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State of Maharashtra - Section

Section 63 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

63. Appointment only on the recommendations of the Selection Committee.

(1)No person shall be appointed by the University to any post of Other Officers by promotion except to the posts of Deputy Registrar, Assistant Registrar and Assistant Comptroller. Appointment shall be made on the recommendation of the Selection Committee constituted under Statute 64 :Provided that, in any emergency which in the opinion of the Vice-Chancellor requires that immediate action should be taken, he may without the recommendations of the Selection Committee or without following the procedure prescribed in Statute 65 make appointment of a suitable person to any post of 'Other Officers' for a period not exceeding one year and shall at the earliest opportunity thereafter report his action to the Executive Council.
(2)Notwithstanding anything contained in clause (1) above, the Executive Council may direct that a post/posts of the Other Officer/Officers may be filled in by obtaining the services of an officer or officers on deputation from the State Government, Government of India, any statutory University in India or any Government or Semi Government organisation or institution or from corporation, established by law.
(3)Appointment of a person on deputation to any post of the Other Officer of the University in pursuance of the provisions of clause (2) above, shall be made by the Vice-Chancellor without reference to or recommendation of the Selection Committee. Such Officers and their appointments shall be made by the Vice-Chancellor on such terms and conditions as may be agreed to between the Vice-Chancellor and the deputing authority :Provided that, the period of such deputation shall in the first instance not exceed three years which may, at the option of the Vice-Chancellor, in consultation with the deputing authority and subject to the prior approval of Executive Council, be extended from time to time for a total period not exceeding five years.