Section 26(2) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(2)The officers of the University referred to in clauses (ii) to (x) of section 23 shall be appointed by the Vice-Chancellor with the approval of the concerned authority of the University on such terms and conditions, as may be prescribed:Provided that the Vice-Chancellor may make appointments of such officers as a temporary measure, for period of six months under intimation to concerned authority of the University.
