Section 39 in Maharshi Dayanand Saraswati University Act, 1987
39. Temporary Arrangements.
(1)At any time after the appointed day and until such time as an Authority is duly constituted, the Vice-Chancellor may, with the prior approval of the Chancellor, appoint an officer of the University to exercise the powers and perform the functions of such Authority.(2)The Vice-Chancellor may make, subject to the approval by the Board, any temporary appointment in the vacancy of any officer, teacher or employee until such time as a regular appointment is made in accordance with the provisions of this Act and the Statutes.(3)Notwithstanding anything contained in any provision of this Act and the Statutes, the State Government may make an order for the appointment, on deputation or otherwise, of any Government employee to any post of an officer or employee of the University for such period and on such terms and conditions as it determine.
