Section 48(2) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(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.
