Section 30 in Universities of Agricultural Sciences Act, 2009
30. Terms and Conditions of service of other officers of the University.
- The officers of the University specified in clause (iv) to (ix) of section 24 shall be appointed by the Vice-Chancellor with the approval of the Board on such terms and conditions as may be prescribed:Provided that the Vice-Chancellor may make appointments of such officers as a temporary measure for a period of six months under intimation to the concerned authority of the University.
