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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(5) in The Maharashtra Universities Act, 1994

(5)The appointment of a person as a Presiding Officer of a Tribunal shall be on a full time basis, and for such period or periods, but not exceeding three years in the aggregate, as the State Government may, from time to time, in each case decide;