Section 48(6) in The Maharaja Sayajirao University of Baroda Act, 1949
(6)[Nothing contained in sub-sections (1) to (5) shall apply to a temporary appointment of a person,(i)as a professor or reader for a period not exceeding one year, or(ii)as a professor or reader where his services are loaned for a period not exceeding two years]:Provided that no such temporary appointment made under this sub-section shall be renewed or continued for any further period without fulfilling the requirements of this section.] [Sub-sections (5) and (6) were substituted for the original sub-section (5), by Bombay 52 of 1950, Section 32 (3).]
