Section 35 in First Statutes of the University of Udaipur
35. Manner of Appointment.
(1)The following procedure shall be adopted for the appointment of these officers.(2)When a vacancy is to be filled, the Vice-Chancellor shall ask the Registrar to proceed;(i)to invite applications through advertisement in the manner prescribed;(ii)to procure suggestions from such members of the staff of the University as deemed fit; and(iii)to contact other appropriate institutions and agencies for suggestions, e.g., Indian Council of Agricultural Education, Indian Council of Agricultural Research and the appropriate Departments of the State Government, other colleges and Universities, etc.(3)When the applications and suggestions mentioned in clause (2) above have been received, the Registrar shall prepare a list of all names for scrutiny, which shall then be placed before the Council of Deans by him.(4)When the list has been scrutinised by the Council of Deans it may arrange for informal interviews with one or more of the prospective appointees.(5)The Council shall submit a single recommendation for the approval of the Board.(6)The Board shall either approve the recommendation or in case the Board refuses to approve the recommendation, the Council of Deans, shall, in due course, present another recommendation in the manner indicated above:Provided that where it is not possible to recruit a person in the aforesaid manner, the Vice-Chancellor may appoint an Officer temporarily by promotion or selection though advertisement for a period not exceeding 6 months till a candidate duly recommended by the Council of Deans in the manner indicated above is appointed.(7)On the approval of the recommendation of the Council by the Board, the Vice-Chancellor shall make the appointment.Power and duties of the Officers of the University
