Section 74 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
74. Manner of Appointment of Academic Staff Members.
(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;(2)Notwithstanding anything contained in clause (1) above the State Council or the Executive Council as the case may be, may direct that a post of academic staff member may be, filled in by obtaining the services of a suitable person on deputation from the State Government, Government of India, Indian Council of Agricultural Research, Council of Scientific and Industrial Research, any statutory University in India, or any Government or Semi Government Organisation or Institution or a Corporation established by law.(3)Appointment of a person on deputation to any post of an academic staff member 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. Selection of such a person and his appointment, as an academic staff member shall be made by the Vice-Chancellor on such terms and conditions as may be agreed to by the Vice-Chancellor and the deputing authority and the person concerned :Provided that, the period of such deputation shall, in the first instance, not exceed three years, which period may, at the option of the Vice-Chancellor and in consultation with the deputing authority and the person concerned and with the prior approval of the State Council or the Executive Council as the case may be, be extended, from time to time, for a total period not exceeding five years.
