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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(5)(b) in Maharashtra Public Universities Act, 2016

(b)Such committee shall submit its report and recommendations to the Vice- Chancellor, who may direct the Director, Board of Examinations and Evaluation, the disciplinary action to be taken against the person or persons involved in the malpractices, directly or indirectly, and the Director, Board of Examinations and Evaluation shall proceed to implement the decision of the Vice-Chancellor.