(5)subject to such Statutes as may be prescribed in this behalf,-(i)to appoint the teachers of the University below the rank of [Assistant Professors] [Substituted by Telangana Act No.18 of 2001.];(ii)to appoint the teachers of the University and above the rank of [Assistant Professors] [Substituted by Telangana Act No.18 of 2001.] on the recommendations of the Selection Committee constituted for the purpose:Provided that the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] may invite any person of high academic distinction and professional attainments to accept a post of Professor in the University and appoint him to that post:Provided further that if the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] rejects the selections made by the Selection Committee, the matter shall be referred by the University to the State Government whose decision thereon shall be final;(iii)to fix emoluments of the teachers of the University and define their duties and conditions of service;
