Section 24A in The Maharashtra Universities Act, 1994
24A. [ Power of Government to specify eligibility conditions for being member of any authority of university. [Section 24A was inserted Dy Maharashtra 14 of 2009, section 11 w.e.f. 24-3-2009.]
- Notwithstanding anything contained in any other provisions of the Act, in consultation with the Chancellor, the State Government may, by an order published in the Official Gazette, specify the eligibility conditions for being elected or nominated as a member of any authority of the university.] [This sub-section was substituted by Maharashtra 55 of 2000, section 12]
