Section 22A in Kashmir and Jammu Universities Act, 1969
22A. [ [Section 22-A inserted by Act X of 1973, s. 3.]
Notwithstanding anything contained in this Act or the Statutes made thereunder where the Chancellor is of the opinion that it is in the interest of the University necessary to do so, he may, after consulting Pro-Chancellor, appoint any eminent and qualified scholar as Professor or as Reader in the University on contract basis for such period and on such terms and conditions as he may determine.]
