Section 2(20) in The Maharashtra Universities Act, 1994
(20)"management" means the trustees or the managing or governing body, by whatever name called, of any trust registered under the Bombay Public Trusts Act, 1950 (or any society registered under the Societies Registration Act, 1860) under the management of which one or more colleges or recognised institutions or other institutions are conducted and admitted to the privileges of the university:Provided that, in relation to any college or institution established or maintained by the Central Government or the State Government or a local authority like a zilla parishad, municipal council or municipal corporation, it means, respectively, the Central Government or the State Government or zilla parishad or the municipal council or the municipal corporation, as the case may be;[(20-A) "Nomadic Tribes" means tribes wandering from place to place in search of their livelihood, as declared by the State Government, from time to time,"] [This clause was inserted by Maharashtra 55 of 2000, section 2(c).]
