Section 132(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(2)In order to provide the talent and expertise of the Vice-Chancellor, it shall be competent for the Pro-Chancellor to assign the services of such Vice-Chancellor to other Governments, and/or agencies including foreign Governments, foreign agencies, corporate bodies or private sector, within or outside India for such period and conditions as the Pro-Chancellor may in each case determine.
