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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2) in Rajasthan Agriculture University, Bikaner Act, 1987

(2)The Vice Chancellor may make, subject to the approval of the Board, any temporary appointment in the vacancy of any officer, teacher or employee until such time as regular appointment is made in accordance with the provisions of this Act and the Statutes.