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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(3) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

(3)Appointment of a person on deputation to any post of a ministerial staff member, in pursuance of the provisions of clause (2) above, shall be made by the Vice-Chancellor without reference to or recommendation of the concerned Selection Committee. Selection of such a person and his appointment as a ministerial staff member shall be made by the Vice-Chancellor on such terms and conditions as may be agreed to between the Vice-Chancellor and the deputing authority :Provided that, the period of such deputation shall at the first instance, not exceed three years which period may, at the option of the Vice-Chancellor and in consultation with the deputing authority, be extended, from time to time, for a total period not exceeding five years.