Section 30(2) in Agriculture University, Jodhpur Act, 2013
(2)The officers of the University referred to in clauses (ii) to (x) 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, for period of six months under intimation to concerned authority of the University.
