Section 68A in The Maharaja Sayajirao University of Baroda Act, 1949
68A. [ [ This section was added by the Baroda State (Application of Laws Order, 1949, Clause 10.]
(1)At any time after the passing of this Act until such time as the authorities of the University shall commence to exercise their functions.-(a)any officer of the University may be appointed by the Vice-Chancellor with the previous sanction of the Chancellor;(b)teachers of the University may be appointed by the Chancellor after considering the recommendations of the Advisory Committee consisting of the Vice-Chancellor, the Director of Public Instruction and such other person or persons, if any, as the Chancellor thinks fit to associate with them.(2)Any appointment made under sub-section (1) shall be for such period not exceeding three years and on such conditions as the appointing authority thinks fit:Provided that no such appointment shall be made unless and until financial provision has been made therefor.]
