Section 7(3) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(3)Subject to the provisions of Statute 6 (a) the appropriate appointing authority may make an ad hoc appointment in any emergency for a period of not more than six months. Such an ad hoc appointment extending beyond a period of six months will require the approval of the Board.C. Emoluments, terms and conditions of service and powers and duties of the Vice-Chancellor
