Section 17(1) in The Maharashtra Universities Act, 1994
(1)The Registrar shall be appointed by the Vice-Chancellor on the recommendation of a selection committee constituted for the purpose:[Provided that, if the post has remained vacant for a period of six months from the date the post has fallen vacant, the State Government shall appoint, on deputation, a suitable person possessing the qualifications prescribed by the University Grants Commission to perform the duties of the Registrar for a period of not more than one year at a time and not more than three years in the aggregate or till the new Registrar is duly appointed by the Vice-Chancellor, whichever is earlier.] [This proviso was added by Maharashtra 55 of 2000, section 14(a).]
