Section 88(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(1)The procedure for appointment of ministerial staff members when vacancies arise or when new posts are created shall be as under, namely(i)The Vice-Chancellor may invite suggestions, recommendations and if considered necessary by him, proposals for obtaining services on deputation for a period not exceeding three years, from the State Government, Government of India, Institutions or agencies, or any person as he may deem fit and/or he may have the posts advertised with the qualifications prescribed under Statute No. 85.(ii)All suggestions, recommendations proposals and applications referred to in sub-clause (i) above shall be received by the Registrar.(iii)The Registrar shall cause to be put up all applications received to the Chairman of the Selection Committee for his consideration. Suggestions recommendations and proposals for obtaining services on deputation shall be dealt with by the Vice-Chancellor in accordance with the provisions of clause (i) above.(iv)The Chairman shall arrange to scrutinise all applications received and prepare a list of eligible candidates who shall be called for interview by the Selection Committee.(v)After interviewing the candidates the Selection Committee shall recommend the names of selected candidates in order of merit to the Vice-Chancellor.(vi)The Vice-Chancellor shall then make the appointment of a person or persons only from amongst the persons recommended by the Selection Committee. If he wishes to deviate from the order of merit recommended by the Selection Committee, he shall record the reasons thereof and obtain the approval of the Executive Council before making appointment.
