Section 84(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(1)No person shall be appointed by the University as a ministerial staff member except on the recommendation of the Selection Committee constituted for the purpose :Provided that, in any emergency which in the opinion of the Vice-Chancellor requires that immediate action should be taken, he may make an appointment of a suitable person having prescribed minimum qualifications to any post of the ministerial staff member for the period not exceeding one year without the recommendation of the concerned Selection Committee or without following the procedure prescribed in the Statute No. 88 made in this behalf:Provided further that, the Vice-Chancellor shall initiate simultaneous action to fill in the post through regular process of selection within a period of one year from the date of such appointment.
