(4)Notwithstanding anything contained in sub-section (3), the Vice-Chancellor shall have power to appoint such officers and employees of the University on a casual basis for a maximum period of 179 days, for ensuring the initial functioning of the University:Provided that a person appointed under this sub-section shall not have any claim for appointment on a regular basis:Provided further that the power under this sub-section shall not be exercised by the Vice-chancellor after nomination of the Syndicate under section 95.
