Section 20(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(1)The Comptroller of each University shall be a whole-time salaried officer of the University. He shall be an officer belonging to the Indian Audit and Accounts Service or the Maharashtra Finance and Accounts Service appointed by the State Government on deputation, for such period as the State Government .may, from time to time, fix. His terms and conditions of service shall be such as the State Government may determine.
