41. First appointment of offices and teachers of University.
(1)Notwithstanding anything contained in this Act, the first Rector and the first Registrar shall be appointed by the Chancellor on such terms and conditions as he may deem fit.(2)At any time after the commencement of this Act, any officer of the University may be appointed by the Vice-Chancellor with the previous aniton of the Chancellor.(3)The teachers of the University may be appointed by the Chancellor after considering the recommendations of an Advisory Committee consisting of the Vice-Chancellor and such other person or persons as the Chancellor thinks fit to associate with himself.(4)Any appointment made under sub-sections (2) and (3) shall be for a period not exceeding five years and on such conditions as the appointing authority thinks fit to specify ; provided that no such appointment shall be made until financial arrangement has been made thereof.
