(1) All appointments of employees of the Regional Centre shall be made in accordance with the procedure laid down in the Statutes, by— (a) the Board of Governors for the Executive Director, Deans and Sub-Deans; (b) the Executive Director, in any other case. (2) The terms and conditions of service of the employees of the Regional Centre, other than the officers referred to in clause (vii) of section 22, shall be such as may be specified by the Statutes. (3) The terms and conditions of service of the academic staff shall be consistent with such staff engaged in higher education and research at Central Universities.Open in Lexace · Ask the AI about this section
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