Section 87 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
87. First appointment of the officers of the University.
(1)At any time after the commencement of this Act, until such time as the authorities of the University shall commence to exercise their functions -(a)any officer of the University may be appointed by the Vice-Chancellor with the previous sanction of the Chancellor,(b)till the Executive Council is constituted, the teachers of the University may be appointed by the Advisory Committee referred to in sub-section (2) of Section 86 with the approval of the Chancellor on the recommendation of the Selection Committee consisting of the following persons, namely :(i)the Vice-Chancellor,(ii)a nominee of I he Chancellor,(iii)three experts to be appointed out of a panel of experts drawn by the Advisory Committee.(2)Any appointment made under sub-section (1) shall be for such period not exceeding three years and on such terms and conditions as the appointing authority thinks fit:Provided that, no such appointment shall be made until financial provision has been made therefor.
