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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

(1)All appointments of the members of academic staff shall be made by the Vice-Chancellor strictly on merit and no person shall be appointed by the Vice-Chancellor as a member of the academic staff except on the recommendation of the Selection Committee constituted under section 58(2) of the Act and Statute 75 :Provided that, in any emergency which in the opinion of the Vice-Chancellor, required that immediate action should be taken he may without recommendation of the Selection Committee or without following the procedure prescribed in Statute 77 make appointment of a suitable person having the minimum prescribed qualifications to any post of the academic staff member for a period not exceeding one year and shall at the earliest opportunity thereafter report his action to the Executive Council :Provided further, the Vice-Chancellor shall initiate simultaneous action to fill the post through due process of selection within a period of one year from the date of such appointment;