Section 42 in Professor Jayashankar Telangana State Agricultural University Act, 1963
42. Temporary appointment of officers.
- Notwithstanding anything in this Act, and until such time as the authorities are duly constituted, the Vice- Chancellor, may, subject to the prior approval of the Chancellor, appoint any officer [or constitute any committee] [Inserted by Act No.11 of 1964.] temporarily to exercise, perform and discharge all or any of the powers, functions and duties of such Authorities under this Act.
