Section 47 in Indian Institute of Teacher Education, Gujarat Act, 2010
47. First appointment of officers of University.
(1)At any time after the commencement of this Act, until such time as the authorities of the University shall commence to exercise their functions, -(a)the Vice-Chancellor with the previous sanction of the State Government may appoint any officer of the University;(b)till the Executive Council is constituted, the teachers of the University may be appointed by the Advisory Committee referred to in sub-section (2) of section 45 with the approval of the State Government on the recommendation of the Selection Committee consisting of the following persons, namely :-(i)the Vice-Chancellor,(ii)a nominee of the State Government,(iii)three experts to be appointed out of a panel of experts drawn by the Advisory Committee.(2)Any appointment made under sub-section (1) shall be for such period not exceeding three years and on such terms and conditions as the appointing authority thinks fit:Provided that no such appointment shall be made until financial provision has been made therefore.
