Section 39(1) in Dr. Y.S.R. Horticultural University Act, 2007
(1)The Officers of the University referred to in Clauses (iii) to (xi) of section 24 shall be appointed by the Vice- Chancellor with the approval of the Board of Management on such terms and conditions and in the manner, as may be prescribed:Provided that the Vice-Chancellor may make appointments of such officers as a temporary measures for a period of six months under intimation to the concerned authority of the University
