Section 47(2) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
(2)Notwithstanding anything contained in this Act and until such time as the Statutes are made or the authorities of the University are constituted, appointments to the posts and services in connection with the affairs of the University may be made by the Vice-Chancellor on such terms and conditions as may be approved by the Chancellor.
