Section 30 in University of Horticultural Sciences Act, 2009
30. General terms and Conditions of Other officers of the University.
(1)The officers of the University referred to in clause (4) to (9) of section 24 shall be appointed by the Vice-Chancellor with the approval of the concerned authority of the University on such terms and conditions as may be prescribed:Provided that the Vice-Chancellor may make appointments of such officers as a temporary measure under intimation to the concerned authority of the University.(2)The officers of the University referred to in clauses (4) to (10) of section 24 shall not be offered nor shall they accept any remuneration for any work in the University save as such as may be provided for by the Statutes or other orders regulating their salaries, allowances and other conditions of service.
