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[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(12)(e) in Maharashtra Public Universities Act, 2016

(e)has willfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of service or any other conditions, prescribed by the State Government under sub-section (5) or has abused the powers vested in him or if, the continuance of the Pro-Vice-Chancellor in the office is detrimental to the interests of the university; or