Section 84 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
84. Appointments only on the recommendations of the Selection Committee.
(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.(2)Notwithstanding anything contained in clause (1) above, the Executive Council, may direct that a post of ministerial staff member may be filled in by obtaining the services of a suitable person on deputation from the State Government, Government of India, any Statutory University in India or any Government or Semi Government Organisation or Institution or Corporation established by the law.(3)Appointment of a person on deputation to any post of a ministerial staff member, in pursuance of the provisions of clause (2) above, shall be made by the Vice-Chancellor without reference to or recommendation of the concerned Selection Committee. Selection of such a person and his appointment as a ministerial staff member shall be made by the Vice-Chancellor on such terms and conditions as may be agreed to between the Vice-Chancellor and the deputing authority :Provided that, the period of such deputation shall at the first instance, not exceed three years which period may, at the option of the Vice-Chancellor and in consultation with the deputing authority, be extended, from time to time, for a total period not exceeding five years.
