Section 62 in Universities of Agricultural Sciences Act, 2009
62. Appointment to posts in connection with the affairs of the University.
(1)Subject to the provisions of this Act and the Statutes, appointment to posts and services in connections with the affairs of the University may be made by the Vice-Chancellor with the approval of the Board as may be prescribed:Provided that such approval shall not be necessary in respect of appointment of posts carrying scales of pay lower than the pay scale of an Assistant Professor.(2)Notwithstanding anything contained in this Act and until such time as the Statutes are made or the authorities of the University are constituted, appointments to posts and services in connection with the affairs of the University may be made by the Vice-Chancellor on such terms and conditions as may be approved by the Chancellor.
