Selection Committees:

18. (1) There shall be a selection Committee for making recommendations to the Board for appointment to the post of teachers, Comptroller, Registrar, Librarians, Deans of colleges, Directors and Heads of other institutions maintained by the University.

(2) The Selection Committee for appointment to the posts specified in column 1 of the Table below shall consist of members as specified in the corresponding entries in column 2 of the said Table:

Table

1	2	3
A.	Directors/Deans	(i) Vice-Chancellor or his nominee-Chairman (ii) One nominee of the Visitor-Member (iii) Three eminent scientists not below the rank of Vice-Chancellor or equivalent (serving or retired) to be nominated by the Vice-Chancellor from a panel of six names approved by the Board-Member.
B.	Professors/Equivalent	(i) Vice Chancellor or his nominee-Chairman (ii) One nominee of the Visitor-Member (iii) Dean of concerned Faculty-Member (iv) Director of Research or Director of Extension Education or Director of Education to be nominated by the Vice-Chancellor-Member (v) Three eminent subject specialists not below the rank of Head of Departments (serving or retired) to be nominated by the Vice-Chancellor out of a panel of six names approved by the Board-Member.
C.	Associate professor/assistant professor/equivalent	(i) Vice-Chancellor or his nominee-Chairman (ii) One nominee of the Visitor-Member (iii) Dean of concerned Faculty-Member (iv) Director of Education or Director of Research or Director of Extension Education to be nominated by the Vice-Chancellor-Member (v) Two eminent teachers or scientists not below the rank of Professor or equivalent (serving or retired) to be nominated by the Vice-Chancellor out of a panel of six names approved by the Board-Members.
D.	Registrar/Comptroller/Librarian	(i) Vice-Chancellor or his nominee-Chairman (ii) One nominee of the Visitor-Member (iii) One Director/Dean to be nominated by the Vice-Chancellor-Member (iv) Two experts in the concerned subject to be nominated by the Vice-Chancellor, out of a panel of six names approved by the Board-Members.

(3) The Vice-Chancellor, or in his absence, his nominee shall preside at the meeting of the Selection Committee: Provided that the meetings of the Selection Committee shall be fixed after prior consultation with the nominees of the Visitor: Provided further that the proceedings of the Selection Committee shall not be valid unless at least two members, not in the service of the University are present in the meeting.

(4) The meeting of the Selection Committee shall be convened by the Vice-Chancellor or in his absence by his nominee.

(5) The procedure to be followed by the Selection Committee in making recommendations shall be decided by the Committee prior to the interview.

(6) If the Board is unable to accept the recommendations made by the Selection Committee, it shall record its reasons and submit the case to the Visitor for final orders.

(7) Appointments to temporary posts shall be made in the manner indicated below:-

(i) The Vice-Chancellor shall have the authority to appoint a person on ad hoc basis for a period not exceeding six months extendable by a further period of six months with the approval of the Board:

Provided that if the Vice-Chancellor is satisfied that in the interest of work it is necessary to fill the vacancy, the appointment may be made on a purely temporary basis by the local Selection Committee referred to in sub-clause

(ii) for the period not exceeding six months.

(ii) If the temporary vacancy is for a period less than one year, an appointment to such vacancy shall be made on the recommendation of the local Selection Committee consisting of the Dean of the college concerned, the Head of the Department and a nominee of the Vice-Chancellor:

Provided that if the same person holds the offices of the Dean and the Head of the Department, the Selection Committee may contain two nominees of the Vice-Chancellor:

Provided further that in case of sudden casual vacancies of teaching posts caused by death or any other reason, the Dean may, in consultation with the Head of the Department concerned, make a temporary appointment for one month and report to the Vice-Chancellor and the Registrar about such appointment.

(iii) No teacher appointed temporarily shall, if he is not recommended by the regular Selection Committee for appointment under the Statutes, be continued in service on such temporary employment, unless he is subsequently selected by the local Selection Committee or the regular Selection Committee, for a temporary or permanent appointment, as the case may be.

(8) Mode of constitution of the Selection Committee for non-academic staff, not prescribed in the Statutes, shall be prescribed by the Ordinances.

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