Section 10(1F) in The Yashwantrao Chavan Maharashtra Open University Act, 1989
(1F)If the Chancellor does not approve of any of the persons recommended under sub-section (1C), he may constitute the Committee if he deems fit and call for fresh recommendations.] [[These sub-sections were substituted for sub-section (3), by Maharashtra 14 of 2009, section 2, (w.e.f. 25-5-2009).Substituted sub-section reads as follows-
