Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 51 in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009 51. Appointed of teachers Board. - No person shall be appointed by the Board as a salaried teacher of the University except on the recommendation of a selection committee constituted for the purpose in accordance with the provisions of the Statutes.
