Section 48 in The SreeNarayanaGuru Open University Act, 2021
48. Temporary appointments in the University.—
(1)The Syndicate shall have the power to create necessary temporary posts for the smooth functioning of the University and to make appointments to such posts for a period of one year from the date of commencement of this Act.(2)The Syndicate may fix the qualifications, method of appointment and conditions of service to such temporary posts.(3)Where such temporary posts are to be created permanently in the University, approval from the Government for that shall be obtained and the qualification, method of appointment and conditions of service to such posts shall be prescribed by Statutes.
