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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(2) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(2)The Selection Committee for appointment to the post specified in column (1) of the table below shall consist of the Vice-Chancellor, a nominee of the Government and the persons specified in the corresponding entry; in column (2) of the said table and in the case of appointment of a Professor, Associate-Professor, or Assistant Professor in a department where there is no Head of the Department, shall also consist of a person nominated by the Syndicate from amongst its members.
(1) (2)
Professor, Associate Professor (i) The Head of the Department concerned if heis a Professor.
(ii)A Dean or a Professor to be nominated by theVice-Chancellor.
(iii)Three persons not in the service of theUniversity nominated by the Syndicate for their Special knowledgeof, or interest in the subject with which the Professor;Associate-Professor or Assistant Professor will be concerned.
Assistant Professor (ii) The Head of the Department concerned.
(iii) One, Professor to be nominated by theVice-Chancellor.
(iv) Two persons not in the service of theUniversity nominated by the Syndicate for their special knowledgeof or interest in the subject with which the Assistant Professorwill be concerned.
Librarian (i) Two persons not in the service of theUniversity who have the special knowledge of the subject of theLibrary Science or Library Administration to be nominated bySyndicate.
(ii) One person not in the service of theUniversity nominated by the Syndicate.
Explanation-I. Where the appointment are being made for an inter-disciplinary project the Head of the project shall be deemed to be the Head of the Department concerned.Explanation-II. The Professor to be nominated shall be the Professor concerned with the specialty for which selection is being made and that the Vice-Chancellor shall consult the Head of the Department and the Dean of Faculty before nominating the Professor.Explanation-III. (1) At least three out of four or two out of three members as the case may be concerned with the specialty referred to under column (2) shall be present at the Selection Committee meeting.