Section 8 in Regulations for appointment of Assistant Professors in the Universities of Jharkhand, 2017
8. Service Matters.
- 8.1 By virtue of the powers as contained in the Act & Statutes framed thereunder, the Vice- Chancellor can suspend any teacher of the University.8.2The minimum period of probation shall be one year extendable by a maximum period of one more year in case of unsatisfactory performance. The Confirmation at the end of one year shall be automatic, unless extended for another year by a specific order, before expiry of the first year. Probation and confirmation rules shall be applicable only at the initial stage of recruitment.8.3The Commission shall be consulted by the University authorities for teachers appointment, dismissal, removal, termination from service and demotion. This will apply to those teachers also who have been duly appointed and working.8.4The Commission shall render its advice to the authorities in the same manner as it does in respect of State Services under Article 320 of the Constitution of India.8.5Any matter Refereed to by the University to the Commission, the Commission will review such Refereed matter and forward the same with its considered opinion to the University and University will communicate this to the Department.8.6The provisions of these Regulations shall have effect notwithstanding anything inconsistent therewith contained in any other Regulations for the time being in force or any instrument having the effect of the Regulations.
