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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Maharashtra - Subsection

Section 139(1) in Maharashtra Public Universities Act, 2016

(1)A teacher or a non-teaching employee shall not be disqualified for continuing as such teacher or a non-teaching employee merely on the ground that he has been elected or nominated as a member of the Legislative Assembly or of the Legislative Council of the State or of the Parliament.