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State of Rajasthan - Section

Section 45 in The University of Kota Act, 2003

45. Temporary arrangements.

(1)At any time after the passing of this Act and until such time as the authorities of the University are duly constituted any officer of the University may be appointed by the Vice- Chancellor with the prior approval of the Chancellor to carry on the duties of any such authority.
(2)The Vice-Chancellor may make temporary appointments, subject to the approval of the Board at its next meeting, following the making of such appointments.