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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(3) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

(3)Appointment of a person on deputation to any post of an academic staff member in pursuance of the provisions of clause (2) above shall be made by the Vice-Chancellor without reference to or recommendation of the Selection Committee. Selection of such a person and his appointment, as an academic staff member shall be made by the Vice-Chancellor on such terms and conditions as may be agreed to by the Vice-Chancellor and the deputing authority and the person concerned :Provided that, the period of such deputation shall, in the first instance, not exceed three years, which period may, at the option of the Vice-Chancellor and in consultation with the deputing authority and the person concerned and with the prior approval of the State Council or the Executive Council as the case may be, be extended, from time to time, for a total period not exceeding five years.