Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 48 in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982

48. Appointment to posts in connection with tile affairs of tile University.

(1)Subject to the provisions of this Act and tile Statutes made thereunder appointments to posts and services in connection with the affairs of tile University may be made by the Vice-Chancellor the approval of the concerned authority:Provided that such approval shall not be necessary in respect of appointments to posts carrying scales of pay, tile maximum of which does not exceed the maximum of tile scale of an Assistant Professor.
(2)Notwithstanding any thing in this Act and until such time as the statutes are made or tile authorities of the University are constituted, appointments to posts and services in connection with the affairs of me University may be made by the Vice-Chancellor on such terms and conditions as may be approved by the Pro-Chancellor and the Chancellor.