Section 30(1) in University of Horticultural Sciences Act, 2009
(1)The officers of the University referred to in clause (4) to (9) of section 24 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 under intimation to the concerned authority of the University.
