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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2) in Maharshi Dayanand Saraswati University Act, 1987

(2)The Vice-Chancellor may make, subject to the approval by the Board, any temporary appointment in the vacancy of any officer, teacher or employee until such time as a regular appointment is made in accordance with the provisions of this Act and the Statutes.