties conferred on it by or under this Act, until the date on which the authority is deemed to be reconstituted or the period of six months referred to in sub-section (1) expires, whichever is earlier.(3)On the date on which any authority is deemed to be reconstituted or on which the period of six months expires, whichever is earlier, every member of an authority of an existing university who is continued in office under this section shall be deemed to have vacated his office.
