Section 19(4) in The Dharmsinh Desai University Act, 2005
(4)Where the exercise of the power by the Vice-Chancellor under sub-section (3) involves the appointment of any person, such appointment shall be confirmed by the competent authority empowered to approve such appointment, in accordance with the provisions of this Act and the Regulations, not later than six months from the date of the order of the Vice-Chancellor, otherwise the same shall cease to have effect on the expiration of a period of six months from the date of the order of the Vice-Chancellor.
