Section 34 in Srinagar and Jammu Cluster Universities Act, 2016
34. Selection Committees.
(1)Save as otherwise provided in this Act, there shall be Selection Committees in a Cluster University comprising the following members for selection of teachers and officers for appointment/recognition in the Cluster University concerned :-(A)Committees for appointment of teachers :(a)For Associate Professors and Assistant Professors or equivalent post.-The committee for appointment of Associate Professors and Assistant Professors shall be same as may be prescribed by the Regulations of the University Grants Commission ;(b)For Professors, Associate Professors and Assistant Professors equivalent post.-The Committee for appointment of Professors, Associate Professors and Assistant Professors shall be same as may be prescribed by the Regulations of the University Grants Commission ;(B)Committee for Recognizing teachers for the Cluster University, amongst the teachers of the Higher Education Department.-The committee for recognizing teachers for Cluster University from amongst the teachers of Higher Education Department shall consist of,-(i)Vice-Chancellor (Chairman) ;(ii)Dean of the concerned Faculty of the University ;(iii)Subject Expert to be nominated by the Academic Council of the University ;(iv)A member of the Syndicate concerned, nominated by the Vice-Chancellor ;(v)Registrar.(C)Committee for appointment of the officers of the status of the Joint Registrar, Deputy Librarian and above.-The Committee for appointment of Joint Registrar and Deputy Librarian shall consist of,-(i)Vice-Chancellor (Chairman) ;(ii)Financial Advisor ;(iii)Educational Advisor ;(iv)Senior most Principal from amongst the Constituent College of the Cluster University ; and(v)A member of the University Council concerned, nominated by the Chancellor.(D)Committee for appointment of officers below the status of the Joint Registrar and Deputy Librarian.-The committee for appointment of officers below the status of the Joint Registrar and Deputy Librarian shall consist of,-(i)Vice-Chancellor (Chairman) ;(ii)Financial Advisor ;(iii)Educational Advisor ;(iv)A member of the Syndicate concerned, nominated by the Vice-Chancellor ;(v)Registrar.(2)The majority of members shall form the quorum of the Selection Committees as provided under sub-section (1).
