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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(6)(b) in Maharashtra Public Universities Act, 2016

(b)be the appointing and the disciplinary authority of the employees of the university other than the teachers, non-vacation academic staff and officers of the rank of Assistant Registrar and other officers holding posts equivalent thereto or above. An appeal by a person aggrieved by the decision of the Registrar may be preferred within thirty days from the date of communication of such decision, to the Vice-Chancellor;