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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(3) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

(3)Appointment of a person on deputation to any post of the Other Officer of the University in pursuance of the provisions of clause (2) above, shall be made by the Vice-Chancellor without reference to or recommendation of the Selection Committee. Such Officers and their appointments 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 in the first instance not exceed three years which may, at the option of the Vice-Chancellor, in consultation with the deputing authority and subject to the prior approval of Executive Council, be extended from time to time for a total period not exceeding five years.