Section 29(5) in Sardar Patel University Act, 1955
(5)Nothing in sub-sections (1) to (4) shall apply to a temporary appointment of a personal as a professor or reader for a period not exceeding one year, or(ii)as a professor or reader where his services are obtained on loan for a period not exceeding two years;Provided that no such temporary appointment shall be renewed or continued for any further period without fulfilling the requirements of this section.
