Section 142 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
142. Appointment of the [principal] [As amended by corrigendum AGU. 2388/CR-16/19-A, dated 22.8.1990.] of the affiliated colleges and recognised institutions.
- The Principal may be appointed by obtaining services of suitable person on deputation by the Society/Institution which has founded the College/Institute subject to approval of the Executive Council.orThe Principal may also be appointed from the Academic Staff Members of the College/Institute or by direct recruitment on the recommendations of a Selection Committee to be constituted by the Society/Institution and appointment shall be made after approval of the Executive Council of the University.The Selection Committee shall include two representatives of the Vice-Chancellor of the University.
