Section 7 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
7. Procedure for appointment.
(1)The panel of recommendees in order of merit prepared in accordance with Statute 6 (a), 6 (b) and 6 (c) shall be submitted by the Vice-Chancellor to the appointing authority with his own recorded recommendation.(2)The appointing authority may accept and approve the recommendations or return the recommendation refusing to accord approval, giving reasons in writing thereof, in which case the Vice-Chancellor shall, in due course present another panel of recommendees in order of merit to the appointing authority in accordance with the Statutes 6 (a), 6 (b) and 6 (c).(3)Subject to the provisions of Statute 6 (a) the appropriate appointing authority may make an ad hoc appointment in any emergency for a period of not more than six months. Such an ad hoc appointment extending beyond a period of six months will require the approval of the Board.C. Emoluments, terms and conditions of service and powers and duties of the Vice-Chancellor
