34. Manner of appointment of officers and members of authorities.
(1)Except as expressly provided by this act, or the Regulations, officers of the University and members of authorities of the University shall so far as may be, be chosen by methods other than election.(2)Where a provision is made in this Act or the Regulation for any appointment by rotation or according to seniority or other qualifications the manner of rotation and determination of seniority and other qualification shall be such as may be prescribed.
