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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(1)(b) in Assam Science & Technology University Act, 2009

(b)Where an appointment is to be made to a temporary vacancy of the University, the appointment shall be made, if the vacancy is for a period of one year or more, on the recommendation of the Selection Committee in accordance with the provision of the preceding sub-sections and no ad-hoc appointment shall be made by the Executive Council.