Section 51 in The Netaji Subhas Open University Act, 1997
51. Appointment of staff.
- The first Vice-Chancellor may, subject to the approval of the State Government, appoint such administrative, clerical and other staff (including technical staff) as it deems necessary for giving effect to the provisions of this Chapter. If necessary, such posts may be filled up by persons on the basis of contract to be renewed from time to time. On and from the date appointed under section 54, such posts shall stand abolished unless they fit in with the general staff pattern formulated with the approval of the State Government. For their absorption in regular posts, the incumbents shall have to appear before the Selection Committee to be constituted for the purpose with the approval of the State Government.
