Section 144 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
144. Manner of appointment of staff in the affiliated colleges and recognised institutions.
(1)All appointments shall be made strictly on the basis of merit and no person shall be appointed by the governing body of the Affiliated College/Recognised Institute as a member of staff except on the recommendations of the Selection Committee constituted for the purpose :Provided that, in any emergency in the opinion of the governing body if it requires that immediate action should be taken it may without recommendation of the Selection Committee appoint any person to any post/s for a period not exceeding one year. The action so taken shall be forthwith reported to the Vice-Chancellor.(2)Notwithstanding anything contained in clause (1) above the governing body may at its discretion determine the number of posts under each category referred to in Statute 139 to be filled in by promotion from the lower category.(3)The number of academic posts so determined for promotion shall not be more than 50 percent and the number of ministerial posts so determined shall not be less than 50 percent post in the category as a whole to which the promotions are to be made :Provided that, the governing body may obtain the services of the academic staff member on deputation from the University without reference to the Selection Committee. The appointment of such a person as an academic staff member shall be made by the governing body as such terms and conditions as may be agreed to by the Vice-Chancellor and the governing body of the affiliated college/recognised institute. The period of such deputation shall not exceed three years in the first instance and may be extended for a further period of one year by the governing body with the consent of the person concerned and the Vice-Chancellor.
