Section 26 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
26. Terms and Conditions & appointments of the Teachers, Officers of the University.
(1)The teachers of the University shall be appointed by the Vice-Chancellor with the approval of the Board of Management of the University.(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.(3)The selection of the teachers and officers of the University shall be in accordance with the procedure as provided under the Rajasthan Universities' Teachers and Officers (Selection for Appointment) Act, 1974 (Act No. 18 of 1974) and the provisions of the said Act shall be applicable subject to the modification that as respect to the selection of a Professor, Associate Professor and Assistant Professor in this University, The Committee referred to in section 5 of the said Act shall, besides other members specified in column 2 against entry No. 2 and 3 in the First Schedule of the said Act, consist of the Director Research and the Director Extension as members.
