Section 39 — Appointments of officers of University.

The National Forensic Sciences University Act, 2020
All appointments of the employees of the University, except the Vice-Chancellor, shall be made in accordance with the procedure laid down in the Statutes, by-- (a) the Board of Governors, if the appointment is made on the academic staff in the post of Assistant Professor or above, or if the appointment is made on the non-academic staff in any post equivalent to Group 'A' and above, as the case may be; (b) by the Vice-Chancellor, in any other case.

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