Section 10 in The West Bengal Universities and Colleges (Administration and Regulation) Act, 2017
10. Appointment of teachers, librarians and no.
- teaching employers.-(1) Notwithstanding anything contained in any other law for the time being in force or in any custom or usage to the contrary, appointment of all teachers, librarians and other employees of every college, except the colleges run by minorities, shall be made by the Governing Body, on the recommendation of the Service Commission.(2)A recommendation of the Service Commission shall not automatically confer any right upon the candidates for appointment and shall be subject to satisfactory completion of verification of his personal testimonials including proof of age and educational qualifications along with all antecedents and medical examination report from the appropriate authorities.(3)If any discrepancy is found during verification of a candidate as stated under sub-section (2), his candidature shall be liable to be cancelled.(4)The terms and conditions of service including the manner and procedure of holding disciplinary proceedings and punishment thereof; of all the employees of the colleges shall be such as may be prescribed.
