Section 17(3) in The Maharashtra Universities Act, 1994
(3)Appointment of the Registrar shall be for a term of five years and he shall be eligible for reappointment [for only one more term of five years.] [These words were inserted, by Maharashtra 55 of 2000 section 14(b).] The qualifications and experience for the purpose of selection of the Registrar shall be as laid down by the University Grants Commission and approved by the State Government.
